M D ANTU Vs. STATE OF KERALA

JUDGEMENT

(1.) CHALLENGE in this writ petition is against Ext.P6 order passed by the 2nd respondent in relation to petitioner's land having an extent of 0.1012 hectors situated in survey No.220/3 of Kizhakkumuri Village, Mukundapuram Taluk.

(2.) THE petitioner made an application under the provisions of the Kerala Utilisation order for conservation of wet lands in order to set up a poultry farm. When orders were not passed on that application, the petitioner approached this Court by filing W.P(C) No.29465/2008. That writ petition was disposed of by Ext.P3 judgment rendered on October 2008, with the following directions.

(3.) IN my view, in the light of Ext.P3 judgment of this Court, to which the Government is also a party, the application of the petitioner ought to have been considered in compliance of the directions therein. On the face of Ext.P6 it is obvious that the petitioner's application did not receive a consideration as directed by this Court and that for that reason itself Ext.P6 has to be quashed.