K K SACHIDANANDAN Vs. DISTRICT COLLECTOR AND ORS

JUDGEMENT

(1.) The writ petition is filed with the prayers as follows:

(2.) The facts are as follows: The Petitioner is a resident of the Veluthur Village in Arimbur Grama Panchayat. It appears that there is a temple in the said village allegedly owned by the "Uranma Devaswom". It also appears that there is a pond in front of the said temple. The Petitioner asserts that the pond is 'puramboke' as defined under the Kerala Land Conservancy Act, 1957. The Petitioner also asserts that the 4th Respondent Devaswom have decided to construct a marriage hall by reclaiming the above mentioned pond and took certain steps for the said purpose. Therefore, the instant writ petition is filed complaining that though the state of affairs is brought to the notice of the other Respondents no action was taken by them.

(3.) Having regard to the nature of the complaint we called upon the learned Government Pleader to obtain instructions in the matter. The learned Government Pleader filed a report dated 14th February, 2011. According to the said report, the land in question on which the pond exists is not 'puramboke', but 'nilam' land owned by the 4th Respondent Devaswom. It is also admitted in the said report that the 4th Respondent was attempting to fill up the said pond as alleged by the Petitioner, but the police stopped the said activity.