THAMPI C. G. Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioners are before this Court seeking for the following prayers:

(2.) Going by the materials on record, the prayer essentially is that the property concerned is not liable to be converted into a Cricket Stadium and is not liable to be reclaimed in any manner, it being a wet land by virtue of the relevant provisions of law (the Kerala Conservation of Paddy Land and Wet Land Act, 2008). There is also a case for the petitioners that it comes under the prohibited zone, by virtue of the parameters prescribed by the Coastal Zone Management Authority.

(3.) Mr. Kaleeswaram Raj, the learned counsel for the petitioners submits that the 4th respondent has already filed a counter affidavit along with the relevant records, pointing out that the property comes under the CRZ - I zone and as such, no construction activity is permissible under any circumstances.