SHAMEER Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THE petitioners are aggrieved by the proceedings initiated under the Kerala Conservation of Paddy Land and Wet Land Act, 2008. The petitioners also seek for a declaration that the proceedings initiated are in violation of the provisions of the said Act.

(2.) THE averments in the writ petition show that after the seizure of vehicle Nos.KL-51-1478 and KL-51A-749, the petitioners have approached this Court and the vehicles have been released by way of interim custody on furnishing bank guarantee. Learned counsel for the petitioners submitted that in the absence of completion of various procedures under the Act by the various authorities who will have to identify the nature of the land, it is too premature for the District Collector to proceed with the matter and raising all these objections, the petitioners have filed Exts.P3 and and P3(a) petitions.