ARAVINDAKSAN Vs. DEPARTMENT FOR FOREST AND WILDLIFE GOVERNMENT OF KERALA THIRUVANANTHAPURAM REPRESENTED BY ITS SECRETARY

JUDGEMENT

(1.) THE petitioners are in possession of paddy lands covered by patta issued under the Kerala Land Assignment Rules. As per the patta issued, the trees mentioned therein belongs to the Government. THE petitioners now want to remove dead trees and prune the branches of existing trees in the property for the purposes of making the same suitable for cultivation. But, the petitioners are not being permitted to do so. In the above circumstances, the petitioners have filed Ext.P9 representation before the 2nd respondent. THE petitioner seeks expeditious disposal of the same.

(2.) HAVING heard the learned Government Pleader also, I dispose of this writ petition with a direction to the 2nd respondent to consider and pass orders on Ext.P9, after affording an opportunity of being heard to the 1st petitioner, as expeditiously as possible, at any rate, within one month from the date of receipt of a copy of this judgment.