UNNIMON Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) THE petitioner, owner of the land having an extent of 1.13 acres in survey Nos.1507, 1522, 1523, 1526/1 of Nenmanikkara Village, contends that the said property is not fit for any use other than 'fish cultivation', as it is lying as a water logged land because of the clay mining operations conducted earlier. THE petitioner is intending to start 'fish farming'. So as to give effect to the same, the petitioner has to remove the clay and silt in the property; for which requisite sanction was sought for, vide Ext.P1, from the 1st respondent. Since the order was not favourable, the petitioner had to challenge Ext.P4 issued by the 1st respondent, by filing Ext.P5 appeal before the 2nd respondent. THE prayer in this writ petition is to quash Ext.P4 and to cause Ext.P5 appeal to be disposed of by the 2nd respondent within a specified time.

(2.) HEARD the learned Government Pleader as well.