SHAJAHAN M S Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner herein is stated to be an agriculturist who is owning certain items of land in survey No.18/6 of Pallipuram Village in Thiruvananthapuram Taluk. According to the petitioner, the entire properties surrounding to the land owned by the petitioner are known as 'Karichara Paddy Land and Wet Land' and the petitioner is also using this paddy land for paddy cultivation as well as pisciculture.

(2.) THE allegation raised in this writ petition is that illegal activities by filling up of paddy fields are going on in the locality which have compelled the petitioner to approach the authorities under the Kerala Conservation of Paddy Land and Wet Land Act and finally, the 3rd respondent issued a letter, a copy of which is produced as Ext.P4 directing the Circle Inspector of Police to take action under Section 19 of the Act.

(3.) MAINLY the petitioner seeks for a direction to the respondents 2 and 3 to initiate appropriate proceedings under the Kerala Conservation of Paddy Land and Wet Land Act 2008 to prevent the reclamation and conversion of wet land and water canals in the properties mentioned in Exts.P9 and P4.