RANJITH Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) BOTH these writ petitions concern a common issue, viz. with regard to the removal of clay from the property owned by the petitioner in W.P.(C) No.7145/2012 who is arrayed as 7th respondent in W.P.(C) No.3771/2012.

(2.) THE petitioner in W.P.(C) No.3771/2012 is a farmer having agricultural properties in Vaniyamkulam-II Village and is residing in Ward No.IX of Vaniyamkulam Grama Panchayat. His case in a nutshell, is the following:

(3.) MAINLY it is pointed out by the petitioner that the clay has been mined illegally and therefore it cannot be allowed to be used for any purpose. The area is in the middle of a paddy field and therefore the provisions of the Kerala Conservation of Paddy Land and Wet Land Act will apply. The challenge is against Exts.P5 and P8 orders and a direction is sought to respondents 1 to 6 to initiate action to stop mining of clay and conduct of brick kiln by the 7th respondent.