PARAMESWARAN Vs. STATE OF KERALA REPRESENTED BY ITS SECRETARY DEPARTMENT OF REVENUE GOVERNMENT SECRETARIAT THIRUVANANTHAPURAM

JUDGEMENT

(1.) THE petitioner is aggrieved by Ext.P4 stop memo issued by the 2nd respondent directing the petitioner to stop all activities in the petitioner's property on the ground that the same is a paddy land. According to the petitioner, the land in question does not come within the purview of the Kerala Conservation is Paddy Land and Wet Land Act and, therefore, the respondents have no jurisdiction to issue Ext.P4 stop memo.

(2.) I have heard the learned Government Pleader also.