K C CHACKO Vs. CUSTODIAN OF ECOLOGICALLY FRAGILE LANDS AND CHIEF CONSERVATOR OF FOREST THIRUVANANTHAPURAM

JUDGEMENT

(1.) THIS writ petition is filed seeking for a direction to the respondents to restore the property to the petitioner forthwith after completing the formalities, if any. The petitioner claims to be the absolute owner of 4.90 Acres of land situated in Survey Number 104 of Kalledipetta Amsom Desom of the Ottappalam Taluk.

(2.) IT is unnecessary to go into the details since this Court in Ext.P7 judgment dated 14.06.2011 had issued various directions. Therein this Court had directed the respondent to complete the survey proceedings, as expeditiously as possible, at any rate, within a period of six months from the date of receipt of a copy of the judgment.

(3.) THEREFORE a fresh notification is required to be issued, after the Government passes appropriate orders allowing restoration. The learned Government Pleader submits that pursuant to Ext.P7 judgment dated 14.07.2011 the survey itself has been completed.