M.M.JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) This writ petition is filed seeking the following reliefs:

(2.) It is submitted by the learned counsel for the petitioner that the petitioner is the General Secretary of a registered organisation which is formed inter alia to protect the exploitation of natural resources and to protect the interest of poor people. It is submitted that the 5th and 6th respondents have encroached upon puramboke land and illegally converted about 10 cents of paddy land without any permissions from the appropriate authorities. Complaining of these facts, petitioner has preferred Exts.P1 and P4 representations before the Tahsildar and the Village Officer respectively and seeks directions for consideration of the same.

(3.) Having heard the Government Pleader and without expressing any view on the merits of the matter, there will be a direction to the 3rd respondent to take up Ext.P1 representation submitted by the petitioner to consider and pass appropriate orders on the same with notice to respondents 5 and 6 and any other affected parties.