(1.) The petitioners, who hold pieces of land in Chundale Village of Vythiri Taluk, have approached this Court seeking to permit the petitioners to do the periodical treatment/maintenance necessary for the agricultural crops in the properties belonging to the petitioners which are the subject matter of Ext.P1 judgment and take yield from them, pending disposal of Sec. 10(A) applications of the petitioners.
(2.) The petitioners hold pieces of land at Mele Poonchola in Chundale Village of Vythiri Taluk. The lands were notified as Ecologically Fragile Land (EFL) under Sec. 3(1) of the Kerala Forest (Vesting and Management of the Ecologically Fragile Land) Act, 2003 as per a notification dtd. 26/10/2013. The petitioners submitted Sec. 10(A) applications under the Act, 2003 for dispute redressal in respect of land having an extent of not more than 2 Hectares, before the Principal Chief Conservator of Forests. The applications submitted by the petitioners were rejected as time barred.
(3.) Aggrieved by the rejection, the petitioners approached this Court filing WP(C) No.17930/2015 and connected cases. By a common judgment dtd. 20/3/2020 in WP(C) No.17930/2015 and connected cases, the learned Single Judge of this Court ordered to reconsider Sec. 10(A) applications submitted by the petitioners. The State filed Writ Appeal No.834 of 2020 and connected appeals. The said appeals were dismissed.