E. LILLIPUSHPAM Vs. STATE OF KERALA

JUDGEMENT

(1.) Petitioners 1 and 2, who are owners of landed property in Keezhanthur Village of Devikulam Taluk, seek to quash Ext.P4 and to direct the 5th respondent-Village Officer to provide required permission to cut and remove the Eucalyptus/grantees from the property owned by the petitioners.

(2.) The petitioners state that the 1st petitioner holds 1 Hectare, 21.41 Ares of property in Re-survey No.4/1-5 in Block No.50 of Keezhanthur Village. The 2nd petitioner possesses 1 Hectare 49 Ares of property in Re-survey No.4/1-4 in Re-survey Block No.50 of Keezhanthur Village. The petitioners state that the petitioners' property as well as other adjacent properties are cultivated with Eucalyptus/grantees. On the basis of permission granted by the Village Officer, the Eucalyptus/grantees in the neighbouring property has been cut and removed.

(3.) However, when the petitioners submitted applications requesting permission to cut and remove trees from the petitioners' property, the 5th respondent issued Ext.P4 communication informing that the property of the petitioners and government land are lying together and only after surveying the property, permission for cutting and removing of Eucalyptus/grantees from the petitioners' property can be considered.