SHYMON M.P. Vs. T. G. SUNIL

JUDGEMENT

(1.) The captioned writ appeals are materially connected, filed by a respondent, and he himself a third person respectively, challenging the common judgment dated 14.09.2021 rendered by the learned single Judge in W.P.(C) Nos. 27200 of 2020 and 6685 of 2021.

(2.) W.A. No. 1539 of 2021 is filed by the 7th respondent in W.P. (C) No. 27200 of 2020; whereas, W. A. No. 37 of 2022 is filed by the very same appellant after securing leave from this Court as per order dated 6th January, 2022 in I.A. No.1 of 2021. The writ petitions were filed by respondents 1 and 2, and the first respondent respectively in the appeals, who are close relatives .

(3.) The subject matter arises under the Kerala Conservation of Paddy Land and Wetland Act, 2008 ('Act, 2008' for short), and basically the writ petitions are filed challenging Ext. P18 order dated 10.02.2021 passed by the Local Level Monitoring Committee in Udayamperoor Grama Panchayat, Ernakulam District, constituted as per the provisions of the Act, 2008, as per which it is held that, in the report dated 26.07.2007 submitted by the Additional Tahsildar, Kanayannur Taluk to the Revenue Divisional Officer, it is stated that the land was kept ideal without any cultivation for the last 25 years and 70% of the land was filled up and remaining as dry land, but the rest of the properties lying marshy has some vegetation/trees as mentioned in the report of the Village Officer, Manakunnam, and further it is mentioned that the Additional Tahsildar, Kanayannur inspected the site and reported that though a good portion of the land remaining as dry land, rest of the land is marshy with certain trees.