OMANA Vs. STATE OF KERALA

JUDGEMENT

(1.) THE above Writ Petition has been filed seeking the following reliefs:

(2.) THE petitioner claims to be the owner having title over 5 cents of property comprised in Survey No.104/1/2 in Chempu Village, Vaikom Taluk, Kottayam District. It is averred that, the respondents 6 to 10 who are engaged in the business of real estate and building construction had purchased a total extent of paddy land coming to 60 acres for the purpose of constructing villas, near to the property of the petitioner. It is alleged that, respondents 6 to 10 started conversion activities for the proposed construction in November 2013 and that they had started to remove the earth of the paddy filed and the wet land inorder to construct an artificial lake in the middle of the property.

(3.) IN these circumstances, the petitioner avers that, he had submitted Exts.P4 and P5 representations before the 2nd respondent, District Collector and the 5th respondent Grama Panchayath President respectively and that so far no steps has been taken by the said respondents 2 and 5. It is in these circumstances that, the petitioner has filed the above Writ Petition with the aforementioned prayers.