LAWS(KER)-2024-11-142

MUKUNDAN Vs. STATE OF KERALA

Decided On November 28, 2024
MUKUNDAN Appellant
V/S
STATE OF KERALA Respondents

JUDGEMENT

(1.) The Kerala Conservation of Paddy Land and Wetland Act, 2008 (Act of 2008) is an Act to conserve the paddy land and wetland and to restrict the conversion or reclamation thereof in order to promote growth in the agricultural sector and to sustain the ecological system, in the State of Kerala. For the conservation of paddy lands and wetlands in the State of Kerala, the Agricultural Promotion Fund is constituted under Sec. 27D of the Act of 2008, which fund is utilised for various purposes, including the restoration of paddy fields. The Fund is generated by the State by charging a fee for permission to use the paddy lands for commercial purposes. The non-utilisation of this Agricultural Fund for the conservation of paddy lands and their restoration is the issue raised in these two Public Interest Litigations.

(2.) These writ petitions are filed in the public interest by the same Petitioner. The Respondents are the State of Kerala, represented by the Chief Secretary; the Secretaries of the Departments of Revenue and Finance; the Agricultural Production Commissioner; the Land Revenue Commissioner; the Accountant General; the District Collector, Thrissur, and the Principal Agricultural Officer, Thrissur.

(3.) In W. P. (C) No. 26592 of 2022, the Petitioner has sought to place before the Court the action of the Respondents in not accounting for the amounts received from the persons who have obtained sanction for changing the character of their lands from paddy lands to other purposes such as paramba pursuant to the orders under Sec. 27A of the Act of 2008. It is the contention of the Petitioner that though crores of rupees are collected under Sec. 27A of the Act, they are not accounted for and not even 3% of the amount is transferred to the Agricultural Promotion Fund. By making this grievance, the Petitioner in W. P. (C) No. 26592 of 2022 has sought for direction to the Respondents to ensure that the amounts received as fee under Sec. 27A(3) of the Act of 2008 are directly sourced to the account of the Agricultural Promotion Fund constituted under Sec. 27D of the Act. The Petitioner has also sought for a writ directing the Respondents to transfer the entire amount from 2018 to till date as a Fee under Sec. 27A(3) of the Act of 2008 to the Agricultural Promotion Fund of which the Land Revenue Commissioner - Respondent No.5 therein is the State Level Officer, within such time as may be fixed by this Court. The Petitioner has also sought for a further direction to the Respondents to ensure that the amounts received under Sec. 27A(3) is utilised only for the purposes mentioned under Rule 14(2) (a) to (e) of the Rules of 2008. In W. P. (C) No. 35561 of 2022, the grievance made by the Petitioner is that the Respondents are not enforcing the order passed under Sec. 13 of Act of 2008 on the ground that adequate funds are not available for restoration of paddy land, directed to be restored under Sec. 13.