AJIKUMAR K.V. Vs. VINOD KUMAR AND ORS.

JUDGEMENT

(1.) W.A. No. 926 of 2015 is filed by a third party challenging judgment dated 27/11/2014 in W.P.C. No. 23532 of 2014 by which the learned Single Judge allowed the writ petition filed by the first respondent herein (hereinafter referred to as 'the petitioner') and disposed of the writ petition declaring that the property in Re -survey No. 53/11 situated in Kuttoor Village in Thiruvalla Taluk belonging to the petitioner is not a paddy land as stated in the data bank entries prepared by the Local Level Monitoring Committee (for short 'LLMC') and the petitioner was permitted to seek permission for conversion under Clause 6 of the Kerala Land Utilisation Order, 1967 (hereinafter referred to as 'the KLU Order'). The appellant is a third party claiming to be the Secretary of the Padasekhara Samithi and has filed the appeal after seeking leave of this Court.

(2.) W.P.C. No. 12766/2015 has been filed by the petitioner in W.P.C. No. 23532/2014 seeking for police protection inter alia contending that after the judgment by the learned Single Judge, the Revenue Divisional Officer has permitted conversion of two plots situated in R.S. Nos. 53/11 and 53/19 in Block No. 11 of Kuttoor Village, pursuant to which when steps were taken to fill up the plots, the same were physically obstructed by respondents 3 and 4. They have submitted a complaint before the police seeking adequate police protection and since no action was taken in the matter, the writ petition is filed seeking for a direction to the police authorities to provide adequate protection for converting their lands as permitted by the Revenue Divisional Officer.

(3.) The short facts involved in the writ appeal are: