PADMANABHA NAIK Vs. STATE OF KERALA AND ORS.

JUDGEMENT

(1.) This writ appeal has been filed against judgment dated 10.8.2015 in W.P(C) No.29483 of 2009.

(2.) The petitioner had filed the writ petition challenging the order of State Government by which, the State Government by Ext.P1 order dated 24.9.2009 has refused renewal of lease of 7 acres of forest land. Petitioner's grandfather was leased out 7 acres of forest land in Kasaragod range under the Kannur division under order dated 26.2.1949. A lease for 50 years w.e.f. 1.3.1949 was also executed for raising various agricultural crops. Original lessee died and thereafter the leased land was partitioned and registered in the name of one Chikapa Naik. After the death of Chikapa Naik, the property has been managed by the writ petitioner.

(3.) Petitioner had filed the writ petition being W.P(C) No.33939 of 2000 which was disposed of on 8.1.2009 directing the State Government to take a decision. In consequence to the order of the Court, the State Government considered all aspects and decided to refuse renewal of the lease. The order passed by the State Government was challenged in the writ petition by the petitioner. Learned Single Judge upheld the order of the State Government. Learned Single Judge referred to three judgments of this court where it was held that lessee has no vested light to seek renewal of lease. Challenging the judgment of the learned Single Judge, this writ appeal has been filed.