KURIACHAN M.M Vs. DISTRICT COLLECTOR CIVIL STATION

JUDGEMENT

(1.) These writ petitions are related to reclamation of a paddy land situated in Resurvey No.421/5 of Maradu Village.

(2.) W.P.(C).No.32992/2015 is filed by a contractor (hereinafter referred to as the "vehicle owner") on account of seizure of his vehicle bearing registration No.KL-40-F-1336 for carrying out a construction in the aforesaid paddy land. W.P.(C).No.1192/2016 is filed by the land owner challenging inclusion of the land in the Draft Data Bank.

(3.) There are no disputes regarding certain facts stated hereunder: