STATE OF KERALA, Vs. A. PREMAKUMARI AND ORS.

JUDGEMENT

(1.) QUESTIONING the correctness or otherwise of an interim order passed by the learned Single Judge in W.P. (C) No. 15010 of 2007 dated 25th July, 2007, the State Government is before us, in this appeal.

(2.) THE petitioners in the writ petition had called in question Ext.P14 order passed by the Divisional Forest Officer, Kozhikode Division. The consequential prayer that was sought for in the writ petition is to declare that the petitioners' cardamom estate covered under Ext.P4 registration is exempted from the purview of the Kerala Forest (Vesting and Management of Ecologically Fragile Lands) Ordinance 3 of 2001 or Act 21 of 2005. Lastly, for a direction to respondents 2 to 4 not to interfere with the peaceful possession and enjoyment of the petitioners' cardamom estate covered by Ext.P4 registration.

(3.) IT is the specific case of the petitioners that they are in possession and cultivation of cardamom estate and also carrying on agricultural operations in the lands comprised in Re.Sy. No. 912 of Chakkittapara Village.