JESEENTHA Vs. DISTRICT COLLECTOR, COLLECTORATE, CIVIL STATION, THRISSUR

JUDGEMENT

(1.) This writ petition is filed by petitioners seeking the following reliefs:-

(2.) According to the first petitioner, he is the owner in possession of an extent of 44.67 cents of dry land situated in Survey Nos. 271/1, 272/1 of Irinjalakuda Village, Mukundapuram Taluk of Thrissur District, evident from Ext.P1 Sale Deed No. 1205/2007 of SRO, Irinjalakuda. The second petitioner is the owner in possession of a tipper lorry bearing registration No. KL08-AS-8738, evident from Ext.P2 registration particulars and third petitioner is the owner of a goods carriage bearing No. KL-8Y-2692, evident from Ext.P3 registration particulars.

(3.) The third respondent herein seized vehicles mentioned in Exts.P2 and P3 on 26.08.2014 alleging that petitioners 2 and 3 tried to fill up a wet land by violating the provisions of the Kerala Conservation of Paddy Land and Wet Land Act, 2008 (the 'Act, 2008' for short). Accordingly, a mahazar was prepared, evident from Ext.P4. Anyhow, to put it short, adjudication proceedings have taken place and Ext.P6 order is passed by the first respondent during December, 2014, as per the order No. B11-524424/14. It is thus challenging Ext.P6, this writ petition is filed.