YOUSUF CHALIL Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is stated to be the owner of 4 cents of paddy land in Re.Sy. No. 143/5-1 of Nannambra Village, covered by Ext. P1 sale deed No. 1376/2019 dated 12.04.2019 of the Sub Registrar Office, Tanur has filed this Writ Petition under Article 226 of the Constitution of India, seeking a writ of mandamus commanding the respondents to permit him to convert the paddy land covered by Ext. P1 document for constructing a residential house. The petitioner has also sought for a writ of mandamus commanding the 5th respondent Local Level Monitoring Committee to refer Ext. P3 application dated 17.05.2019 to the 4th respondent District Level Authorised Committee with necessary recommendation to consider the same within a time limit stipulated by this Court; and a writ of mandamus commanding the 4th respondent to consider and pass orders on Ext. P3 application within a time limit stipulated by this Court, on receipt of a recommendation from the 5th respondent.

(2.) On 11.06.2019, when this Writ Petition came up for admission, the learned Government Pleader pointed out that the petitioner purchased the land in question vide Ext. P1 sale deed dated 12.04.2019, which is one executed after the enactment of the Kerala Conservation of Paddy Land and Wetland Act, 2008.

(3.) Heard the learned counsel for the petitioner and also the learned Government Pleader appearing for the respondents.