VALAKKAVU GRANITES (P) LTD. Vs. TAHSILDAR, THRISSUR TALUK

JUDGEMENT

(1.) Heard Sri. Thomas A.V., the learned senior counsel appearing for the appellant/writ petitioner. Also heard Sri. Ranjith Thampan, the learned Additional Advocate General appearing for the respondents.

(2.) These two appeals arise out of the common judgment dated 18.1.2019 in the W.P.(C). No. 18956/2018 and the W.P.(C). No. 15060/2018 filed by the same petitioner.

(3.) The petitioner is a company engaged in granite quarrying on lands purchased by them from the pattadars and the assignees. The primary challenge in the W.P.(C). No. 18956/2018 is, to the notice dated 30.5.2018 [Ext. P14] issued under Section 12 of the Kerala Land Conservancy Act, 1957 [hereinafter referred to as "the Conservancy Act"], wherein, the Tahsildar (LR), Thrissur Taluk, had alleged that the petitioner had unauthorisedly entered into the poramboke land measuring around 4 Hectares, under Survey Nos. 364/21 and 364/22 of Mulayam Village.