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2021 Latest Caselaw 11103 Ker

WP(C) 24117/2020                                1/4



                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             Present:
              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

                    Wednesday,the 7th day of April 2021/17th Chaithra, 1943
                                     WP(C) No.24117/2020
PETITIONER
           For information purpose only
       V.V.GEORGE,AGED 57 YEARS
       S/O VALATH VARKEY, KARADIPARA, KALLAR, VATTAYAR PO,
       PEECHADPLAMALA, IDUKKI-685565.
RESPONDENT
1.STATE OF KERALA
     REPRESENTED BY THE SECRETARY TO THE GOVERNMENT, REVENUE
     DEPARTMENT, GOVERNMENT SECRETARIAT,
     THIRUVANANTHAPURAM-695001.
2.THE SECRETARY
     FOREST DEPARTMENT, GOVERNMENT SECRETARIAT,
     THIRUVANANTHAPURAM-695001.
3.THE FOREST RANGE OFFICER
     ADIMALI, KOOMBANPARA PO, ADIMALI, IDUKKI-685561.
4.THE DISTRICT COLECTOR
     COLLECTORATE, IDUKKI -685001.
5.THE SUB COLLECTOR
     DEVIKULAM, IDUKKI-685001.
6.THE CARDAMOM
     SETTLEMENT OFFICER, DEVIKULAM,IDUKKI-685001.
7.THE ASSISTANT CARDAMOM SETTLEMENT OFFICER
     KUMILY, IDUKKI DISTRICT-685509. ( ADDL.R7 IS IMPLEADED AS PER
     ORDER DATED 03-02-2021 IN I.A. 6/2021 INWP(C) 24117/2020).

         Writ Petition (civil) praying inter alia that in the circumstances stated in the affidavit
filed along with the WP(C) the High Court be pleased to driect the 3rd respondent not to
interfere with the present cardamom cultivation in the property in Exhibits P1 to P4 without
demarcating the boundaries of the property of the petitioner with the assistance of the Revenue
Authorities, pending disposal of the above writ petition.
 WP(C) 24117/2020                              2/4




         This petition again coming on for orders upon perusing the petition and the affidavit
filed in support of WP(C) and this court's order dated 03-02-2021 and upon hearing the
arguments of M/S JOBY JACOB PULICKEKUDY, SHRI.DAJISH JOHN,
SHRI.HARIKRISHNAN P., ANIL GEORGE, Advocates for the petitioner and of SRI.

           For information purpose only
RANJITH THAMPAN, ADDL.ADVOCATE GENERAL, for the respondents, the court
passed the following
                           RAJA VIJAYARAGHAVAN V, J
                           --------------------------------
                            W.P.(C) No.24117 of 2020
                            -------------------------------
                       Dated this the 7th day of April, 2021

                                    ORDER

For information purpose only It is submitted by the learned Government Pleader that pursuant to orders

issued by this Court in W.P.(C) No.19781 of 2017, copy of which is produced as Ext.P6,

the Forest Department has approached the Assistant Cardamom Settlement Officer to

resolve the disputes after measuring out the land. He undertakes to produce the

records before this Court.

Post after vacation.

Sd/-

                                               RAJA VIJAYARAGHAVAN V
                                                        JUDGE
IAP




                                       /true copy/      Sd/- ASSISTANT REGISTRAR
 KLHC010602502020                4/4

EXHIBIT P6. TRUE PHOTOCOPY OF THE JUDGMENT DATED 16/06/2017 IN WPC No. 19781 OF 2017

For information purpose only