Adv.Avaneesh Koyikkara vs State Of Kerala
2021 Latest Caselaw 16080 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

            THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR

                                   &

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

         MONDAY, THE 2ND DAY OF AUGUST 2021 / 11TH SRAVANA, 1943

                         WP(C) NO. 20440 OF 2016

PETITIONER/S:

            ADV.AVANEESH KOYIKKARA
            CHAIRMAN, ANGAMALY MEKHALA VIKASANA SAMITHI, (REG.NO.ER
            259/07), 1ST FLOOR, EBENEZER TOWER, PRIVATE BUS STAND ROAD,
            NEAR RAILWAY STATION, ANGAMALY P.O.,
            ERNAKULAM DISTRICT-683 572.
            BY ADVS.
            SRI.KURIAN GEORGE KANNANTHANAM (SR.)
            SRI.LINDONS C.DAVIS
            SRI.TONY GEORGE KANNANTHANAM


RESPONDENT/S:

     1      STATE OF KERALA
            REPRESENTED BY THE SECRETARY, AGRICULTURE DEPARTMENT,
            GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.
     2      THE SECRETARY
            REVENUE DEPARTMENT, GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM-695 001.



            GOVERNMENT PLEADER



      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON

     02.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No. 20440/2016                  :2:



                   Dated this the 2nd day of August, 2021.

                             JUDGMENT

S. MANIKUMAR,CJ.

Challenging the constitutional validity of Section 3A of the Kerala

Conservation of Paddy Land and Wetland Act, 2008, an amendment

incorporated by way of Kerala Finance (No.2) Act, 2015 and the Rules

made thereunder viz., the Kerala Conservation of Paddy Land and

Wetland (Regularisation of unauthorised reclamation) Rules, 2015, this

writ petition is filed.

2. On this day, when the matter came up for consideration, the

learned counsel for the petitioner submitted that the writ petition has

become infructuous.

Recording the said submission, this writ petition is dismissed as

infructuous.

sd/-

S. MANIKUMAR, CHIEF JUSTICE.

sd/-

SHAJI P. CHALY, JUDGE.

Rv