Francis M.V vs The Village Officer
2021 Latest Caselaw 5897 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SATHISH NINAN

   THURSDAY, THE 18TH DAY OF FEBRUARY 2021 / 29TH MAGHA,1942

                       WP(C).No.3684 OF 2021(I)

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PETITIONER:

               FRANCIS M.V.
               AGED 44 YEARS
               S/O.VARGHESE, MARATHANTHARA HOUSE, AZHEEKODE P.O.,
               AZHEEKODE VILLAGE, KODUNGALOOR TALUK, THRISSUR
               DISTRICT, PIN - 680 666.

               BY ADV. SRI.P.M.ZIRAJ

RESPONDENTS:

      1        THE VILLAGE OFFICER
               VADAKKUMKARA VILLAGE OFFICE, VELLANGALLUR, THRISSUR
               DISTRICT, PIN - 680 662.

      2        THE REVENUE DIVISIONAL OFFICER
               REVENUE DIVISIONAL OFFICE, IRINJALAKUDA, THRISSUR
               DISTRICT, PIN- 680 125.

      3        THE LOCAL LEVEL MONITORING COMMITTEE (LLMC)
               VELLANGALLUR GRAMA PANCHAYATH, THRISSUR DISTRICT,
               PIN - 680 123.


                   GP.SRI. RAVI KRISHNAN

    THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
    ON 18.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
    FOLLOWING:
                      Sathish Ninan, J.
              ==============================
                  W.P.(C) No.3684 of 2021
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         Dated this the 18th day of February, 2021

                          JUDGMENT

The petitioner challenges Ext P5 stop memo dated

09.02.2021 issued by the 1 st respondent-Village

Officer alleging violation of the provisions of the

Kerala Conservation of Paddyland and Wetland Act

(hereinafter referred to as "the Act").

2. Evidently the stop memo is under Section 12

of the Act. In terms of Section 13 of the Act, the

District Collector is to hear the petitioner and pass

appropriate orders.

Accordingly, the writ petition is disposed of

directing the 1st respondent to forward the report to

the District Collector and the District Collector

shall pass appropriate orders after hearing the

petitioner. Orders shall be passed as expeditiously

as possible and at any rate within a period of three

weeks from the date of receipt of a copy of this

judgment.

                              Sd/-     Sathish Ninan, Judge

vdv
     WP(C).No.3684 OF 2021(I)




                               APPENDIX
PETITIONER'S/S EXHIBITS:

EXHIBIT P1                 TRUE COPY OF THE TAX RECEIPT DATED

25/11/2020 ISSUED I FAVOR OF PETITIONER BY THE FIRST RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE TAX RECEIPT DATED 25/11/2020 ISSUED IN FAVOUR OF PETITIONER AND HIS BROTHER SOJAN M.V.BY THE FIRST RESPONDENT.

EXHIBIT P3 TRUE COPY OF THE TAX RECEIPT DATED 25/11/2020 ISSUED IN FAVOR OF THE BROTHER OF THE PETITIONER, MR.SOJAN M.V.BY THE FIRST RESPONDENT.

EXHIBIT P4 TRUE COPY OF THE RELEVANT PAGES OF THE DATABANK ISSUED BY THE AGRICULTURAL OFFICER, VELLANGALLUR.

EXHIBIT P5 TRUE COPY OF THE STOP MEMO DATED 09/02/2021 ISSUED BY THE FIRST RESPONDENT.

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