O.R.Velayudhankutty vs The State Of Kerala
2021 Latest Caselaw 18166 Ker

WP(C) No.17885/2021                       1/3

                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                      THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
             Friday, the 3rd day of September 2021 / 12th Bhadra, 1943
                             WP(C) NO. 17885 OF 2021(I)
   PETITIONER:

          O.R.VELAYUDHANKUTTY AGED 72 YEARS S/O. RAMANKUTTY, CHERUKARAPARAMBIL
          HOUSE, NOCHIPPULLY P.O., MUNDOOR, PALAKKAD, PIN-678 592.

   RESPONDENTS:

      1. THE STATE OF KERALA REPRESENTED BY THE PRINCIPAL SECRETARY, FOREST
         AND WILD LIFE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN-695
         001.
      2. THE CHIEF CONSERVATOR OF FORESTS AND CUSTODIAN OF VESTED FOREST
         EASTERN CIRCLE, ARANYABHAVAN COMPLEX, OLAVAKODE, PALAKKAD-678 002.
      3. THE DIVISIONAL FOREST OFFICER, OFFICE OF THE DFO, PALAKKAD DIVISION,
         KALLEKULANGARA, PALAKKAD-678004.
      4. THE RANGE FOREST OFFICER, O/O. THE FOREST RANGE OFFICER, MUNDOOR,
         PALAKKAD-678 592.

        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 issue an interim order directing the respondents from
   constructing cairns, destroying the rubber trees and from obstructing in
   any manner including the tapping of rubber in the property covered by
   Exhibit P1 pending disposal of the Writ Petition.

        This petition coming on for admission upon perusing the petition and
   the affidavit filed in support of WP(C) and upon hearing the arguments of
   SRI. M.C.JOHN Advocates for the petitioners the court passed the
   following:
 WP(C) No.17885/2021                           2/3




                                   P.B.SURESH KUMAR, J
                          -----------------------------------------------
                                W.P.(C) No.17885 of 2021
                          -----------------------------------------------
                      Dated this the 3rd day of September, 2021



                                           ORDER

Government Pleader is directed to get instructions in the

matter.

Post after three weeks.

If Ext.P6 judgment has become final, the property of the

petitioner referred to in the writ petition shall not be enclosed

without obtaining orders from this Court.

Sd/-

                                                            P.B. SURESH KUMAR,
                                                                   JUDGE
         YKB




03-09-2021                      /True Copy/                                 Assistant Registrar
 WP(C) No.17885/2021                 3/3

APPENDIX OF WP(C) 17885/2021 Exhibit P1 TRUE COPY OF THE SALE DEED NO.1368/82 DDATED 3.6.1982 SRO, PARLI IN THE NAME OF PETITIONER. Exhibit P6 TRUE COPY OF JUDGEMENT DATED 7.2.1997 IN MFA NO.455/87 OF THIS HON'BLE COURT