E.V.Bhanumathi Antharjanam vs The District Collector, Kasaragod
2024 Latest Caselaw 8740 Ker

Citation : 2024 Latest Caselaw 8740 Ker
Judgement Date : 27 March, 2024

Kerala High Court

E.V.Bhanumathi Antharjanam vs The District Collector, Kasaragod on 27 March, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

WP(C) No.40928/2022                        1/3

                         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                         PRESENT
                      THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
            Wednesday, the 27th day of March 2024 / 7th Chaithra, 1946
                             WP(C) NO. 40928 OF 2022
   PETITIONER:

          E.V.BHANUMATHI ANTHARJANAM, W/O. RAJENDRAN, NOW RESIDING AT
          ELAVUNKAL ILLOM, KANNAMANGALAM SOUTH.P.O., (VIA) CHETTIKULANGARA,
          MAVELIKKARA, ALAPPUZHA DISTRICT - 690106.

   RESPONDENT:

      1. THE DISTRICT COLLECTOR, KASARAGOD KASARAGOD - 671121.
      2. THE TAHSILDAR, HOSDURG TALUK, KASARAGOD DISTRICT -671312.
      3. THE VILLAGE OFFICER, HOSDURG VILLAGE HOSDURG, KASARAGOD DISTRICT -
         671312.
      4. THE REVENUE DIVISIONAL OFFICER KASARAGOD DISTRICT. 671121
      5. THE AGRICULTURAL OFFICER, KRISHI BHAVAN, KANJANGAD, KASARAGOD
         DISTRICT - 679315.
      6. THE LOCAL LEVEL MONITORING COMMITTEE, [CONSTITUTED UNDER THE KERALA
         CONSERVATION OF PADDY LAND AND WET LAND ACT, 2008]REPRESENTED BY ITS
         CONVENOR (THE AGRICULTURAL OFFICER, KRISHI BHAVAN KANJANGAD,
         KASARAGOD DISTRICT - 679315.
      7. KERALA STATE REMOTE SENSING AND ENVIRONMENT CENTRE, 1ST FLOOR, NEAR
         LEGISLATIVE ASSEMBLY, VIKAS BHAVAN, UNIVERSITY OF KERALA SENATE
         HOUSE CAMPUS, PMG, THIRUVANANTHAPURAM-695033, REPRESENTED BY ITS
         DIRECTOR,


        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 stay the operation on Exhibit P15 order dated 16/11/2021 issued
   by the 6th repondent ,pending disposal of the writ petition.




        This petition coming on for orders upon perusing the petition and
   the affidavit filed in support of WP(C) and this court's judgment dated
   06/02/2024 and upon hearing the arguments of G.HARIHARAN, PRAVEEN.H.,
   K.S.SMITHA, V.R.SANJEEV KUMAR, GENTLE C.D. Advocates for the petitioners
   and GOVERNMENT PLEADER for respondents,the court passed the following:
                                      ORDER

MURALI PURUSHOTHAMAN, J.

---------------------------------------------

---------------------------------------------- Dated this the 27th day of March, 2024

O R D E R When the writ petition came up for consideration on

07.03.2024, it was submitted by the learned Government Pleader

that the LLMC will pass orders in compliance with Ext.P10

judgment within a period of two weeks.

The learned Counsel for the petitioner submits that no orders

have been passed and communicated to the petitioner till date.

The learned Government Pleader to get instructions. If no orders

are passed in compliance with Ext.P10 judgment, this Court will

be constrained to order personal appearance of the respondents