Solomon Philip vs The District Collector
2024 Latest Caselaw 32035 Ker

Kerala High Court

Solomon Philip vs The District Collector on 7 November, 2024

W.P.(C)No.6792 of 2020
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                                                    2024:KER:84526


           IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

             THE HONOURABLE MR. JUSTICE P.M.MANOJ

 THURSDAY, THE 7TH DAY OF NOVEMBER 2024 / 16TH KARTHIKA,

                                  1946

                         WP(C) NO. 6792 OF 2020

PETITIONER/S:

     1      SOLOMON PHILIP
            AGED 41 YEARS
            S/O.A.D.PHILIP, ETTIL HOUSE, KARIKKUZHI.P.O.,
            NEERETTUPURAM, THIRUVALLA, ALAPPUZHA DISTRICT.

     2      MOHANAN
            AGED 58 YEARS
            S/O.SIVARAMAN, KELLAMMALIL HOUSE,
            KARIKKUZHI.P.O., NEERETTUPURAM, THIRUVALLA,
            ALAPPUZHA DISTRICT.


            BY ADVS.
            G.PRIYADARSAN THAMPI
            SRI.JOSE ANTONY



RESPONDENT/S:

     1      THE DISTRICT COLLECTOR,
            COLLECTORATE, CIVIL STATION, ALAPPUZHA-688001.

     2      THE REVENUE DIVISIONAL OFFICER,
            REVENUE DIVISIONAL OFFICE, AMBALAPPUZHA
            ALAPPUZHA-688001.
 W.P.(C)No.6792 of 2020
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     3          THE TAHSILDAR,
                TALUK OFFICE, KUTTANADU, ALAPPUZHA DISTRICT-
                688504.

     4          THE VILLAGE OFFICER,
                VILLAGE OFFICE, THALAVADY, ALAPPUZHA DISTRICT-
                689572.

     5          MUTTAR GRAMA PANCHAYATH,
                PANCHAYATH OFFICE, RAMANKARY, ALAPPUZHA
                DISTRICT-689595.

     6          KURIAN GEORGE,
                S/O.GEORGE, MAMMOOTTIL, KARIKKUZHI, THALAVADY,
                ALAPPUZHA DISTRICT-689572.

     7          ANNAMMA GEORGE,
                W/O.KURIAN GEORGE, MAMMOOTTIL, KARIKKUZHI,
                THALAVADY, ALAPPUZHA DISTRICT-689572.



OTHER PRESENT:

                R1 TO4 - SRI.RIYAL DEVASSY,GOVERNMENT PLEADER


         THIS    WRIT    PETITION   (CIVIL)   HAVING   COME      UP   FOR
ADMISSION        ON   07.11.2024,   THE   COURT   ON   THE     SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C)No.6792 of 2020
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                              P.M.MANOJ, J.
                       .......................................
                       W.P.(C)No.6792 of 2020
           ..................................................................
           Dated this the 7th day of November, 2024


                                 JUDGMENT

This writ petition is preferred by the petitioners for

implementation of Ext.P3 order under Section 13 of the

Kerala Conservation of Paddy and Wetland Act, 2008.

2. When the matter is taken up today, the learned

Government Pleader on instructions submitted that Ext.P3

order is already implemented, so, no further orders are

required in this matter.

Accordingly, this writ petition is closed.

Sd/-

P.M.MANOJ, JUDGE Dxy

2024:KER:84526

APPENDIX OF WP(C) 6792/2020

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE SAID MASS PETITION DATED 25.1.2019 SUBMITTED BY THE PETITIONERS AND OTHERS BEFORE THE 1ST RESPONDENT.

EXHIBIT P2 TRUE COPY OF THE STOP MEMO DATED 5.2.2019 ISSUED BY THE 4TH RESPONDENTS TO THE RESPONDENTS 6 AND 7.

EXHIBIT P3 TRUE COPY OF THE ORDER DATED 21.11.2019 PASSED BY THE FIRST RESPONDENT.