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Kerala High Court
George Jacob vs State Of Kerala on 20 January, 2026
Author: P.V.Kunhikrishnan
Bench: P.V.Kunhikrishnan
2026:KER:5036
WP(C) NO. 2216 OF 2026 1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
TUESDAY, THE 20TH DAY OF JANUARY 2026 / 30TH POUSHA, 1947
WP(C) NO. 2216 OF 2026
PETITIONERS:
1 GEORGE JACOB
AGED 56 YEARS
S/O. JACOB, KATTOOKKARAN HOUSE PLOT NO. 211, NEHRU
NAGAR, KURIACHIRA P.O, THRISSUR, PIN - 680006.
2 KOCHUPAUL DAVIS
AGED 43 YEARS
S/O DAVIS, KAVALAKKATTU HOUSE, VADAMA P.O.,
THRISSUR, PIN - 680732.
3 LESLY WILSON
AGED 55 YEARS
W/O. WILSON, 14-C, AMITY SKY CITY, UNITY ROAD,
KURIACHIRA P.O, THRISSUR, PIN - 680006.
4 ROY J.V.
AGED 52 YEARS
S/O. JOHNSON, VELLANIKKARA HOUSE,3RD GATE END,
HILL GARDENS KUTTANELLOR P.O,THRISSUR,
PIN - 680014.
5 ANNET
AGED 52 YEARS
W/O. GEORGE JACOB, KATTOOKKARAN HOUSE, PLOT.211,
NEHRU NAGARKURIACHIRA P.O, THRISSUR, PIN - 680006.
6 PAUL
AGED 63 YEARS
S/O. OUSEPH, PAREKKATTIL HOUSE UNIVERSITY NAGAR,
MANNUTHY P.O, THRISSUR, PIN - 680651.
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WP(C) NO. 2216 OF 2026 2
BY ADV SHRI.PRAVEEN K. JOY
RESPONDENTS:
1 STATE OF KERALA
REPRESENTED BY THE SECRETARY, AGRICULTURAL
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
2 THE PRINCIPAL SECRETARY AND AGRICULTURAL
PRODUCTION COMMISSIONER
AGRICULTURAL DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM, PIN - 695001.
3 THE DISTRICT COLLECTOR THRISSUR
OFFICE OF THE DISTRICT COLLECTOR, CIVIL STATION,
AYYANTHOLE, PIN - 680003.
4 THE REVENUE DIVISIONAL OFFICER
OFFICE OF THE REVENUE DIVISIONAL OFFICER,
AYYANTHOLE, THRISSUR, PIN - 680003.
5 THE LOCAL LEVEL MONITORING COMMITTEE
REPRESENTED BY THE AGRICULTURAL OFFICER, KRISHI
BHAVAN, PANANCHARRY P O, PATTIKKAD, THRISSUR,
PIN - 680652.
6 VILLAGE OFFICER
PANANCHERRY VILLAGE OFFICE, PATTIKKAD BUSTAND
ROAD, PATTIKKAD, THRISSUR, PIN - 680652.
7 TAHSILDAR
TALUK OFFICE, TOWN HALL, PALACE ROAD, OPPOSITE
THRISSUR, CHEMBUKKAV, THRISSUR, PIN - 680020.
8 PANANCHERY GRAMA PANCHAYAT,
PANANCHERY, THRISSUR, REPRESENTED BY THE
SECRETARY, PIN - 680652.
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WP(C) NO. 2216 OF 2026 3
OTHER PRESENT:
GOVERNMENT PLEADER SMT DEEPA V,
SRI SANTHOSH P PODUVAL, STANDING COUNSEL
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON 20.01.2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
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WP(C) NO. 2216 OF 2026 4
P.V.KUNHIKRISHNAN, J
--------------------------------
W.P(C) No.2216 of 2026
-------------------------------
Dated this the 20th day of January, 2026
JUDGMENT
The above Writ Petition (C) is filed with the following
prayers:
"(i) To issue a writ of certiorari or any other
appropriate writ calling for the records leading to
issuance of Ext P5 and quash the same, in the
interest of justice.
ii) Issue a writ of mandamus or any other
appropriate writ, order or direction to the
respondent No. 3 not to initiate any coercive steps
in furtherance of Ext.P5 pending disposal of this
writ petition.
iii) To issue writ, order or direction in the nature of
mandamus directing the Respondent No.2 to take
up and pass orders on Ext. P6 Revision Petition
within a time limit, in the interest of justice.
iv) Grant such other reliefs which this Honourable
court may deem fit and proper in the circumstances
of this case, including the cost of these
proceedings."
[SIC]
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2. Ext.P5 is an order passed by the Authorised Officer
invoking the powers under Section 13 of the Kerala Conservation
of Paddy Land and Wet Land Act, 2008. Aggrieved by the same,
the petitioners filed Ext.P6 revision before the 2 nd respondent. The
grievance of the petitioners is that the same is not considered yet.
The petitioners submitted that till final decision is taken in Ext.P6,
further proceedings based on Ext.P5 may be kept in abeyance.
3. Heard the learned counsel for the petitioners, the
learned Government Pleader and the learned Standing Counsel
appearing for the 8th respondent.
4. After hearing both sides, I think the prayer can
be allowed.
Therefore, this Writ Petition is disposed of in the following
manner:
1. The 2nd respondent is directed to consider Ext. P6,
after giving an opportunity of hearing to the
petitioners, as expeditiously as possible, at any
rate, within three months from the date of receipt
of a certified copy of this judgment.
2. Till final orders are passed in Ext.P6, further
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proceedings based on Ext.P5 shall be kept in
abeyance.
Sd/-
P.V.KUNHIKRISHNAN
JUDGE
DSV/21.01.2026
Judgment reserved NA
Date of judgment 20.01.2026
Judgment dictated 20.01.2026
Draft Judgment Placed 21.01.2026
Final Judgment Uploaded
2026:KER:5036
APPENDIX OF WP(C) NO. 2216 OF 2026
PETITIONERS' EXHIBITS
Exhibit P1 TRUE COPY OF THE HIGH COURT ORDER DATED
Exhibit P2 TRUE COPY OF THE LETTER ISSUED BY THE
PANCHAYATH DATED 13.03.2024
Exhibit P3 TRUE COPY OF THE LETTER ISSUED BY THE
PANCHAYATH DATED 14.11.2024
Exhibit P4 TRUE COPY OF THE JUDGMENT IN WPC
NO.37351/2024 DATED 08.07.2025
Exhibit P5 TRUE COPY OF THE ORDER NO.
DCTSR/11190/2023-B3 DATED 31.12.2025
ISSUED BY THE DISTRICT COLLECTOR,
THRISSUR
Exhibit P6 TRUE COPY OF THE REVISION PETITION
ALONGWITH ANNEXURES FILED BEFORE THE 2ND
RESPONDENT DATED 14.01.2026
