Thankamma vs State Of Kerala

Mohammed Nias C.P., J

This writ petition is filed challenging Ext.P6 order passed under the Provisions of the Kerala Conservation of Paddy Land and Wet land Act, 2008,( for short 'the Act) directing the petitioner to restore the property to its original position. The appeal against the same stands rejected by Ext.P9.

The petitioner has now filed two sets of applications under Form 5 of the Act. which are Exts.P10(a) and P11(a) before the third respondent, with respect to the property covered by Exs.P1, P2 and P3 sale deeds. The receipt evidencing the filing of the above applications are Ext.P10 and P11 respectively.

In such circumstances, there will be a direction to the third respondent to consider and pass appropriate orders, in accordance with law on the above applications after taking such steps required under the Act and after affording an opportunity of hearing to the petitioner, within an outer time limit of three months from the date of receipt of a copy of this judgment. The fate of the impugned orders directing restoration of property to its original position will depend upon the outcome of the orders on the above applications. In the event of the Form 5 applications being allowed, Exts.P6 and P9, the impugned orders will have no effect. The Revenue Divisional Officer will pass orders as directed above within the time limit mentioned and communicate the orders to the petitioner herein.

The writ petitions is disposed of as above.