DIVAKARAN MATHILANCHERY Vs. STATE OF KERALA

JUDGEMENT

(1.) This is a Public Interest Litigation filed by the General Secretary of a registered charitable society said to be working for the upgradation of socially and economically weaker segments of the society.

(2.) According to the petitioner, the petitioner is aggrieved by the mala fide actions on the part of the respondents due to the declassification of 2 acres of land in Survey No. 363/2 of Thenhipalam Village, Malappuram District, which was originally earmarked for putting up a public crematorium/burial ground on one acre and a common grazing ground in the remaining one acre meant for supporting the villagers by converting the said property into a public stadium to be developed by the Thenhipalam Grama Panchayat.

(3.) The case projected by the petitioner is that the said deviation is against the public interest and to satisfy the personal motives and therefore, the Government orders issued consequent to the diversion produced as Exts.P3, P4 and P6 may be quashed and further he seeks a direction to the respondents to initiate appropriate and immediate steps to put up a crematorium/burial ground over one acre of the property in the survey number specified above and a further direction for the distribution of one acre of the remaining extent among landless applicants in Tirurangadi Taluk eligible for the assignment of land for putting up homesteads.