NIPUN VARGHESE Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner, who is the resident of Ward No.16 of Karukutty Village, Aluva Taluk, is aggrieved by the illegal reclamation of paddy fields in various areas by respondent Nos.6 and 7.

(2.) THE petitioner has filed a detailed representation in the matter as per Ext.P3 before the Village Officer.

(3.) THE learned counsel for respondent Nos.6 and 7 submits that the property in question is not a paddy land and they are prepared to produce evidence in support of the above plea. They will file their objections in the matter.