JOHN MATHEW Vs. VILLAGE OFFICER

JUDGEMENT

(1.) Ext.P10 order issued by the first respondent under Section 12(2)(b) of the Kerala Conservation of Paddy Land and Wetland Act, 2008 (the Act), preventing the petitioner from making use of the property referred to therein for purposes other than paddy cultivation, is under challenge in this writ petition.

(2.) The specific case of the petitioner is that the petitioner has applied for and obtained permission from the competent authority under the Kerala Land Utilization Order, 1967 for making use of the property for other purposes and therefore, Ext.P10 order is one issued without jurisdiction.

(3.) Heard the learned counsel for the petitioner as also the learned Government Pleader.