JUDGMENT
This writ petition is filed by the petitioner aggrieved by the delay in taking action on the part of the respondents 1 to 4 for preventing the alleged conversion of paddy field by the 5th respondent and the filling up of irrigation canals.
2. The petitioner claims that he is the owner of 1= Acres of land in survey No. 510 and 511 of Karalam Village wherein various types of cultivations are being done. The 4 respondent Co-operative Society was formed for providing water for the paddy and other cultivations and the Society has set up a lift irrigation project whereby water is being drawn from a backwater known as Chemmanda Kayal to Karippullikulam which is situated around 800 meters away and from the said pond water is drawn to various fields including Puthiyattikulam ponds. Canal having a width of 1= meters was constructed to take water from Karippullikulam to Puthiyattikulam.
3. The allegation is that the 5 respondent has illegally filled up certain portions of the said canal and he has reclaimed his paddy fields. It is alleged by the petitioner that the same is in violation of the provisions of the Kerala Conservation of Paddy Land and Wet Land Act.
Heard the learned Government Pleader also. It is upto the 1st respondent to consider Ext.P1 and conduct due enquiries in the matter and a local inspection will also be conducted by any authorized officer and a final decision will be taken after notice to the petitioner and the 5 respondent within a period of two months from the date of production of a certified copy of this judgment along with a copy of the writ petition.
This writ petition is disposed of as above.