Conservation of Paddy Land and Wetland

1. Judgment
Kerala High Court

Hon'ble Judge(s): Viju Abraham , J

View Instance

In Judgment Text:

Conservation of Paddy Land and Wetland Act, 2008 came into force only with effect from 12
of Paddy Land and Wetland Act, 2008(in short 'the Act, 2008'). The Form 5 application filed
in the revenue records though the same was converted even prior to the coming into force of Kerala Conservation

2. Judgment
Supreme Court Of India

Hon'ble Judge(s): Sanjay Karol, Manmohan , JJ

View Instance

In Act And Section:

.27 of Kerala Conservation of Paddy Land and Wetland Act (28 of 2008)
.12(9) of Kerala Conservation of Paddy Land and Wetland Rules (2008)

In Judgment Text:

with the Kerala Conservation of Paddy Land and Wetland Act, 20081. The Learned Single Judge vide judgment
reliance on Rule 12 Clause 9 of the Kerala Conservation of Paddy Land and Wetland Rules, 2008, which reads

In Headnote:

Kerala Conservation of Paddy Land and Wetland Act (28 of 2008) , S.27— Kerala Conservation of Paddy Land and Wetland

In Acts:

erala Conservation of Paddy Land and Wetland Act (28 of 2008)
erala Conservation of Paddy Land and Wetland Rules (2008)

3. Judgment
Supreme Court Of India

Hon'ble Judge(s): Sanjay Karol, Manmohan , JJ

View Instance

In Act And Section:

.27 of Kerala Conservation of Paddy Land and Wetland Act (28 of 2008)
.12(9) of Kerala Conservation of Paddy Land and Wetland Rules (2008)

In Judgment Text:

State has also placed reliance on Rule 12 Clause 9 of the Kerala Conservation of Paddy Land and Wetland
reflected in the records of the State as 'paddy land' in accordance with the Kerala Conservation of Paddy
Land and Wetland Act, 20081. The Learned Single Judge vide judgment and order dated 6th

In Headnote:

Kerala Conservation of Paddy Land and Wetland Act (28 of 2008) , S.27— Kerala Conservation of Paddy Land and Wetland

In Acts:

erala Conservation of Paddy Land and Wetland Act (28 of 2008)
erala Conservation of Paddy Land and Wetland Rules (2008)

4. Judgment
Supreme Court Of India

Hon'ble Judge(s): Sanjay Karol, Manmohan , JJ

View Instance

In Act And Section:

.27 of Kerala Conservation of Paddy Land and Wetland Act (28 of 2008)
.12(9) of Kerala Conservation of Paddy Land and Wetland Rules (2008)

In Judgment Text:

State has also placed reliance on Rule 12 Clause 9 of the Kerala Conservation of Paddy Land and Wetland
reflected in the records of the State as 'paddy land' in accordance with the Kerala Conservation of Paddy
Land and Wetland Act, 20081. The Learned Single Judge vide judgment and order dated 6th

In Headnote:

Kerala Conservation of Paddy Land and Wetland Act (28 of 2008) , S.27— Kerala Conservation of Paddy Land and Wetland

In Acts:

erala Conservation of Paddy Land and Wetland Act (28 of 2008)
erala Conservation of Paddy Land and Wetland Rules (2008)

5. Judgment
Supreme Court Of India

Hon'ble Judge(s): Sanjay Karol, Manmohan , JJ

View Instance

In Act And Section:

.27 of Kerala Conservation of Paddy Land and Wetland Act (28 of 2008)
.12(9) of Kerala Conservation of Paddy Land and Wetland Rules (2008)

In Judgment Text:

the appellant-State has also placed reliance on Rule 12 Clause 9 of the Kerala Conservation of Paddy Land
reflected in the records of the State as 'paddy land' in accordance with the Kerala Conservation of Paddy
Land and Wetland Act, 20081. The Learned Single Judge vide judgment and order dated 6th
and Wetland Rules, 2008, which reads as, "Fees to be remitted for sanction of change of nature of unnotified

In Headnote:

Kerala Conservation of Paddy Land and Wetland Act (28 of 2008) , S.27— Kerala Conservation of Paddy Land and Wetland

In Acts:

erala Conservation of Paddy Land and Wetland Act (28 of 2008)
erala Conservation of Paddy Land and Wetland Rules (2008)

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