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Judgment
10 paragraphs · 171 wordsAdmit. The Government Pleader takes notice for the respondents.
Heard.
The petitioner has submitted Ext.P1 application under Section 27A of the Conservation of Paddy Land and Wetland Act, 2008, before the 3rd
respondent on 12.11.2020, seeking permission for changing the nature of 6.22 ares of un-notified land belonging to him. It is stated that the 3rd
respondent had forwarded the application to the 4th respondent. The petitioner submits that he had submitted Exhibit P3 reminder and another
representation Exhibit P4. It is also stated that Ext.P5 representation was filed before the 5th respondent on 02.12.2020. The grievance of the
petitioner is that Ext.P1 application is not being considered, despite the urgency stated by the petitioner in Exhibits P3,P4 and P5 representations.
Considering the limited prayer made in the Writ petition, the 3rd respondent is directed to consider and pass orders on Exhibit P1 application within 2
months from the date of receipt of a certified copy of this judgment.
The writ petition is disposed of as above.