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Judgment
4 paragraphs · 155 wordsMurali Purushothaman, J
The petitioner is the owner in possession of an extent of 1 Ares 21 Sq.meter of land comprised in survey No.380/7 of Thirunavaya Village, Tirur Taluk obtained by virtue of Ext.P1 Sale Deed. He has approached this Court seeking a direction to the 1st respondent/Revenue Divisional Officer to consider and pass orders on Ext.P3, Form-6 application filed under the Kerala Conservation of Paddy Land and Wetland Rules, 2008.
Heard the learned counsel for the petitioner, the learned Standing Counsel and the learned Government Pleader.
In the facts and circumstances of the case and taking into consideration that Ext.P3 is a statutory application, this writ petition is disposed of with a direction to the 1st respondent/ RDO to consider and pass orders thereon, in accordance with law, as expeditiously as possible, at any rate, within a period of five months from the date of receipt of a copy of this judgment.