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Judgment
Sathish Ninan, J
Application filed by the petitioner under Clause-6(2) of the Kerala Land Utilisation Order, 1967 was rejected by the third respondent as per Ext.P3
order. On appeal, the second respondent set aside the order as per Ext.P5 and remanded the matter for disposal afresh. All that the petitioner seeks
for is an expeditious consideration of the application. The application under Clause-6(2) (Ext.P2) is of the year 2017.
Without expressing anything on merits, the writ petition is disposed of directing the third respondent to consider and pass orders on Ext.P2
application referred to supra, in the light of Ext.P5 order of remand, as expeditiously as possible and at any rate within a period of four months from
the date of receipt of a copy of this judgment.