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Judgment
Murali Purushothaman, J
The petitioner has filed this writ petition for a direction to the 2nd respondent to consider Ext.P6 application in Form 5 filed under Rule 4(d) of the Kerala Conservation of Paddy land and Wetland Rules, 2008. The learned counsel for the petitioner submits that from the status report in the website of the 1st respondent, the application of the petitioner is shown as ‘rejected’. However, no orders have been uploaded.
This Court, by order dated 01.08.2023, directed the learned Government Pleader to make available a copy of the order, if any, passed on Ext.P6. Till today, no orders have been placed on record.
It appears that no speaking order has been passed on Ext.P6 application submitted by the petitioner. In the said circumstance, the only option available before this Court is to direct the 1st respondent to pass fresh orders on Ext.P6 Form 5 application, as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a certified copy of this judgment.
The writ petition is disposed of.