Athanikkal Muhammed vs State Of Kerala And Ors

The petitioner has approached this Court aggrieved by the inaction on the part of the 1st respondent in considering and passing orders on Ext.P2

revision petition that he had filed, challenging Ext.P1 order passed under Section 13 of the Kerala Conservation of Paddy Land and Wet Land Act,

2008. The limited prayer of the petitioner in this writ petition is for a direction to the 1st respondent to consider and pass orders on Ext.P2 revision

petition expeditiously, after hearing the petitioner.

Heard the learned counsel for the petitioner and also the learned Government Pleader for the respondents.

On a consideration of the facts and circumstances of the case and the submissions made across the Bar, I dispose the writ petition with a direction to

the 1st respondent to consider and pass orders on Ext.P2 revision petition, after hearing the petitioner, within a period of two months from the date of

receipt of a copy of this judgment. It is made clear that till such time as orders are passed by the 1st respondent as directed and the order

communicated to the petitioner, coercive steps pursuant to Ext.P1 order shall not be taken by the respondents. It is further made clear that the

petitioner shall not alter the nature of the land in question during the period when the stay granted by this Court is in operation.