Aziya Anzar vs Revenue Divisional Officer

Sathish Ninan, J

The property belonging to the petitioner, having an extent of 7.28 Ares in Sy. No.59/2-3 of Vettikkavala village, finds a place in the data bank

maintained under the Kerala Conservation of Paddy land and Wetland Act. According to the petitioner, the property, which is a part of a larger extent,

had been lying as a dry land since the past several years and it has been wrongly included in the data bank. Seeking exclusion of the property from the

data bank and for change of nature, the petitioner has preferred Exts.P2 and P3 applications in Form Nos.5 and 6 respectively, of the Rules. All that

the petitioner seeks for is, an expeditious consideration of the applications.

The writ petition is disposed of directing the first respondent to initially consider Ext.P2 application filed in Form No.5 and pass appropriate orders

thereon after obtaining and verifying the necessary reports, within a period of three months from the date of receipt of a copy of this judgment. In the

event of orders being passed directing the removal of the property from the data bank, the first respondent shall thereupon consider Ext.P3 application

(Form No.6) and pass appropriate orders thereon within a further period of two months therefrom.