Baby @ John vs The District Collector and Others

Antony Dominic, J.—Ext. P2 is an order passed by the District Collector, exercising his powers u/s 28 of the Kerala Conservation of Paddy Land and Wet Land Act, 2008. Aggrieved by Ext. P2, the Petitioner has filed Ext. P3 revision before the 4th Respondent, along with Ext. P4 stay petition. The revision and stay petition are pending and no orders have been passed. In the meanwhile, the Petitioner apprehends coercive action, based on Ext. P2 order and in these circumstances the writ petition has been filed.

Having regard to the pendency of Exts. P3 and P4 before the 4th Respondent, at this stage what is required is that the 4th Respondent should dispose of Ext. P3 revision, with notice to the Petitioner. This, the 4th Respondent should do, as expeditiously as possible at any rate within 3 months from the date of receipt of copy of this judgment along with copy of the writ petition. It is directed that in the meanwhile, further proceedings pursuant to Ext. P2 will be kept in abeyance.

The Petitioner shall produce a copy of this judgment along with a copy of the writ petition before the Respondents 1 and 4 for compliance.

Writ petition is disposed of as above.