Bindu.K.V vs Revenue Divisional Officer Alappuzha, Opposite District Court, Thathampally P.O., Alappuzha

Sathish Ninan, J.

All that the petitioner seeks for is an expeditious consideration of Ext.P2 application filed by him in Form No.5 of the Kerala Conservation of Paddy

and Wet land Rules, before the first respondent Revenue Divisional Officer seeking exclusion of property from Data Bank.

According to the petitioner, his property having an extent of 8 Ares and 9 Sq. Ms. in RS 48/2-3-2 of Manancherry village has been erroneously

included in the data bank maintained under the Act. According to the petitioner, there already exist buildings in the property. It is accordingly that

Ext.P2 application has been filed seeking removal of the property from the data bank.

Without expressing anything on merits, I dispose of this writ petition directing the first respondent to consider Ext.P2 application on its merits, on

obtaining relevant reports and verification of the same, and pass appropriate orders as expeditiously as possible and at any rate within a period of three

months from the date of receipt of a copy of this judgment.