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Judgment
5 paragraphs · 179 wordsMohammed Nias C.P., J
The petitioner, stated to be the owner of the property having an extent of 28 Ares 1 sq.m. of land comprised in Survey No. 108/2-12 of Kodungallur Taluk, in Chenthrappini Village in Thrissur District, has preferred Ext.P2 application under Form-5 of the Kerala Conservation of Paddy Land and Wetland Act and Rules, 2008, (for short, the Act and the Rules) seeking deletion of the property from the databank.
The learned counsel for the petitioner submits that no orders have been passed on the statutory application so far.
Accordingly, there will be a direction to the 6th respondent Agricultural Officer to give sufficient inputs required under the Act and the Rules to the 3rd respondent Revenue Divisional Officer or the officer authorised under Section 2(XVA) of the Act, within two months from today. On receipt of the same, the 3rd respondent Revenue Divisional Officer/authorised officer will consider Ext.P2 application within three months thereafter and pass orders strictly in terms of the Act and the Rules.
The Writ Petition is disposed of as above.