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Judgment
Sathish Ninan, J.
According to the petitioner, the property belonging to him having an extent of 14 Ares and 12 Sq.M situated in Sy. No.244/1-3 of Mannar village,
has been erroneously included in the data bank maintained under the Kerala Conservation of Paddy land and Wetland Act. The petitioner has
submitted Ext.P2 application in Form No.5 of the Rules seeking removal of the property from the data bank. The petitioner relies on Ext.P4 report of
the Village Officer to substantiate regarding the nature of the property. Those are matters to be looked into by the statutory authority. The petitioner
confines his relief for an expeditious consideration of the application.
Without expressing anything on merits, I dispose of this writ petition directing the first respondent to consider and pass orders on Ext.P2
application(Form No.5), on obtaining necessary reports and verification of records, 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.