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Judgment
8 paragraphs · 150 wordsSathish Ninan, J
The petitioner confines her relief for an expeditious consideration of Ext.P4 application filed in Form No.6 of the Kerala Conservation of Paddy land
and Wetland Rules, seeking change of nature. The property in question is a garden land. Though the property was originally included in the draft data
bank, the same was deleted by the Local Level Monitoring Committee, as is evidenced by Ext.P2 communication dated 29.09.2015, contends the
petitioner. It is for the second respondent to verify the details while considering Ext.P4 application.
Without expressing anything on merits, the writ petition is disposed of directing the second respondent to consider and pass orders on Ext.P4
application (Form No.6) on obtaining and verifying the relevant materials including the data bank as expeditiously as possible and at any rate within a
period of four months from the date of receipt of a copy of this judgment.