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Judgment
8 paragraphs · 146 wordsSathish Ninan, J.
According to the petitioner, the property belonging to her having an extent of 9.70 Ares in RS 7/2 of Vazhappilly East Village, though a dry land, has
been erroneously included in the data bank maintained under the Kerala Conservation of Paddy land and Wetland Act. Seeking removal of the
property from the data bank, the petitioner has submitted Ext.P3 application in Form No.5 of the Rules. The petitioner seeks for a direction to the
second respondent for an expeditious consideration of the application.
Without expressing anything on merits, I dispose of this writ petition directing the second respondent to consider and pass appropriate orders on the
application on obtaining necessary reports and verification of the same, 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.