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Judgment
4 paragraphs · 171 wordsMurali Purushothaman, J
The petitioner is the owner in possession of an extent of 0.0765 Hectares of land comprised in Re-Sy.Nos.139/10-2 and 140/1-1 in Re-Block No.144 of Vettikkattiri Village, Ernad Taluk, Malappuram District. He has approached this Court seeking a direction to the 1st respondent/Revenue Divisional Officer to consider and pass orders on Ext.P2, Form-6 application filed under the Kerala Conservation of Paddy Land and Wetland Rules, 2008.
Heard the learned counsel for the petitioner and the learned Government Pleader.
In the facts and circumstances of the case and taking into consideration that Ext.P2 is a statutory application, this writ petition is disposed of with a direction to the 1st respondent/RDO to consider and pass orders thereon, in accordance with law, as expeditiously as possible, at any rate, within a period of four months from the date of receipt of a copy of this judgment. The petitioner shall produce a copy of the judgment, along with a copy of the writ petition, before the 1st respondent for due compliance.