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Judgment
8 paragraphs · 161 wordsSathish Ninan, J.
The petitioner confines his relief for an expeditious consideration of Ext.P6 application filed in Form No.6 of the Kerala Conservation of Paddy land
and Wetland Rules, seeking change of nature of his property having an extent of 7.60 Ares. According to the petitioner, the property has been a
converted land much prior to the coming into force of the Kerala Conservation of Paddy land and Wetland Act as evidenced by the data bank
maintained under the Act. It is for the second respondent to consider the application in accordance with law and pass appropriate orders.
Without expressing anything on merits, the writ petition is disposed of directing the second respondent to consider and pass appropriate orders on
Ext.P6 application (Form No.6), on obtaining and verifying 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.