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Judgment
Antony Dominic, J.—According to the Petitioner, he is the absolute owner of the property having an extent of 1.41 ares in R.S. No. 414/2 of Attipara Village, Thiruvananthapuram Village. It is stated that when fair value fixation was done, by a mistake this property was shown as a Purambokku. It is stated that thereupon the Petitioner made Ext.P8 application to the 3rd Respondent. The 3rd Respondent got the enquiry conducted by the Village Officer, 5th Respondent, who submitted Ext.P9. According to the Petitioner, in Ext.P9, the property has been stated to be the property belonging to the Petitioner. It is stated that Ext.P9 report is now pending consideration of the District Collector. Petitioner now submitted Ext.P10 application to the District Collector, requesting that fair value certificate be issued to him. Even on Ext.P10 representation there has not been any action. It is in this circumstances the writ petition is filed.
Now that the issue is pending before the District Collector as per Ext.P9 report and Ext.P10 representation by the Petitioner what is required is that the District Collector should consider the report, application and any other materials that are available before him and take a decision in the matter, at any rate within 6 weeks from the date of production of a copy of the judgment along with a copy of the writ petition.
Writ Petition is disposed of as above.