M T Indira vs Revenue Divisional Officer /Sub Collector, Office Of The Revenue Divisional Officer, Ottapalam - 679101

Sathish Ninan, J.

All that the petitioner seeks for is an expeditious consideration of Ext.P5 application submitted by him in Form No.5 of the Kerala Conservation of

Paddy land and Wetland Rules, seeking exclusion of the property mentioned therein from the data bank maintained under the Act. According to the

petitioner, the property in question is a “Paramba†and has been erroneously included in the data bank. The property contains residential buildings,

evidently indicating that the entry in the data bank is a mistake, submits the learned counsel. It is for the first respondent to consider the factual

aspects and pass appropriate orders.

Without expressing anything on merits, the writ petition is disposed of directing the first respondent to consider and pass orders on Ext.P5

application (Form No.5) on obtaining and verifying the relevant records, 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.