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Judgment
4 paragraphs · 102 wordsViju Abraham, J
Petitioner has approached this Court seeking a direction to the 1st respondent to consider and dispose of Ext.P3 application filed under Section 27A of the Kerala Conservation of Paddy Land and Wet Land Act.
Heard the learned counsel for the petitioner as well as the learned Government Pleader.
The above writ petition is disposed of with a direction to the 1st respondent to consider and dispose of Ext.P3 application within a period of 3 months from the date of receipt of a copy of this judgment, after affording an opportunity of being heard to the petitioner.