Mathew T Mathachan vs Revenue Divisional Officer

Murali Purushothaman, J

The petitioner is the owner and in possession of 68 ares and 65 square meter of land comprised in Sy.No.209/2-2 in Block No.19 of Manakkunnam

Village in Kanayannur Taluk. The petitioner's property is described as 'Nilam' in the Revenue Records. The petitioner has filed Ext.P2 application

dated 25.08.2017 before the 2nd respondent to remove the land in question from the Data Bank. The petitioner has also filed Ext.P4 application in

Form No.7 dated 25.04.2021, for conversion of the land. The petitioner is aggrieved by the delay in disposal of Ext.P2 application.

Heard the learned Counsel for the petitioner and the learned Government Pleader.

There will be a direction to the 2nd respondent to consider and dispose of Ext.P2 application, within a period of three months from the date of

receipt of a copy of this writ petition. In case the property of the petitioner is removed from the Data Bank pursuant to Ext.P2, then there will be a

further direction to the 1st respondent to consider Ext.P4 application in Form No.7, within a period of two months thereafter, in the light of Ext.P5

report of the KSREC. The petitioner is also directed to produce a copy of the writ petition along with the exhibits before the 1st respondent for

compliance.

The writ petition is disposed of accordingly.