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Judgment
11 paragraphs · 204 wordsSathish Ninan, J.
According to the petitioner, the property belonging to him having an extent of 4.05 Ares in Sy. No.34/2-2-2 of Valakam village, though is a
converted land, was erroneously included in the Data Bank maintained under the Kerala Conservation of Paddy land and Wetland Act and also in the
revenue records. Seeking removal of the property from the data bank and also for change of user, the petitioner filed applications in Form Nos.5 and 6
of the Kerala Conservation of the Paddy land and Wetland Rules. The writ petition has been filed seeking a direction for consideration of the said
applications.
During the pendency of the writ petition, the application in Form No.5, seeking deletion of the property from the data bank, has been granted as is
evidenced by Ext.P7 order dated 21.04.2021. In view thereof, what remains for consideration is Ext.P4 application filed in Form No.6.
Accordingly, the writ petition is disposed of directing the second respondent to consider Ext.P4 application (Form No.6) on obtaining necessary reports
and on verification of the relevant records, as expeditiously as possible and at any rate within a period of three months from the date of receipt of a
copy of this judgment.