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Judgment
4 paragraphs · 142 wordsMurali Purushothaman, J
The petitioners are the owners of 03.07 Ares of land in survey No.228/9A-11 in Block No.1 of Edapally South Village in Kanayannur Taluk, Ernakulam District. They have approached this Court seeking a direction to the 4th respondent/Revenue Divisional Officer to consider and pass orders on Ext.P3, Form-6 application filed under the Kerala Conservation of Paddy Land and Wetland Rules, 2008.
Heard the learned counsel for the petitioners and the learned Government Pleader.
In the facts and circumstances of the case and taking into consideration that Ext.P3 is a statutory application, this writ petition is disposed of with a direction to the 4th respondent/RDO to consider and pass orders thereon, in accordance with law, as expeditiously as possible, at any rate, within a period of four months from the date of receipt of a copy of this judgment.