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Judgment
8 paragraphs · 150 wordsSathish Ninan, J.
The petitioner seeks for a direction to the second respondent-Revenue Divisional Officer, for an expeditious consideration of the application
submitted by him in Form No.6 of the Kerala Conservation of Paddy land and Wetland Rules seeking change in the user of the property.
According to the petitioner, the property involved is a garden land; though the property was originally erroneously included in the data bank, the
same was removed therefrom as per Ext.P2 proceedings of the second respondent Revenue Divisional Officer.
Without expressing anything on merits, I dispose of this writ petition directing the second respondent to consider and pass orders on Ext.P3
application, on obtaining and verification of the relevant records and in the light of the amended schedule of rates brought in as per Notification dated
25.02.2021 and published in the Gazette dated 21.04.2021 in terms of Section 29A(3) of the Act.