Rajesh, Ammasam Veettil Mukkattayil, Andathodu P.O vs District Collector, Thrissur Thrissur, Pin-680 001

Mohammed Nias. C.P.,J

The petitioner complaints of filling up of the paddy fields by the 5th respondent in contravention of the Kerala Conservation of Paddy Lad and Wet

Land Act, 2008. It is alleged that due to the continuous filling, the entire area surrounding the petitioner's house is waterlogged. Alleging the same, the

petitioner has submitted representation, marked as Ext.P1(a) before the second respondent-RDO. The petitioner prays for disposal of Ext.P1(a)

representation. I find the request of the petitioner to be reasonable.

In such circumstances, there will be a direction to the second respondent-RDO to look into the allegations made in Ext.P1(a) with notice to the

affected parties and take appropriate decisions, in accordance with law, within a period of four months' from the date of receipt of a copy of this

judgment. The petitioner will also produce a certified copy of this judgment as well as the writ petition with all the exhibits before the said respondent

so as to enable him to take a decision as aforesaid.

The writ petition is disposed of as above.