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Judgment
5 paragraphs · 183 wordsMohammed Nias C.P., J
The petitioner stated to be the owner of the property having an extent of 2.92 Ares of land comprised in Survey No,187/4-6 Situated in Paravur Taluk in Kadungalloor Village in Ernakulam District, has preferred Ext.P3 application under Form 6 of the Kerala Conservation of Paddy Land and Wetland Act and Rules, 2008, (for short, the Act and the Rules) seeking change in the category of land. The learned counsel for the petitioner submits that no orders have been passed on the statutory application so far.
Learned Government Pleader, on instructions, submits that the report of the fourth respondent-Village Officer is already forwarded to the second respondent - RDO.
Accordingly, there will be a direction to the second respondent – RDO to pass appropriate orders on Ext.P3 application, which is of the year 2021, and pass final orders , at the earliest and at any rate, within two months from the date of receipt of a copy of this judgment, strictly in terms of the Act and the Rules.
The writ petition is disposed of as above.