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Judgment
5 paragraphs · 178 wordsMohammed Nias C.P, J
The petitioner, stated to be the owner of the property having an extent of 3.03 Ares of land comprised in Survey No.226/1-6 of Kanayannur Taluk, in Poonithura Village in Ernakulam District, has preferred Ext.P2 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 of user of the property in the data bank.
The learned counsel for the petitioner submits that no orders have been passed on the statutory application so far.
Accordingly, there will be a direction to the third respondent Village Officer to give sufficient inputs required under the Act and the Rules to the first respondent Revenue Divisional Officer or the officer authorised under Section 2(XVA) of the Act, within one month from today. On receipt of the same, the first respondent Revenue Divisional Officer/authorized officer will consider Ext.P2 application within one month thereafter and pass orders strictly in terms of the Act and the Rules.
The writ petition is disposed of as above.