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Judgment
Murali Purushothaman
The petitioner is the owner of 15.31 ares of land in Sy. No. 131/1 of Valayanad Village, Kozhikode Taluk, Kozhikode District, as per Ext. P1 settlement deed. According to the petitioner, the said property has been wrongly included in the Data Bank prepared as per the provisions of the Kerala Conservation of Paddy Land and Wetland Act, 2008. The petitioner filed Ext. P2 application before the 2nd respondent, the Local Level Monitoring Committee (LLMC) for removing the property from the Data Bank. The grievance of the petitioner is that, though Ext. P2 application was submitted as early as on 14.11.2017, the LLMC has not taken a decision thereon, so far.
Heard the learned counsel for the petitioner and the learned Government Pleader.
The learned Government Pleader, on instructions, submits that, pursuant to Ext. P2, a report has been obtained from the KSRSEC and the 2nd respondent will pass appropriate orders on Ext. P2, within a period of one month.
In the light of the said submission, this writ petition is disposed of with a direction to the 2nd respondent to consider and pass orders on Ext. P2, as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a certified copy of this judgment.