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Judgment
3 paragraphs · 159 wordsThe petitioner is the owner of 12 Ares and 14.08 square metres of land, out of which 6 Ares and 87.98 square metres is comprised in Sy.Nos.94/23 (2 Ares and 87.98 square metres) and 94/24 (4 Ares) of Kakkodi Village, Kozhikode Taluk in Kozhikode District. She has approached this Court seeking a direction to the 2nd respondent/Revenue Divisional Officer to consider and pass orders on Ext.P3, Form-6 application filed under the Kerala Conservation of Paddy Land and Wetland Rules, 2008.
Heard the learned counsel for the petitioner and the learned Government Pleader.
In the facts and circumstances of the case and taking into consideration that Ext.P3 is a statutory application, this writ petition is disposed of with a direction to the 2nd respondent/RDO to consider and pass orders thereon, in accordance with law, as expeditiously as possible, at any rate, within a period of four months from the date of receipt of a copy of this judgment.