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Judgment
5 paragraphs · 180 wordsMohammed Nias C.P., J
The petitioner, stated to be the owner of the property having an extent of 4.87 Ares of land comprised in Survey Nos.4/5-7 and 4/5-9 of Wandoor Village, Nilambur Taluk of Malappuram district has preferred Ext.P2 application under Form 5 of the Kerala Conservation of Paddy Land and Wetland Act and Rules, 2008, (for short, the Act and the Rules) seeking deletion of the property from the databank.
The learned counsel for the petitioner submits that no orders have been passed on the statutory application so far.
Under such circumstances, there will be a direction to the third respondent Agricultural Officer to give sufficient inputs required under the Act and the Rules to the second respondent Revenue Divisional Officer or the officer authorised under Section 2(XVA) of the Act, within two months from today. On receipt of the same, the second respondent Revenue Divisional Officer/authorized officer will consider Ext.P2 application within two months thereafter and pass orders strictly in terms of the Act and the Rules.
The writ petition is disposed of as above.