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Judgment
4 paragraphs · 128 wordsMohammed Nias C. P., J
Against Ext.P4 order passed under Section 13 the Kerala Conservation of Paddyland and Wet Land Act, 2008, the petitioner has preferred Ext.P5 revision before the Agriculture Production Commissioner, the first respondent. Ext.P6 is the stay petition filed along with Ext.P5 application.
There will be a direction to the first respondent to consider Ext.P6 stay petition within three weeks' from today and a further direction to consider the appeal within three months thereafter, with notice to the petitioner and other affected parties, if any. Till a decision is taken in the stay petition as directed above, implementation of Ext.P3 shall stand stayed. However, the petitioner shall maintain status quo as on today, as regards the property.
The writ petition is disposed of as above.