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Judgment
12 paragraphs · 225 wordsMurali Purushothaman, J
The petitioners are the owners and in possession of an extent of 22.91 ares of land comprised in document No.2115/1/2016 of SRO Kunnamkulam
as per Re-Sy.Nos.130/3 and 130/5 [old Sy.No.426] of Chemmanthitta village. The petitioners have filed Ext.P2 application dated 23.07.2021 before
the 1st respondent under Rule 4 of the Kerala Conservation of Paddy Land and Wet Land Rules, 2008 (for short 'The Rules') for removing the
property from the Data Bank. The petitioners have also filed Ext.P3 application in Form No.7 dated 23.07.2021 before the 1st respondent under Rule
12(1) of the Rules for changing the status of the property. The petitioners are aggrieved by the delay in disposal of the applications.
Heard the learned Counsel for the petitioners and the learned Government Pleader.
There will be a direction to the 1st respondent to consider and pass orders on Ext.P2 application, within a period of three months from the date of
receipt of a copy of this judgment and thereafter, if the property is removed from the Data Bank, Ext.P3 application shall be considered by the 1st
respondent, within a period of two months. The petitioners shall produce a copy of the writ petition along with the exhibits and a certified copy of the
judgment before the 1st respondent for compliance.
The writ petition is disposed of accordingly.