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Judgment
4 paragraphs · 187 wordsMurali Purushothaman, J
The petitioner is the owner and in possession of 25 ares 30.35 square meters of land comprised in Sy. Nos. 210/40, 210/41 and 210/42 in Block No. 2 of Olavanna Village in Kozhikode Taluk, Kozhikode District and 8 ares 70.44 square meters of land comprised in Sy. No. 36/13 in Block No. 1 of Olavanna Village in Kozhikode Taluk, Kozhikode District. He has approached this Court seeking a direction to the 1st respondent/Revenue Divisional Officer to consider and pass orders on Exts. P1 and P2, Form-7 and Form-6 applications respectively, 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 Exts. P1 and P2 are statutory applications, this writ petition is disposed of with a direction to the 1st 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 certified copy of this judgment.