H J RASOOL Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) Petitioner is a Doctor. According to the petitioner, in order to construct a Geriatric home, he had purchased a property, which has a sunken area filled up with water. He wanted to reclaim the said land and for that purpose made an application to the 1st respondent. Petitioner submits that 1st respondent forwarded the application to the 2nd respondent for enquiry and report and the 2nd respondent in turn forwarded the same to the 3rd respondent. Petitioner submits that the 3rd respondent has submitted his report dated 28/4/2010 to the 2nd respondent and the 2nd respondent is yet to submit his report to the 1st respondent. In the meanwhile, all his activities in the land has been stopped by the 3rd respondent as per Ext.P4. It is in this background,t he writ petition is filed.

(2.) Having regard to the fact that the application for permission made by the petitioner to the 1st respondent is still pending without any orders, at this stage, what is required is that the 1st respondent should expedite orders on the petitioner's application.

(3.) In that view of the matter, I dispose of this writ petition with the following directions;