GEORGIE ALEXANDER Vs. STATE OF KERALA,

JUDGEMENT

(1.) The petitioner has filed Ext.P3 application invoking Section 27A of the Kerala Conservation of Paddy Land and Wetland Act. The petitioner seeks disposal of Ext.P3 application.

(2.) Ext.P3 application is a statutory application filed invoking Section 27A of the Kerala Conservation of Paddy Land and Wetland Act. Therefore, the competent respondent is duty bound to consider the application, in accordance with law. In that view of the matter, this writ petition is disposed of directing the 3 rd respondent to consider Ext.P3 application on its merits, provided the application is complete in all respects and is supported by requisite documents and payment of prescribed fees. The 3 rd respondent shall pass orders in the matter within a period of three months.