K.M.NAZAR Vs. STATE OF KERALA

JUDGEMENT

(1.) Ext.P8 series are the applications preferred by the petitioners in Form No.7 of the Kerala Conservation of Paddy Land and Wetland Rules for permission to utilize a land held by them, which is an un-notified land in terms of the Kerala Conservation of Paddy Land and Wetland Act, 2008, for other purposes. The grievance of the petitioners in the writ petition concerns the inaction on the part of the third respondent in taking a decision on Ext.P8 series applications.

(2.) Heard the learned counsel for the petitioners as also the learned Government Pleader.

(3.) Having regard to the facts and circumstances of the case, I deem it appropriate to dispose of the writ petition directing the third respondent to take up and pass appropriate orders on Ext.P8 series applications in accordance with law, if the same are received and pending, after affording the petitioners an opportunity of hearing. Ordered accordingly. This shall be done within three months from the date of production of a copy of this judgment along with a copy of the writ petition by the petitioners. If the applications directed to be disposed of are found defective, the defect shall be intimated to the petitioners by the third respondent immediately on production of a copy of this judgment, and the third respondent will be entitled to avail the time taken by the petitioners to cure the defects in the applications also, for compliance of the directions contained in this judgment.