ANAND LOUIS Vs. HAARIS RASHEED

JUDGEMENT

(1.) Ext.P3 is an application preferred by the petitioner in Form No.6 of the Kerala Conservation of Paddy Land and Wetland Rules for permission to utilize a land held by him, which is an unnotified land in terms of the Kerala Conservation of Paddy Land and Wetland Act, 2008, for other purposes. The grievance of the petitioner in the writ petition concerns the inaction on the part of the first respondent in taking a decision on Ext.P3 application.

(2.) Heard the learned counsel for the petitioner 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 first respondent to take up and pass appropriate orders on Ext.P3 application in accordance with law, if the same is received and pending, after affording the petitioner 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 petitioner. It is made clear that the hearing in terms of this judgment can either be physical or through video conference.