MUMTHAS Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is owner of 1.75 Ares of land in Kadungallur Village of Paravur Taluk in Ernakulam District, has filed this writ petition seeking to direct the 2nd respondent to consider and pass orders on Ext.P2 application within a time frame to be fixed by this Court.

(2.) The petitioner states that she is owner of 1.75 Ares of land situated in Survey No.8/1B13-5 in Block No.1 of Kadungallur Village, Paravur Taluk in Ernakulam District. The land is a garden land. It is not cultivated with paddy. It is not fit for paddy cultivation either. However, the land is included in the Data Bank and is described as paddy land in Revenue records also.

(3.) The petitioner wants to use the land for other purposes. Hence, the petitioner filed Ext.P2 application in Form-5, invoking Rule 4(4D) of the Kerala Conservation of Paddy Land and Wetland Rules, 2008. The application was filed on 25/5/2022. The application is not disposed of so far. Unless the application is considered expeditiously, the petitioner will be put to untold hardship and loss, contends the petitioner. Counsel for the petitioner submits that the petitioner had filed W.P.(C) No.26109 of 2023, which was withdrawn with liberty to file a fresh writ petition. Accordingly, this writ petition has been filed.