PRABITHA P.B. Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioners are the owners in possession of an extent of 21 Ares 34 Sq. mtrs. of land comprised in Sy. No.39/7, Block No.005 of Payyoli Village, Koyilandi Taluk, Kozhikode District.

(2.) The petitioners have approached this Court seeking a direction to the 2nd respondent, RDO to consider and dispose of Ext.P4 application in Form 5 filed under Rule 4(d) of the Kerala Conservation of Paddy land and Wetland Rules, 2008 (hereinafter referred to as 'the Rules').

(3.) Ext.P4 being a statutory application under the Rules, the competent authorities have a bounden duty to consider the same in accordance with law within a reasonable time.