PRAVEESH Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioner is the owner in possession of an extent of 28.25 Ares of land, comprised in Sy.No.173/13 in Block No.25 of Neduva Village, Thirurangadi Taluk, Malappuram District.

(2.) The petitioner has approached this Court seeking a direction to the 1st respondent, the Revenue Divisional Officer, to consider and dispose of Ext.P3 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.P3 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.