PREMALATHA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner is the owner in possession of an extent of 4.48 Ares of land comprised in Sy.No.300/5-2-2 of Aluva East Village, Aluva Taluk, Ernakulam District.

(2.) The petitioner has approached this Court seeking a direction to the 2nd respondent, RDO 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. Having heard the learned counsel for the petitioner, the learned Government Pleader and the learned Standing Counsel for the 6th respondent, this writ petition is disposed of directing the 5th Agricultural Officer to submit a report as contemplated under Rule 4(e) of the Rules to the RDO within two months from the date of receipt of a copy of this judgment. The RDO shall dispose of Ext.P3 application, as expeditiously as possible, at any rate, within a period of three months from the date of receipt of the report from the Agricultural Officer. The timelines as above shall be strictly complied with by the respective officers. In case the report has already been submitted by the Agricultural Officer, the RDO shall dispose of Ext.P3 within the time limit specified earlier. The petitioner shall produce a copy of this judgment along with a copy of the writ petition before the Agricultural Officer concerned for due compliance.