KAMALA AMMA Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioners are the owners in possession of an extent of 25 Ares and 16 Sq.Meters of land comprised in Re-Sy.No.132/45 in Block No.005 of Chelannur Village, Kozhikode Taluk, Kozhikode District.

(2.) The petitioners have approached this Court seeking a direction to the 1st respondent, the Revenue Divisional Officer [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.