SAF Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) The petitioner is the owner in possession of an extent of 7.32 Ares of land comprised in Sy.No.172/2-6 in Block No.99 of Anakkara Village, Pattambi Taluk, Palakkad 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.P6 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.P6 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.