VENUGOPALAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The petitioner is the owner in possession of an extent of 39.77 Ares of land comprised in Sy.No.74/8 in Block No.3 of Chengottukavu Village, Koyilandy Taluk, Kozhikode District.

(2.) The petitioner has approached this Court seeking a direction to the 2nd 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.