(1.) These Writ Petitions were filed to direct respondents 1 to 3 to issue an erratum notification by excluding properties property having an extent of 12.85 Ares of land comprised in Re.Sy.Nos. 181/2-3 and 181/2-4 and property having an extent of 12.95 Ares of land comprised in Re.Sy.No. 181/2-2 in Block No.92 situated in Nilambur Taluk, in Nilambur Village in Malappuram District) from the notified databank of the Nilambur Municipality.
(2.) A memo has been filed on behalf of the learned Government Pleader stating that the LLMC had already sent a letter to the Secretary of the Nilambur Municipality to take further steps in terms of the Kerala Conservation of the Paddy Land and Wetland Rules for the issuance of the erratum notification.
(3.) Since the LLMC has already decided to remove the properties from the databank, what remains is only a direction to the additional fourth respondent to take such steps to ensure the issuance of the erratum notification. This shall be done within two weeks from today.