SHAJI VARGHESE Vs. DISTRICT COLLECTOR COLLECTORATE

JUDGEMENT

(1.) The petitioner is the absolute owner in possession of an extent of 15 Ares 75 Sq. mtrs. of land comprised in Sy. Nos.366/1-2-2 and 366/1-4, Block No.010 of Nedumbassery 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.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.