VEERANKUTTY. P. T. Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The 1st petitioner, who is owner of 30.34 Square Metre of land and the 2nd petitioner, who is owner of 30.35 Square Metre of land in Kadavallur Village of Kunnamkulam Taluk in Thrissur District, have filed this writ petition seeking to direct the 3rd respondent to consider and pass orders on Exts.P4 and P5 applications within a time frame to be fixed by this Court.

(2.) The petitioners state that the 1 st petitioner is owner of 30.34 Square Metre of land situated in Survey No.860/1-1 and the 2nd petitioner is owner of 30.35 Square Metre of land situated in Survey No.860/2 in Block No.3 of Kadavallur Village, Kunnamkulam Taluk in Thrissur District. The land is a garden land. It is not cultivated with paddy. It is not fit for paddy cultivation either. However, the land is included in the Data Bank and is described as 'Nilam' in Revenue records also.

(3.) The petitioners want to use the land for other purposes. Hence, the petitioners filed Exts.P4 and P5 applications in Form-5, invoking Rule 4(4D) of the Kerala Conservation of Paddy Land and Wetland Rules, 2008. The applications were filed on 26/11/2024. The applications are not disposed of so far. Unless the applications are considered expeditiously, the petitioners will be put to untold hardship and loss, contend the petitioners.