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Judgment
C.S.Dias, J
The petitioners are the owners of the properties covered by Exts.P1 to P3 tax receipts in Vadakkumkara Village, Mukundapuram Taluk.
The petitioners have averred in the writ petition that the aforesaid properties are lying contiguously without any demarcation. The properties are
converted lands much prior to the commencement of the Kerala Conservation of Paddy Land and Wet Land Act, 2008. The properties are not
suitable for any sort of cultivation. However, the properties have been classified as 'paddy land' in the Village and Revenue records. The petitioners
have preferred Exts.P7 to P9 applications in Form 5 before the 1st respondent as provided under Section 28A of the above Act, seeking to use the
abovesaid properties for other beneficial purposes. Nevertheless, there is inaction on the part of the 1st respondent in considering Exts.P7 to P9
applications. Hence, the writ petition.
Heard the learned counsel appearing for the petitioners and the learned Government Pleader appearing for the respondents.
Taking into account the fact that the petitioners have preferred Exts.P7 to P9 applications before the 1st respondent as early as on 20.04.2021, I
direct the 1st respondent to consider and dispose of Exts.P7 to P9 applications, in accordance with law, as expeditiously as possible and at any rate
within a period of three months from the date of production of the copy of this judgment.
The writ petition is ordered accordingly.