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Judgment
Anu Sivaraman, J
Petitioner is the owner in possession of 2.68 Ares of land in Survey Nos.371/18-1-3 and 371/18-2-3 of Nemom Village in Thiruvananthapuram
Taluk of Thiruvananthapuram District. It is submitted that the property of the petitioner is lying as dry land and the same is not suitable for paddy
cultivation and is not included in the data bank. Petitioner confines his relief for an expeditious consideration of Ext.P4 application in Form No.6 under
Section 27A of the Kerala Conservation of Paddy land and Wetland Act, 2008, seeking permission for use of land for other purposes.
Having heard the learned Government Pleader also and without expressing any view on the merits of the matter, this writ petition is disposed of
directing the 1st respondent to take up the application, consider and pass orders on the same, after considering all relevant aspects of the matter and
after verifying the data bank and obtaining all necessary inputs including the report of the Village Officer. Petitioner shall produce a copy of the writ
petition along with a copy of the judgment before the 1st respondent for compliance. The entire proceedings shall be completed within a period of six
weeks from the date of receipt of a copy of this judgment.
This writ petition is ordered accordingly.