Mashhood.C.C vs Revenue Divisional Officer

P.V.Kunhikrishnan, J

The above writ petition is filed with the following prayers:

“(i) Call for the records relating to Exts.P1 to P4, P6 and P7 from the respondents;

(ii) Quash conditions in Ext.P-7 order of the 1st respondent to the extent it directs payment of Rs.6,68,535/- for permitting conversion of 7.29 Ares of property in Sy.No.164/3A of Melmuri village of Tirur Taluk by a writ of certiorari or any other writ or order of direction;

(iii) Issue a writ of Mandamus or any other Writ or direction or order directing the 1st respondent to issue permission to the petitioner to convert and use 7.29 Ares of property in Sy.No.164/3A of Melmuri village of Tirur Taluk for nonagricultural purpose including construction of building as expeditiously as possible within a time limit fixed by this Hon'ble Court;

(iv) Such other relief's which is deemed to be fit and proper to this hon'ble court in the fats and circumstance of the case.”[SIC]

When this writ petition came up for consideration, the counsel appearing for the petitioner submitted that the petitioner submitted Ext.P8 Form 6 application as per the subsequent orders passed by the Government. The counsel submitted that, he will be satisfied, if a direction is issued to consider Ext.P8, within a time frame.

After hearing both sides, I think the above prayer can be allowed. Therefore this writ petition is disposed of in the following manner:

i. The 1st respondent is directed to consider Ext.P8 application and pass appropriate orders in it, as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a copy of this judgment.