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Judgment
Bechu Kurian Thomas, J.
Petitioners are the owners of an extent of 8.03 Ares of land in Survey Nos.333/3-4, 333/3-5, 333/3-6 and 333/3-7 of Irinjalakuda Village. The said properties were shown as 'Nilam' in the revenue records. On the basis of an application filed by the petitioners, Ext.P1 order dated 20.02.2023 was issued by the Revenue Divisional Officer, Irinjalakuda, directing changes to be recorded in the revenue records since the property was not included in the data bank. In other words, Form 6 application under the Kerala Conservation of Paddy Land and Wet Land Rules, 2008 submitted by the petitioner was allowed. Necessarily, corresponding changes will have to be carried out by the Tahsildar.
Instead of approaching the Tahsildar pursuant to Ext.P1 order, petitioners submitted an application to the District Collector seeking priority for carrying out the changes as directed in Ext.P1. Petitioners pointed out their health conditions as the reason for seeking priority. However, by Ext.P1 order dated 31.05.2023, petitioners' application for grant of priority was rejected. Hence this writ petition.
I have heard the learned counsel for petitioners and the learned Government Pleader.
It is evident from a reading of Ext.P1 that the petitioners' application submitted under Form No.6 to the Revenue Divisional Officer was allowed. Necessarily, corresponding changes will have to be carried out in the revenue records.
Having regard to the circumstances pointed out especially the health condition of the petitioners, I am of the view that Tahsildar, i.e. 4th respondent ought to act upon Ext.P1 without further delay.
Therefore, there will be a direction to the 4th respondent to carry out the necessary changes in all the revenue records based upon Ext.P1 order dated 20.02.2023, as expeditiously as possible, at any rate, within a period of one month from the date of receipt of a copy of this judgment.
The writ petition is disposed of as above.