T.R. Prithviraj v. State Of Kerala

Shaji P. Chaly, J.:— Petitioners are co-owners of an extent of 772.04 cents of property comprised in Sy. Nos. 129, 132, 134, 136, 597 and 598 of Peringavu Village and Thrissur village respectively. According to the petitioners, though the property is remaining as garden land and not included in the data bank constituted as per the provisions of the Kerala Conservation of Paddy land and Wetland Act, 2008, it is remaining in the village records as well as in the BTR as paddy field. Thereupon seeking the benefits of conversion prior to the introduction of Kerala Land Utilization Order, 1967 and seeking permission for utilisation of the land for other purposes other than paddy cultivation and agricultural operations, petitioners have submitted Ext. P7 application under section 27A(3) of Act, 2008 and seeks direction for early consideration of Ext. P7.

2. Having heard learned counsel for petitioners and learned Senior Government Pleader and perusing the pleadings and documents on record, there will be a direction to the 2 respondent to finalise Ext. P7 in accordance with law and attain finality at the earliest possible time and at any rate within three months from the date of receipt of a copy of this judgment. Petitioners are directed to produce a copy of this writ petition along with all appendant documents before the 2 respondent for appropriate action.

3. Writ petition is disposed of accordingly.