J U D G M E N T
The petitioners have preferred Ext.P5 application dated 24.11.2017 under Rule 4 (6) of the Kerala Conservation of Paddy Land and Wetland Rules, 2008 before the 1st respondent, the Local Level Monitoring Committee (for short 'the LLMC') for removal of her property covered by Ext.P1 from the data bank. The petitioners seek expeditious disposal of the said application.
2. This Court in Niyas and Another v. The District Collector, Palakkad and Others [2023 (2) KLT
411] has held that an application for removal of the property from the data bank is also maintainable before the LLMC.
3. Heard the learned counsel for the petitioners, the learned Standing Counsel and the learned Government Pleader.
4
4. The learned Government Pleader, on instructions, submits that Ext.P5 application is pending before the 1st respondent.
Accordingly, there will be a direction to the 1strespondent to consider and pass orders on Ext.P5 application, in accordance with law, as expeditiously as possible, at any rate, within a period of four months from the date of receipt of a copy of this judgment.
The writ petition is disposed of as above.
Sd/-
MURALI PURUSHOTHAMAN
JUDGE
AS