IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
WP(C) NO. 27406 OF 2022
PETITIONER:
KUPPUSWAMY
AGED 68 YEARS
S/O ARUNACHALA MUTHALIAR, KOLEPADOM KUNISSERY,
PALAKKAD- 678 681.
BY ADVS.
T.M.CHANDRAN
S.SUJITH
RESPONDENTS:
1 SPECIAL TAHSILDAR
LAND REFORMS, OTTAPALAM, PALAKKAD - 679 104.
2 VILLAGE OFFICER,
ERUMANAYUR, KUNISSERY, PALAKKAD- 678 681.
3 STATE OF KERALA
REPRESENTED BY CHIEF SECRETARY, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM -695 001.
SRI. BIMAL K. NATH, SR.GP.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 27406 OF 2022
2
T.R. RAVI, J.
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W.P.(C)No.27406 of 2022
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Dated this the 25th day of August, 2022
JUDGMENT
The petitioner is a senior citizen, who seeks early disposal of S.M.No.1388/2017 pending before the 1 st respondent. This Court had already issued directions regarding disposal of such matters in WP(C) No.28398 of 2017 and WP(C) No.17012 of 2022.
In such circumstances, this writ petition is disposed of directing the 1st respondent to take up S.M.No.1388/2017 and dispose of the same within four months from the date of receipt of a copy of this judgment.
Sd/-
T.R. RAVI JUDGE mpm WP(C) NO. 27406 OF 2022 3 APPENDIX OF WP(C) 27406/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF REPORT SUBMITTED BY RESPONDENT NO.1 BEFORE THE RESPONDENT NO.2 DATED 29. 03. 2017.
Exhibit P2 TRUE COPY OF RECEIPT ISSUED BY RESPONDENT NO.1 SHOWING INITIATION OF PROCEEDING AS SM.1388/2017 DATED 28/06/2017. Exhibit P3 TRUE COPY OF PETITION FILED BY THE PETITIONER BEFORE RESPONDENTS 1 & 2 DATED 24.07.2022.