Asya A vs State Of Kerala

Citation : 2022 Latest Caselaw 8853 Ker
Judgement Date : 7 July, 2022

Kerala High Court
Asya A vs State Of Kerala on 7 July, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                       WP(C) NO. 22002 OF 2022
PETITIONER:

            ASYA A
            AGED 54 YEARS
            W/O. ABDUL AZEEZ A,
            ACHIPRA,PARAPPURAM, BHEEMANADU PO, ALANALLUR
            BHIRNANAD, PALAKKAD, PIN - 678601

            BY ADVS.
            RENJITH RAJAPPAN
            ANJALI MENON



RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY ITS SECRETARY,
            DEPARTMENT OF REVENUE,
            SECRETARIAT, THIRUVANANTHAPURAM., PIN - 695001

    2       SPECIAL TAHSILDAR(L.A. AND L.T.)
            OFFICE OF THE SPECIAL TAHSILDAR (L.A. AND L.T.)
            AGALI, KAITHACHIRA P.O.,
            MANNARKKAD, PALAKKAD , PIN - 678762

    3       VILLAGE OFFICER
            VILLAGE OFFICE,
            ALANALLUR I VIILAGE, ALANALLUR,
            PALAKKAD DISTRICT., PIN - 678601

            SRI. BIMAL K. NATH.SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22002 OF 2022
                                            2



                                T.R. RAVI, J.
                 --------------------------------------------
                         W.P.(C)No.22002 of 2022
                  --------------------------------------------
                     Dated this the 7th day of July, 2022

                                  JUDGMENT

The prayer made in the writ petition is for an early disposal of S.M.No.457/2020 pending before the 2nd respondent.

In view of the directions which have already been issued by this Court in WP(C) No.28398 of 2017 and WP(C) No.17012 of 2022, this writ petition is disposed of directing the 2 nd respondent to take up S.M.No.457/2020 and dispose of the same within 18 months from the date of receipt of a copy of this judgment.

Sd/-

T.R. RAVI JUDGE LEK WP(C) NO. 22002 OF 2022 3 APPENDIX OF WP(C) 22002/2022 PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE BASIC TAX RECEIPT DATED 21.10.2021 Exhibit P2 TRUE COPY OF THE REPORT NO. 120/2020 DATED 6.10.2020 OF THE 3RD RESPONDENT Exhibit P3 TRUE COPY OF THE RECEIPT ACCEPTING PETITIONER'S REQUEST AS SM 457/2020 DATED 15.10.2020