IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
WP(C) NO. 20930 OF 2022
PETITIONER:
O.D THOMAS,
AGED 62 YEARS
S/O. U.E. DEVASSY UTHUPAN VEETIL,
CHUTUPADUKARA, EDAPPALLY, PIN 682 024.
BY ADVS.
KRISHOB K.NAIR
K.U.HASEENA
SREEJITH S. KUMAR
RESPONDENTS:
1 THE SPECIAL THAHASILDAR,
PRESIDING OFFICER LAND TRIBUNAL,
LAND REFORMS, MINI CIVIL STATION,
PATAMBI, PIN 679 104.
2 THE VILLAGE OFFICER,
KUZHALMANNAM VILLAGE, PULPOORAMANNAM,
KUTHANUR ROAD, KUZHALMANNAM,
PALAKKAD 678 702.
3 THE REVENUE INSPECTOR,
KUZHALMANNAM VILLAGE,
PULPOORAMANNAM, KUTHANUR ROAD,
KUZHALMANNAM, PALAKKAD 678 702.
SRI. BIMAL K. NATH, SR.GP.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 20930 OF 2022
2
T.R.RAVI, J.
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WP(C) No.20930 OF 2022
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Dated this the 28th day of June, 2022
JUDGMENT
The petitioner is a senior citizen who seeks early disposal of S.M No.377/2022 pending before the respondents.
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. I do not find any reason to take a different view.
In such circumstances, the writ petition is disposed of directing the respondents to take up S.M No.377/2022 and dispose the same within six months from the date of receipt of a copy of this judgment.
Sd/-
T.R.RAVI JUDGE sn WP(C) NO. 20930 OF 2022 3 APPENDIX OF WP(C) 20930/2022 PETITIONER'S EXHIBITS Exhibit P1 THE TRUE COPY OF THE SALE DEED BEARING NO.
629/2012 OF KUZHALMANNAM SRO. Exhibit P2 THE TRUE COPY OF THE APPLICATION BEARING SM NO. 377 OF 2022 ON THE FILES OF LAND TRIBUNAL, PATAMBI.
Exhibit P3 THE TRUE COPY OF THE MEDICAL REPORTS SHOWING THE TREATMENT OF THE PETITIONER. Exhibit P4 THE TRUE COPY OF THE REPRESENTATION ISSUED BY THE PETITIONER DATED 17.06.2022. Exhibit P4(a) THE TRUE COPY OF THE POSTAL RECEIPT.
RESPONDENT'S EXHIBITS : NIL
//TRUE COPY// PA TO JUDGE