Kerala High Court
Stephen Abraham vs Sankaran Krishnan on 26 March, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR
FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943
OP(C).No.437 OF 2021
IN SM 10/2018 OF LAND TRIBUNAL, PATHANAMTHITTA/RANNI
PETITIONER/APPLICANT IN SM:-
STEPHEN ABRAHAM,
AGED 67 YEARS,
S/O.M.K.ABRAHAM, MUNDUKOTTAKKAL, CHETHACKAL
MURI, CHETHACKAL MURI, RANNY TALUK,
PATHANAMTHITTA DISTRICT.
BY ADVS.SRI.M.P.SREEKRISHNAN
SRI.A.MUHAMMED MUSTHAFA
RESPONDENTS/RESPONDENTS 1 & 3 IN SM:
1 SANKARAN KRISHNAN,
KIZHAKKETHIL, PERUNAD, PERUNAD VILLAGE,
RANNY TALUK-689 711.
2 PERUMAL SMARAKA NITHI (SUCCESSOR),
KOTTARATHIL BHAJANA MADOM, PERUMPUZHA RANNY,
REPRESENTED BY ITS PRESIDENT,
G.NATARAJA PILLAI, KOTTARATHIL HOUSE,
44/963, LFC ROAD, KALOOR,
KOCHI-682 017.
OTHER PRESENT:
SRI. M.I. JOHNSON (SR.G.P)
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
26.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
O.P.(C)No.437/2021
-:2:-
Dated this the 26th day of March,2021
J U D G M E N T
This original petition was filed by the
applicant in S.M.No.10/2018 for the speedy
disposal of the matter pending on the file of Land
Tribunal, Pathanamthitta, within a time frame to
be fixed by this Court.
2. A report was called for in this matter
and no time frame is seen suggested by the land
Tribunal for final disposal of the matter.
3. I heard the learned counsel for the
petitioner as well as the learned Government
Pleader.
4. The learned counsel for the petitioner
handed over a copy of the judgment dated
04.03.2021 in which a direction was issued by this
Court for speedy disposal of a connected
S.M.No.12/2018 on the file of the same Land
Tribunal. The direction given to the Land Tribunal
was to dispose of the matter within a period of
one month from 04.03.2021.
5. The learned Government Pleader submitted
that because of the intervention of election to
O.P.(C)No.437/2021
legislative assembly of the State, the Land
Tribunal may not be in a position to dispose of
the matter within the similar period of one month
as earlier imposed.
After hearing submission made on behalf of
the parties, I am of the opinion that the Land
Tribunal, Pathanamthitta should be called upon to
dispose of this matter within six weeks from the
date of production of certified copy of this
judgment. The original petition is disposed of
accordingly.
All pending interlocutory applications will
stand closed.
Sd/-
T.V.ANILKUMAR,JUDGE
DST //True copy/
P.A.To Judge
O.P.(C)No.437/2021
APPENDIX
PETITIONER'S EXHIBITS:
EXHIBIT P1 A TRUE COPY OF THE APPLICATION SM
10/2018 ON THE FILES OF LAND TRIBUNAL,
PATHANAMTHITTA.
EXHIBIT P2 A TRUE COPY OF THE REPRESENTATION DATED
17.08.2020.
EXHIBIT P3 A TRUE COPY OF THE JUDGMENT DATED
24.09.2019 IN OP(C) 51 OF 2018.
RESPONDENT'S EXHIBITS: NIL
