A.Bhaskaran Nambiar vs The Tahsildar
2021 Latest Caselaw 10572 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

     MONDAY, THE 29TH DAY OF MARCH 2021 / 8TH CHAITHRA, 1943

                          OP(C).No.660 OF 2021

   AGAINST THE ORDER/JUDGMENT IN SMP 604/2013 OF LAND TRIBUNAL,
                           KUTHUPARAMBA


PETITIONER/S:

                A.BHASKARAN NAMBIAR,
                AGED 72 YEARS
                S/O. N.T.MADHAVAN NAMBIAR (LATE), HIMA,
                HOUSE NO.303, SAHYADRI COLONY, MARUTHA ROAD,
                PANCHAYAT, KUNNANUR AMSOM AND DESOM,
                P.O.CHANDRA NAGAR, PALAKKAD DISTRICT,PIN-678 007

                BY ADV. SRI.K.V.PAVITHRAN

RESPONDENTS:

      1         THE TAHSILDAR,
                LAND TRIBUNAL, KUTHUPARAMBA ,P.O.KUTHUPARAMBA,
                THALASSERI TALUK, PIN-670 643.

      2         THE REVENUE INSPECTOR,
                LAND TRIBUNAL, KUTHUPARAMBA ,P.O.KUTHUPARAMBA,
                THALASSERI TALUK, PIN-670 643.

      3         STATE OF KERALA,
                REPRESENTED BY THE PRINCIPAL SECRETARY,
                REVENUE DEPARTMENT, SECRETARIAT, THIRUVANANTHAPURAM,
                PIN-695 001


OTHER PRESENT:

                SRI. M.I. JOHNSON (SR.G.P)

THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 29.03.2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C).No.660 OF 2021


                                                       2




                                             JUDGMENT

The applicant in S.M.P.No.604/2013 on the file of

Land Tribunal, Kuthuparamba, who is the petitioner

in this original petition. This original petition is

filed for a direction to be issued to the 1 st

respondent/The Tahsildar, Land Tribunal,

Kuthuparamba for speedy disposal of the same

within a time frame to be fixed by this Court.

2. A report was called for from the Land Tribunal,

Kuthuparamaba. The Tribunal, after having

considered the matter, has expressed that the

matter can be finally disposed of within a period of

three months from the date of receipt of

clarification letter from the Taluk Land Board,

Thalassery.

3. I heard the learned counsel appearing for the

petitioner as well as the Government Pleader. OP(C).No.660 OF 2021

4. In the result, this original petition is disposed of

calling upon the Land Tribunal, Kuthuparamba to

take up S.M.P.No.604/2013 for urgent

consideration and dispose it of finally within a

period of three months from the date of receipt of

a certified copy of this judgment.

Sd/-

T.V.ANILKUMAR, JUDGE AMV/29/03/2021 OP(C).No.660 OF 2021

APPENDIX

PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE 'I' SCHEDULE OF THE PARTITION DEED DATED 12.1.1988

EXHIBIT P2 TRUE COPY OF THE REPORT DATED 21.10.2013 OF THE VILLAGE OFFICER, KANDAMKUNNU

RESPONDENTS EXHIBITS : NIL

TRUE COPY P.A.TO JUDGE