Abbas vs The Special Thahsildar (Lr)
2021 Latest Caselaw 7825 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

  FRIDAY, THE 05TH DAY OF MARCH 2021 / 14TH PHALGUNA, 1942

                       OP(C).No.426 OF 2021

 IN S.M. NO.231/2021 OF SPECIAL TAHASILDAR, LAND TRIBUNAL,
                           TIRUR


PETITIONER:

               ABBAS,
               AGED 61 YEARS,
               S/O. SAIDARALI HAJI, KADAYIKKAL VEED,
               CHERAVANNUR, PARAMMALANGI P.O, VALAVANNUR,
               MALAPPURAM DISTRICT, PIN-676 551

               BY ADV. SRI.P.T.SHEEJISH

RESPONDENTS:

      1        THE SPECIAL THAHSILDAR (LR),
               LAND TRIBUNAL-TIRURANGADI, TIRURANGADI P.O,
               MALAPPURAM DISTRICT, KERALA-676 306.

      2        THE VILLAGE OFFICER,
               PARAPPANANGADI VILLAGE, TIRURANGADI TALUK,
               MALAPPURAM DISTRICT, KERALA, PIN-676 303


OTHER PRESENT:

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

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
05.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(C)No.426/2021

                                       -:2:-




                      Dated this the 5th day of March,2021

                              J U D G M E N T

I heard the learned counsel for the applicant in

S.M.No.231/2021, who filed this original petition

seeking issue of direction for speedy disposal of the

matter pending on the file of Land Tribunal, Tirur.

2. A report was called for from the Special

Tahasildar, Land Tribunal, Tirur and in the report

dated 18.02.2021, it is stated that about 4969 files

are pending.

3. In this context, the learned Government

Pleader submitted that a minimum period of 10 months

may be required for disposal of the matter.

In the circumstances, original petition is

disposed of calling upon the Land Tribunal, Tirur to take up S.M.No.231/2021 and dispose it of within a

period of ten months from the date of receipt of a

certified copy of this judgment.

All pending interlocutory applications will stand

closed.

Sd/-

                                             T.V.ANILKUMAR,JUDGE

DST                                                                   //True copy/

                                                                   P.A.To Judge
 O.P.(C)No.426/2021






                         APPENDIX
PETITIONER'S EXHIBITS:

EXHIBIT P1           THE TRUE COPY OF THE LAND TAX RECEIPT

ISSUED BY THE 2ND RESPONDENT DATED 07.07.2020.

EXHIBIT P2 THE TRUE COPY OF THE CERTIFICATE OF SUOMOTO PROCEEDINGS DATED NIL.

RESPONDENTS' EXHIBITS: NIL