State Of Kerala vs John
2021 Latest Caselaw 18421 Ker

RSA No.121/2019                              1/1

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                      THE HONOURABLE MR.JUSTICE N.ANIL KUMAR
            Tuesday, the 7th day of September 2021 / 16th Bhadra, 1943
                                RSA NO. 121 OF 2019
                        AS 33/2017 OF SUB COURT, PUNALUR.
                      OS 133/2013 OF MUNSIFF COURT, PUNALUR
   APPELLANTS/APPELLANTS/DEFENDANTS 1 TO 6:

      1. STATE OF KERALA REPRESENTED BY DISTRICT COLLECTOR, KOLLAM.
      2. THE DISTRICT COLLECTOR,COLLECTORATE, KOLLAM.
      3. THE ASSISTANT DIRECTOR,RESURVEY , NEETHI NAGAR-14 A,PATTATHANAM,
         KOLLAM.
      4. THE TAHSILDAR,PATHANAPURAM TALUK OFFICE,PUNALUR.
      5. THE ADDITIONAL TAHSILDAR,PATHANAPURAM TALUK OFFICE, PUNALUR
      6. THE VILLAGE OFFICER, EDAMULAKKAL, PATHANAPURAM TALUK.

        BY ADV GOVERNMENT PLEADER
   RESPONDENTS/RESPONDENTS/PLAINTIFF & 7TH DEFENDANTS:

      1. JOHN,S/O.EDICHERIYA,AGED 65 YEARS, KALAPPILA VEEDU, EDAMULAKKAL,
         EDAMULAKKAL VILLAGE , PATHANAPURAM TALUK 691 306
      2. THE EDAMULAKKAL GRAMA PANCHAYAT REPRESENTED BY ITS SECRETARY OFFICE,
         EDAMULAKKAL VILLAGE, PATHANAPURAM TALUK 691 306

        BY ADVS.SRI.JACOB.P.ALEX, JOSEPH P ALEX(CAVEATOR) FOR R1 AND
        SRI.N.UNNIKRISHNAN SHRI.MANU SANKAR K.P. FOR R2.
        This Regular second appeal having come up for orders on 07.09.2021
   upon perusing this Court's order dated 19.03.2021, the court on the same
   day passed the following:
                                      ORDER

Perused the letter dated 13.08.2021 of the learned Sub Judge, Punalur.

By judgment dated 09.04.2021, the first appellate Court was directed to dispose of AS.Nos.32/2017 & 33/2017 within three months from 24.05.2021. The learned Sub Judge,Punalur seeks one month time more to dispose of the above appeals.

The first appellate Court is directed to dispose of the appeals within one month from the date of receipt of a copy of this order.

Registry is directed to forward a copy of this order to the Sub Court, Punalur forthwith.

Sd/- N.ANIL KUMAR JUDGE

07-09-2021 /True Copy/ Assistant Registrar