Muhammad Chekyadath vs The Special Tahsildar (La) (Nh), ...
2022 Latest Caselaw 4617 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE K. BABU
        FRIDAY, THE 22ND DAY OF APRIL 2022 / 2ND VAISAKHA, 1944
                         OP(C) NO. 553 OF 2022
   AGAINST THE ORDER/JUDGMENT IN OP (LA) 366/2021 OF ADDITIONAL
                       DISTRICT COURT, THALASSERY
PETITIONER/CLAIMANT:

            MUHAMMAD CHEKYADATH,
            AGED 70 YEARS, S/O. IBRAHIMKUTTY,
            RESIDING AT DARRUSSALAM, ATHAZHAKUNNU, KOTTOLI P.O.,
            KALLUKETTUCHIRA, KANNUR 670 005.
            BY ADVS.
            T.MADHU
            C.R.SARADAMANI
            SHAHID AZEEZ
            RENJISH S. MENON


RESPONDENTS/RESPONDENTS:

    1       THE SPECIAL TAHSILDAR (LA) (NH), UNIT II,
            KANNUR - 670 101.
    2       PRAKASAN M.P.,
            NIVED SADAN,
            BEHIND WOMEN'S COLLEGE,
            PALLIKUNNU, KANNUR 670 004.
    3       MUNDAYADANKANDI SAJEEVAN,
            DEVARAMAM, ARAYAMBETH, CHIRAKKAL P.O,
            KANNUR DISTRICT 670 011.
    4       REJILA,
            VAZHAYIL HOUSE, THALAMUNDA, KOTTALI P.O.,
            KANNUR DISTRICT 670 005.
    5       K.P. KUNJAPPU,
            KARUMPUKARA HOUSE, EDACHERY, PALLIKUNNU P.O.,
            KANNUR DISTRICT 670 004.


     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 22.04.2022,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C) NO. 553 OF 2022
                                       2

                               JUDGMENT

The Prayer in this Original Petition (Civil) is

as follows:

"Direct the learned Additional District Court- I, Thalassery to dispose of O.P(LA) NH.No.366/2021 on its file as expeditiously as possible and within a time frame to be fixed by this Honourable Court, so as to secure the ends of justice."

2. The petitioner is one of the claimants in

O.P(LA)NH.No.366/2021 now pending before the

Additional District Court-I, Thalassery. This Court

obtained a report from the court concerned as to the

time period required for the disposal of the matter.

The learned Additional District Judge reported that

the matter can be disposed of within a period of four

months. Therefore, the Additional District Court,

Thalassery is directed to dispose of OP(LA)NH.No.

366/2021 within a period of four months.

The Original Petition (Civil) is disposed of

accordingly.

Sd/-

K. BABU msp JUDGE OP(C) NO. 553 OF 2022

APPENDIX OF OP(C) 553/2022

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE BASIC TAX RECEIPT DATED 29/4/2021 ISSUED BY THE VILLAGE OFFICER, CHIRAKKAL VILLAGE.

Exhibit P2 THE TRUE COPY OF THE PROCEEDINGS DATED 16/9/2021 OF THE FIRST RESPONDENT IN L.A.C. NO. 7784/CHIRAKKAL.

Exhibit P3 THE TRUE COPY OF THE PROCEEDING DATED 22/11/2021 OF THE FIRST RESPONDENT. Exhibit P4 THE TRUE COPY OF THE NOTICE DATED 10/11/2021 ISSUED BY THE ADDITIONAL DISTRICT COURT - 1, THALASSERY IN OP (LA) NH 366/2021 TO THE PETITIONER.