Suhara vs The Special Tahsildar(Lr)
2022 Latest Caselaw 10014 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 31ST DAY OF AUGUST 2022 / 9TH BHADRA, 1944
                       WP(C) NO. 28261 OF 2022
PETITIONER:

          SUHARA
          AGED 46 YEARS
          W/O.KHALID, THEKKEPADIKYAL,
          CHALISSERY P.O., PATTAMBI,
          PALAKKAD, PIN - 679 536.

          BY ADV P.T.SHEEJISH


RESPONDENTS:

    1     THE SPECIAL TAHSILDAR(LR)
          LAND TRIBUNAL PATTAMBI, PATTAMBI,
          PALAKKAD DISTRICT, KERALA - 678 001.

    2     THE VILLAGE OFFICER
          CHALISSERY VILLAGE, PALAKKAD DISTRICT,
          KERALA, PIN - 679 536.


          SMT. C.S. SHEEJA, SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
31.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 28261 OF 2022
                                      2


                               T.R.RAVI, J.
                     ----------------------------------------
                      WP(C) No.28261 of 2022
                   -------------------------------------------
              Dated this the 31st day of August, 2022

                            JUDGMENT

The prayer made in the writ petition is for an early disposal

of S.M.No.1305/2022 pending before the 1st respondent.

In view of the directions which have already been issued by

this Court in WP(C) No.28398 of 2017 and WP(C) No.17012 of

2022, this writ petition is disposed of directing the 1 st

respondent to take up S.M.No.1305/2022 and dispose of the

same within 24 months from the date of receipt of a copy of this

judgment.

Sd/-

T.R.RAVI

JUDGE Sn WP(C) NO. 28261 OF 2022

APPENDIX OF WP(C) 28261/2022

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE 2ND RESPONDENT DATED 26/05/2022.

Exhibit P2 TRUE COPY OF RECEIPT SUOMOTO PROCEEDINGS IN SM NO.1305/2022.

RESPONDENTS'S EXHIBITS     :   NIL


                //TRUE COPY//                 PA TO JUDGE