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Fathimakutty Kp vs The Special Tahsildar(Land ...
2022 Latest Caselaw 10017 Ker

Citation : 2022 Latest Caselaw 10017 Ker
Judgement Date : 31 August, 2022

Kerala High Court
Fathimakutty Kp vs The Special Tahsildar(Land ... on 31 August, 2022
               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. 28230 OF 2022
PETITIONER:

          FATHIMAKUTTY K.P
          AGED 77 YEARS
          W/O. KUNHIMUHAMMAD U, UZHINHALATH HOUSE,
          MUKKILAPEEDIKA, VALANCHERI POST,
          KATTIPPARUTHI, TIRUR TALUK,
          MALAPPURAM DISTRICT, PIN-676 552.

          BY ADVS.
          BINU V V VEETTIL VALAPPIL
          S.K.PREMJITH MENON


RESPONDENTS:

    1     THE SPECIAL TAHSILDAR(LAND REFORMS)
          OFFICE OF THE SPECIAL TAHSILDAR (LR),
          THE LAND TRIBUNAL, TIRUR,
          MALAPPURAM DISTRICT - 676 101.

    2     THE VILLAGE OFFICER,
          KATTIPPARUTHI VILLAGE OFFICE, KATTIPPARUTHI,
          VALANCHERY, MALAPPURAM DISTRICT-676 552.


          SRI. BIMAL K. NATH, 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. 28230 OF 2022
 WP(C) NO. 28230 OF 2022
                                         2




                                T.R.RAVI, J.
                        ----------------------------------------
                         WP(C) No.28230 of 2022
                      -------------------------------------------
                 Dated this the 31st day of August, 2022

                               JUDGMENT

The petitioner is a senior citizen who seeks early disposal of

S.M No.1721/22 pending before the 1st respondent.

This Court had already issued directions regarding disposal

of such matters in WP(C) No.28398 of 2017 and WP(C)No.17012 of

2022. I do not find any reason to take a different view.

In such circumstances, the writ petition is disposed of

directing the 1st respondent to take up S.M No. 1721/22 and

dispose the same within six months from the date of receipt of a

copy of this judgment.

T.R.RAVI

JUDGE sn WP(C) NO. 28230 OF 2022

APPENDIX OF WP(C) 28230/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SM REPORT OF THE KATTIPPARUTHI VILLAGE OFFICER, DATED 22.8.2022.

RESPONDENT'S EXHIBITS      :    NIL



                  //TRUE COPY//                       PA TO JUDGE
 

 
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