Abdullakutty vs Land Tribunal
2022 Latest Caselaw 10034 Ker

WP(C) NO. 28235 OF 2022
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               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. 28235 OF 2022
PETITIONER:

          ABDULLAKUTTY
          AGED 66 YEARS
          S/O. FATHI (LATE)
          CHEKKUMARAKARAKATH HOUSE, VETTOM. P.O.,
          MALAPPURAM DISTRICT., PIN - 676 102

          BY ADV U.K.DEVIDAS


RESPONDENTS:

    1     LAND TRIBUNAL
          (LAND REFORSM) CIVIL STATION,
          TIRUR, TIRUR. P.O.,
          MALAPPURAM DISTRICT., PIN - 679 101

    2     SPECIAL TAHSILDAR (LAND REFORSM)
          LAND TRIBUNAL, CIVIL STATION,
          TIRUR, TIRUR. P.O.,
          MALAPPURAM DISTRICT -679 101., PIN - 679 101


          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. 28235 OF 2022
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                                T.R.RAVI, J.
                        ----------------------------------------
                         WP(C) No.28235 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.1689/2022 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.1689/2022 and

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

copy of this judgment.

Sd/-

T.R.RAVI

JUDGE sn

APPENDIX OF WP(C) 28235/2022

PETITIONER'S EXHIBITS

ExhibitP1 TRUE COPY OF THE CERTIFICATE DATED 19.08.2022 ISSUED BY THE SECOND RESPONDENT IN S.M.NO.1689/2022

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE