Parukkutty C vs Special Tahsildar (L.R)
2022 Latest Caselaw 9382 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                      WP(C) NO. 25685 OF 2022
PETITIONER:

          PARUKKUTTY C.,
          AGED 67 YEARS
          W/O.KARUPPAN, CHETTIYARATH,
          MATHUPPULLY, THURUMITTACODE II VILLAGE,
          PATTAMBI, PALAKKAD-679 535.

          BY ADV V.A.JOHNSON (VARIKKAPPALLIL)


RESPONDENT:

          SPECIAL TAHSILDAR (L.R),
          OFFICE OF THE SPECIAL TAHSILDAR (LR),
          MINI CIVIL STATION, OTTAPALAM,
          PATTAMBI, PALAKKAD-679 104.

          SMT.C.S.SHEEJA, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 25685 OF 2022
                                         2



                                T.R.RAVI, J.
                        ----------------------------------------
                         WP(C) No. 25685 of 2022
                      -------------------------------------------
                 Dated this the 10th day of August, 2022

                               JUDGMENT

The petitioner is a senior citizen who seeks early disposal of

S.M No.920/2021 pending before the 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 respondent to take up S.M No. 920/2021 and dispose

the same within four months from the date of receipt of a copy of

this judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 25685 OF 2022

APPENDIX OF WP(C) 25685/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT IN SM NO.920/2021 ISSUED BY THE RESPONDENT DATED 20.10.2021.

Exhibit P2 TRUE COPY OF THE AADHAAR CARD NO.2219 5365 9284 OF THE PETITIONER.

RESPONDENT'S EXHIBITS      :    NIL


                  //TRUE COPY//                       PA TO JUDGE