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N.M.Taha vs The Revenue Divisional Officer
2022 Latest Caselaw 9534 Ker

Citation : 2022 Latest Caselaw 9534 Ker
Judgement Date : 25 August, 2022

Kerala High Court
N.M.Taha vs The Revenue Divisional Officer on 25 August, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     THURSDAY, THE 25TH DAY OF AUGUST 2022 / 3RD BHADRA, 1944
                       WP(C) NO. 24899 OF 2022
PETITIONERS:

    1     N.M.TAHA.
          AGED 74 YEARS
          S/O. MOHAMMED, NEDUMCHIRAYIL,
          KARIPPADAM P.O, VAIKOM-686 605.

    2     P.A MOHANAN,
          AGED 60 YEARS
          S/O LATE AYAPPAN. KANDATHIPARAMBIL HOUSE,
          CHEMPU P.O, VAIKOM,
          KOTTAYAM DISTRICT: PIN: 686 608.

          BY ADV KAVERY S THAMPI


RESPONDENT:

          THE REVENUE DIVISIONAL OFFICER
          PALA, MINI CIVIL STATION,
          PALA BYPASS ROAD, PALA, KERALA 686 575.


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


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.08.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24899 OF 2022
                                          2




                                 T.R.RAVI, J.
                         ----------------------------------------
                          WP(C) No.24899 of 2022
                       -------------------------------------------
                  Dated this the 25th day of August, 2022

                                JUDGMENT

Admit. Government Pleader takes notice for the respondent.

The petitioners have preferred Ext.P1 appeal on 01.02.2022.

The petitioners are aggrieved by the delay in disposal of the appeal.

The Government Pleader on instruction submits that Ext.P1 is

pending consideration.

In the above circumstances, the writ petition is disposed of

directing the respondent to consider and pass orders on Ext.P1

appeal, after hearing the petitioners at the earliest at any rate within

four months from the date of receipt of a copy of this judgment.

There will be an interim stay of further proceedings in

proceedings No.B1-1457/2003 dated 18.01.2022 pending disposal of

Ext.P1 appeal.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 24899 OF 2022

APPENDIX OF WP(C) 24899/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE APPEAL SUBMITTED BY THE PETITIONERS BEFORE THE RESPONDENT ON 1/2/2022.

Exhibit P2 TRUE COPY OF THE RECEIPT ISSUED FOR EXT P1 FROM THE OFFICE OF THE RESPONDENT.

RESPONDENT'S EXHIBITS      :    NIL


                  //TRUE COPY//             PA TO JUDGE
 

 
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