Raveendran M vs The Taluk Land Board
2022 Latest Caselaw 9542 Ker

               sIN 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. 24792 OF 2022
PETITIONER:

          RAVEENDRAN M
          AGED 58 YEARS
          S/O. LATE NARAYANAN NAMBIAR,
          MADATHIL MELEPPATTU HOUSE,
          EDAYOOR P.O, VALANCHERRY (VIA),
          (POOKKATTIRI), MALAPPURAM DISTRICT, PIN - 676 552.

          BY ADV P.M.POULOSE
RESPONDENTS:


    1     THE TALUK LAND BOARD,
          TIRUR, REP. BY ITS CHAIRMAN.

    2     THE DISTRICT COLLECTOR,
          OFFICE OF THE DISTRICT COLLECTOR,
          UP HILL P.O, MALAPPURAM DISTRICT, PIN - 676 505.

    3     THE TAHSILDAR,
          TIRUR TALUK, MALAPPURAM DISTRICT - 676 101

    4     THE VILLAGE OFFICER,
          EDAYOOR VILLAGE, MALAPPURAM DISTRICT - 676 582


          SRI. BIMAL K. NATH, 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. 24792 OF 2022
                                          2

                                 T.R.RAVI, J.
                         ----------------------------------------
                          WP(C) No.24792 of 2022
                       -------------------------------------------
                  Dated this the 25th day of August, 2022

                                JUDGMENT

Admit. Government Pleader takes notice for respondents.

The prayer in the writ petition is for a direction to the 1 st

respondent to consider and dispose of Ext.P2 claim petition filed

under Section 85(8) of the Kerala Land Reforms Act. The petition is

seen to be dated 30.05.2022.

In view of the limited prayer made in the writ petition, the writ

petition is disposed of directing the 1 st respondent to consider and

dispose of Ext.P2 application in accordance with law at the earliest,

at any rate within four months from the date of receipt of a copy of

this judgment. Pending consideration of Ext.P2 application, steps for

taking possession shall be kept in abeyance.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 24792 OF 2022

APPENDIX OF WP(C) 24792/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE PURCHASE CERTIFICATE NO.

Exhibit P2 TRUE COPY OF THE CLAIM PETITION DATED 30.05.2022.

RESPONDENT'S EXHIBITS      :    NIL


                  //TRUE COPY//             PA TO JUDGE