Pushpalatha vs The Special Tahsildar
2022 Latest Caselaw 9660 Ker

              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. 27449 OF 2022
PETITIONER:

          PUSHPALATHA
          AGED 66 YEARS
          D/O. RAMANKUTTY, CHELACKAL VEED, ULLAS NAGAR,
          VADAKKENCHERY, PALAKKAD-678683.

          BY ADV P.R.VENKATESH


RESPONDENT:

          THE SPECIAL TAHSILDAR
          LAND TRIBUNAL, PATTAMBI, MINI CIVIL STATION,
          OTTAPALAM, PALAKKAD DISTRICT-679104.

          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. 27449 OF 2022

                                     2

                               T.R. RAVI, J.
               --------------------------------------------
                     W.P.(C)No.27449 of 2022
                   --------------------------------------------
              Dated this the 25th day of August, 2022

                             JUDGMENT

The petitioner is a senior citizen, who seeks early disposal of

S.M.No.627/2022 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.

In such circumstances, this writ petition is disposed of

directing the respondent to take up S.M.No.627/2022 and dispose

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

this judgment.

Sd/-

T.R. RAVI JUDGE

mpm WP(C) NO. 27449 OF 2022

APPENDIX OF WP(C) 27449/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF ACKNOWLEDGEMENT OF SM NO.627/2022 IN THE NAME OF THE PETITIONER.

Exhibit P2 TRUE COPY OF JUDGMENT IN W.P.(C) NO.

854/2018 DATED 14.3.2018 OF THIS HON'BLE COURT.