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Ayishu. K vs The Special Tahsildar (Land ...
2022 Latest Caselaw 11734 Ker

Citation : 2022 Latest Caselaw 11734 Ker
Judgement Date : 20 December, 2022

Kerala High Court
Ayishu. K vs The Special Tahsildar (Land ... on 20 December, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
  TUESDAY, THE 20TH DAY OF DECEMBER 2022 / 29TH AGRAHAYANA, 1944
                       WP(C) NO. 41390 OF 2022
PETITIONER:

          AYISHU. K
          AGED 75 YEARS
          W/O. THENU,
          KOLAMBAN HOUSE, MAVANDIYUR,
          EDAYUR NORTH P.O,
          MALAPPURAM DISTRICT
          PIN - 676552

          BY ADVS.
          BINU V V VEETTIL VALAPPIL
          S.K.PREMJITH MENON


RESPONDENTS:

    1     THE SPECIAL TAHSILDAR (LAND REFORMS)
          OFFICE OF THE SPECIAL TAHSILDAR (LR),
          THE LAND TRIBUNAL, TIRUR,
          MALAPPURAM DISTRICT,
          PIN - 676101.

    2     THE VILLAGE OFFICER
          EDAYUR VILLAGE OFFICE,
          POOKKATTIRI-EDAYUR ROAD, EDAYUR P.O,
          TIRUR TALUK, MALAPPURAM DISTRICT
          PIN - 676552.

          SRI. BIMAL K. NATH, SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
20.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 41390 OF 2022

                                    2

                              T.R. RAVI, J.
              --------------------------------------------
                    W.P.(C) No.41390 of 2022
                  --------------------------------------------
            Dated this the 20th day of December, 2022

                            JUDGMENT

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

S.M.No.2596/2022 pending before the 1 st 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 1st respondent to take up S.M.No.2596/2022 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. 41390 OF 2022

APPENDIX OF WP(C) 41390/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE REPORT ISSUED BY THE 2ND RESPONDENT TO THE 1ST RESPONDENT DATED 07-12-2022.

 
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