Citation : 2022 Latest Caselaw 11736 Ker
Judgement Date : 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. 41374 OF 2022
PETITIONER:
LIZAMOL JOSEPH
AGED 53 YEARS
W/O. JOY, ERATHUKUNNEL HOUSE, KADAPPARA,
MANGALADAM VILLAGE, ALATHUR, PALAKKAD-678706.
BY ADV V.A.JOHNSON (VARIKKAPPALLIL)
RESPONDENT:
SPECIAL TAHSILDAR (L.R),
OFFICE OF THE SPECIAL TAHSILDAR (L.R.),
OTTAPALAM, PALAKKAD-679104.
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. 41374 OF 2022
2
T.R. RAVI, J.
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W.P.(C) No.41374 of 2022
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Dated this the 20th day of December, 2022
JUDGMENT
The prayer made in the writ petition is for an early disposal of
S.M.No.259/2019 pending before the respondent.
In view of the directions which have already been issued by
this Court in WP(C) No.28398 of 2017 and WP(C) No.17012 of
2022, this writ petition is disposed of directing the respondent to
take up S.M.No.259/2019 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. 41374 OF 2022
APPENDIX OF WP(C) 41374/2022
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE RECEIPT IN S.M.NO.259/2019 ISSUED BY THE RESPONDENT DATED 4.2.2019.
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