Saithalavi T.P vs The District Collector
2022 Latest Caselaw 12516 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     FRIDAY, THE 23RD DAY OF DECEMBER 2022 / 2ND POUSHA, 1944
                       WP(C) NO. 42316 OF 2022
PETITIONERS:

    1     SAITHALAVI T.P
          AGED 60 YEARS
          S/O MUHAMMED, THAVALAPPARA VEEDU, P.O.VIYYAKKURUSI,
          MANNARKKAD TALUK, PALAKKAD DISTRICT-678583.

    2     SUBAIR
          AGED 63 YEARS
          S/O VEERANKUTTY, PULLATHU HOUSE, P.O.ARIYOOR,
          MANNARKKAD TALUK, PALAKKAD DISTRICT-678583.

    3     ABDULLA
          AGED 57 YEARS
          S/O CHERIYA MUHAMMED, VALIYADI PURTHENPURAKKAL HOUSE,
          P.O.KUMARAMPUTHUR, MANNARKKAD TALUK,
          PALAKKAD DISTRICT-678583.

          BY ADV P.JAYARAM


RESPONDENTS:

    1     THE DISTRICT COLLECTOR, PALAKKAD-678 001.

    2     THE LAND TRIBUNAL/SPECIAL TAHSILDAR (LA&LT),
          P.O.AGALI, MANNARKKAD TALUK, PALAKKAD DISTRICT-678581.

    3     THE VILLAGE OFFICER, MANNARKKAD-I VILLAGE,
          P.O.MANNARKKAD, PALAKKAD DISTRICT-678582.

    4     STATE OF KERALA, REPRESENTED BY THE SECRETARY,
          DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695001.

          SRI. BIMAL K. NATH, SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.12.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 42316 OF 2022

                                    2

                              T.R. RAVI, J.
             --------------------------------------------
                    W.P.(C) No.42316 of 2022
                  --------------------------------------------
            Dated this the 23rd day of December, 2022

                             JUDGMENT

The prayer made in the writ petition is for an early disposal of

S.M.No.2552/2017 pending before the 2 nd respondent. Petitioners 1

and 2 are senior citizens.

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 2 nd respondent

to take up S.M.No.2552/2017 and dispose of the same within four

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

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 42316 OF 2022

APPENDIX OF WP(C) 42316/2022

PETITIONERS' EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT DATED 15/11/2017 IN SM NO.2552/2017 ISSUED TO THE PETITIONER FROM THE OFFICE OF THE SPECIAL TAHSILDAR (LAND REFORMS), OTTAPALAM.

Exhibit P2 TRUE COPY OF THE SALE DEED NO.3790 OF 2019, SRO, MANNARKKAD, WHEREBY, PETITIONERS ASSIGNED THE PROPERTY COVERED BY EXT.P1 TO ABDUL NAZAR, S/O KUNHIRAYIN, NADUVAKATTIL VEEDU, P.O.PERUMPADAYI, MANNARKKAD TALUK, PALAKKAD DISTRICT.

Exhibit P3 TRUE COPY OF THE APPLICATION DATED 6/1/2022 SUBMITTED BY THE PETITIONERS BEFORE THE LAND TRIBUNAL, ATTAPPADI FOR GRANTING THE PURCHASE CERTIFICATE OF THE PROPERTY COVERED BY EXTS.P1 AND P2 IN FAVOUR OF THE ABDUL NAZAR, S/O KUNHIRAYIN, NADUVAKATTIL VEEDU, P.O.PERUMPADAYI, MANNARKKAD TALUK, PALAKKAD DISTRICT.