Aravindakshan vs Special Tahsildar (L.R)
2022 Latest Caselaw 8664 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 6TH DAY OF JULY 2022 / 15TH ASHADHA, 1944
                      WP(C) NO. 21978 OF 2022


PETITIONER:

          ARAVINDAKSHAN
          AGED 57 YEARS, S/O.APPU,
          MANDIRAD, KUZHALMANNAM,
          KUZHALMANNAM-I VILLAGE,
          ALATHUR, PALAKKAD - 678 702.

          BY ADV V.A.JOHNSON (VARIKKAPPALLIL)



RESPONDENT:

          SPECIAL TAHSILDAR (L.R)
          OFFICE OF THE SPECIAL TAHSILDAR (L.R.),
          MINI CIVIL STATION, OTTAPALAM,
          PATTAMBI, PALAKKAD - 679 104.

          SRI. BIMAL K. NATH, SR.GOVT. PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21978 OF 2022
                                  2




                           T.R. RAVI, J.
           --------------------------------------------
                   W.P.(C). No. 21978 of 2022
             --------------------------------------------
                Dated this the 6th day of July, 2022

                            JUDGMENT

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

S.M.No.907 of 2022 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.907 of 2022 and dispose of the same within 24

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

Sd/-

T.R. RAVI JUDGE

Pn WP(C) NO. 21978 OF 2022

APPENDIX OF WP(C) 21978/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT IN S.M.NO.907/2022 ISSUED BY THE RESPONDENT DATED 20/06/2022.