Moideenkutty vs Land Tribunal
2022 Latest Caselaw 8672 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. 21910 OF 2022


PETITIONER:

          MOIDEENKUTTY
          S/O.HYDROS @ ARUTHUNNI,
          PALAKKAVALAPPIL HOUSE, PURATHUR .P.O.,
          MALAPPURAM DISTRICT, PIN - 676102

          BY ADV U.K.DEVIDAS



RESPONDENTS:

    1     LAND TRIBUNAL
          (LAND REFORMS), CIVIL STATION,
          TIRUR, TIRUR. P.O.,
          MALAPPURAM DISTRICT, PIN - 679101

    2     SPECIAL TAHSILDAR, (LAND REFORMS),
          LAND TRIBUNAL, CIVIL STATION,
          TIRUR, TIRUR. P.O.,
          MALAPPURAM DISTRICT, PIN - 679101

          SRI. BIMAL K. NATH, SR.GP.




     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. 21910 OF 2022
                                      2




                             T.R. RAVI, J.
             --------------------------------------------
                     W.P.(C). No. 21910 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.438 of 2022 pending before the 1st 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 1 st respondent to take up S.M.No.438

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. 21910 OF 2022

APPENDIX OF WP(C) 21910/2022

PETITIONER'S EXHIBITS

ExhibitP1 TRUE COPY OF THE CERTIFICATE F. 2009 S R IN S.M.NO. 438/2022 DATED 02.06.2022 ISSUED BY THE SECOND RESPONDENT.