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Asya A vs State Of Kerala
2022 Latest Caselaw 8831 Ker

Citation : 2022 Latest Caselaw 8831 Ker
Judgement Date : 7 July, 2022

Kerala High Court
Asya A vs State Of Kerala on 7 July, 2022
               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        THURSDAY, THE 7TH DAY OF JULY 2022 / 16TH ASHADHA, 1944
                       WP(C) NO. 22034 OF 2022
PETITIONER:

            ASYA A
            AGED 54 YEARS
            W/O. ABDUL AZEEZ A,
            ACHIPRA,PARAPPURAM, BHEEMANADU PO, ALANALLUR ·
            BHIRNANAD, PALAKKAD, PIN - 678601

            BY ADVS.
            RENJITH RAJAPPAN
            ANJALI MENON



RESPONDENTS:

    1       STATE OF KERALA
            REPRESENTED BY ITS SECRETARY,
            DEPARTMENT OF REVENUE,
            SECRETARIAT, THIRUVANANTHAPURAM , PIN - 695001

    2       SPECIAL TAHSILDAR(L.A. AND L.T.)
            OFFICE OF THE SPECIAL TAHSILDAR (L.A. AND L.T.)
            AGALI, KAITHACHIRA P.O.,
            MANNARKKAD, PALAKKAD, PIN - 678762

    3       VILLAGE OFFICER
            VILLAGE OFFICE,
            ALANALLUR I VILLAGE, ALANALLUR,
            PALAKKAD DISTRICT, PIN - 678601

            SRI. BIMAL K. NATH,SR.GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22034 OF 2022
                                                  2



                                T.R. RAVI, J.
                 --------------------------------------------
                         W.P.(C)No.22034 of 2022
                  --------------------------------------------
                     Dated this the 7th day of July, 2022

                                  JUDGMENT

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

S.M.No.456/2020 pending before the 2nd 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 2 nd respondent to take up

S.M.No.456/2020 and dispose of the same within 18 months from the

date of receipt of a copy of this judgment.

Sd/-

T.R. RAVI JUDGE

LEK WP(C) NO. 22034 OF 2022

APPENDIX OF WP(C) 22034/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE BASIC TAX RECEIPT CONCERNING THE ABOVE PROPERTIES DATED 21.10.2021

Exhibit P2 TRUE COPY OF THE REPORT NO.120/2020 DATED 6.10.2020 OF THE 3" RESPONDENT

Exhibit P3 TRUE COPY OF THE RECEIPT ACCEPTING PETITIONER'S REQUEST AS SM 456/2020 DATED 15.10.2020

 
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