Francisco Lopez vs The Deputy Collector,(Lr) And ...
2022 Latest Caselaw 8846 Ker

               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.19243 OF 2022
PETITIONER:

            FRANCISCO LOPEZ,
            AGED 69 YEARS
            W/O. M.C. LOPEZ,
            1818 - MOTHER TERASA STREET,
            THALAVIPURAM, NAGARCOIL ,
            PIN -629 004, TAMILNADU.

            BY ADV SHIJU VARGHESE


RESPONDENTS:

    1       THE DEPUTY COLLECTOR,(LR) AND APPELLATE AUTHORITY,
            ALAPPUZHA, ALAPPUZHA P O,
            ALAPPUZHA DISTRICT, PIN. 688 001.

    2       VIMALA,
            W/O LATE SESHAGIRI PAI, AGED 75,
            RESIDING AT DOOR NO 4/1100,
            CHERLAI MURI, MATTANACHERI MURI,
            MATTANCHERI P O., PIN 682 002.

    3       THE MANAGER,
            VELUTHA JOOTHA PALLI, JEW TOWN,
            MATTANCHERRY, KOCHI-682 002.


            SMT. DEEPA.V, 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.19243 OF 2022
                                       2




                               T.R.RAVI, J.
                     ----------------------------------------
                       WP(C) No.19243 of 2022
                    -------------------------------------------
                Dated this the 07th day of July, 2022

                            JUDGMENT

Admit. Government Pleader takes notice for the 1st

respondent. In view of the order proposed to be passed, notice

to respondents 2 and 3 is dispensed with.

2. The grievance of the petitioner is that Appeal

A.A.No.9/2014 filed before the 1 st respondent is still pending.

It is seen that the appeal is an eight year old appeal.

3. In the above circumstances, the writ petition is

disposed of directing the 1st respondent to take up Ext.P1

appeal and to hear and dispose of the same at the earliest at

any rate within three months from the date of receipt of a copy

of this judgment. Needles to say that respondents 2 and 3 who

are the respondents in A.A.No.9/2014 shall also be heard.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO.19243 OF 2022

APPENDIX OF WP(C) 19243/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE APPEAL MEMORANDUM IN AA NO.9/2014 DATED 10.3.2012.

Exhibit P2 TRUE COPY OF THE IA NO.95/2019 IN AA NO.9/2014 DATED 18.11.2019.

Exhibit P3 TRUE COPY OF THE IA NO.94/2019 IN AA NO.9/2014 DATED 18.11.2019.

Exhibit P4 TRUE COPY OF THE IA NO.96/2019 IN AA NO.9/2014 DATED 18.11.2019.

RESPONDENT'S EXHIBITS      :    NIL


                  //TRUE COPY//                       PA TO JUDGE