Aravindakshan vs Special Tahsildar (L.R.)
2022 Latest Caselaw 8970 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. 22052 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.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. 22052 OF 2022


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                               T.R. RAVI, J.
                --------------------------------------------
                        W.P.(C)No.22052 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.906/2022 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.906/2022 and dispose of the same within 24 months from the

date of receipt of a copy of this judgment.

Sd/-

T.R. RAVI JUDGE

LEK WP(C) NO. 22052 OF 2022

APPENDIX OF WP(C) 22052/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT IN S.M.NO.906/2022 ISSUED BY THE RESPONDENT DATED 28.06.2022