Manjunath vs The District Collector, Palakkad
2022 Latest Caselaw 6379 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                       WP(C) NO. 17991 OF 2022
PETITIONER:

            MANJUNATH
            AGED 40 YEARS
            S/O.SIVADASAN NAIR, PANIKKATHU VEEDU,
            THAROOR, P.O.VAVULLIYAPURAM,
            ALATHUR TALUK, PALAKKAD DITRICT-678 543.

            BY ADV P.JAYARAM


RESPONDENTS:

    1       THE DISTRICT COLLECTOR, PALAKKAD
            CIVIL STATION, PALAKKAD-678 001.

    2       THE LAND TRIBUNAL/SPECIAL TAHSILDAR (LAND REFORMS),
            OTTAPALAM, MINI CIVIL STATION,
            P.O. KANNIYAMPURAM, OTTAPALAM-691 104.

    3       THE VILLAGE OFFICER,
            POOKKOTTUKAVU VILLAGE OFFICE, P.O.
            KALLUVAZHI, PALAKKAD DISTRICT- 679 514

    4       STATE OF KERALA,
            REPRESENTED BY THE SECRETARY,
             DEPARTMENT OF REVENUE,
            GOVERNMENT SECRETARIAT,
            THIRUVANANTHAPURAM-695 001.


            SMT.C.S.SHEEJA, SR. GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17991 OF 2022
                                         2




                               T.R.RAVI, J.
                      ----------------------------------------
                       WP(C) No.17991 OF 2022
                    -------------------------------------------
                Dated this the 03rd .day of June, 2022

                             JUDGMENT

The prayer made in the writ petition is for an early

disposal of S.M.No.223/2022 pending before the 2 nd

respondent.

In view of the directions which have already been issued

by this Court in WP(C) No.17012 of 2022, this writ petition is

disposed of directing the 2nd respondent to take up

S.M.No.223/2022 and dispose of the same within 24 months

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

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 17991 OF 2022

APPENDIX OF WP(C) 17991/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT DATED 13.04.2022 IN SM 223/2022 ISSUED TO THE PETITIONER FROM THE OFFICE OF THE SPECIAL TAHSILDAR (LAND REFORMS), OTTAPALAM.

Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT DATED 12.04.2022 ISSUED TO THE PETITIONER FROM VILLAGE OFFICE POOKKOTTUKAVU WITH RESPECT TO HIS PROPERTY BEARING RESURVEY NO.64/1-1.

RESPONDENT'S EXHIBITS      :    NIL


                    //TRUE COPY//                       PA TO JUDGE