Sabari Gireesan vs Special Tahsildar (L.R)
2022 Latest Caselaw 6410 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. 17998 OF 2022
PETITIONER:

          SABARI GIREESAN
          AGED 50 YEARS
          S/O. VENKITACHALAM,
          PUTHENTHARAMEDU, KUZHALMANNAM P.O.,
          KUZHALMANNAM-I, VILLAGE,
          ALATHUR, PALAKKAD 678 702.

          BY ADV V.A.JOHNSON (VARIKKAPPALLIL)


RESPONDENT:

          SPECIAL TAHSILDAR (L.R)
          OFIFCE OF THE SPECIAL TAHSILDAR (L.R.),
          MINI CIVIL STATION, OTTPALAM,
          PATTAMBI, PALAKKAD 679 104.



          SRI. BIMAL K. NATH, 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. 17998 OF 2022
                                      2




                               T.R.RAVI, J.
                     ----------------------------------------
                      WP(C) No.17998 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.740/2022 pending before the 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 respondent to take up

S.M.No.740/2022 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. 17998 OF 2022

APPENDIX OF WP(C) 17998/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPTS IN S.M.NO. 740/2022 ISSUED BY THE RESPONDENT DATED 23.05.2022.

RESPONDENT'S EXHIBITS      :    NIL


               //TRUE COPY//                       PA TO JUDGE