Nurja vs The Special Tahsildar
2022 Latest Caselaw 6411 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. 18047 OF 2022
PETITIONER:

            NURJA
            AGED 47 YEARS, W/O. KUNJIMOIDEEN,
            ARIKKADAN HOUSE, THOZHUVANOOR,
            THIRUR TALUK, MALAPPURAM PIN - 676 552

            BY ADV P.T.SHEEJISH


RESPONDENTS:

    1       THE SPECIAL TAHSILDAR, (LR),
            LAND TRIBUNAL TIRUR, CIVIL STATION, T
            IRUR PO, MALAPPURAM DISTRICT, KERALA 676 101.

    2       THE VILLAGE OFFICER, KALADY VILLAGE,
            MALAPPURAM DISTRICT, KERALA, PIN 679 582



            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. 18047 OF 2022
                                       2




                                  T.R.RAVI, J.
                      ----------------------------------------
                       WP(C) No.18047 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.1012/2022 pending before the 1 st

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 1st respondent to take up

S.M.No.1012/2022 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. 18047 OF 2022

APPENDIX OF WP(C) 18047/2022

PETITIONER'S EXHIBITS

EXHIBIT P1 TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE 2ND RESPONDENT DATED 05.05.2022.

EXHIBIT P2 TRUE COPY OF THE CERTIFICATE OF SUOMOTO PROCEEDINGS IN SM.NO.1012/2022

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE