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Sulaiman vs Special Tahsildar (L.R)
2022 Latest Caselaw 6413 Ker

Citation : 2022 Latest Caselaw 6413 Ker
Judgement Date : 3 June, 2022

Kerala High Court
Sulaiman vs Special Tahsildar (L.R) on 3 June, 2022
              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. 18000 OF 2022
PETITIONER:

          SULAIMAN
          AGED 52 YEARS
          S/O. ABDUL REHMN, SELVI NAGAR,
          VADAKKANTHARA, ERIMAYUR -II,
          VILLAGE ALATHUR, PALAKKAD 678 546.

          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
03.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18000 OF 2022
                                       2




                                 T.R.RAVI, J.
                      ----------------------------------------
                       WP(C) No.18000 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.1062/2020 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.1062/2020 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. 18000 OF 2022

APPENDIX OF WP(C) 18000/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT IN S.M. NO.

1062/2020 ISSUED BY THE RESPONDENT DATED 22.12.2020.


RESPONDENT'S EXHIBITS      :    NIL


               //TRUE COPY//                       PA TO JUDGE
 

 
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