K. R. Madhavan vs Special Tahsildar (L.T.)
2022 Latest Caselaw 6421 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. 18023 OF 2022
PETITIONER:

          K. R. MADHAVAN
          AGED 74 YEARS
          S/O. LATE. RAMAN,
          KALLINGAL VEEDU, ODANUR,
          PARALI-II VILLAGE, PALAKKAD-678 612.

          BY ADV V.A.JOHNSON (VARIKKAPPALLIL)


RESPONDENT:

          SPECIAL TAHSILDAR (L.T.)
          OFFICE OF THE SPECIAL TAHSILDAR (L.T.),
          PALAKKAD, PALAKKAD-678 001.


          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. 18023 OF 2022
                                         2




                                T.R.RAVI, J.
                       ----------------------------------------
                        WP(C) No.18023 OF 2022
                      -------------------------------------------
                  Dated this the 03rd day of June, 2022

                               JUDGMENT

The petitioner is a senior citizen who seeks early disposal of

S.M No.113/2022 pending before the respondent.

This Court had already issued directions regarding disposal

of such matters in WP(C)No.17012 of 2022. I do not find any

reason to take a different view.

In such circumstances, the writ petition is disposed of

directing the respondent to take up S.M No.113/2022 and dispose

the same within six months from the date of receipt of a copy of

this judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 18023 OF 2022

APPENDIX OF WP(C) 18023/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT IN S.M.NO.113/2022 ISSUED BY THE RESPONDENT DATED 04.02.2022. Exhibit P2 TRUE COPY OF THE AADHAAR CARD NO. 3943 8585 6729 OF THE PETITIONER.

RESPONDENT'S EXHIBITS      :    NIL


                  //TRUE COPY//                       PA TO JUDGE