K.Sreedharan vs Special Tahsildar ( Lr )
2022 Latest Caselaw 7106 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
      FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944
                      WP(C) NO. 19697 OF 2022
PETITIONER:

          K.SREEDHARAN,
          AGED 67 YEARS
          S/O. KRISHNAN,
          MUTTICHIRA HOUSE, NEAR S.N. COLLEGE,
          KAVASSERY-I VILLAGE,
          ALATHUR, PALAKKAD-678 682.

          BY ADV V.A.JOHNSON (VARIKKAPPALLIL)


RESPONDENT:

          SPECIAL TAHSILDAR ( LR ),
          OFFICE OF THE SPECIAL TAHSILDAR (LR),
          OTTAPALAM, PALAKKAD-679 104.



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


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19697 OF 2022
                                         2




                                T.R.RAVI, J.
                       ----------------------------------------
                        WP(C) No.19697 OF 2022
                      -------------------------------------------
                  Dated this the 17th day of June, 2022

                               JUDGMENT

The petitioner is a senior citizen who seeks early disposal of

S.M No.61/2018 pending before the respondent.

This Court had already issued directions regarding disposal of

such matters in WP(C) No.28398 of 2017 and 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.61/2018 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. 19697 OF 2022

APPENDIX OF WP(C) 19697/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT OF S.M. NO.61/2018 DATED 08/01/2018 ISSUED BY THE RESPONDENT.

Exhibit P2 TRUE COPY OF THE AADHAAR CARD NO. 9114 1481 6565 OF THE PETITIONER.

RESPONDENT'S EXHIBITS      :    NIL


                  //TRUE COPY//                       PA TO JUDGE