Muhammed Muneer vs Land Tribunal
2022 Latest Caselaw 7324 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        THURSDAY, THE 23RD DAY OF JUNE 2022 / 2ND ASHADHA, 1944
                       WP(C) NO. 20407 OF 2022
PETITIONER:

            MUHAMMED MUNEER
            AGED 46 YEARS
            S/O. MAMMUKUTTY, MANNINGAL HOUSE, KUTTIPPALA,
            PONMUNDAM P.O., MALAPPURAM DISTRICT - 676 501.

            BY ADV U.K.DEVIDAS



RESPONDENTS:

    1       LAND TRIBUNAL (DEVASWOM)
            COLLECTORATE, UP HILL.P.O., MALAPPURAM - 676 505.

    2       DEPUTY COLLECTOR,
            (LAND REFORMS), LAND TRIBUNAL, COLLECTORATE,
            UP HILL. P.O., MALAPPURAM DISTRICT- 676 505.

            SMT.C.S.SHEEJA - SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20407 OF 2022

                                      2

                               T.R. RAVI, J.
              --------------------------------------------
                     W.P.(C)No.20407 of 2022
                   --------------------------------------------
               Dated this the 23rd day of June, 2022

                             JUDGMENT

The prayer made in the writ petition is for an early

disposal of S.M.No.372/2022 pending before the respondents.

In view of the directions which have already been issued

by this Court in WP(C) No.28398 of 2017 and WP(C) No.17012

of 2022, this writ petition is disposed of directing the

respondents to take up S.M.No.372/2022 and dispose of the

same within 24 months from the date of receipt of a copy of

this judgment.

Sd/-

T.R.RAVI JUDGE mpm WP(C) NO. 20407 OF 2022

APPENDIX OF WP(C) 20407/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CERTIFICATE NO. M2-

547145/22 DATED 21.05.2022 IN S.M. NO. 372/2022 ISSUED BY THE SECOND RESPONDENT.