Arumughan vs Special Tahsildar (L.R)
2022 Latest Caselaw 7366 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. 14631 OF 2022
PETITIONER:

          ARUMUGHAN
          AGED 66 YEARS
          S/O. KAMBI, MADAYAMPARAMBU,
          KANNANUR, KUZHALMANNAM-II VILLAGE,
          PALAKKAD TALUK, PALAKKAD-678 702.

          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.



          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. 14631 OF 2022
                                         2




                                T.R.RAVI, J.
                       ----------------------------------------
                        WP(C) No. 14631 OF 2022
                      -------------------------------------------
                  Dated this the 23rd day of June, 2022

                               JUDGMENT

The petitioner is a senior citizen who seeks early disposal of

S.M No.580/2022 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.580/2022 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. 14631 OF 2022

APPENDIX OF WP(C) 14631/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT IN S.M.NO.580/2022 ISSUED BY THE RESPONDENT DATED 16.4.2022.

Exhibit P2 TRUE COPY OF THE AADHAAR CARD NO.5102 4768 3175 OF THE PETITIONER.

RESPONDENT'S EXHIBITS      :    NIL


                  //TRUE COPY//                       PA TO JUDGE