Remani vs The Tahsildar (Land Reforms)
2022 Latest Caselaw 7790 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
        TUESDAY, THE 28TH DAY OF JUNE 2022 / 7TH ASHADHA, 1944
                       WP(C) NO. 13604 OF 2022


PETITIONER:

            REMANI
            AGED 69 YEARS, W/O. PRABHAKARAN,
            SANKARATHUKADU HOUSE, MARUTHU ROAD,
            PALAKKAD TALUK AND DISTRICT, PIN - 678007.

            BY ADVS.
            RAJESH SIVARAMANKUTTY
            ARUL MURALIDHARAN
            VIJINA K.



RESPONDENTS:

    1       THE TAHSILDAR (LAND REFORMS)
            OFFICE OF THE TAHSILDAR,
            TALUK OFFICE, CHITTUR,
            PALAKKAD DISTRICT, PIN - 678101.

    2       SANTHOSH
            S/O. SREENIVASAN, ARIPPARAVEEDU,
            THIRUVAZHIYAD, KAIRADI P.O,
            PALAKKAD DISTRICT, PIN - 678510.



            SRI. BIMAL K. NATH, SR.GOVT. PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
28.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 13604 OF 2022
                                    2




                              T.R. RAVI, J.
               --------------------------------------------
                      W. P. (C). No. 13604 of 2022
                --------------------------------------------
                 Dated this the 28th day of June, 2022

                              JUDGMENT

Admit. Government Pleader takes notice for the 1 st respondent.

In view of the orders that are proposed to be issued, notice to the 2 nd

respondent is dispensed with.

2. The petitioner seeks disposal of Ext.P3 petition pending

before the 1st respondent. Even though Ext.P3 is seen to have been

filed on 02.01.2018, it is submitted that the same is not disposed of

so far.

In the above circumstances, this writ petition is disposed of

directing the 1st respondent to consider and pass orders on Ext.P3

after hearing the petitioner and the 2 nd respondent, at the earliest, at

any rate, within two months from the date of receipt of a copy of this

judgment.

Sd/-

T.R. RAVI JUDGE Pn WP(C) NO. 13604 OF 2022

APPENDIX OF WP(C) 13604/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE REGISTERED GIFT DEED NO.

225/1970 OF SRO, NENMARA DATED 20.3.1970.

Exhibit P2 TRUE COPY OF THE ORDER NO.

H2-2013/6477/9/200 DATED 01.2016 PASSED BY THE ADDITIONAL TAHSILDAR, CHITTUR.

Exhibit P3 TRUE COPY OF THE PETITION DATED 2.1.2018 IN H2/2013/6477/9/200 ISSUED BY THE PETITIONER TO THE 1ST RESPONDENT.

Exhibit P4 TRUE COPY OF THE LETTER NO.

H2-2022/606/9/200 DATED 21.1.2022 RECEIVED FROM THE PUBLIC INFORMATION OFFICER, TALUK OFFICE, CHITTUR TO THE PETITIONER.