Noushad vs Land Tribunal(Land Reforms)
2022 Latest Caselaw 8074 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                 THE HONOURABLE MR. JUSTICE T.R.RAVI
     WEDNESDAY, THE 29TH DAY OF JUNE 2022 / 8TH ASHADHA, 1944
                       WP(C) NO. 21129 OF 2022


PETITIONER:

          NOUSHAD
          S/O.KOYAKUTTY,
          KUTTIPPULAKKAL HOUSE,
          PUNNATHALA, KARIPPOL P.O.,
          MALAPPURAM DISTRICT - 676 552.

          BY ADV U.K.DEVIDAS



RESPONDENTS:

    1     LAND TRIBUNAL(LAND REFORMS)
          CIVIL STATION, TIRUR, TIRUR P.O.,
          MALAPPURAM DISTRICT - 679 101.

    2     SPECIAL TAHSILDAR (LAND REFORMS)
          LAND TRIBUNAL, CIVIL STATION,
          TIRUR, TIRUR P.O.,
          MALAPPURAM DISTRICT - 679 101.



          SMT. C.S. SHEEJA, SR.GOVT. PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
29.06.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21129 OF 2022
                                   2




                             T.R. RAVI, J.
              --------------------------------------------
                     W. P. (C). No. 21129 of 2022
               --------------------------------------------
                Dated this the 29th day of June, 2022

                             JUDGMENT

The prayer made in the writ petition is for an early disposal of

S.M.No.1179/2022 pending before the 2nd respondent.

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 2 nd respondent

to take up S.M.No.1179/2022 and dispose of the same within 24

months from the date of receipt of a copy of this judgment.

Sd/-

T.R. RAVI JUDGE

Pn WP(C) NO. 21129 OF 2022

APPENDIX OF WP(C) 21129/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE CERTIFICATE NO.F 2009 S.R. DATED 07/06/2022 IN S.M.NO.1179/2022 ISSUED BY THE SECOND RESPONDENT.