Musthafa vs The Special Tahsildar (Lr)
2022 Latest Caselaw 10530 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
      FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                      WP(C) NO. 31556 OF 2022
PETITIONER:

          MUSTHAFA
          AGED 60 YEARS
          S/O VELLAKUTTY SAHIB,
          THEKKUMURI, PAZHAMABALACODE,
          PALAKKAD DISTRICT, PIN-678 544.

          BY ADV RAJESH SIVARAMANKUTTY


RESPONDENT:

          THE SPECIAL TAHSILDAR (LR)
          OTTAPALAM, OFFICE OF THE SPECIAL TAHSILDAR(LR)
          OTTAPALAM, MINI CIVIL STATION,
          OTTAPALAM, PALAKKAD DISTRICT, PIN-679 104.



          SRI. BIMAL K. NATH, SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 31556 OF 2022
                                         2




                                 T.R.RAVI, J.
                        ----------------------------------------
                          WP(C) No. 31556 of 2022
                       -------------------------------------------
                 Dated this the 07th day of October, 2022

                               JUDGMENT

The petitioner is a senior citizen who seeks early disposal of

S.M No.1568/2019 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.1568/2019 and dispose

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

this judgment.

Sd/-

T.R.RAVI

JUDGE sn APPENDIX OF WP(C) 31556/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT DATED 21.8.2019 SHOWING THE SUO MOTO NO.1568/2019 ISSUED FROM THE RESPONDENT.

RESPONDENT'S EXHIBITS      :    NIL



                  //TRUE COPY//                       PA TO JUDGE