C. Vijayakumar vs Special Tahsildar (L.A & L.T)
2022 Latest Caselaw 10535 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. 31552 OF 2022
PETITIONER:

          C. VIJAYAKUMAR
          AGED 61 YEARS
          S/O. KUNJIRAMAN NAIR, CHERUKARA,
          PAYYANADAM P.O., KUMARAMPUTHUR VILLAGE,
          MANNARKKAD, PALAKKAD-678 583.

          BY ADV V.A.JOHNSON (VARIKKAPPALLIL)


RESPONDENT:

          SPECIAL TAHSILDAR (L.A & L.T)
          OFFICE OF THE SPECIAL TAHSILDAR (L.A. & L.T.),
          ATTAPPADI, MANNARKKAD, PALAKKAD-678 582.




          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. 31552 OF 2022
                                         2




                                 T.R.RAVI, J.
                        ----------------------------------------
                          WP(C) No.31552 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.164/2021 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. 164/2021 and dispose

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

this judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 31552 OF 2022

APPENDIX OF WP(C) 31552/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT IN S.M.NO.164/2021 ISSUED BY THE RESPONDENT DATED 24.2.2021.

Exhibit P2 TRUE COPY OF THE AADHAAR CARD NO.2595 7424 7813 OF THE PETITIONER.

RESPONDENT'S EXHIBITS      :    NIL



                  //TRUE COPY//                       PA TO JUDGE