Abdul Nazar vs The Special Tahsildar
2022 Latest Caselaw 10563 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. 31675 OF 2022


PETITIONER:

            ABDUL NAZAR
            AGED 42 YEARS, S/O KUJEEN,
            CHERAYAMPURATH HOUSE, ANANTHAVOOR,
            KANMANAM, TIRUR, MALAPPURAM, PIN- 676108.


            BY ADV SRI.P.T.SHEEJISH



RESPONDENTS:

    1       THE SPECIAL TAHSILDAR(LR),
            LAND TRIBUNAL TIRUR,
            CIVIL STATION, TIRUR PO,
            MALAPPURAM DISTRICT, KERALA- 676101.

    2       THE VILLAGE OFFICER,
            ANANTHAVOOR VILLAGE,
            MALAPPURAM DISTRICT,
            KERALA, PIN-676510.

            SMT.MABLE C.KURIAN, SR.GOVT.PLEADER


     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. 31675 OF 2022
                                   2




                            T.R. RAVI, J.
            --------------------------------------------
                   W. P. (C). No. 31675 of 2022
              --------------------------------------------
              Dated this the 7th day of October, 2022

                             JUDGMENT

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

S.M.No.1986/2022 pending before the 1st 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 1 st respondent to

take up S.M.No.1986/2022 and dispose of the same within 24

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

Sd/-

T.R. RAVI JUDGE

Pn WP(C) NO. 31675 OF 2022

APPENDIX OF WP(C) 31675/2022

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE 2ND RESPONDENT DATED 02.06.2022.

Exhibit P2 TRUE COPY OF SUOMOTO REPORT IN SM NO.

1986/2022.