Subaida vs Special Thahsildar
2022 Latest Caselaw 10761 Ker

                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                       THE HONOURABLE MR. JUSTICE T.R.RAVI
         FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                             WP(C) NO. 33492 OF 2022
PETITIONER:

              SUBAIDA
              AGED 55 YEARS
              W/O.THENUTTY HAJI CHENGANAKKATTIL HOUSE,
              ANANTHAVOOR, TIRUR TALUK MALAPPURAM DISRICT-676 301

              BY ADVS.
              K.P.SHEREEF
              NABIL KHADER
              FARSEENA V.

RESPONDENTS:

     1        SPECIAL THAHSILDAR
              LAND TRIBUNAL, TIRUR, TIRUR TALUK,
              MALAPPURAM DISTRICT, KERALA- PIN: 676 101.

     2        SAIFUDHEEN,
              AGED 35 YEARS, S/O.THENUTTY HAJI,
              CHENGANAKKATTIL HOUSE, ANANTHAVOOR,
              TIRUR TALUK, MALAPPURAM DISRICT-676 301

     3        SIRAJUDHEEN,
              AGED 33 YEARS, S/O.THENUTTY HAJI,
              CHENGANAKKATTIL HOUSE, ANANTHAVOOR,
              TIRUR TALUK, MALAPPURAM DISRICT-676 301

     4        BINSEERA,
              AGED 30 YEARS, D/O. THENUTTY HAJI,
              CHENGANAKKATTIL HOUSE ANANTHAVOOR,
              TIRUR TALUK MALAPPURAM DISRICT-676 301

     5        MOHAMMED RASHID,
              AGED 27 YEARS, S/O.THENUTTY HAJI,
              CHENGANAKKATTIL HOUSE, ANANTHAVOOR,
              TIRUR TALUK , MALAPPURAM DISRICT-676 301


              SRI. BIMAL K. NATH, SR.GP.

     THIS     WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON
21.10.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 33492 OF 2022
                                        2



                                T.R.RAVI, J.
                      ----------------------------------------
                        WP(C) No.33492 of 2022
                     -------------------------------------------
               Dated this the 21st day of October, 2022

                             JUDGMENT

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

of S.M.No. 1813/2022 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.1813/2022 and dispose of the same

within 24 months from the date of receipt of a copy of this

judgment.

Sd/-

T.R.RAVI sn JUDGE WP(C) NO. 33492 OF 2022

APPENDIX OF WP(C) 33492/2022

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE JENM ASSIGNMENT DEED NO.2303/1998 OF SRO KODAKKAL DATED 26.10.1998

Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT FOR THE ABOVE PROPERTY DATED 27.08.2022

Exhibit P3 TRUE COPY OF THE SUO MOTO REPORT BY VILLAGE OFFICER, ANANTHAVOOR, BEFORE THE 1ST RESPONDENT ON 29.08.2022

RESPONDENTS'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE