Kannankutty vs Special Tahsildar (Lr), ...
2023 Latest Caselaw 231 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
                THE HONOURABLE MR. JUSTICE T.R.RAVI
      FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
                       WP(C) NO. 367 OF 2023
PETITIONER:

          KANNANKUTTY
          AGED 76 YEARS
          S/[email protected] MEENAKSHIKUTTY AMMA,
          THENKURISSI, THENKURISSI-I VILLAGE,
          ALATHUR, PALAKKAD, PIN - 678 688

          BY ADV V.A.JOHNSON (VARIKKAPPALLIL)


RESPONDENT:

          SPECIAL TAHSILDAR (LR),
          OFFICE OF THE SPECIAL TAHSILDAR (LR),
          OTTAPALAM, PALAKKAD, PIN - 679 104


          SMT. C. .S. SHEEJA, SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.01.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 367 OF 2023
                                        2




                                T.R.RAVI, J.
                       ----------------------------------------
                           WP(C) No.367 of 2023
                      -------------------------------------------
                Dated this the 06th day of January, 2023

                              JUDGMENT

The petitioner is a senior citizen who seeks early disposal of

S.M No.1546/2018 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.1546/2018 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. 367 OF 2023

APPENDIX OF WP(C) 367/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT IN S.M.NO. 1546/2018 ISSUED BY THE RESPONDENT DATED 20.06.2018

Exhibit P2 TRUE COPY OF THE AADHAAR CARD NO.2821 0674 2957 OF THE PETITIONER

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE