V.Chellan vs Special Tahsildar (L.R), ...
2023 Latest Caselaw 262 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. 241 OF 2023
PETITIONER:

          V.CHELLAN
          AGED 66 YEARS
          S/O. VELLA RAVUTHAR, VENGARAPARAMBU,
          MATHUR EAST, MATHUR-I VILLAGE,
          ALATHUR, PALAKKAD, PIN - 678 571

          BY ADV V.A.JOHNSON (VARIKKAPPALLIL)


RESPONDENT:

          SPECIAL TAHSILDAR (L.R),
          OFFICE OF THE SPECIAL TAHSILDAR (L.R),
          MINI CIVIL STATION, OTTAPALAM,
          PATTAMBI, 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. 241 OF 2023
                                          2



                                 T.R.RAVI, J.
                         ----------------------------------------
                             WP(C) No.241 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.2030/2022 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.2030/2022 and dispose

the same within six months from the date of receipt of a copy of this

judgment.

Sd/-

T.R.RAVI

JUDGE sn WP(C) NO. 241 OF 2023

APPENDIX OF WP(C) 241/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT IN S.M.NO.2030/2022 ISSUED BY THE RESPONDENT DATED 16.12.2022

RESPONDENT'S EXHIBITS : NIL

//TRUE COPY// PA TO JUDGE