Muhammedshafi vs Land Tribunal, (Devaswom)
2023 Latest Caselaw 7193 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR. JUSTICE GOPINATH P.
        FRIDAY, THE 23RD DAY OF JUNE 2023 / 2ND ASHADHA, 1945
                       WP(C) NO. 20495 OF 2023
PETITIONER:

           MUHAMMED SHAFI,
           AGED 51 YEARS,
           S/O. ALAVI HAJI, PALLIMALIL HOUSE, OMACHAPPUZHA P.O.,
           MALAPPURAM DISTRICT - 676 320.
           BY ADV U.K.DEVIDAS


RESPONDENTS:

    1      LAND TRIBUNAL(DEVASWOM),
           COLLECTORATE, UP HILL.P.O., MALAPPURAM - 676 505.
    2      DEPUTY COLLECTOR (LAND REFORMS),
           LAND TRIBUNAL, COLLECTORATE, UP HILL. P.O.,
           MALAPPURAM DISTRICT - 676 505.



           SMT. PREETHA K K (SR GP)


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.06.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20495 OF 2023
                                   2

                             JUDGMENT

The prayer made in the writ petition is for an early

disposal of S.M.No.666/2023, pending before the 1st respondent.

In view of the directions issued by this Court in WP(C)

No.28398 of 2017 and in WP(C) No.17012 of 2022, this writ

petition is disposed of, directing the 1st respondent to take up

S.M.No.666/2023 and dispose of the same within 24 months

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

Sd/-

GOPINATH P.

JUDGE DK WP(C) NO. 20495 OF 2023

APPENDIX OF WP(C) 20495/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE CERTIFICATE DATED 03.06.2023 IN S.M. NO. 666/2023 ISSUED BY THE SECOND RESPONDENT