Santhakumari vs Special Tahsildar (L.R)
2023 Latest Caselaw 11206 Ker

W.P.(C).No.35265 of 2023            1


            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
             THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
 FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
                     WP(C) NO. 35265 OF 2023
PETITIONER:

            SANTHAKUMARI
            AGED 78 YEARS
            W/O.MADHAVAN NAIR, SANTHI NIVAS, NALLEPPULLY,
            VANDAZHY-I VILLAGE, ALATHUR, PALAKKAD, PIN -
            678533

            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 -
            679104


OTHER PRESENT:

            GP - RIYAL DEVASSY




     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   27.10.2023,    THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.35265 of 2023       2

                    VIJU ABRAHAM,J
               -----------------------
              W.P.(C).No.35265 of 2023
          ---------------------------------
       Dated this the 27th day of October, 2023

                           JUDGMENT

Petitioner has approached this Court seeking a

direction to the respondent to consider and pass

orders on SM No.872/2023 on the file of the

Special Tahsildar(LR), Pattambi within a time

limit to be prescribed by this Court.

2. Petitioner submits that, he is the

applicant in S.M.No.872/2023 before the respondent

herein. Petitioner is in absolute possession of

the property comprised in Re-Survey Nos.59/2,7 in

Block No.48 of Vandazhy-I Village of Alathur Taluk

in Palakkad District having an extent of 0.0720

Hectare. Petitioner submits that, his application

for issuance of Patta is pending as SM No.872/2023

which is not disposed of yet. Petitioner submits

that he is a senior citizen, aged 78.

2. Heard the learned Government Pleader also.

3. After hearing both sides, the above writ

petition is disposed of with a direction to the

respondent to consider and pass orders on

S.M.No.872/2023 on the file of the Special

Tahsildar, Pattambi, as expeditiously as possible,

at any rate, within a period of one year from the

date of receipt of a copy of this judgment.

sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF WP(C) 35265/2023

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT IN S.M.NO.872/2023 ISSUED BY THE RESPONDENT DATED 01.05.2023

Exhibit P2 TRUE COPY OF THE AADHAAR CARD NO.7883 3419 9674 OF THE PETITIONER