Citation : 2023 Latest Caselaw 9561 Ker
Judgement Date : 5 September, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
TUESDAY, THE 5TH DAY OF SEPTEMBER 2023 / 14TH BHADRA, 1945
WP(C) NO. 27614 OF 2023
PETITIONER:
SMT.VALSA VARGHESE, AGED 84 YEARS
W/O A.J.VARGHESE,RESIDING AT AVIYOTTU HOUSE,
NEAR L.M.S.COMPOUND,KUNDARA,KOLLAM, PIN - 691501
BY ADVS.
S.EASWARAN
P.MURALEEDHARAN (IRIMPANAM)
P.SREEKUMAR (THOTTAKKATTUKARA)
K.V.RAJESWARI
AUGUSTINE JOSEPH
RESPONDENTS:
1 THE TALUK LAND BOARD
COLLECTORATE,KOLLAM,
REPRESENTED BY ITS CHAIRMAN
DEPUTY COLLECTOR(L.R) - 691501
2 THE TAHSILDAR(LR)
TALUK OFFICE,
KOTTARAKKARA - 691501
R BY GP ADV.BIMAL K.NATH
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.09.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C) NO. 27614 OF 2023 : 2 :
JUDGMENT
The petitioner is aggrieved by the delay in disposal of
C.C.No.306/73/KKA by the 1st respondent.
2. This Court, by order dated 21.08.2023, directed the
learned Government Pleader to get instructions from the 1 st
respondent as to the minimum time required for disposal of
C.C.No.306/73/KKA .
3. The learned Government Pleader, on instructions,
submits that C.C.No.306/73/KKA can be disposed of by the
1st respondent within a period of six months.
4. Recording the said submission, there will be a
direction to the 1st respondent to dispose of
C.C.No.306/73/KKA, within a period of six months from
today.
The writ petition is disposed of accordingly.
Sd/-
MURALI PURUSHOTHAMAN JUDGE SB
APPENDIX
PETITIONER EXHIBITS
Exhibit P 1 COPY OF THE TAX RECEIPT DATED 15.03.2022 ISSUED BY THE VILLAGE OFFICER,ELAMPALLUR
Exhibit P2 COPY OF THE TAX RECEIPT DATED 05.12.2022 ISSUED BY THE VILLAGE OFFICER,KOTTARAKKARA
Exhibit P3 COPY OF TAX RECEIPT DATED 15.03.2022 ISSUED BY THE VILLAGE OFFCIER,NEDUVATHOOR
Exhibit P4 COPY OF THE NOTICE DATED 08.05.2019 ISSUED BY THE IST RESPONDENT TO A.J.VARGHESE
Exhibit P5 COPY OF THE NOTICE DATED 24.06.2023 ISSUED BY THE IST RESPONDENT TO THE PETITIONER
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