Sunitha Muraleedharan vs The Land Tribunal (The Special ...
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Kerala High Court

Sunitha Muraleedharan vs The Land Tribunal (The Special ... on 27 March, 2024

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
    WEDNESDAY, THE 27TH DAY OF MARCH 2024 / 7TH CHAITHRA, 1946
                        WP(C) NO. 12739 OF 2024
PETITIONER:

          SUNITHA MURALEEDHARAN
          AGED 56 YEARS
          W/O. MURALEEDHARAN, SASTHA SADHANAM, MATTUKKAD,
          KUZHALMANNAM, ALATHUR TALUK, PALAKKAD DISTRICT, PIN -
          678702

          BY ADVS.
          JACOB SEBASTIAN
          WINSTON K.V
          ANU JACOB


RESPONDENTS:

    1     THE LAND TRIBUNAL (THE SPECIAL TAHASILDAR, LAND
          REFORMS), PATTAMBI
          OFFICE OF THE SPECIAL TAHASILDAR, MINI CIVIL STATION,
          OTTAPPALAM, PALAKKAD DISTRICT, PIN - 679104

    2     THE VILLAGE OFFICER
          ALATHUR VILLAGE OFFICE, ALATHUR P.O, PALAKKAD DISTRICT,
          PIN - 678541


OTHER PRESENT:

          GP - AJITH VISWANATHAN




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.03.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C).No.12739 of 2024                   2



                     VIJU ABRAHAM,J
                  -------------------
               W.P.(C).No.12739 of 2024
            -------------------------------
         Dated this the 27th day of March, 2024

                                   JUDGMENT

Petitioner has approached this Court seeking a

direction to the respondents to dispose of the

application for grant of pattayam submitted by the

petitioner which is numbered as SM No.637/2024

within a time limit to be fixed by this Court

2. Petitioner submits that the proceedings of

the respondents on the application of the

petitioner for pattayam was initiated on

05.03.2024 and so far it has not attained its

finality.

3. Heard the learned Government Pleader also.

Considering the facts and circumstances of the

case, I am inclined to dispose of the writ

petition with a direction to the respondents to

take up SM proceedings No.637/2024 filed by the

petitioner and dispose of the same, without any

delay.

With the above said direction, the writ petition

is disposed of.

sd/-

VIJU ABRAHAM, JUDGE

pm

APPENDIX OF WP(C) 12739/2024

PETITIONER'S EXHIBITS

Exhibit-P1 A TRUE COPY OF THE LAND TAX PAID RECEIPT DATED 04.12.2023 ISSUED BY THE SECOND RESPONDENT.

Exhibit-P2 A TRUE COPY OF THE APPLICATION FOR PURCHASE CERTIFICATE DATED 08.02.2024 ALONG WITH ACCOMPANYING DOCUMENTS FORWARDED BY THE SECOND RESPONDENT TO THE FIRST RESPONDENT ALONG WITH RECEIPT DATED 05.03.2024 ISSUED FROM THE OFFICE OF THE FIRST RESPONDENT.