Shailaja vs Special Tahsildar (L.R), Pattambi
2024 Latest Caselaw 12142 Ker

Kerala High Court

Shailaja vs Special Tahsildar (L.R), Pattambi on 10 May, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
      FRIDAY, THE 10TH DAY OF MAY 2024 / 20TH VAISAKHA, 1946
                      WP(C) NO. 17282 OF 2024
PETITIONER:

          SHAILAJA, AGED 50 YEARS,
          W/O.LATE.MUTHU, DEWASOM KULAMBU,
          PULLODE.P.O, ERIMAYUR-I VILLAGE,
          ALATHUR, PALAKKAD, PIN - 978545.

          BY ADV V.A.JOHNSON (VARIKKAPPALLIL)


RESPONDENT:

          SPECIAL TAHSILDAR (L.R), PATTAMBI
          OFFICE OF THE SPECIAL TAHSILDAR (L.R),
          MINI CIVIL STATION, OTTAPALAM,
          PATTAMBI, PALAKKAD, PIN - 879104.

          GP, SRI. P S APPU


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
10.05.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17282 OF 2024
                               -2-

                        JUDGMENT

The petitioner seeks an early disposal of

S.M.No.990 of 2024 pending before the

respondent.

2. This Court had already issued directions

regarding disposal of such matters in WP(C)

Nos.28398 of 2017 and 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.990 of 2024 and dispose of the same

within 18 months from the date of receipt of a

certified copy of this judgment.

Sd/-

MURALI PURUSHOTHAMAN JUDGE akv WP(C) NO. 17282 OF 2024

APPENDIX OF WP(C) 17282/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE RECEIPT IN S.M.NO.990/2024 ISSUED BY THE RESPONDENT DATED 29.04.2024

EXHIBIT P2 TRUE COPY OF THE AADHAAR CARD NO.2563 0810 5135 OF THE PETITIONER