Sumesh,Rep By Poa Sivadasan vs Special Tahsildar (L.T), Palakkad
2024 Latest Caselaw 12143 Ker

Kerala High Court

Sumesh,Rep By Poa Sivadasan vs Special Tahsildar (L.T), Palakkad 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. 17298 OF 2024
PETITIONER:

          SUMESH, REP. BY POA SIVADASAN,
          AGED 46 YEARS, S/O.SIVADASAN,
          MUKKADAYIL VEEDU, VENGODI,
          ELAPPULLY-II VILLAGE, PALAKKAD.
          REP BY HIS POA SIVADASAN.S,
          AGED 85 YEARS, S/O.LATE.SIVARAMAN.K,
          MUKKADAYIL VEEDU, VENGODI, ELAPPULLY,
          PALAKKAD-, PIN - 678622.

          BY ADV V.A.JOHNSON (VARIKKAPPALLIL)


RESPONDENT:

          SPECIAL TAHSILDAR (L.T),
          PALAKKAD,
          OFFICE OF THE SPECIAL TAHSILDAR (L.T),
          PALAKKAD, PALAKKAD, PIN - 678001.

          GP SRI SREEJITH V S


     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. 17298 OF 2024
                               -2-

                        JUDGMENT

The petitioner seeks an early disposal of

S.M.No.175 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.175 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. 17298 OF 2024

APPENDIX OF WP(C) 17298/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE RECEIPT IN S.M.NO.175/2024 ISSUED BY THE RESPONDENT DATED 30.01.2024