Sreedharan Kutty.C.R vs Special Tahsildar (L.T), Palakkad
2024 Latest Caselaw 12146 Ker

Kerala High Court

Sreedharan Kutty.C.R 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. 17284 OF 2024
PETITIONER:

          SREEDHARAN KUTTY.C.R, AGED 73 YEARS
          S/O.LATE.RAMAKRISHNAN, 47/62, KARUKODI,
          VADAKKANTHARA, PALAKKAD-I VILLAGE,
          PALAKKAD, PIN - 678012.

          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. B S SYAMANTHAK


     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. 17284 OF 2024
                               -2-

                        JUDGMENT

The petitioner seeks an early disposal of

S.M.No.247 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.247 of 2024 and dispose of the same

within 12 months from the date of receipt of a

certified copy of this judgment.

Sd/-

MURALI PURUSHOTHAMAN JUDGE akv WP(C) NO. 17284 OF 2024

APPENDIX OF WP(C) 17284/2024

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE RECEIPT IN S.M.NO.247/2024 ISSUED BY THE RESPONDENT DATED 07.02.2024

EXHIBIT P2 TRUE COPY OF THE AADHAAR CARD NO.6061 2002 5498 OF THE PETITIONER