Velumani Lakshmanan vs The Land Tribunal (The Special ...
2024 Latest Caselaw 30393 Ker

Kerala High Court

Velumani Lakshmanan vs The Land Tribunal (The Special ... on 25 October, 2024

Author: Kauser Edappagath

Bench: Kauser Edappagath

W.P.(C).No.37566/2024
                                      1

                                                 2024:KER:79497
             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

          THE HONOURABLE DR. JUSTICE KAUSER EDAPPAGATH

 FRIDAY, THE 25TH DAY OF OCTOBER 2024 / 3RD KARTHIKA, 1946

                        WP(C) NO. 37566 OF 2024

PETITIONER:

             VELUMANI LAKSHMANAN
             AGED 54 YEARS
             W/O. LAKSHMANAN, RESIDING AT NO. 158, SREE
             SHAKTHI VINAYAKAR NAGAR, NALLIGOUNDAN PALAYAM,
             THALAKKARAI, COIMBATORE DISTRICT, TAMIL NADU,
             PIN-642005, REPRESENTED BY ITS POWER OF ATTORNEY
             HOLDER N. RAVINDRAN, AGED 67 YEARS, S/O.
             NARAYANAN, RESIDING AT “SUDHINAM”,
             CHANDRANAGAR EXTENSION COLONY, CHANDRANAGAR P.O,
             PALAKKAD DISTRICT, PIN - 678007


             BY ADVS. JACOB SEBASTIAN
             WINSTON K.V
             ANU JACOB
             BHARATH KRISHNAN G.


RESPONDENT:

             THE LAND TRIBUNAL (THE SPECIAL TAHASILDAR, LAND
             REFORMS)
             AGALI (ATTAPPADI), TRIBAL TALUK OFFICE,
             ATTAPPADI, PALAKKAD DISTRICT, PIN - 678581


             SRI.B.S.SYAMANTHAK, GP


      THIS    WRIT      PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION     ON   25.10.2024,       THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 W.P.(C).No.37566/2024
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                                                  2024:KER:79497




                           JUDGMENT

The limited prayer in this writ petition is to give a

direction to the respondent to dispose of S.M.No.837 of 2024

pending before him.

Having heard Sri. Jacob Sebastian, the learned counsel

for the petitioner and Sri. B.S. Syamanthak, the learned

Government Pleader, this writ petition is disposed of with a

direction to the respondent to dispose of S.M.No.837 of 2024,

after hearing the petitioner within 18 months from the date of

receipt of a copy of this judgment.

Sd/-

DR. KAUSER EDAPPAGATH JUDGE kp

2024:KER:79497 APPENDIX OF WP(C) 37566/2024

PETITIONER EXHIBITS

Exhibit-P1 A TRUE COPY OF THE APPLICATION FOR PURCHASE CERTIFICATE DATED 20.06.2024 ALONG WITH RELEVANT PAGES OF DOCUMENTS FORWARDED PENDING BEFORE THE RESPONDENT ALONG WITH RECEIPT DATED 27.07.2024 ISSUED FROM THE OFFICE OF THE RESPONDENT.