K.Varkey Abraham vs The Taluk Land Board
2025 Latest Caselaw 7989 Ker

Kerala High Court

K.Varkey Abraham vs The Taluk Land Board on 16 April, 2025

Author: T.R.Ravi

Bench: T.R.Ravi

                                                                2025:KER:32552
O.P.(C)No.1112 of 2025               :1:



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
                     THE HONOURABLE MR. JUSTICE T.R.RAVI
  WEDNESDAY, THE 16TH DAY OF APRIL 2025 / 26TH CHAITHRA, 1947
                             OP(C) NO. 1112 OF 2025
PETITIONER:
              K.VARKEY ABRAHAM
              AGED 68 YEARS
              S/O LATE CHERIANVARKEY KACHANATHU HOUSE ANGADI
              VILLAGE, PATHANAMTHITTA DISTRICT, PIN - 689674

              BY ADVS.
              ALIAS M.CHERIAN
              K.M.RAPHY
              JINU JOSEPH
              MINNU DARWIN
              RESHMA RAJESH



RESPONDENT:
          THE TALUK LAND BOARD
          NORTH PARAVOOR, ERNAKULAM DISTRICT REPRESENTED BY
          ITS CHAIRMAN OFFICE OF THE DEPUTY COLLECTOR (LR)
          COLLECTORATE, KAKKANAD, PIN - 682030



OTHER PRESENT:

              SMT.S.L.SYLAJA, G.P.


       THIS     OP       (CIVIL)   HAVING   COME   UP   FOR   ADMISSION    ON
16.04.2025, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                                                 2025:KER:32552
O.P.(C)No.1112 of 2025                :2:



                                T.R.RAVI, J.
         --     -- -- -- -- -- -- -- -- -- -- -- --
                        O.P.(C)No.1112 of 2025
         --     -- -- -- -- -- -- -- -- -- -- -- --
                   Dated this the 16th day of April, 2025

                                     JUDGMENT

The prayer made in the writ petition is for an early disposal of

S.M.No.2/2014/PRR pending before the respondent.

In view of the limited prayer made, this original petition is

disposed of directing the respondent to take up

S.M.No.2/2014/PRR and dispose of the same within 8 months from

the date of receipt of a copy of this judgment.

Sd/-

T.R.RAVI, JUDGE sm/ 2025:KER:32552

APPENDIX OF OP(C) 1112/2025

PETITIONER EXHIBITS

Exhibit P-1 TRUE COPY OF STATEMENT OF OBJECTION DATED 26/02/2015 IN CEILING CASE NO. SM/02/2014/PRR/L4 FILED BY THE PETITIONER BEFORE THE RESPONDENT

Exhibit P-2 TRUE COPY OF JUDGMENT DATED 17/11/2017 IN OP ( C) NO. 3244 OF 2017 PASSED BY THIS HON'BLE COURT.