A.A. Jaffer vs Village Officer And Ors

Challenging the order passed by the Revenue Divisional Officer in a proceeding initiated under the Land Conservancy Act, the petitioner has

preferred a revision petition before the District Collector, a copy of which is produced as Ext.P1. Along with the revision petition, the petitioner has

also filed an application for stay as is evident from Ext.P4. The petitioner contends that while the aforesaid proceedings are pending, the respondents

have initiated steps to realise the amount for which Exts.P2 and P3 have been issued. His prayer in this writ petition is for a direction to the 4th

respondent to dispose of the revision petition and to keep the coercive proceedings in abeyance till then.

I have heard Sri. B.H. Mansoor, the learned counsel appearing for the petitioner and the learned Government Pleader.

It is submitted by the learned counsel appearing for the petitioner that Ext.P4 stay petition was filed as early as on 21.3.2019. However, till date, the

same has not been taken up or considered.

I have considered the submissions advanced.

Having regard to the facts and circumstances and the submissions made across the bar, this writ petition is disposed of directing the 4th respondent to

expedite the consideration of Ext.P1 revision petition and Ext.P4 stay petition and take the matter to its logical conclusion within a period of three

months from today. Until orders are passed on Exts.P1 and Ext.P4, proceedings pursuant to Exts.P2 and P3 shall be kept in abeyance.