Abdul Kader vs Special Tahsildar (Land Reforms)

Murali Purushothaman, J

The petitioner has filed an application for purchase certificate in respect of his property comprised in Re.Sy.No.257/2 of Kattipparuthi Village, Tirur

Taluk in Malappuram District, before the 1st respondent, which has been treated as S.M.No.1726/2018 as evident from Ext.P1 receipt. According to

the petitioner, though the proceedings in the application for purchase certificate were initiated on 02.08.2018, so far it has not attained finality. The

limited prayer of the petitioner is for a direction to the 1st respondent to pass orders on S.M.No.1726/2018 on the files of the 1st respondent, within a

time frame.

Heard the learned Counsel for the petitioner and the learned Government Pleader for the respondents.

In the facts and circumstances of the case and in the nature of the limited prayer sought for by the petitioner, the writ petition is disposed of

directing the 1st respondent to consider and pass orders on S.M.No.1726/2018, within a period of eighteen months from the date of receipt of a copy

of this judgment.

The writ petition is disposed of with the above direction.