Asuma Beevi vs State Of Kerala

Gopinath P., J

Petitioners have approached this Court, seeking a direction to the 3rd respondent to consider Ext.P2 application filed by the late husband of the 1st petitioner for assignment of land which is now in the occupation of the petitioners. According to the petitioners, late M. Ibrahim kutty was in occupation of the land from 1975 onwards and had applied for assignment after receiving the land value. Learned counsel appearing for the petitioners would submit that there may be a direction to the 3rd respondent to consider Ext.P2 application, within a time frame.

Learned Senior Government Pleader submits that Ext.P2 can be directed to be considered by the 3rd respondent. However, it is submitted that a minimum time of at least six months may be granted to the 3rd respondent to consider Ext.P2.

Having heard the learned counsel appearing for the petitioners and the learned Senior Government Pleader appearing for respondent Nos.1 to 4 and the learned Standing Counsel appearing for the 5th respondent, the writ petition will stand disposed of, directing the 3rd respondent to consider and pass orders on Ext.P2 application, in accordance with law, after affording to the petitioners an opportunity of hearing, within a period of six months from the date of receipt of a certified copy of this judgment. I make it clear that I have not expressed any opinion on the merits of the claim made by the petitioners for assignment and the 3rd respondent will be free to consider the matter, in accordance with law.

The writ petition is disposed of as above.