Joy vs The Asst. Executive Engineer, I.I.P (Idamalayar Irrigation Project) Sub Division No. II, Chalakudy, Chalakudy Post Chalakudy Village, Mukundapuram Taluk Thrissur District, Pin 680307 and Others

T.R. Ramachandran Nair, J.—This writ petition is filed by the petitioner seeking for a direction to the 6th respondent to take up Exts.P8 and P9 and dispose of the same within a time frame. The petitioner herein claims to be in occupation and possession of an extent of 14.400 cents of land in survey No. 428/7 of Koratty village. It is stated that the petitioner obtained the title of the property from his father.

Various documents have been mentioned in paragraph 2 of the writ petition in support of the above plea. The petitioner was faced with Exts.P1 and P2 orders which practically directed eviction from a portion of the property and he filed an appeal against the same u/s 16 of the Kerala Land Conservancy Act before the 5th respondent as per Ext.P3. The appeal was rejected as per Ext.P5 and thereafter the petitioner moved this Court and as per Ext.P6 judgment, this Court directed the 5th respondent to consider the matter on merits and the 5th respondent then passed an order as per Ext.P7. Thereafter the petitioner has filed a revision petition as per Ext.P8 before the 6th respondent and Ext.P9 is a copy of the stay petition. Since the petitioner only seeks for a direction to dispose of Ext.P8 revision petition, there will be a direction to the 6th respondent to consider the revision petition and pass appropriate orders, after hearing the petitioner, within a period of four months from the date of production of a copy of this judgment along with a copy of the writ petition. Till orders are passed in the revision petition, further action pursuant to Exts.P5 and P7 will be kept in abeyance.

This writ petition is disposed of as above.