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Judgment
Antony Dominic, J.—Petitioner states that, being an Ex-serviceman, he was allotted 2.87 acres of land in Survey No. N.197/4 of Kudalamarkala village of Kasaragod Taluk, by order dated 14-02-1972 of the Special Tahsildar, Land Assignment, Kasaragod. It is stated that despite the allotment as above, he has not been issued patta and that his application is pending before the second respondent. It is with this grievance, the writ petition is filed.
Taking note of the above, without expressing anything on the merits of the contentions raised, writ petition is disposed of, directing the second respondent to consider and pass orders on the application, if any, filed by the petitioner for patta in respect of the land stated to have been allotted to him. Such orders shall be passed, at any rate, within eight weeks from the date of production of a copy of this judgment.
Petitioner to produce a copy of this judgment and writ petition before the second respondent for compliance.