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Judgment
A. Badharudeen, J
Aggrieved by the non-consideration of Ext.P1 application filed under Section 85(8) of the Kerala Land Reforms Act, Ext.P2 delay condonation
petition and Ext.P3 application for appointment of a Commissioner, the petitioner has filed this Original Petition under Article 227 of the Constitution of
India.
Heard both sides.
It is submitted by the learned counsel for the petitioner that as directed by this Court, the petitioner herein appeared before the Taluk Land Board,
Nilambur on 20.01.2022 and it was informed that there was no sitting of Land Board on that day. Subsequently, the petitioner furnished the materials
to support his contentions in the matter before the office.
The learned Government Pleader would submit that if a direction is given to dispose of Exts.P1 to P3 applications herein, the Chairman, Taluk Land
Board, Nilambur will take an appropriate decision, after hearing the petitioner and all other aggrieved parties. Submission is recorded.
Therefore, there shall be a direction to the Taluk Land Board to consider and pass orders on Exts.P1 to P3 herein, within a period of three months
from the date of receipt or production of a copy of this judgment and any failure in this regard will be treated as contempt of court and proceedings
will be initiated accordingly.
The petitioner is directed to appear before the Taluk Land Board, Nilambur on 09.02.2022.
This Original Petition (Civil) stands disposed of as above.