Moideen vs The Appellate Authority (Land Reforms) Thrissur Ayyanthole, Thrissur 680003 and Others

V. Chitambaresh, J.—The only prayer urged at the time of hearing is for an expeditious consideration of an appeal filed u/s 102 of the Kerala Land Reforms Act supported by an application to condone the delay. I direct the Appellate Authority (Land Reforms), Thrissur to dispose of I.A. No. 48/2012 in A.A.T. No. 29/2012 on its file within a period of three months from the date of receipt of a copy of this judgment. The Appellate Authority shall dispose of A.A.T. No. 29/2012 also with expedition dependent on the orders passed in I.A. No. 48/2012.

No further directions are called for and the Original Petition is disposed of.