Musthafa vs District Collector, Civil Station, Palakkad 678001

Murali Purushothaman, J

The petitioner has filed an application for purchase certificate in respect of his property comprised in Sy.No.266/9 in Anakkara Village in Pattambi

Taluk of Palakkad District, before the 2nd respondent, which has been treated as S.M.No.51/2022 as evident from Ext.P1 receipt. According to the

petitioner, though the proceedings in the application for purchase certificate were initiated on 30.11.2021, so far it has not attained finality. The limited

prayer of the petitioner is for a direction to the respondent to pass orders on S.M.No.51/2022 on the files of the respondent, within a time frame.

Heard the learned Counsel for the petitioner and the learned Government Pleader for the respondent.

In the facts and circumstances of the case and in the nature of the limited prayer sought for by the petitioner, the writ petition is disposed of

directing the 2nd respondent to consider and pass orders on S.M.No.51/2022, within a period of eighteen months from the date of receipt of a copy of

this judgment.

The writ petition is disposed of with the above direction.