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Judgment
C.S Dias, J
The original petition is filed to direct the Appellate Authority (Land Reforms Act), Alappuzha, to consider and dispose of AA No.15/2021, within a time frame.
Pursuant to the order dated 24.8.2022 passed by this Court, the Appellate Authority, by communication dated 30.8.2022, has informed this Court that the appeal stands posted to 28.9.2022 for return of notice of the parties. The Appellate Authority would make every effort to dispose of the appeal as directed by this Court.
Heard; Sri.T.P Pradeep, the learned counsel appearing for the petitioners. Even though notice has been served on the respondents, there is no appearance for them.
In the light of the pleadings and materials on record and after perusing the communication of the Appellate Authority, in exercise of the supervisory powers of this Court under Article 227 of the Constitution of India, I direct the Appellate Authority (Land Reforms Act), Alappuzha, to consider and dispose of AA No.15/2021, in accordance with law, as expeditiously as possible, at any rate, within a period of six months from the date of receipt of a certified copy of the judgment.
The original petition is ordered accordingly.