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Nazeer M.K vs State Of Kerala

High Court Of Kerala · Decided on 4 August 2022 · Citation: (2022) 08 KL CK 0043

HON’BLE JUDGES
T.R. Ravi, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (C) No. 23382 Of 2022
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Judgment

3 paragraphs · 127 words
1.

Admit. Government Pleader takes notice for respondents 1 to 4. In view of the order that is proposed to be passed, notice to the 5th respondent is dispensed with.

2.

The petitioner has preferred Ext.P2 before the 3rd respondent requesting to resurvey the property and rectify the mistakes that have crept into the records. Ext.P2 is seen to have been filed on 29.09.2020.

In view of the limited prayer that is made, this writ petition is disposed of directing the 3rd respondent to consider and pass orders on Ext.P2, if the same has been received and is pending, after hearing the petitioner and the 5th respondent at the earliest, at any rate, within two months from the date of receipt of a copy of this judgment.