N.Deen vs Sub Collector, Devikulam, Devikulam P.O., Idukki District, Pin 685613

Gopinath P, J

The petitioner has approached this Court being aggrieved by the delay in completing the procedures for issuing pattayam pursuant to Ext.P2 order of assignment. The learned counsel for the petitioner refers to Ext.P7 judgment of this Court, where this Court had directed the completion of the procedures and issuance of pattayam within a period of six months from the date of receipt of a copy of the judgment.

The learned Special Government Pleader, on instructions would submit that the petitioner is included in Category – II of the list of persons entitled to assignment and only after completing all the procedures in respect of those included in Category – I can the case of the petitioner be considered. However, it is not disputed that in almost similar circumstances, this Court had directed the completion of procedures within a period of six months vide Ext.P7 judgment.

Having heard the learned counsel for the petitioner, the learned Special Government Pleader appearing for the respondents and considering the fact that nearly 13 years have passed since the issuance of Ext.P2 order of assignment, this writ petition will stand disposed of directing that the petitioner shall be permitted to remit the charges required to be remitted by the petitioner within a period of three months from today. If the petitioner remits such charges, the case of the petitioner for issuance of pattayam shall be taken up and disposed of within a period of six months thereafter.

The writ petition is disposed of as above.