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Judgment
C.S Dias,J.
The original petition is filed to direct the second respondent – the Special Tahsildar (Land Reforms) to consider and dispose of SM No.22/2018, within a time frame.
When the original petition was taken up for consideration, it was brought to the notice of this Court that this Court has already by judgment dated 28.2.2022 in OP(C)No.1893/2021 directed the second respondent to consider and dispose of SM No.22/2018 within a time frame.
Accordingly, this Court directed the Registry to incorporate the judge’s papers in OP(C)No.1893/2021.
On a perusal of the judge’s papers in OP(C)No. 1893/2021, it is seen that this Court by the judgment dated 28.2.2022 in OP(C)No.1893/2021 has already directed the second respondent to consider and dispose of SM No.22/2018 within a period of two months from the date of production of a copy of the judgment. In the light of the direction already issued by this Court, I do not find any necessity to further direct the second respondent to dispose of the above proceedings. Therefore, I hold that the original petition is unnecessary and unwarranted. The original petition is dismissed.