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Judgment
Murali Purushothaman, J
The petitioner has filed an application for purchase certificate in respect of his property comprised in Sy.No.4/13-11 of Vaniyamkulam - I Village,
Ottapalam Taluk in Palakkad District, before the 2nd respondent, which has been treated as S.M.No.593/2021 as evident from Ext.P1 receipt.
According to the petitioner, though the proceedings in the application for purchase certificate were initiated on 22.12.2021, so far it has not attained
finality. The limited prayer of the petitioner is for a direction to the 2nd respondent to pass orders on S.M.No.593/2021 on the files of the 2nd
respondent, within a time frame.
Heard the learned Counsel for the petitioner and the learned Government Pleader for the respondents.
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.593/2021, within a period of twenty four months from the date of receipt of a
copy of this judgment.
The writ petition is disposed of with the above direction.