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Judgment
7 paragraphs · 258 wordsC.S Dias, J
The original petition is filed to direct the sixth respondent - the Appellate Authority (Land Reforms), Alappuzha, to consider and dispose of A.A No.55/2018, within a time frame.
Pursuant to the order dated 1.6.2022 passed by this Court, the learned Government Pleader, on instructions, submitted that at present there is no Presiding Officer in the Appellate Authority, Alappuzha and the Appellate Authority, Kottayam is discharging the functions of the Appellate Authority, Alappuzha on the camp sitting days. Hence, the Appellate Authority requires a reasonable time period to dispose of the appeal.
Heard; Sri.M Jacob Murickan, the learned counsel appearing for the petitioner, Sri.Sebstian Joseph, the learned counsel appearing for the first respondent, Sri.Sanjeev Raj, the learned counsel appearing for the respondents 3 to 5 and the learned Government Pleader appearing for the sixth respondent.
In the light of the pleadings and materials on record, especially taking note of the fact that the above appeal is pending consideration before the Appellate Authority since 2018, and further that the petitioner is 65 years of age, I am of the view that the appeal has to be disposed of within a time frame.
In the result, in exercise of the supervisory jurisdiction of this Court under Article 227 of the Constitution of India, I direct the Appellate Authority (Land Reforms), Alappuzha (or the Appellate Authority-in-charge) to consider and dispose of A.A 55/2018 , in accordance with law, as expeditiously as possible, at any rate, on or before 23.12.2022.
The original petition is ordered accordingly.