Sakkeer Kakkadan vs Land Tribunal (Land Reforms)

Murali Purushothaman, J

The petitioner has filed an application for purchase certificate in respect of his property comprised in Re.Sy.No.110/1 of Othukkungal Village in Malappuram District, before the 2nd respondent, which has been treated as S.M.No.79/2022 as evident from Ext.P1 receipt. According to the petitioner, though the proceedings in the application for purchase certificate were initiated on 02.02.2022, 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.79/2022 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.79/2022, 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.