K T RAJEEV Vs. STATE OF KERALA

JUDGEMENT

(1.) According to the petitioner, Ext.P3 is an application made by him claiming the benefit of Section 7E of the Kerala Land Reforms (Amendment) Act, 2005 before the 2nd respondent. It is stated that during the pendency of the application, proceedings have been initiated by the 1st respondent by Ext.P2, which made the petitioner to file Ext.P4 representation before the 1st respondent, and as no action is forthcoming on Ext.P4, this writ petition has been filed.

(2.) So long as Ext.P3 application claiming the benefit of Section 7E of the Kerala Land Reforms Act as amended under Act 21/2006 is pending before the 2nd respondent, any proceedings in respect of the land in question is premature.

(3.) Therefore, I dispose of the writ petition with the following directions:- That the 2nd respondent shall consider Ext.P3 application with notice to the parties and as expeditiously as possible, at any rate, within three months of production of a copy of this judgment. In the meantime, further proceedings pursuant to Ext.P2 shall be kept in abeyance. The petitioner shall produce a copy of this judgment along with a copy of this writ petition before respondents 1 & 2 for compliance. This writ petition is disposed of as above.