AYISHA BEEVI Vs. SPECIAL THAHSILDAR (LR) LAND TRIBUNAL

JUDGEMENT

(1.) This writ petition is filed seeking expeditious disposal of the suo motu proceedings pending as S.M.No.481/2020, on the file of the Special Tahsildar (LR), Thirurangadi, Malappuram.

(2.) Heard the learned counsel appearing for the petitioner and the learned Government Pleader.

(3.) By judgment dated 14.03.2018 in W.P.(C) No.28398 of 2017 and connected cases, a learned Single Judge, after taking note of the G.O. (P).No.09/2018/RD dated 22/2/2018, has issued the following directions for the expeditious disposal of the cases by the Land Tribunal: