T AMMINI Vs. N KRISHNAN NAIR

JUDGEMENT

(1.) IN this writ petition filed under Article 227 of the Constitution of INdia, the petitioner seeks the following relief:

(2.) THE dispute relates to about 50 cents of property comprised in R.S. No.129/4 of Kanhangad Village. According to the petitioner, the husband of the petitioner was a cultivating tenant in the property and he had obtained a purchase certificate as early as in 1995. Respondents 2 to 5, long thereafter, i.e., in 2003, challenged the purchase certificate granted to the petitioner's husband before the O.P.(C). 1033/2011. 2 Land Tribunal and the Land Tribunal, after going into the matter, set aside the purchase certificate issued to the husband of the petitioner.Petitioner approached the appellate authority by filing A.A.102 of 2010 along with Ext.P2 application seeking stay of the order of the Land Tribunal.

(3.) ON the basis of the facts put forward by the petitioner, it is felt that a direction as sought for is only just and reasonable. Hence, there will be a direction to the Appellate Authority (L.R.), Kannur to take up and dispose of A.A.102 of 2010 along with the stay application as expeditiously as possible, at any rate within six months from the date of receipt of a copy of this judgment. The original petition is disposed of as above.