DHANALAKSHMI Vs. SPECIAL THAHSILDAR

JUDGEMENT

(1.) This Writ Petition is filed under Article 226 of the Constitution of India seeking the following reliefs:

(2.) The petitioner states that she is the co-owner in possession of land admeasuring 1.92 Ares and 1.51 Ares comprised in Re-Sy.No. 413/5 of Ariyallur Village, Malappuram District.

(3.) It appears from Exts.P3 and P4 certificates produced by the petitioner that two suo moto proceedings have been initiated by the Land Tribunal, Tirurangadi under Rule 5 of the Kerala Land Reforms (Vesting and Assignment) Rules, 1970, for assignment of the right, title and interest of the landlord vested in the Government under Section 72 of the Kerala Land Reforms Act, 1963 and for issuance of a certificates of purchase under Section 72K of the said Act, read with Rule 14 of the said Rules and the same are pending as S.M.Nos.400/2021 and 401/2021. The petitioner is aggrieved by the delay in conclusion of the proceedings and his solitary prayer is for directions to the respondents to expedite the same.