VEERANKUTTY S/O MOHAMMED Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) EXT.P2 is an appeal filed by the petitioner against EXT.P1 order passed under the provision of the Kerala Land Utilization Order. Along with the appeal petitioner also filed a stay petition. EXT.P3 shows that EXT.P2 appeal has been received and is pending.

(2.) ACCORDINGLY the writ petition is disposed of directing the 2nd respondent to consider and pass orders on Ext.P2 appeal with notice to the petitioner. This shall be done at any rate within 6 weeks from the date of production of a copy of the judgment along with a copy of the writ petition.