JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner complains that some mistake has occurred in the resurvey records relating to the petitioner's property. Seeking correction of that mistake, the petitioner has filed Ext.P3 petition before the 2nd respondent. THE petitioner seeks expeditious disposal of the same.

(2.) HAVING heard the learned Government Pleader also, I dispose of this writ petition with a direction to the 2nd respondent to consider and pass orders on Ext.P3, after affording an opportunity of being heard to the petitioner, as expeditiously as possible, at any rate, within one month from the date of receipt of a copy of this judgment.