ANANDAN S/O KUMARAN Vs. STATE OF KERALA REPRESENTED BY THE SECRETARY DEPARTMENT OF REVENUE SECRETARIAT

JUDGEMENT

(1.) ACCORDING to the petitioner Ext.P3 application made by him for mutation of the property mentioned therein is pending consideration of the 3rd respondent. Delay in passing orders thereon is what is complained of in this writ petition.

(2.) IN such circumstances this writ petition is disposed of directing that if Ext.P1 has been received and is pending, the 3rd respondent shall take appropriate action on the matter and a decision thereon shall be taken at any rate within 4 weeks from the date of receipt of a copy of the judgment along with a copy of the writ petition.