MOIDEEN Vs. THE APPELLATE AUTHORITY (LAND REFORMS), THRISSUR

JUDGEMENT

(1.) THE only prayer urged at the time of hearing is for an expeditious consideration of an appeal filed under Section 102 of the Kerala Land Reforms Act supported by an application to condone the delay. I direct the Appellate Authority (Land Reforms), Thrissur to dispose of I.A. No. 48/2012 in A.A.T. No. 29/2012 on its file within a period of three months from the date of receipt of a copy of this judgment. The Appellate Authority shall dispose of A.A.T. No. 29/2012 also with expedition dependent on the orders passed in I.A. No. 48/2012.