SANTHA KUMAR @ MANI Vs. STATE OF KERALA

JUDGEMENT

(1.) THE petitioner is seeking for a direction to the third respondent to hear and dispose of Proceedings No.G3-62223/10 within a time limit.

(2.) THE petitioner claims absolute ownership of 50 cents of property comprised in Sy. No.492/8-1 situated in Kannathukaal Village. It is stated that mutation has also been effected after the death of his parents in his name in Thandapper Account No.71. From 2008 onwards the Village authorities refused to accept the tax with respect to 25 cents of property for the reason that the said extent of property has been transferred in the name of the fifth respondent. According to the petitioner, on enquiry it was revealed that a portion of the property is transferred to the fifth respondent from Sy. No.492/8 as per sale deed No.3491/92 of S.R.O., Kunnathukaal Village and the petitioner's property is in Sy. No.492/8-1. Thereafter, the petitioner filed a petition as per Ext.P2 before the second respondent pointing out the anomalies in the matter which was forwarded to the third respondent for taking action. The same is pending as File No. No.G3-

(3.) AT this stage, this Court need not go into the merits of the matter, since the petitioner only seeks for a direction for an expeditious disposal of the matter by the third respondent.