RAJENDRA PANICKER Vs. PRAKASH

JUDGEMENT

(1.) The original petition is filed to direct the sixth respondent - the Appellate Authority (Land Reforms), Alappuzha, to consider and dispose of A.A No.55/2018, within a time frame.

(2.) Pursuant to the order dtd. 1/6/2022 passed by this Court, the learned Government Pleader, on instructions, submitted that at present there is no Presiding Officer in the Appellate Authority, Alappuzha and the Appellate Authority, Kottayam is discharging the functions of the Appellate Authority, Alappuzha on the camp sitting days. Hence, the Appellate Authority requires a reasonable time period to dispose of the appeal.

(3.) Heard; Sri.M Jacob Murickan, the learned counsel appearing for the petitioner, Sri.Sebstian Joseph, the learned counsel appearing for the first respondent, Sri.Sanjeev Raj, the learned counsel appearing for the respondents 3 to 5 and the learned Government Pleader appearing for the sixth respondent.