S. SHANMUGHAN Vs. THE DISTRICT COLLECTOR AND ORS.

JUDGEMENT

(1.) THE petitioner is stated as aggrieved of Ext. P2 order dated 15.01.2011 passed by the 2nd respondent under the relevant provisions of the Kerala Scheduled Tribes Restriction of Transfers of Alienated Lands Act, 1975. Being aggrieved of the said order, the petitioner has already approached the first respondent by filing Ext. P8 appeal under section 7(5) of the said enactment and it is pending. The learned counsel for the petitioner submits that, the only relief now pressed before this Court is to cause the same to be considered and disposed of within a reasonable time. Heard the learned Government Pleader as well.

(2.) CONSIDERING the limited nature of relief sought for and proposed to be given, this Court does not find it necessary to issue separate notice to the 5th respondent for the time being. In the said circumstance, the writ petition is disposed of, directing the first respondent to consider and pass appropriate orders on Ext. P8 appeal, in accordance with law, after giving an opportunity of hearing to the petitioner, 5th respondent and other parties concerned, at the earliest, at any rate, within 'three months' from the date of receipt of a copy of this judgment.