MUHAMMEDALI Vs. THE DEPUTY COLLECTOR (LAND REFORMS)

JUDGEMENT

(1.) Petitioners are the exclusive owners of certain extent of properties comprised in Re-Survey No.64/4 in Othukkungal Village in Malappuram District. Petitioners have submitted applications for issuance of purchase certificate and accordingly the first respondent has registered S.M. Nos. 892/2015, 893/2015, 894/2015 and 895/2015 respectively, which are pending consideration. The sole grievance voiced by the petitioners in this writ petition is the non-consideration of their applications for purchase certificate on an early date. It is in this background seeking appropriate direction, this writ petition is filed.

(2.) Heard learned counsel for the petitioners and learned Government Pleader, and perused the documents on record and the pleadings.

(3.) On evaluation of Ext. P1 notice, I am satisfied that proceedings are pending before the respective statutory authority with respect to S.M. Nos. 892/2015, 893/2015, 894/2015 and 895/2015. Therefore, there will be direction to the first respondent to take on board the S.M. proceedings and take a decision on the same, in accordance with law, after providing necessary opportunity to the petitioners to contest the proceedings and take a decision on same, within six months from the date of receipt of a copy of this judgment. Writ petition is disposed of accordingly.