AJITH M.S Vs. BABY JOSEPH

JUDGEMENT

(1.) The main prayers in these petitions filed under the enabling provisions contained in Art.227 of the Constitution of India are as follows: O.P(C).No. 3505/2017: Issue an appropriate order or direction directing the Appellate Authority (Land Reforms), Alappuzha to adjudicate and dispose-off A.A.No.51 of 2007 as expeditiously as possible, within a period of one month. O.P(C).No. 3508/2017:

(2.) Heard Sri.Arjun.S.Raj, learned counsel appearing for the petitioners in these two cases and Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for additional 6th respondent. In the nature of the order that is proposed to be passed in these petitions, notice to R-1 to R-5 will stand dispensed with.

(3.) Sri.Saigi Jacob Palatty, learned Government Pleader, who appears for additional respondent No.6 Appellate Authority, (Land Reforms), Alappuzha, would submit on the basis of the instructions of his parties that the said appellate authority would require 6 months' time for disposing of the appeals concerned in these two cases. Accordingly, it is ordered that the said Appellate Authority (Land Reforms), Alappuzha, shall dispose of A.A.Nos.50 and 51 pending on the file of that authority, without much delay, preferably within an outer time limit of six months from the date of production of a certified copy of this judgment. The petitioners shall produce a certified copy of this judgment before Appellate Authority (Land Reforms), Alappuzha, for necessary information. With these observations and directions, the aforecaptioned two Original Petitions (Civil) stand finally disposed of.