SUBRAMANYA BHAT Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in this writ petition (civil) are as follows:-

(2.) Heard Sri.S.Jiji, learned counsel appearing for the petitioner and Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for the respondents.

(3.) Sri.S.Jiji, learned counsel appearing for the petitioner submits on the basis of the instructions that the limited prayer sought for by the petitioner at this juncture is only for a direction from this Court to ensure that the second respondent Land Tribunal, Kasaragod presided over by the Special Tahsildar, (Land Reforms) to take a considered decision on Ext.P6 application seeking the issuance of a new purchase certificate, within a reasonable time limit fixed by this Court.