THOMMACHAN Vs. STATE OF KERALA REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE, SECRETARIAT, THIRUVANANTHAPURAM 695001 AND OTHERS

JUDGEMENT

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

(2.) Heard Sri.Lindons.C.Davis, learned counsel appearing for the petitioner and Smt.A.C.Vidhya, learned Government Pleader appearing for the respondents.

(3.) According to the petitioner, he is in possession and enjoyment of 0.6840 hectors of land in Survey No.79/8 of Venmanad Village, Chavakkad Taluk, Thrissur District. That he has filed application dated 06.12.2017 before the third respondent which has been taken on the file of the third respondent as Serial No.2471/2017 and that Ext.P1 dated 06.12.2017 is the receipt acknowledging the same. The petitioner seeks early disposal of the application referred to in Ext.P1.