B SARALAMANI Vs. STATE OF KERALA; LAND REVENUE COMMISSIONER; DISTRICT COLLECTOR; DISTRICT SUPERINTENDENT OF SURVEY; ADDL TAHSILDAR; VILLAGE OFFICER; RAJU VARGHESE; OMANA RADHAKRISHNAN; MEENAKSHY AMMA

JUDGEMENT

(1.) This writ petition is filed primarily seeking a direction to the third respondent, District Collector, Pathanamthitta to issue a copy of the order passed by him on 24.9.2009 on Ext.P4 appeal filed by the petitioner. The petitioner has also prayed for a direction to the respondents not to proceed further with the Land Conservancy proceedings initiated against her without affording her an opportunity to challenge the order passed by the District Collector in appeal.

(2.) After this writ petition was filed, a copy of the order passed by the District Collector on 24.9.2009 was furnished to the petitioner. A copy thereof is produced as Ext.P13 along with I.A.No.15382 of 2009. It is stated that the petitioner has, aggrieved by Ext.P13, filed a revision petition under section 16 (4) of the Kerala Land Conservancy Act before the Land Revenue Commissioner along with Ext.P16 application seeking stay of operation of the order impugned in the revision petition. The petitioner has also filed Ext.P17 application to condone the delay in filing the revision petition.

(3.) When this writ petition came up for hearing today, the learned counsel appearing for the petitioner submitted that as a copy of the order passed by the District Collector has been served on the petitioner and the petitioner has filed a revision petition before the Land Revenue Commissioner along with an application to condone the delay in filing the revision petition and an application for stay of operation of the order, this writ petition may be disposed of with a direction to the Land Revenue Commissioner to pass orders on the revision petition and the accompanying applications within a time limit to be fixed by this Court and to stay the operation of Ext.P13 order passed by the District Collector till such time. The learned Government Pleader appearing for the official respondents did not seriously oppose the said request.