V.P.M.NOORUDHEEN Vs. STATE OF KERALA

JUDGEMENT

(1.) In this writ petition, the prayer of the petitioner is for an expeditious disposal of the suo motu proceedings numbered as S.M.No.2013/16, pending before the Special Tahsildar (Land Reforms), Ottappalam, Palakkad. I note in this connection that by judgment dated 14.03.2018 in Writ Petition No.28398/2017 and connected cases, a learned Single Judge has issued the following directions for the expeditious disposal of the cases by the Land Tribunal:

(2.) Taking cue from the said judgment of the learned Single Judge, I dispose the Writ Petition by directing that the suo motu case referred in these Writ Petition shall also be disposed by the Special Tahsildar (Land Reforms), Ottappalam following the directions extracted above.

(3.) The petitioner shall produce a copy of the Writ Petition along with the copy of the judgment before the Special Tahsildar (Land Reforms), Ottappalam, for further action.