RANGORATH GOKUL PRASAD Vs. STATE OF KERALA

JUDGEMENT

(1.) The prayers in the above Writ Petition (Civil) are as follows:

(2.) Heard Sri.Santheep Ankarath, learned counsel appearing for the petitioner, Smt.A.C.Vidhya, learned Government Pleader appearing for official respondents 1 & 2 and Sri.R.Lakshmi Narayanan, learned Standing Counsel for Malabar Devaswom Board, appearing for R-3. In the nature of orders proposed to be passed in this Writ Petition, notice to contesting respondents 4 to 11 will stand dispensed with.

(3.) This Court as per Ext.P-6 final order rendered on 22.08.2017 in C.R.P (LR) No.368/2016 had set aside the impugned order of the Appellate Authority and had remanded the matter back to the Land Tribunal concerned for proper disposal in compliance with Secs.105 & 105A of the Kerala Land Reforms Act, 1963. The parties were directed to appear before the Land Tribunal concerned on 19.09.2017 or any other day that may be notified by the Land Tribunal on that behalf, etc. The Civil Revision Petition was allowed accordingly by this Court, as per Ext.P-6. The petitioner herein was the petitioner in Ext.P-6 C.R.P and contesting respondents 5 to 11 herein are respondents 1, 2, 5 to 9 therein and R-3 herein was R-3 therein, etc. Now it is submitted by the petitioner though the matter was remitted by Ext.P-6 order as early as on 22.08.2017 and parties were directed to appear before the Tribunal on 19.09.2017, the matter has not so far been finalised and that so this Court may issue a reasonable time line, in order to ensure that the matter is finalised by the Land Tribunal (Devaswom), in compliance with the directions in Ext.P-6 order, without much delay.