Kerala High Court
Leelamma Jacob vs The Land Tribunal on 30 October, 1987
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE S.S.SATHEESACHANDRAN
MONDAY, THE 26TH DAY OF MARCH 2012/6TH CHAITHRA 1934
OP(C).No. 100 of 2012 (O)
-------------------------
SM.12/2004 of LAND TRIBUNAL, CHERTHALA
PETITIONER(S):
-------------
LEELAMMA JACOB, AGED 64 YEARS
MAMPALLIL, BRAHMAMANGALAM, CHEMPU
VAIKOM, KOTTAYAM DISTRICT.
BY ADV. SRI.VINOD VALLIKAPPAN
RESPONDENT(S):
--------------
1. THE LAND TRIBUNAL
CHERTHALA, ALAPPUZHA DISTRICT-688001.
2. NARAYANAN RAVEENDRAN
VALIYAPARAMBU VEETTIL, PUNNAPARA
ALAPPUZHA DISTRICT- 688563.
3. LEKSHMIKUTTYAMMA
THOPPIL HOUSE, PUNNAPRA POST
ALAPPUZHA DISTRICT-688563.
BY GOVERNMENT PLEADER SMT.LILLY LESLIE
THIS OP (CIVIL) HAVING BEEN FINALLY HEARD ON 26-03-2012, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C).No.100 of 2012 (O)
APPENDIX
PETITIONER'S APPENDIX:
EXT.P1 TRUE COPY OF THE DECREE IN O.S NO.153/1981 OF THE PRINCIPAL
MUNSIFF ALAPPUZHA DATED 30-10-1987.
EXT.P2 TRUE COPY OF THE JUDGMENT IN A.S 22/1988 OF THE PRINCIPAL
SUB JUDGE, ALAPPUZHA DATED 14-08-1995.
EXT.P3 TRUE COPY OF THE JUDGMENT IN S.A NO.523/1996 OF THE HIGH
COURT DATED 20-05-2010.
EXT.P4 TRUE COPY OF THE PROOF AFFIDAVIT FILED BY THE 2ND RESPONDENT
BEFORE THE 1ST RESPONDENT IN S.M 12/2004.
EXT.P5 TRUE COPY OF THE OBJECTION FILED BY THE 3RD RESPONDENT IN
S.M 12/2004 BEFORE THE 1ST RESPONDENT.
EXT.P6 TRUE COPY OF THE APPLICATION MADE BY THE 3RD RESPONDENT
BEFORE THE 1ST RESPONDENT FOR REOPENING THE EVIDENCE.
RESPONDENT'S EXHIBITS: NIL
//TRUE COPY//
P.A TO JUDGE
S.S.SATHEESACHANDRAN, J.
-----------------------------------------------
O.P.(C) No.100 OF 2012
-------------------------------------------------------
Dated this the 26th day of March, 2012
JUDGMENT
Petitioner is the additional respondent in a proceeding pending before the Land Tribunal, Cherthala as S.M No.12/2004. Original Petition has been filed to seek issue of directions/orders to the Tribunal to expedite and complete the aforesaid proceedings, which commenced years back.
2. Instructions given, the Government Pleader after ascertaining the present stage of the case reports that expeditious steps will be taken by the Tribunal to complete the proceedings and dispose the case within a period of one month. Submission made as above is recorded and the Original Petition is closed.
vdv S.S.SATHEESACHANDRAN, JUDGE