Kerala High Court
K.N.Gopalakrishna Pillai vs The Revenue Divisional Officer on 17 December, 2010
Author: Antony Dominic
Bench: Antony Dominic
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 37472 of 2010(H)
1. K.N.GOPALAKRISHNA PILLAI,
... Petitioner
Vs
1. THE REVENUE DIVISIONAL OFFICER,
... Respondent
For Petitioner :SRI. K.SHAJ
For Respondent : No Appearance
The Hon'ble MR. Justice ANTONY DOMINIC
Dated :17/12/2010
O R D E R
ANTONY DOMINIC, J.
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W.P (C) No.37472 of 2010
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Dated this the 17th December, 2010
J U D G M E N T
Petitioner seeks a modification of Clause (2) of Ext.P1 order passed by the respondent exercising his powers under the Kerala Land Uitlisation Order. It is seen that Ext.P2 application made by the petitioner in this behalf is pending consideration of the respondent and therefore I direct the respondent to consider Ext.P2 and pass orders thereon. This shall be done as expeditiously as possible, at any rate, within six weeks of production of a copy of this judgment along with a copy of the writ petition.
Writ petition is disposed.
Sd/-
ANTONY DOMINIC JUDGE ma /True copy/ P.A to Judge