Leela vs State Of Kerala on 5 February, 2020

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Kerala High Court

Leela vs State Of Kerala on 5 February, 2020

Bench: A.Muhamed Mustaque

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

 WEDNESDAY, THE 05TH DAY OF FEBRUARY 2020 / 16TH MAGHA,
                          1941

                  WP(C).No.21871 OF 2019(H)


PETITIONER:

              LEELA, AGED 64 YEARS, D/O. EDACHERY KUNNATH
              KUNHIRAMAN ADIYODI, 'VINEETHA', PURAMERI
              AMSOM, AROOR DESOM, P.O. AROOR, VAADKARA,
              KOZHIKODE DISTRICT, PIN-673 507.

              BY ADVS.
              SHRI.T.K.AJITH KUMAR
              SRI.RAJAN VELLOTH

RESPONDENTS:

     1        STATE OF KERALA
              REPRESENTED BY THE SECRETARY, REVENUE
              DEPARTMENT, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM, PIN-695 001.

     2        THE LAND REVENUE COMMISSIONER,
              COMMISSIONERATE OF LAND REVENUE, PUBLIC OFFICE
              BUILDING, VIKAS BHAVAN P.O,
              THIRUVANANTHAPURAM, PIN-695 033.

     3        THE APPELLATE AUTHORITY (LR),
              OFFICE OF THE APPELLATE AUTHORITY(LR), CIVIL
              STATION, KANNUR DISTRICT, PIN-670 002.

     4        THE VILLAGE OFFICER,
              PURAMERI VILLAGE, PURAMERI P.O,KOZHIKODE
              DISTRICT, PIN-673 503.
 WP(C).No.21871 OF 2019(H)

                            ..2..


      5      BHASKARAN ADIYODI,
             AGED 62 YEARS, S/O. KUNHIKELU NAMBIAR,
             SRENILAYAM, PURAMERI AMSOM, AROOR DESOM P.O,
             AROOR, VADAKARA, KOZHIKKODE DISTRICT, PIN-673
             507.

      6      EDACHERI KUNNATH RAMAN ADIYODI,
             PURAMERI AMSOM, AROOR DESOM, P.O. AROOR,
             VADAKARA, KOZHIKKODE DISTRICT, PIN-673 507.

             R1-4 BY GOVERNMENT PLEADER
             R5 BY ADV. SRI.NIRMAL. S
             R5 BY ADV. SMT.VEENA HARI

             AC VIDHYA GP

     THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD
ON 05.02.2020, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 WP(C).No.21871 OF 2019(H)

                                 ..3..




                            JUDGMENT

Dated this the 5th day of February 2020 The petitioner is the appellant in A.A. 34/2017 on the file of Appellate Authority, Kannur(Kozhikode Camp). There is also delay about 19 years 106 days in filing the appeal. The petitioner in this writ petition seeks a direction to the Appellate Authority to dispose the appeal as expeditiously as possible.

2. The learned Government Pleader on instructions submits that the landlord passed away and the petitioner has to take steps to implead the legal heirs. If that be so, after impleading, the appeal shall be disposed of within a further period of four months.

This writ petition is disposed of as above.

Sd/-

A.MUHAMED MUSTAQUE JUDGE PR/5.02.2020 WP(C).No.21871 OF 2019(H) ..4..

APPENDIX PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE MEMORANDUM OF APPEAL IN A.A 34/2017 ON THE FILE OF APPELLATE AUTHORITY, KANNUR.

EXHIBIT P2 TRUE COPY OF THE I.A 177/2017 IN A.A. 34/2017 ON THE FILE OF APPELLATE AUTHORITY, KANNUR.

EXHIBIT P3 TRUE COPY OF THE ENQUIRY SUBMITTED BY THE DEPUTY COLLECTOR, VIGILANCE, KOZHIKKODE BEFORE THE 2ND RESPONDENT.

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