T.C.JAYANTH Vs. LAND REVENUE COMMISSIONER

JUDGEMENT

(1.) The prayer raised in this writ petition is for a consideration of Ext.P18 appeal within a time frame.

(2.) It is submitted by the learned Government Pleader that Ext.P18 appeal is seen filed only on 17.02.2020 and that the appeal has been received only on 20.02.2020. It is stated that appropriate orders shall be passed on the appeal after hearing the parties.

(3.) There will, accordingly, be a direction to the respondents to take up, consider and pass orders on Ext.P18 appeal preferred by the petitioner with due notice to the parties and after hearing them within a period of four months from the date of receipt of a copy of this judgment.