M.V. PRASAD Vs. SAJI.K. GOPINATH

JUDGEMENT

(1.) The original petition is filed to direct the Appellate Authority (Land Reforms Act), Alappuzha, to consider and dispose of AA No.15/2021, within a time frame.

(2.) Pursuant to the order dtd. 24/8/2022 passed by this Court, the Appellate Authority, by communication dtd. 30/8/2022, has informed this Court that the appeal stands posted to 28/9/2022 for return of notice of the parties. The Appellate Authority would make every effort to dispose of the appeal as directed by this Court.

(3.) Heard; Sri.T.P Pradeep, the learned counsel appearing for the petitioners. Even though notice has been served on the respondents, there is no appearance for them.