P.G.JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) The original petition is filed to direct the second respondent " the Special Tahsildar (Land Reforms) to consider and dispose of SM No.22/2018, within a time frame.

(2.) When the original petition was taken up for consideration, it was brought to the notice of this Court that this Court has already by judgment dtd. 28/2/2022 in OP(C)No.1893/2021 directed the second respondent to consider and dispose of SM No.22/2018 within a time frame.

(3.) Accordingly, this Court directed the Registry to incorporate the judge's papers in OP(C)No.1893/2021.