IN THE HIGH COURT OF KERALA AT ERNAKULAM WP(C).No. 36448 of 2010(E)

1. BHASKARAN,

... Petitioner

Vs

1. ADDITIONAL TAHASILDAR,

... Respondent

2. VILLAGE OFFICER,

3. DISTRICT COLLECTOR,

For Petitioner :SRI.P.M.HABEEB For Respondent : No Appearance The Hon'ble MR. Justice ANTONY DOMINIC Dated :07/12/2010

O R D E R

ANTONY DOMINIC, J.

``````````````````````````````````````````````````````` W.P.(C) No. 36448 of 2010 E ``````````````````````````````````````````````````````` Dated this the 7th day of December, 2010 J U D G M E N T

Prayer sought in the writ petition is for a direction to consider Ext.P2, an application made by the petitioner for mutation of the property mentioned therein.

2. If as stated by the petitioner, Ext.P2 application has been received and it is pending, it is directed that the first respondent shall consider the same and pass orders thereon, as expeditiously as possible, at any rate, within two weeks from the date of production of a copy of this judgment.

3. Petitioner shall produce a copy of this judgment and writ petition before the first respondent for compliance. Writ petition is disposed of as above. Sd/-

(ANTONY DOMINIC, JUDGE)

aks

// True Copy //

P.A. To Judge