Rajeev vs Special Tahsildar (L.R)
2021 Latest Caselaw 17305 Ker

Citation : 2021 Latest Caselaw 17305 Ker
Judgement Date : 17 August, 2021

Kerala High Court

Rajeev vs Special Tahsildar (L.R) on 17 August, 2021

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
     TUESDAY, THE 17TH DAY OF AUGUST 2021 / 26TH SRAVANA, 1943
                      WP(C) NO. 17032 OF 2021
PETITIONER:

          RAJEEV, AGED 48 YEARS
          S/O. SOMASUNDARAN, LEELA SADAN, BEMMANIYUR,
          PERINGOTTUKURISSI-I VILLAGE, ALATHUR, PALAKKAD

          BY ADV V.A.JOHNSON (VARIKKAPPALLIL)



RESPONDENT:

          SPECIAL TAHSILDAR (L.R)
          OFFICE OF THE SPECIAL TAHSILDAR (LR),
          MINI CIVIL STATION, OTTAPALAM,
          PATTAMBI, PALAKKAD-679 104


OTHER PRESENT:

          SR.GP SRI.S.RAJAMOHAN




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
17.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17032 OF 2021            ..2..



                       JUDGMENT

The petitioner along with other applicants applied for

pattayam for the property having an extent of 0.1210

hectares comprised in Re.Sy. No.482/11 in Block No.3 of

Peringottukurissi-I village of Alathur Taluk in Palakkad

District before the respondent, the Special Tahasildar (Land

Reforms), Pattambi (Land Tribunal), and the same was

taken on file as S.M.No.684/2021 and Ext.P1 dated

11.08.2021 is the receipt issued by the respondent. The

petitioner has filed this writ petition seeking direction for

early disposal of S.M.No.684/2021 on the file of the

respondent, within a time frame.

2. Heard the learned counsel for the petitioner and

also the learned Senior Government Pleader appearing for

the respondent.

3. In Narayanan Namboodiri v. The Special

Tahasildar (Land Reforms) and another (judgment

dated 14th day of March, 2018 in W.P.(C) No. 28398/2017

and connected cases), this Court has issued certain

directions for expeditious disposal of the cases by the Land WP(C) NO. 17032 OF 2021 ..3..

Tribunal. Paragraph 2 of the said judgment reads thus;

"2. On consideration of the facts and circumstances as above, this Court is of the view that the following directions can be issued for expeditious disposal of the cases by the Land Tribunal:

(i) If it is felt that there is delay in obtaining reports through the Revenue Inspectors on account of their shortage, the Land Tribunal is free to get the reports from the village Officers concerned. It is the discretion of the Land Tribunal in what manner such reports should be obtained.

(ii) Utmost importance should be given for expeditious disposal of all the cases filed by the senior citizens. The Land Tribunal shall dispose such cases of senior citizens on seniority basis within six months.

(iii) In respect of all other cases, the Land Tribunal shall follow the seniority of such cases and dispose the same within the maximum outer limit of 18 months unless there is a stay passed by the higher authorities. The Land Tribunal shall not break the seniority of such cases except for any directions being issued by this Court or any higher authority.

(iv) The parties are given liberty to take out notice to the land owners in such a manner in which the Land Tribunal deems fit to do so, including publications.

   (v)           In respect of the matters which are
 WP(C) NO. 17032 OF 2021                  ..4..

pending before the Deputy Collector, he shall follow the same procedure as mentioned above.

(vi) In respect of the proceedings in which all the steps have been completed which are ripe for passing orders as on today, the Land Tribunal shall pass orders within two months and the directions issued in earlier paragraphs would not affect those matters. However, in all other cases, the directions shall be strictly followed.

(vii) The Government order, G.O. (P).No.

09/2018/RD, dated 22.02.2018 will form part of this Judgment."

Accordingly, this writ petition is disposed of by

directing the respondent to dispose of S.M.No. 684/2021,

strictly in accordance with law, following the directions

issued by this Court in paragraph 2 of the judgment in

Narayanan Namboodiri, referred to above.

Sd/-

MURALI PURUSHOTHAMAN JUDGE SB

//True copy //

P.A to Judge WP(C) NO. 17032 OF 2021 ..5..

APPENDIX OF WP(C) 17032/2021