Koonuthumma vs The Land Tribunal (Devaswom) ...
2021 Latest Caselaw 17546 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         THURSDAY, THE 26TH DAY OF AUGUST 2021 / 4TH BHADRA, 1943
                          WP(C) NO. 17189 OF 2021


PETITIONER:

              KOONUTHUMMA, AGED 70 YEARS
              W/O.LATE MUHAMMED, ALINGAL HOUSE, ATTASSERI,
              THRIKKIDEERI.P.O, PALAKKAD DISTRICT-679502.

              BY ADVS.
              K.V.SREE VINAYAKAN
              K.M.MUHAMMED HUSSAIN


RESPONDENTS:

     1        THE LAND TRIBUNAL (DEVASWOM) PALAKKAD CIVIL STATION,
              PALAKKAD, PALAKKAD DISTRICT-678001.

     2        DEPUTY COLLECTOR,(LAND REFORMS),
              LAND TRIBUNAL (DEVASWOM)PALAKKAD CIVIL STATION,
              PALAKKAD, PALAKKAD DISTRICT-678001.

     3        THE VILLAGE OFFICER, THRIKKIDEERI VILLAGE I,
              THRIKKIDEERI.P.O, PALAKKAD DISTRICT-679502.

              GP - SMT. AMMINIKUTTY K


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
26.08.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 17189/21
                                             2



                                JUDGMENT

The petitioner has approached this Court

seeking that the 1st respondent-Land Tribunal

(Devaswom), Palakkad, be directed to dispose of

S.M.No.307/2018 pending before it, as

expeditiously as is possible and issue appropriate

orders thereon.

2. In response, the learned Senior Government

Pleader - Smt.K.Amminikutty, affirmed that

S.M.No.307/2018 is still pending before the 1st

respondent and offered that same can be disposed

of in terms of the observations and directions of

this Court in Ext.P4 judgment. She, however,

prayed that this Court may not make any

affirmative declarations on the entitlement of the

petitioner to any relief and leave it to the

competent Authority to take an appropriate

decision thereon.

Taking note of the afore submissions, I order WPC 17189/21

this writ petition, directing the 1st respondent to

dispose of S.M.No.307/2018, after following due

procedure and after affording an opportunity of

being heard to the petitioner, as also other

affected parties, if any, thus culminating in an

appropriate order thereon, as expeditiously as is

possible, but not later than six months from the

date of receipt of a copy of this judgment.

I make it clear that, while completing the

exercise as afore, the 1st respondent will advert

specifically to the observations and directions in

Ext.P4 judgment and issue orders in terms of the

same.

Sd/-

RR                                    DEVAN RAMACHANDRAN
                                              JUDGE
 WPC 17189/21




                        APPENDIX


PETITIONER EXHIBITS:

EXHIBIT P1         TRUE COPY OF THE REPORT DATED

25.04.2018 SUBMITTED BY THE 3RD RESPONDENT BEFORE THE 2ND RESPONDENT

EXHIBIT P2 TRUE COPY OF THE INTIMATION RECEIVED FROM THE OFFICE OF THE 2ND RESPONDENT

TRUE COPY OF THE BASIC TAX RECEIPT IN EXHIBIT P3 THE YEAR 2020-2021

EXHIBIT P4 THE COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED 14.03.2018 IN WPC 28398 OF 2017