Haridas vs The Special Tahsildar (Lr)
2021 Latest Caselaw 17680 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  FRIDAY, THE 27TH DAY OF AUGUST 2021 / 5TH BHADRA, 1943
                     WP(C) NO. 17372 OF 2021
PETITIONER:

            HARIDAS,
            AGED 60 YEARS,
            S/O.PORAYAN, KANNATH VEEDU, MATHUR,
            PALAKKAD DISTRICT.

            BY ADVS.
            SRI.RAJESH SIVARAMANKUTTY
            SMT.K.VIJINA
            SRI.ARUL MURALIDHARAN

RESPONDENT:

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


            BY ADV. SRI.M.H.HANILKUMAR, SPECIAL GP


     THIS     WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION    ON   27.08.2021,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WPC No.17372 of 2021(V)
                                 2

                          JUDGMENT

The petitioner, who is stated to be a senior citizen

of 60 years in age, has approached this Court alleging that,

even though a suo motu proceedings has been initiated against

her by the respondent Special Tahsildar (Land Reforms) and

numbered as S.M.No.670 of 2021, further action thereon has

not been completed until now. The petitioner, therefore, prays

the respondent be directed to do so and issue appropriate final

orders thereon, within a time frame to be fixed by this Court.

2. In response, the learned Senior Government Pleader

Smt.K.Amminikutty, submitted that, if the suo motu

proceedings are still pending against the petitioner, the same

can be disposed of by the respondent, within a period of six

months, taking note of the fact that he is a senior citizen. She,

therefore, prayed that this writ petition be ordered only on

such terms.

3. When I consider the afore submissions, it is

ineluctable that if S.M.No.670 of 2021 is still pending against

the petitioner, then it will require to be disposed of by the

respondent within a period of six months, because this is the

time frame that has been constantly followed by this Court in WPC No.17372 of 2021(V)

the case of senior citizens.

Resultantly, this writ petition is ordered, directing

the respondent to complete proceedings in S.M.No.670 of

2021, after following due procedure and after affording

necessary opportunity of being heard to the petitioner - as also

to any other interested/affected persons - thus, culminating in

an apposite order thereon, as expeditiously as is possible, but

not later than six months from the date of receipt of a certified

copy of this judgment.

This writ petition is thus disposed of.

Sd/-

DEVAN RAMACHANDRAN, JUDGE

ww WPC No.17372 of 2021(V)

APPENDIX OF WP(C) 17372/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE RECEIPT DATED 11.8.2021 SHOWING THE SUO MOTO NUMBER AS SM NO.670/2021 ISSUED FROM THE RESPONDENT.