Rajan vs The Special Tahsildar ( Lr ), ...
2021 Latest Caselaw 17689 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. 17362 OF 2021
PETITIONER:

            RAJAN
            AGED 59 YEARS
            S/O.GOPALAN, THILANKAD HOUSE, MANHALUR,
            ALATHUR TALUK, PALAKKAD DISTRICT.

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

RESPONDENTS:

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

            SRI.HANILKUMAR-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.17362 of 2021(U)
                                    2


                             JUDGMENT

The petitioner has approached this Court asserting

that the suo motu proceedings, bearing S.M.No.671 of 2021,

has been initiated against him by the respondent - Special

Tahsildar (Land Reforms); and seeks that the same be directed

to be disposed of within a time frame to be fixed by this Court.

2. In response, the learned Special Government

Pleader, Sri.Hanil Kumar, submitted that the afore mentioned

suo motu proceedings was initiated against the petitioner only

in August 2021 and therefore, that this writ petition is

premature.

3. Even though I find the afore submissions of the

learned Special Government Pleader to be valid, I am also

aware that, as a rule, this Court directs the competent

authority to dispose of such proceedings within a period of

eighteen months. I, therefore, do not see why the petitioner

should not be given the said benefit.

Resultantly, this writ petition is ordered, directing

the respondent to complete proceedings in S.M.No.671 of

2021, after following due procedure and after affording WPC No.17362 of 2021(U)

necessary opportunity of being heard to the petitioner - as

also any other interested person - thus leading to a final order

in it, as expeditiously as is possible, but not later than eighteen

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.17362 of 2021(U)

APPENDIX OF WP(C) 17362/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE RECEIPT DATED 11.8.2021 SHOWING THE SUO MOTO NUMBER AS SM NO.671/2021 ISSUED FROM THE RESPONDENT.