Kerala High Court
Fathima vs Land Tribunal on 27 August, 2021
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. 17377 OF 2021
PETITIONER:
FATHIMA
AGED 65 YEARS
W/O. ABU (LATE), THAYYIL OORATH HOUSE,
KAMMANAM P.O, THEKKUMURI, MALAPPURAM DISTRICT.
BY ADV.U.K.DEVIDAS
RESPONDENTS:
1 LAND TRIBUNAL,
(LAND REFORMS), CIVIL STATION,
MALAPPURAM & TIRUR, TIRUR P.O,
MALAPPURAM DISTRICT - 679101.
2 SPECIAL DEPUTY TAHSILDAR,(LAND REFORMS),
LAND TRIBUNAL, CIVIL STATION,
MALAPPURAM & TIRUR, TIRUR P.O,
MALAPPURAM DISTRICT - 679101.
SMT. K.AMMINIKUTTY, SR.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.17377 of 2021(V)
2
JUDGMENT
The petitioner, who is stated to be a senior citizen
of over 65 years in age, has approached this Court alleging
that even though a suo motu proceedings has been initiated
against her by the 2 nd respondent Special Deputy Tahsildar
(Land Reforms) and numbered as S.M.No.593 of 2021, further
action thereon has not been completed until now. The
petitioner, therefore, prays that the 2nd 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 2 nd respondent, within a period of six
months, taking note of the fact that she 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.593 of 2021 is still pending against
the petitioner, then it will require to be disposed of by the 2 nd
respondent within a period of six months, because this is the
WPC No.17377 of 2021(V)
time frame that has been constantly followed by this Court in
the case of senior citizens.
Resultantly, this writ petition is ordered, directing
the 2nd respondent to complete proceedings in S.M.No.593 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.17377 of 2021(V)
APPENDIX OF WP(C) 17377/2021
PETITIONER'S EXHIBITS:
EXHIBIT P1 TRUE COPY OF THE SUO MOTO REPORT DATED
26.06.2020 IN S.M. NO.593/2021 ISSUED
BY THE SECOND RESPONDENT.
