Sabid vs Land Tribunal, (Land Reoforms)
2021 Latest Caselaw 17702 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. 17292 OF 2021
PETITIONER:

            SABID,
            AGED 35 YEARS
            S/O. MUHAMMEDKUTTY, PALLATT HOUSE, THEYYALUNGAL,
            NANNAMBRA, MALAPPURAM DISTRICT.

            BY ADV U.K.DEVIDAS

RESPONDENTS:

            LAND TRIBUNAL, (LAND REOFORMS),
            LAND TRIBUNAL, CIVIL STATION, TIRURANGADI,
            TIRURANGADI P.O., MALAPPURAM DISTRICT-676306.


            BY ADV. SRI.M.H.HANIL KUMAR, GOVERNMENT PLEADER


     THIS     WRIT   PETITION     (CIVIL)    HAVING    COME    UP    FOR
ADMISSION    ON   27.08.2021,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WPC No.17292 of 2021(J)
                                    2


                             JUDGMENT

The petitioner has approached this Court asserting

that the suo motu proceedings, bearing S.M.No.464 of 2021,

has been initiated against him by the 2 nd 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 June 2021 and therefore that this writ petition is premature.

3. Even though I find the afore submissions by 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 2nd respondent to complete proceedings in S.M.No.464 of

2021, after following due procedure and after affording

necessary opportunity of being heard to the petitioner - as WPC No.17292 of 2021(J)

also any other interested person - 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.17292 of 2021(J)

APPENDIX OF WP(C) 17292/2021

PETITIONER'S EXHIBITS:

EXHIBIT P1                TRUE COPY OF THE     CERTIFICATE   DATED
                          30/07/2021  ISSUED     BY   THE    FIRST
                          RESPONDENT.