Kannan vs Special Tahsildar(Lr)
2021 Latest Caselaw 23859 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
SATURDAY, THE 4TH DAY OF DECEMBER 2021 / 13TH AGRAHAYANA, 1943
                          WP(C) NO. 27695 OF 2021
PETITIONER:

              KANNAN,
              AGED 54 YEARS
              S/O.LATE KOCHU, KUMMAKKUZHY, KUTHANUR-I VILLAGE,
              ALATHUR, PALAKKAD.
              BY ADV V.A.JOHNSON (VARIKKAPPALLIL)


RESPONDENT:

              SPECIAL TAHSILDAR(LR),
              OFFICE OF THE SPECIAL TAHSILDAR (L.R), MINI CIVIL
              STATION, OTTAPALAM, PATTAMBI, PALAKAKD-679 104.




              SMT.K.AMMINIKUTTY .SR.G.P.



      THIS    WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON

04.12.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                      2



W.P.(C)No. 27695 of 2021




                           JUDGMENT

Dated this the 4th day of December, 2021.

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.485 of 2021, has been initiated against him by

the 1st respondent - Special Tahsildar (L.R); 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 Senior Government

Pleader, Smt.K.Amminikutty, submitted that the afore

mentioned suo motu proceedings was initiated against

the petitioner only recently and therefore, that this writ

petition is premature.

3. When I hear the learned Senior Government

Pleader, as afore, it is without doubt this Court has been

ordering suo motu proceedings to be disposed of within

W.P.(C)No. 27695 of 2021

a time frame. That said, though this Court normally

fixes eighteen months time for the Competent Authority

to complete proceedings, I am of the view that in this

case it will be justified to expand it to twenty four

months, since the application of the petitioner has been

made only very recently.

Resultantly, this writ petition is ordered, directing

the 1st respondent to complete proceedings in

S.M.No.485 of 2021, after following due procedure and

after affording necessary opportunity of being heard to

the petitioner - as also any other interested person - as

expeditiously as is possible, but not later than twenty

four months from the date of receipt of a certified copy

of this judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Raj/06.12.2021.

W.P.(C)No. 27695 of 2021

APPENDIX OF WP(C) 27695/2021

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RECEIPT ISSUED BY THE RESPONDENT DATED 05.05.2021.