Beepathumma vs Special Tahsildar (L.R.)
2021 Latest Caselaw 23864 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. 27660 OF 2021
PETITIONER:

             BEEPATHUMMA
             AGED 44 YEARS
             D/O.ABDUL REHIMAN, ARIPPARA, AYILUR, TARUR II
             VILLAGE, ALATHUR, PALAKKAD
             BY ADV V.A.JOHNSON (VARIKKAPPALLIL)


RESPONDENT:

             SPECIAL TAHSILDAR (L.R.)
             OFFICE OF THE SPECIAL TAHSILDAR (L.R.), MINI CIVIL
             STATION, OTTAPALAM, PATTAMBI, PALAKKAD 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. 27660 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.768 of

2020, has been initiated against him by the 1 st

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 Special 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. Even though I find the afore submissions of the

learned Special Government Pleader to be valid, I am

W.P.(C)No. 27660 of 2021

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 1st respondent to complete proceedings in

S.M.No.768 of 2020, 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 eighteen

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. 27660 of 2021

APPENDIX OF WP(C) 27660/2021

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RECEIPT ISSUED BY THE RESPONDENT DATED 6.10.2020