Kerala High Court
Thomas.M.V vs The Special Tahsildar (La And Lt) on 4 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
THURSDAY, THE 04TH DAY OF FEBRUARY 2021 / 15TH MAGHA,1942
WP(C).No.2834 OF 2021(D)
PETITIONER/S:
THOMAS.M.V, AGED 54 YEARS
S/O.VARKEY, MULLAPPALLI HOUSE, HILLVIEW NAGAR
PERIMBADARI DESOM, PERIMBADARI P.O, MANNARKADU
VILLAGE, MANNARKADU TALUK, PALAKKADU-678762.
BY ADVS.
SRI.N.A.RETHEESH
SRI.PRASUN.S
SRI.K.M.SREEKANTH
RESPONDENT/S:
1 THE SPECIAL TAHSILDAR (LA AND LT),
OFFICE OF THE SPECIAL TAHSILDAR,
AGALI, PALAKKAD-678581.
2 THE VILLAGE OFFICER,
MANNARKADU-I VILLAGE, MANNARKADU,
PALAKKADU DISTRICT-678582.
OTHER PRESENT:
SMT VIDHYA A.C- GOVERNMENT PLEADER
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
04.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
W.P(C).No.2834 OF 2021(D)
-2-
JUDGMENT
The petitioner has filed this writ petition under Article 226
of the Constitution of India, seeking a writ of mandamus
commanding the 1st respondent Special Tahsildar (LR) to consider
and pass orders in S.M.No.279/2020 on the file of the Land
Tribunal, Agali, within a time limit to be fixed by this Court. The
suo motu proceedings initiated by the Land Tribunal, Agali under
Rule 5 of the Kerala Land Reforms (Vesting and Assignment)
Rules, 1970, is one for assignment of the right, title and interest
of the landlord vested in the Government under Section 72 of the
Kerala Land Reforms Act, 1963 and for issuance of certificate of
purchase under Section 72K of the said Act, read with Rule 14 of
the said Rules, in respect of 1.1150 Hectares of land comprised
in Sy.No.70/1-180 of Mannarkad-I Village, Mannarkad Taluk in
Palakkad District.
2. Heard the learned counsel for the petitioner and also
the learned Government Pleader appearing for the respondents.
3. In Narayanan Namboodiri v. The Special
Tahsildar (Land Reforms) and another [Judgment dated
W.P(C).No.2834 OF 2021(D)
14.03.2018 in W.P.(C)No.28398 of 2017 and connected cases]
this Court noticed that in the writ petitions seeking expeditious
disposal of the applications pending before the Land Tribunal for
obtaining purchase certificate, many of the petitioners realised
the need for purchase certificate only when they approached the
Bank to obtain a loan. Filing writ petitions seeking expeditious
disposal of the applications pending before the Land Tribunal is a
routine affair before this Court. Breaking the queue by directing
the Land Tribunals to dispose of the cases out of turn would
result in derailing the process of disposal of the cases pending
before the Tribunal. Therefore, the Land Tribunal is bound to
dispose the cases in accordance with the seniority of registration
of such cases.
4. In Narayanan Namboodiri, this Court noticed that
by G.O.(P).No.09/2018/RD dated 22.02.2018 the Government of
Kerala appointed the Village Officers coming within the
jurisdiction of each Land Tribunal constituted under Section 99 of
the Kerala Land Reforms Act, 1963 for bringing to the notice of
the Land Tribunal concerned any fact or information required by
W.P(C).No.2834 OF 2021(D)
the Land Tribunal or for moving that Tribunal to take any action
necessary for the implementation of the provisions of the said
Act. Therefore, there may not be any difficulty to obtain the
reports through the Village Officers concerned. Before this Court,
the Government in principle agreed for speedy disposal of the
cases filed by the senior citizens and addressed all the Land
Tribunals to give priority to such cases. This Court noticed that in
some of the cases, delay occurred on account of serving notice
on the landlords, which can be averted if the applicant in such
cases co-operate with the Land Tribunal in taking out notice to
such persons. On consideration of the facts and circumstances,
this Court disposed of those writ petitions with certain directions.
Paragraph 2 of the said judgment reads thus;
"2. On consideration of the facts and circumstances as
above, this Court is of the view that the following
directions can be issued for expeditious disposal of the
cases by the Land Tribunal:
(i) If it is felt that there is delay in obtaining
reports through the Revenue Inspectors on
account of their shortage, the Land Tribunal is
free to get the reports from the Village Officers
concerned. It is the discretion of the Land
W.P(C).No.2834 OF 2021(D)
Tribunal in what manner such reports should
be obtained.
(ii) Utmost importance should be given for
expeditious disposal of all the cases filed by
the senior citizens. The Land Tribunal shall
dispose such cases of senior citizens on
seniority basis within six months.
(iii) In respect of all other cases, the Land Tribunal
shall follow the seniority of such cases and
dispose the same within the maximum outer
limit of 18 months unless there is a stay
passed by the higher authorities. The Land
Tribunal shall not break the seniority of such
cases except for any directions being issued by
this Court or any higher authority.
(iv) The parties are given liberty to take out notice
to the land owners in such a manner in which
the Land Tribunal deems fit to do so, including
publications.
(v) In respect of the matters which are pending
before the Deputy Collector, he shall follow the
same procedure as mentioned above.
(vi) In respect of the proceedings in which all the
steps have been completed which are ripe for
passing orders as on today, the Land Tribunal
shall pass orders within two months and the
directions issued in earlier paragraphs would
not affect those matters. However, in all other
W.P(C).No.2834 OF 2021(D)
cases, the directions shall be strictly followed.
(vii) The Government order, G.O.(P).No.09/2018/
RD, dated 22.02.2018 will form part of this
Judgment." (underline supplied)
5. In the instant case, based on the report of the Village
Officer, Mannarkkad-I Village, the Land Tribunal, Agali, initiated
suo motu proceedings as S.M.No.279/2020, as evidenced by
Ext.P5 receipt dated 19.06.2020, for assignment of the right,
title and interest of the landlord vested in the Government under
Section 72 of the Kerala Land Reforms Act, 1963 and for issuance
of certificate of purchase under Section 72K of the said Act, read
with Rule 14 of the said Rules, in respect of the property referred
to hereinbefore.
6. The learned Senior Government Pleader would point
out that the total pendency of suo motu proceedings in the Land
Tribunal, Agali is 3951.
7. Having considered the submissions made by the
learned counsel on both sides this Court finds that the Land
Tribunal, Agali can be directed to dispose of S.M.No.279/2020
following the directions issued by this Court in Narayanan
Namboodiri, referred to supra.
W.P(C).No.2834 OF 2021(D)
8. In the result, this writ petition is disposed of by
directing the Land Tribunal, Agali, to dispose of
S.M.No.279/2020, strictly in accordance with law, following the
directions issued by this Court in paragraph 2 of the judgment in
Narayanan Namboodiri, referred to supra.
No order as to costs.
Sd/-
ANIL K.NARENDRAN,
JUDGE.
bkn/-
W.P(C).No.2834 OF 2021(D)
APPENDIX
PETITIONER'S/S EXHIBITS:
EXHIBIT P1 TRUE PHOTO COPY OF THE SALE DEED
NO.5653/2019 DATED 27.12.2019 OF
MANNARKADU SRO.
EXHIBIT P2 THE TRUE PHOTO COPY OF THE TAX RECEIPT
DATED 13.01.2020.
EXHIBIT P3 THE TRUE PHOTO COPY OF THE REPORT
SUBMITTED BY THE 2ND RESPONDENT BEFORE
THE 1ST RESPONDENT BEARING NO.100/2020
DATED 18.06.2020.
EXHIBIT P4 THE TRUE PHOTO COPY OF THE RECEIPT
DATED 19.06.2020 ISSUED BY THE OFFICE
OF THE 1ST RESPONDENT.
EXHIBIT P5 THE TRUE PHOTO COPY OF THE APPROVED
BUILDING PERMIT NO.E1 CLERK-
BA(28667)/2020 DATED 07.12.2020.
