Sheeja vs The Special Tahsildar (Lr)
2021 Latest Caselaw 12669 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR. JUSTICE SATHISH NINAN
        TUESDAY, THE 1ST DAY OF JUNE 2021 / 11TH JYAISHTA, 1943
                          WP(C) NO. 10153 OF 2021
PETITIONER:

              SHEEJA
0




              AGED 40 YEARS
              W/O. BABUKUTTAN, KALATHIL VEEDU, AMMINIYAM, KANNADI,
              PALAKKAD DISTRICT.

              BY ADVS.
              SRI.RAJESH SIVARAMANKUTTY
              SRI.ARUL MURALIDHARAN



RESPONDENT:

              THE SPECIAL TAHSILDAR (LR)
0




              OFFICE OF THE SPECIAL TAHSILDAR (LR), PATTAMBI, MINI CIVIL
              STATION, OTTAPALAM, PALAKKAD DISTRICT - 679104.



              BY GOVT. PLEADER SRI.PAUL ABRAHAM VAKKANAL


THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 01.06.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                  SATHISH NINAN, J.
         ==================
              W. P. (C) No.10153 of 2021
         ==================
          Dated this the 1st day of June, 2021

                         JUDGMENT

The petitioner seeks for an expeditious disposal of

SM 245/2021 pending before the respondent Special

Tahsildar (Land Reforms), Pattambi.

2. In WP(C) No. 28398/2017 and connected cases this

court passed a judgment dated 14.03.2018 issuing

directions regarding expeditious disposal of cases by

the Land Tribunal. The directions read thus:

"(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 Tribunal in what manner such reports W. P. (C) No.10153 of 2021

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 W. P. (C) No.10153 of 2021

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 cases, the directions

shall be strictly followed.

(vii) The Government order, G.O(P).No.09/2018/RD,

dated 22/2/2018 will form part of this

judgment."

W. P. (C) No.10153 of 2021

The respondent shall dispose of the SM proceedings

strictly adhering to the directions referred to above.

Sd/-

SATHISH NINAN JUDGE

kns/-

//True Copy// P.S. to Judge APPENDIX OF WP(C) 10153/2021

ANNEXURE/EXHIBITS

EXHIBIT P1 TRUE COPY OF THE RECEIPT DATED 24.02.2021 SHOWING THE SUO MOTO NUMBER AS SM.NO. 245/2021 ISSUED FROM THE RESPONDENT.

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