Thithimu vs The Special Thahsildar (Land ...
2021 Latest Caselaw 7968 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

  MONDAY, THE 08TH DAY OF MARCH 2021 / 17TH PHALGUNA, 1942

                       OP(C).No.609 OF 2021


PETITIONER:

               THITHIMU,
               AGED 53 YEARS,
               W/O.MUHAMMEDKUTTY, RESIDING AT PANNIKKANDATHIL
               HOUSE, TRIKKANDIYOOR AMSOM, KUMARAMANGALAM
               DESOM, TRIKKANDIYOOR VILLAGE, TIRUR P.O., TIRUR
               TALUK, MALAPPURAM DISTRICT, PIN-676101.

               BY ADV. SRI.J.R.PREM NAVAZ

RESPONDENTS:

      1        THE SPECIAL THAHSILDAR (LAND TRIBUNAL)
               TIRUR, MALAPPURAM DISTRICT, KERALA, PIN-676101.

      2        THE VILLAGE OFFICER,
               TIRUR VILLAGE OFFICE, TIRUR TALUK, MALAPPURAM
               DISTRICT, PIN-676101.


OTHER PRESENT:

               SRI. M.I. JOHNSON (SR.G.P)

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
08.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(C)No.609/2021

                                      -:2:-




                     Dated this the 8th day of March,2021

                               J U D G M E N T

I heard the learned counsel for the

petitioner as well as the learned Government

Pleader.

2. This original petition was filed under Article 227 of the Constitution of India for issue

of direction to the Special Thahasildar (Land

Tribunal), Tirur, for expeditious disposal of

S.M.Case No.73/2021 pending before it.

3. The learned Government Pleader, after

taking instructions submitted that there are more

than 5000 cases pending for disposal on the file

of the Special Thahasildar (Land Tribunal), Tirur.

4. The learned counsel for the petitioner

submits that the petitioner is a senior citizen

aged 73 years and therefore, a direction may be

issued for speedy disposal of the suo motu proceedings.

5. After hearing the learned counsel

appearing on both sides, I am of the opinion that

a direction for expeditious disposal shall be

issued to the Special Thahasildar (Land O.P.(C)No.609/2021

Tribunal), Tirur.

In the result, original petition is allowed

calling upon the Special Thahasildar (Land

Tribunal), Tirur, to dispose of S.M.Case

No.73/2021 finally within a period of six months

from the date of receipt of a certified copy of

this judgment.

All pending interlocutory applications will

stand closed.

Sd/-

                                     T.V.ANILKUMAR,JUDGE

DST                                                         //True copy/

                                                           P.A.To Judge
 O.P.(C)No.609/2021






                         APPENDIX
PETITIONER'S EXHIBITS:


EXHIBIT P1           THE TRUE COPY OF THE TITLE DEED OF THE

DOCUMENT IN THE NAME OF THE PETITIONER.

EXHIBIT P2 THE TRUE COPY OF SUO MOTO REPORT ISSUED BY THE 2ND RESPONDENT.

EXHIBIT P3 THE TRUE COPY OF THE JUDGMENT DATED 14.03.2018 IN W.P.(C)NO.28398 OF 2017 AND CONNECTED CASES PASSED BY THIS HON'BLE COURT.

RESPONDENTS' EXHIBITS: NIL