Jaseena Joushad vs The Special Thahsildar (Lr)
2021 Latest Caselaw 9102 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

    THURSDAY, THE 18TH DAY OF MARCH 2021 / 27TH PHALGUNA, 1942

                          OP(C).No.553 OF 2021


PETITIONER/S:

                JASEENA JOUSHAD,
                AGED 47 YEARS,
                W/O.NOUSHAD, MANDAYAPURATH, MANDAYAPURATH HOUSE,
                KALPAKANCHERY, MALAPPURAM DISTRICT, PIN 676 551.

                BY ADV. SRI.P.T.SHEEJISH

RESPONDENT/S:

      1         THE SPECIAL THAHSILDAR (LR),
                LAND TRIBUNAL, CIVIL STATION, TIRUR, MALAPPURAM
                DISTRICT, KERALA 676 101.

      2         THE VILLAGE OFFICER,
                MANGALAM VILLAGE, MALAPPURAM DISTRICT,
                KERALA, PIN 676 561.




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

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 18.03.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 OP(C).No.553 OF 2021



                               2




                         JUDGMENT

Dated this the 18th day of March 2021

This O.P is filed by the petitioner in SM Case

No.373/2021, pending before the Land Tribunal, Tirur,

for issue of direction to the Tribunal for early

disposal of the matter within a time frame to be fixed

by this Court.

2. A report was called for from the Tribunal. The

report indicates that more than 5000 cases are pending

for disposal. The Tribunal has also requested for a

direction to be issued to the petitioner himself to

submit necessary documents for early disposal of the

proceedings.

3. I have heard learned Government Pleader as well

as learned Counsel appearing for the petitioner.

4. I am of the opinion that direction for early OP(C).No.553 OF 2021

disposal of the matter shall be issued to the Land

Tribunal. Having regard of the report submitted and

also the number of the cases pending before the

Tribunal, I am of the opinion that a period of 12

months shall be granted to the Tribunal to dispose of

the matter.

In the result, the O.P is allowed, calling upon

the Land Tribunal, Tirur, to dispose of the matter

within a period of 12 months from the date of

production of a certified copy of this judgment.

Sd/-

T.V.ANILKUMAR

JUDGE

uu

18.3.2021 OP(C).No.553 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE 2ND RESPONDENT DATED 3.12.2020

EXHIBIT P2 THE TRUE COPY OF THE CERTIFICATE OF SUOMOTO PROCEEDINGS DATED 24.2.2021.