Noushad Babu vs The Special Thahsildar (Lr)
2021 Latest Caselaw 9531 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR.JUSTICE T.V.ANILKUMAR

  MONDAY, THE 22ND DAY OF MARCH 2021 / 1ST CHAITHRA, 1943

                       OP(C).No.576 OF 2021

      SM 1401/2020 ON THE FILE OF LAND TRIBUNAL, TIRUR


PETITIONER/APPLICANT:

               NOUSHAD BABU
               AGED 39 YEARS
               S/O SAITHALI, ULLEERITHODI HOUSE, VADAKKUMBRAM,
               KAREKKAD P.O., EDAYUR, MALAPPURAM DISTRICT, PIN-
               676 553.

               BY ADV. SRI.P.T.SHEEJISH

RESPONDENTS:

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

      2        THE VILLAGE OFFICER,
               EDAYUR VILLAGE, TIRUR TALUK, MALAPPURAM
               DISTRICT, KERALA, PIN-676 552.

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

     THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
22.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 O.P.(C)No.576 of 2021

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          Dated this the 22nd day of March, 2021


                          J U D G M E N T

The petitioner is the applicant in

S.M.No.1401/2020 pending on the file of the Land

Tribunal, Tirur. He seeks a direction to be issued

to the Land Tribunal for speedy disposal of the

matter within a time frame to be fixed by this

Court.

2. A report was obtained from the Land

Tribunal and the report indicates that there are

more than 5,000 cases pending for disposal.

3. I heard the learned counsel for the

petitioner as well the learned Senior Government

Pleader.

4. The learned Senior Government Pleader

submits that at least a period of 12 months' may be

allowed to the Land Tribunal for disposal of the

matter considering the overall pendency of matters O.P.(C)No.576 of 2021

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pending before that forum.

In the result, the original petition is allowed

calling upon the Land Tribunal, Tirur, to take up

S.M.No.1401/2020 forthwith and dispose it of

finally within a period of 12 months from the date

of production of certified copy of this judgment.

The applicant is directed to co-operate with the

Tribunal for early disposal and to submit all

documents necessary to prove his alleged claim.

All pending interlocutory applications are

closed.

Sd/-

T.V.ANILKUMAR JUDGE ami/ O.P.(C)No.576 of 2021

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APPENDIX

PETITIONER'S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE 2ND RESPONDENT DATED 17.7.2020

EXHIBIT P2 THE TRUE COPY OF THE CERTIFICATE OF SUO MOTO PROCEEDINGS DATED 19.2.2021