Janaki vs The Deputy Collector (Land ...
2021 Latest Caselaw 21663 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    TUESDAY, THE 2ND DAY OF NOVEMBER 2021 / 11TH KARTHIKA, 1943
                       WP(C) NO. 23860 OF 2021
PETITIONER:

           JANAKI
           AGED 73 YEARS
           W/O. PARAMESWARAN, NEDUNGATTIL HOUSE, THIRUVEGAPURA,
           PATTAMBI TALUK, PALAKKAD DISTRICT, PIN - 679304.

           BY ADVS.
           VIJAI MATHEWS
           JOSEPH THEKKEKURUVANAL



RESPONDENTS:

     1     THE DEPUTY COLLECTOR (LAND REFORMS)
           CIVIL STATION PALAKKAD, PALAKKAD DISTRICT - 678014.

     2     VILLAGE OFFFICER
           THIRUVAGAPPARA VILLAGE, THIRUVEGAPURA, PATTAMBI TALUK,
           PALAKKAD DISTRICT - 679304.


OTHER PRESENT:

           SMT. SURYA BINOY.SR.G.P



  THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 02.11.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23860 OF 2021
                                   2




                         JUDGMENT

The petitioner, who is stated to be a senior citizen of over 70

years in age, has approached this Court alleging that, even though a

suo motu proceedings has been initiated against her by the 1 st

respondent Deputy Collector (Land Reforms) and numbered as

S.M.No.457 of 2021, further action thereon has not been completed

until now. The petitioner, therefore, prays the 1 st respondent be

directed to do so and issue appropriate final orders thereon, within a

time frame to be fixed by this Court.

2. In response, the learned Senior Government Pleader Smt.

Surya Binoy, submitted that, if the suo motu proceedings are still

pending against the petitioner, the same can be disposed of by the

1st respondent, within a period of eight months, taking note of the

fact that she is a senior citizen. She, therefore, prayed that this writ

petition be ordered only on such terms.

3. When I consider the afore submissions, it is ineluctable that

if S.M.No.457 of 2021 is still pending against the petitioner, then it

will require to be disposed of by the 1 st respondent within a period

of eight months, because this is the time frame that has been

constantly followed by this Court in the case of senior citizens.

Resultantly, this writ petition is ordered, directing the 1st WP(C) NO. 23860 OF 2021

respondent to complete proceedings in S.M.No.457 of 2021, after

following due procedure and after affording necessary opportunity of

being heard to the petitioner - as also to any other

interested/affected persons - thus, culminating in an apposite order

thereon, as expeditiously as is possible, but not later than six months

from the date of receipt of a certified copy of this judgment.

This writ petition is thus disposed of.

Sd/-

DEVAN RAMACHANDRAN JUDGE ANB WP(C) NO. 23860 OF 2021

APPENDIX OF WP(C) 23860/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE NOTICE IN SM NO.457/2021 DATED 21.10.2021.

Exhibit P2 TRUE COPY OF THE AADHAR CARD OF THE PETITIONER DATED NIL.