Geetha vs The Deputy Collector
2021 Latest Caselaw 21664 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. 23859 OF 2021
PETITIONERS:

       1          GEETHA
                  AGED 51 YEARS
                  W/O.VISWANATHAN, THEKKOOTTUPURAKKAL,
                  MANIKYATHU PADI, GURUVAYUR,
                  THRISSUR-680101.

       2          ANITHA,
                  AGED 49 YEARS
                  W/O.VENUGOPAL.T.P, THAMARAPARAMBIL,
                  VALANCHERRY.P.O,MALAPPURAM-676552.

                  BY ADVS.
                  VIJAI MATHEWS
                  JOSEPH THEKKEKURUVANAL



RESPONDENTS:

       1          THE DEPUTY COLLECTOR
                  CIVIL STATION, PALAKKAD,
                  PALAKKAD DISTRICT-678014.

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


OTHER PRESENT:

                  SMT. RESMITHA.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. 23859 OF 2021
                                2


                        JUDGMENT

The petitioner has approached this Court asserting that a

suo motu proceedings, bearing S.M.No.364 of 2021, has been

initiated against him by the 1 st respondent - Deputy Collector

(Land Reforms); and seeks that the same be directed to be

disposed of within a time frame to be fixed by this Court.

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

Resmitha Ramachandran, submitted that the afore mentioned

suo motu proceedings was initiated against the petitioner only

in 2021 and therefore, that this writ petition is premature.

3. Even though I find the afore submissions of the learned

Special Government Pleader to be valid, I am also aware that,

as a rule, this Court directs the competent authority to dispose

of such proceedings within a period of eighteen months. I,

therefore, do not see why the petitioner should not be given

the said benefit. Resultantly, this writ petition is ordered,

directing the 1st respondent to complete proceedings in

S.M.No.364 of 2021, after following due procedure and after

affording necessary opportunity of being heard to the WP(C) NO. 23859 OF 2021

petitioner - as also any other interested person - as

expeditiously as is possible, but not later than eighteen

months from the date of receipt of a certified copy of this

judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE ANB WP(C) NO. 23859 OF 2021

APPENDIX OF WP(C) 23859/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE NOTICE IN SM NO.364/2020, DATED 24-11-2020.