Anjali A vs Land Tribunal (Devaswom)
2021 Latest Caselaw 21675 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. 23809 OF 2021
PETITIONER:

           ANJALI A.,
           AGED 27 YEARS
           W/O. PRASANTH, PACHEERI HOUSE, PAINKANNUR P.O.,
           VALANCHERY, MALAPPURAM DISTRICT.

           BY ADV U.K.DEVIDAS



RESPONDENTS:

     1     LAND TRIBUNAL (DEVASWOM),
           COLLECTORATE, UP HILL P.O., MALAPPURAM-676505.

     2     THE DEPUTY COLLECTOR (LAND REFORMS),
           LAND TRIBUNAL, COLLECTORATE, UP HILL P.O., MALAPPURAM
           DISTRICT-676505.


OTHER PRESENT:

           SMT. RESMITHA RAMACHANDRAN-    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. 23809 OF 2021
                                    2




                        JUDGMENT

The petitioner has approached this Court asserting that a

suo motu proceedings, bearing S.M.No.1568 of 2021, has been

initiated against him by the 2nd 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 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 2 nd WP(C) NO. 23809 OF 2021

respondent to complete the proceedings in S.M.No.1568 of

2021, after following due procedure and affording necessary

opportunity of being heard to the 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. 23809 OF 2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE SUOMOTO REPORT DATED 28.09.2021 BY THE VILLAGE OFFICER, KATTIPPARUTHI.