Moitheen vs Land Tribunal
2021 Latest Caselaw 21676 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. 23808 OF 2021
PETITIONER:

          MOITHEEN,
          AGED 58 YEARS
          S/O. THITHU PATHUMMA, VALIYA PEEDIKAKKAL HOUSE, PANG,
          P.O. CHANTHAPPARAMBU, MALAPPURAM DISTRICT.

          BY ADV U.K.DEVIDAS



RESPONDENTS:

    1     LAND TRIBUNAL,
          (DEVASWOM), COLLECTORATE, UP HILL P.O.,
          MALAPPURAM 676 505.

    2     DEPUTY COLLECTOR,
          (LAND REFORMS), LAND TRIBUNAL, COLLECTORATE,
          UP HILL P.O., MALAPPURAM DISTRICT 676 505.


OTHER PRESENT:

          SMT. SURYA BINOY.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. 23808 OF 2021
                               2



                          JUDGMENT

The petitioner has approached this Court asserting that a

suo motu proceedings, bearing S.M.No.470 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 Senior Government Pleader,

Smt. Surya Binoy, 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 2nd respondent to complete proceedings in

S.M.No.470 of 2021, after following due procedure and after

affording necessary opportunity of being heard to the WP(C) NO. 23808 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. 23808 OF 2021

APPENDIX OF WP(C) 23808/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CERTIFICATE NO.

M2.449766/21 DATED 18.10.2021 IN SM. NO. 470/2021 ISSUED BY THE SECOND RESPONDENT.