Habeeb Rahman vs The Special Tahsildar, (Lr)
2021 Latest Caselaw 21899 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   WEDNESDAY, THE 3RD DAY OF NOVEMBER 2021 / 12TH KARTHIKA, 1943
                       WP(C) NO. 23948 OF 2021
PETITIONER:

          HABEEB RAHMAN
          AGED 37 YEARS
          S/O. ALAVIKUTTY, CHERADA HOUSE, KURUMBATHUR P.O, TIRUR,
          MALAPPURAM DISTRICT.

          BY ADV P.T.SHEEJISH



RESPONDENTS:

    1     THE SPECIAL TAHSILDAR, (LR)
          LAND TRIBUNAL-TIRUR, TIRUR P.O, MALAPPURAM DISTRICT,
          KERALA 676 101

    2     THE VILLAGE OFFICER
          KURUMBATHUR VILLAGE, MALAPPURAM DISTRICT, KERALA PIN
          679 586



          SMT. SURYA BINOY- SR. G.P




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 23948 OF 2021
                                  2



                            JUDGMENT

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.853 of 2021, has been initiated against

him by the 1st respondent - Special Tahsildar

(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

recently and therefore, that this writ petition

is premature.

3. Even though I find the afore submissions

of the learned Senior Government Pleader to be

valid, I am also aware that, as a rule, this

Court directs the competent authority to WP(C) NO. 23948 OF 2021

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.853 of 2021, after

following due procedure and after 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 SAS/03/11/2021 WP(C) NO. 23948 OF 2021

APPENDIX OF WP(C) 23948/2021

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE LAND TAX RECEIPT OF THE LAND IN SURVEY NUMBBER 181/2B-22 ISSUED BY THE 2ND RESPONDENT DATED 18-04-2018

Exhibit P2 THE TRUE COPY OF SOMOTO REPORT OF SM NO 853/21 DATED 22-03-2019