Aysha Kutty vs The Special Tahsildar,(Lr)
2021 Latest Caselaw 21914 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. 23946 OF 2021
PETITIONER:

          AYSHA KUTTY
          D/O. SAINUDHEEN HAJI, KANJIRAKADAN AYYAPALLY HOUSE,
          VADAKUMBRAM, EDAYUR, MALAPPURAM DISTRICT, PIN 676 552

          BY ADV P.T.SHEEJISH



RESPONDENTS:

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

    2     THE VILLAGE OFFICER
          EDAYUR VILLAGE, MALAPPURAM DISTRICT, KERALA, PIN 676
          552



          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. 23946 OF 2021
                                   2



                            JUDGMENT

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.697 of 2020, 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

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

dispose of such proceedings within a period of WP(C) NO. 23946 OF 2021

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.697 of 2020, 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. 23946 OF 2021

APPENDIX OF WP(C) 23946/2021

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF LAND TAX RECEIPT DATED 24-

06-2020

Exhibit P2 THE TRUE COPY OF CERTIFICATE OF SUOMOTO PROCEEDINGS OF SM NO. 697/2020 DATED 25-06-