Kerala High Court
Udayakumar vs Special Tahsildar (Lr) on 5 November, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
WP(C) NO. 24210 OF 2021
PETITIONER:
UDAYAKUMAR
AGED 49 YEARS
S/O LATE CHAMI,
GRIENFIELDS,
PIRAYIRI P.O,
PALAKKAD.
BY ADV RAJESH SIVARAMANKUTTY
RESPONDENT:
SPECIAL TAHSILDAR (LR)
PATTAMBI,
OFFICE OF THE SPECIAL TAHSILDAR (L.R),
PATTAMBI,
MINI CIVIL STATION,
OTTAPALAM,
PALAKKAD DISTRICT,
PIN-679104.
SMT. SURYA BINOY, SR.GP.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.11.2021, ALONG WITH WP(C).24223/2021, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
WP(C) Nos. 24210 & 24223 OF 2021
2
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE T.R.RAVI
FRIDAY, THE 5TH DAY OF NOVEMBER 2021 / 14TH KARTHIKA, 1943
WP(C) NO. 24223 OF 2021
PETITIONER:
UDAYAKUMAR
AGED 49 YEARS
S/O. LATE CHAMI,
GREENFIELDS,
PIRAYIRI P.O,
PALAKKAD.
BY ADV RAJESH SIVARAMANKUTTY
RESPONDENT:
THE SPECIAL TAHSILDAR (LR)
PATTAMBI, OFFICE OF THE SPECIAL TAHSILDAR (LR),
PATTAMBI, MINI CIVIL STATION, OTTAPALAM,
PALAKKAD DISTRICT, PIN 679 104
SMT. RESMITHA, GP.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
05.11.2021, ALONG WITH WP(C).24210/2021, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
WP(C) Nos. 24210 & 24223 OF 2021
3
JUDGMENT
These writ petitions are filed seeking expeditious
disposal of the suo motu proceedings pending before
the Land Tribunal for issuance of purchase
certificates. It is pointed out that similar writ
petitions have been disposed of directing the Land
Tribunal to dispose of the matters within a period of
18 months in the case of persons who are not senior
citizens. Reference is made to the judgment dated
14.03.2018 in W.P.(C).No.28398/2017 and connected
cases.
In the above circumstances, these writ petitions
are disposed of directing the Land Tribunal to follow
the seniority of such cases and dispose of the same
within a maximum outer limit of 18 months unless there
is a stay passed by the higher authorities. The Land
Tribunal shall not break the seniority of such cases
except for any directions being issued by this Court
WP(C) Nos. 24210 & 24223 OF 2021
or any higher authority. Parties are at liberty to
take out notice to the land owners in such a manner in
which the Land Tribunal deems fit to do so, including
publications. If it is felt that there is delay in
obtaining reports through the Revenue Inspectors on
account of shortage of such officers, the Land
Tribunal is at liberty to get the reports from the
Village Officers concerned.
Sd/-
T.R.RAVI
JUDGE
Pn
WP(C) Nos. 24210 & 24223 OF 2021
APPENDIX OF WP(C) 24223/2021
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE RECEIPT DATED 20-10-2021
SHOWING THE SUO MOTO NUMBER AS SM NO.
925/2021 ISSUED FROM THE RESPONDENT.
WP(C) Nos. 24210 & 24223 OF 2021
APPENDIX OF WP(C) 24210/2021
PETITIONER'S EXHIBITS
Exhibit P1 TRUE COPY OF THE RECEIPT DATED 20.10.2021
SHOWING THE SUO MOTO NUMBER AS
SM.NO.924/2021 ISSUED FROM THE RESPONDENT.
