Aboobacker vs Land Tribunal
2021 Latest Caselaw 22390 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    TUESDAY, THE 9TH DAY OF NOVEMBER 2021 / 18TH KARTHIKA, 1943
                       WP(C) NO. 24592 OF 2021
PETITIONER:

          ABOOBACKER
          S/O. KUNHI MOITHENNKUTTY, EDATHADATHIL KALATHIL HOUSE,
          PANG, P.O PALLIPARAMBU, 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



          SMT. SURYA BINOY- SR. G.P




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
09.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 24592 OF 2021
                                   2



                               JUDGMENT

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.453 of 2021, has been initiated against

him by the 1st respondent - Land Tribunal

(Devaswom); 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

dispose of such proceedings within a period of WP(C) NO. 24592 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 2nd respondent to complete

proceedings in S.M.No.453 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/09/11/2021 WP(C) NO. 24592 OF 2021

APPENDIX OF WP(C) 24592/2021

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE CERTIFICATE NO M2.455488/21 DATED 25-10-2021 IN SM NO. 453/2021 ISSUED BY THE SECOND RESPONDENT.