Mukundan vs Land Tribunal
2021 Latest Caselaw 22669 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

         FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA, 1943

                             WP(C) NO. 25822 OF 2021

PETITIONER:

               MUKUNDAN
               AGED 62 YEARS
               S/O. VELAYUDHAN, VALLATH HOUSE, PADIYAM P.O, VETTOM, MALAPPURAM
               DISTRICT.

               BY ADV U.K.DEVIDAS



RESPONDENTS:

     1         LAND TRIBUNAL
               (LAND REFORMS), CIVIL STATION, TIRUR, TIRUR P.O, MALAPPURAM
               DISTRICT - 679101.

     2         SPECIAL TAHSILDAR (LAND REFORMS)
               LAND TRIBUNAL, CIVIL STATION, TIRUR, TIRUR P.O, MALAPPURAM
               DISTRICT - 679101.

               SMT.K.AMMINIKUTTY-SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 19.11.2021,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 25822 OF 2021

                                        2




                               JUDGMENT

The petitioner, who is stated to be a senior citizen of over 62

years in age, has approached this Court alleging that, even though a

suo motu proceedings has been initiated against her by the 2 nd

respondent Special Tahsildar (Land Reforms) and numbered as

S.M.No.1466 of 2021, further action thereon has not been completed

until now. The petitioner, therefore, prays the 2 nd respondent be

directed to do so and issue appropriate final orders thereon, within a

time frame to be fixed by this Court.

2. In response, the learned Senior Government Pleader

Smt.K.Amminikutty, submitted that, if the suo motu proceedings are

still pending against the petitioner, the same can be disposed of by the

2nd respondent, within a period of 8 months, taking note of the fact

that he is a senior citizen. She, therefore, prayed that this writ petition

be ordered only on such terms.

3. When I consider the afore submissions, it is ineluctable that if

S.M.No.1466 of 2021 is still pending against the petitioner, then it will

require to be disposed of by the 2 nd respondent within a period of 8

months, because this is the time frame that has been constantly

followed by this Court in the case of senior citizens. WP(C) NO. 25822 OF 2021

Resultantly, this writ petition is ordered, directing the 2 nd

respondent to complete proceedings in S.M.No.1466 of 2021, after

following due procedure and after affording necessary opportunity of

being heard to the petitioner - as also to any other interested/affected

persons - thus, culminating in an apposite order thereon, as

expeditiously as is possible, but not later than 8 months from the date

of receipt of a certified copy of this judgment.

This writ petition is thus disposed of.

SD/-

DEVAN RAMACHANDRAN JUDGE rp WP(C) NO. 25822 OF 2021

APPENDIX OF WP(C) 25822/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CERTIFICATE DATED 06.11.2021 ISSUED BY THE SECOND RESPONDENT.