Rafeeq vs Special Tahsildar (L.R)
2021 Latest Caselaw 22771 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. 25788 OF 2021
PETITIONER:

          RAFEEQ, AGED 40 YEARS, S/O.ABDUL JABBAR,
          CHENNATHAYIL HOUSE, KOZHIKKOTTIRI, MUTHUTHALA VILLAGE,
          PATTAMBI, PALAKKAD.

          BY ADV V.A.JOHNSON (VARIKKAPPALLIL)



RESPONDENT:

          SPECIAL TAHSILDAR (L.R)
          OFFICE OF THE SPECIAL TAHSILDAR (L.R),
          MINI CIVIL STATION, OTTAPALAM,
          PATAMBI, PALAKKAD-679 104.

          SMT. SURYA BINOY- SR. G.P


     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. 25788 OF 2021
                               2


                           JUDGMENT

The petitioner has approached this Court asserting that

a suo motu proceedings, bearing S.M.No.1048 of 2021, has

been initiated against him by the 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

2021 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

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

respondent to complete proceedings in S.M.No.1048 of

2021, after following due procedure and after affording

necessary opportunity of being heard to the petitioner - as WP(C) NO. 25788 OF 2021

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 stu WP(C) NO. 25788 OF 2021

APPENDIX OF WP(C) 25788/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT ISSUED BY THE RESPONDENT DATED 10.11.2021.