Khalid vs Special Tahsildar (Lr)
2021 Latest Caselaw 23186 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  WEDNESDAY, THE 24TH DAY OF NOVEMBER 2021 / 3RD AGRAHAYANA, 1943
                       WP(C) NO. 26401 OF 2021
PETITIONER:

          KHALID, S/O. MUHAMMED, CHITTUR HOUSE, PADAPARAMB (P.O),
          MALAPPURAM DISTRICT, PIN-673 636.

          BY ADV P.T.SHEEJISH



RESPONDENTS:

    1     SPECIAL TAHSILDAR (LR),
          LAND TRIBUNAL - TIRURANGADI, TIRURANGADI P.O.,
          MALAPPURAM DISTRICT, KERALA-676 306.

    2     THE VILLAGE OFFICER,
          KANNAMANGALAM VILLAGE,
          MALAPPURAM DISTRICT, KERALA, PIN-676 304.

          BY ADV.SMT.K.AMMINIKKUTTY, SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26401 OF 2021
                                     -2-

                               JUDGMENT

The petitioner, who is stated to be a senior

citizen of over 64 years in age, has approached this

Court alleging that, even though a suo motu

proceedings has been initiated against him by the 1st

respondent - Special Tahsildar (Land Reforms) and

numbered as S.M.No.678 of 2021, further action thereon

has not been completed until now. The petitioner,

therefore, prays the 1st 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 1st

respondent, within a period of six 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 WP(C) NO. 26401 OF 2021

ineluctable that if S.M.No.678 of 2021 is still

pending against the petitioner, then it will require

to be disposed of by the 1st respondent within a period

of six months, because this is the time frame that has

been constantly followed by this Court in the case of

senior citizens.

Resultantly, this writ petition is ordered,

directing the 1st respondent to complete proceedings in

S.M.No.678 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 six months from the date

of receipt of a certified copy of this judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 26401 OF 2021

APPENDIX OF WP(C) 26401/2021

PETITIONER EXHIBITS

EXHIBIT P1 THE TRUE COPY OF THE LAND TAX RECEIPT ISSUED TO THE PETITIONER DATED 08.09.2021

EXHIBIT P2 THE TRUE COPY OF THE SUO MOTO REPORT DATED 25.09.2021

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE