Aalukkal Gireesh Kumar vs State Of Kerala
2021 Latest Caselaw 23327 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  THURSDAY, THE 25TH DAY OF NOVEMBER 2021 / 4TH AGRAHAYANA, 1943
                       WP(C) NO. 26488 OF 2021
PETITIONER:

          AALUKKAL GIREESH KUMAR
          AGED 57 YEARS
          S/O RAVUNNI NAIR,MANGAT
          HOUSE,ARIYALLOOR,VALLIKUNNU,TIRURANGADI,MALAPPURAM-676
          312, PIN - 676312

          BY ADV CHITHRA R.SHENOY



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY ITS SECRETARY, DEPARTMENT OF REVENUE,
          SECRETARIAT,THIRUVANANTHAPURAM, PIN - 695001

    2     THE LAND TRIBUNAL,
          TIRURANGADI, REPRESENTED BY THE SPECIAL
          TAHSILDAR(LR),TIRURANGADI, MALAPPURAM-676 306



          SMT. SURYA BINOY- SR. G.P




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 26488 OF 2021
                                  2



                             JUDGMENT

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.727 of 2021, has been initiated against

him by the 2nd 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

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 WP(C) NO. 26488 OF 2021

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 2nd respondent to complete

proceedings in S.M.No.727 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/25/11/2021 WP(C) NO. 26488 OF 2021

APPENDIX OF WP(C) 26488/2021

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF SALE DEED NO. 2128/1993 OF PARAPPANANGADI SRO

Exhibit P2 TRUE COPY OF REPORT DATED 11/10/2021 FILED BY THE REVENUE INSPECTOR L.T.TIRURANGADI.

Exhibit P3 TRUE COPY OF CERTIFICATE DATED 18/10/2021 ISSUED BY 2ND REPONDENT.

Exhibit P4 TRUE COPY OF FEE STRUCTURE FOR B TECH COURSE ISSUED FROM MES ENGINEERING COLLEGE KUTTIPPURAM DATED 29/4/2019.

Exhibit P5 TRUE COPY OF CHALLAN FOR PAYMENT OF FEE DATED 15/7/2019 TO MES ENGINEERING COLLEGE KUTTIPPURAM.