Nalini vs Special Tahsildar (L.R)
2021 Latest Caselaw 23479 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. 26556 OF 2021


PETITIONER:

              NALINI, AGED 81 YEARS, D/O. THANKAMMA AMMA, ATHIKARATH
              HOUSE, PILAPPULLI, PARUTHIPULLI, PERINGOTTUKURISSI,
              PERINGOTTUKURISSI-I VILLAGE, ALATHUR , PALAKKAD

              BY ADV V.A.JOHNSON (VARIKKAPPALLIL)


RESPONDENT:

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



              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:
 WPC 26556/21
                                     2

                          JUDGMENT

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

81 years in age, has approached this Court alleging that, even

though a suo motu proceedings has been initiated against her by

the respondent Special Tahsildar (Land Reforms) and numbered as

S.M.No.1057/2021 further action thereon has not been completed

until now. She, therefore, prays that the 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.Surya Binoy, submitted that, if the suo motu proceedings are

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

by the respondent, within a period of six months, taking note of

the fact that she 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.1057/2021 is still pending against the petitioner, WPC 26556/21

then it will require to be disposed of by the 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

respondent to complete proceedings in S.M.No.1057/2021 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.

This writ petition is thus disposed of.

Sd/-

RR                                      DEVAN RAMACHANDRAN
                                                JUDGE
 WPC 26556/21


               APPENDIX OF WP(C) 26556/2021

PETITIONER EXHIBITS
Exhibit P1          TRUE COPY OF THE RECEIPT ISSUED BY THE
                    RESPONDENT DATED 10.11.2021
Exhibit P2          TRUE COPY OF THE AADHAAR CARD
                    NO.387694419801 OF THE PETITIONER