Roy Thomas vs Special Tahsildar (Land ...
2021 Latest Caselaw 23622 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 TUESDAY, THE 30TH DAY OF NOVEMBER 2021 / 9TH AGRAHAYANA, 1943
                          WP(C) NO. 27090 OF 2021
PETITIONER:

              ROY THOMAS
              AGED 51 YEARS
              S/O. K. THOMAS, KUZHINJALI HOUSE, MELE PAYYANI,
              KALLADIKODE, KARIMBA II, PALAKKAD 678 596
              BY ADVS.
              ANITHA MATHAI MUTHIRENTHY
              BASIL THOMAS
              MIDHUN S. KARUN


RESPONDENTS:

     1        SPECIAL TAHSILDAR (LAND TRIBUNAL) & THAHSILDAR (LAND
              RECORDS), OFFICE OF THE LAND TRIBUNAL, 2ND FLOOR,
              MINI CIVIL STATION, AGALI, ATTAPADI, AGALI 678 581
     2        VILLAGE OFFICER
              VILLAGE OFFICE, KARIMBA II
              KALLDIKODE, KERALA 678 596




              SMT.SURYA BINOY.SR.G.P.



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

30.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                     2



W.P.(C)No. 27090 of 2021




                           JUDGMENT

Dated this the 30th day of November, 2021.

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.193 of 2021, has been initiated against him by

the 1st respondent - Special Tahsildar (Land Tribunal);

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. When I hear the learned Senior Government

Pleader, as afore, it is without doubt this Court has been

ordering suo motu proceedings to be disposed of within

W.P.(C)No. 27090 of 2021

a time frame. That said, though this Court normally

fixes eighteen months time for the Competent Authority

to complete proceedings, I am of the view that in this

case it will be justified to expand it to twenty four

months, since the application of the petitioner has been

made only very recently.

Resultantly, this writ petition is ordered, directing

the 1st respondent to complete proceedings in

S.M.No.193 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 twenty

four months from the date of receipt of a certified copy

of this judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Raj/01.12.2021.

W.P.(C)No. 27090 of 2021

APPENDIX OF WP(C) 27090/2021

PETITIONER EXHIBITS Exhibit P1 A TRUE COPY OF THE TAX RECEIPT DATED 2-08-2021 Exhibit P2 A TRUE COPY OF THE RECEIPT ISSUED BY THE FIRST RESPONDENT DATED 7-10-2021 Exhibit P3 A TRUE COPY OF THE REPORT OF THE 2ND RESPONDENT DATED 29-07-2021