Jerome Sebastian vs Special Tahsildar
2021 Latest Caselaw 23643 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. 26957 OF 2021
PETITIONER:

          JEROME SEBASTIAN
          AGED 42 YEARS
          S/O.DEVASIA, PANACHINAICKAL HOUSE,
          MUTTOM, THUDANGANADU POST,
          THODUPUZHA TALUK, IDUKKI DISTRICT 685 587

          BY ADV R.SREEHARI



RESPONDENTS:

    1     SPECIAL TAHSILDAR(LAND REFORMS),
          OFFICE OF THE SPECIAL TAHSILDAR (LR) PATTAMBI,
          MINI CIVIL STATION, OTTAPALAM 679 104

    2     THE VILLAGE OFFICER
          MANGALAMDAM VILLAGE OFFICE, MANGALAMDAM POST, PALAKKAD
          678 706


OTHER PRESENT:

          SMT.K.AMMINIKUTTY .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:
 WP(C) NO. 26957 OF 2021
                                2



                           JUDGMENT

The petitioner has approached this Court asserting that a

suo motu proceedings, bearing S.M.No.813 of 2021, has been

initiated against him by the 1st 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. K. Amminikutty, 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 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 1st respondent to complete proceedings in

S.M.No.813 of 2021, after following due procedure and after

affording necessary opportunity of being heard to the WP(C) NO. 26957 OF 2021

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 ANB WP(C) NO. 26957 OF 2021

APPENDIX OF WP(C) 26957/2021

PETITIONER EXHIBITS

Exhibit P1 PHOTOCOPY OF THE BASIC TAX RECEIPT DATED 26.4.2021 ISSUED BY THE 2ND RESPONDENT

Exhibit P2 PHOTOCOPY OF REPORT DATED 16.9.2021 SUBMITTED BY THE 2ND RESPONDENT

Exhibit P3 PHOTO COPY OF RECEIPT DATED 22.9.2021 ISSUED BY THE 1ST RESPONDENT

Exhibit P4 PHOTO COPY OF JUDGMENT IN W.P.(C) NO.7143/2021 DATED 19.3.2021 OF THIS COURT

Exhibit P5 PHOTO COPY OF JUDGMENT IN W.P.(C) NO.19483/2021 DATED 20.9.2021 OF THIS COURT