Noushad Ali M K vs The Special Tahsildare (Land
2021 Latest Caselaw 23650 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. 26983 OF 2021

PETITIONER:

              NOUSHAD ALI M K
              AGED 39 YEARS
              S/O. KUNHIMOIDHEENKUTTY, MUTTIKKATTIL HOUSE,
              KOODASSERIPPARA, KURUMBATHUR POST, TIRUR TALUK, MALAPPURAM
              DISTRICT 676 301

              BY ADVS.
              BINU V V VEETTIL VALAPPIL
              S.K.PREMJITH MENON



RESPONDENTS:

     1        THE SPECIAL TAHSILDAR (LAND REFORMS)
              OFFICE OF THE SPECIAL TAHSILDAR (LR), THE LAND TRIBUNAL, TIRUR
              MALAPPURAM DISTRICT 676 101

     2        THE VILLAGE OFFICER
              KURUMBATHUR VILLAGE OFFICE, KADUNGATHUKUNDU TOWN,
              VALAVANNUR, KALPAKANCHERRY, TIRUR TALUK, MALAPPURAM
              DISTRICT 676 551




              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:
                                        2



W.P.(C)No. 26983 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.363 of 2020, 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 Special 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 Special Government Pleader to be valid, I

W.P.(C)No. 26983 of 2021

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.363 of 2020, 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

Raj/01.12.2021.

W.P.(C)No. 26983 of 2021

APPENDIX OF WP(C) 26983/2021

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RECEIPT ISSUED BY THE 1ST RESPONDENT DATED 24-02-2020