Muhammed Iqbal vs Land Tribunal
2021 Latest Caselaw 20483 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 1ST DAY OF OCTOBER 2021 / 9TH ASWINA, 1943
                       WP(C) NO. 20726 OF 2021
PETITIONER:

            MUHAMMED IQBAL
            S/O.MAYINKUTTY, THAYYIL HOUSE, KALPAKANCHERY P.O.,
            MALAPPURAM DISTRICT.

            BY ADV U.K.DEVIDAS



RESPONDENTS:

    1       LAND TRIBUNAL
            (LAND REFORMS), CIVIL STATION, TIRUR, TIRUR P.O.,
            MALAPPURAM DISTRICT-679101.

    2       SPECIAL TAHSILDAR,
            (LAND REFORMS), LAND TRIBUNAL, CIVIL STATION,
            TIRUR, TIRUR P.O., MALAPPURAM DISTRICT-679101.

            SRI. ASHWIN SETHUMADHAVAN- SR GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20726 OF 2021
                                 2


                             JUDGMENT

The petitioner has approached this Court asserting that a

suo motu proceedings, bearing S.M.No.1217 of 2021, has been

initiated against him by the 2 nd 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,

Sri.Aswin Sethumadhavn, submitted that the afore mentioned

suo motu proceedings was initiated against the petitioner only

in 2021 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 2 nd

respondent to complete proceedings in S.M.No.1217 of 2021,

after following due procedure and after affording necessary WP(C) NO. 20726 OF 2021

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 stu WP(C) NO. 20726 OF 2021

APPENDIX OF WP(C) 20726/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SUO MOTO REPORT DATED 09.09.2021 OF VILLAGE OFFICER, KURUMBATHUR.