Shihabudheen K.K vs Land Tribunal(Land Reforms)
2021 Latest Caselaw 20893 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                       WP(C) NO. 21280 OF 2021
PETITIONER:

    1     SHIHABUDHEEN K.K, S/O. SAITHALAVI,
          KUPPALATH HOUSE, MUSLIYAR KOTTAMPARA,
          EDAYUR NORTH P.O, MALAPPURAM DISTRICT.

          BY ADV. U.K.DEVIDAS



RESPONDENTS:

    1     LAND TRIBUNAL(LAND REFORMS),
          CIVIL STATION, TIRUR, TIRUR P.O,
          MALAPPURAM DISTRICT - 679 101.

    2     SPECIAL TAHSILDAR,(LAND REFORMS)
          LAND TRIBUNAL, CIVIL STATION, TIRUR, TIRUR P.O,
          MALAPPURAM DISTRICT - 679 101.

          SMT. SURYA BINOY- SR. G.P


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 21280 OF 2021
                                   -2-

                               JUDGMENT

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.259 of 2021, has been initiated against him

by the 1st respondent - Land Tribunal (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.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. 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, WP(C) NO. 21280 OF 2021

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.259 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

eighteen months from the date of receipt of a

certified copy of this judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv