Jalendran vs Special Tahsildar (L.R.)
2021 Latest Caselaw 20957 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. 21169 OF 2021


PETITIONER:

              JALENDRAN, AGED 49 YEARS, S/O. LATE CHAMUNNI,
              KUPPAKKAD, KUZHALMANNAM, KUZHALMANNAM - I VILLAGE,
              ALATHUR, PALAKKAD.

              BY ADV V.A.JOHNSON (VARIKKAPPALLIL)



RESPONDENTS:

              SPECIAL TAHSILDAR (L.R.)
              OFFICE OF THE SPECIAL TAHSILDAR (L.R.),
              MINI CIVIL STATION, OTTAPALAM, PATTAMBI,
              PALAKKAD - 679104.

              SMT . K AMMINIKUTTY - SR GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
06.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 21169/21
                                         2



                            JUDGMENT

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.824/2021, has been initiated against him by

the 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.Amminikkutty, submitted that the

afore mentioned suo motu proceedings was initiated

against the petitioner only on 23.09.2021 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 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.

WPC 21169/21

Resultantly, this writ petition is ordered,

directing the respondent to complete proceedings

in S.M.No.824/2021 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/-

RR                                       DEVAN RAMACHANDRAN
                                               JUDGE
 WPC 21169/21


               APPENDIX OF WP(C) 21169/2021

PETITIONER EXHIBITS

Exhibit P1            TRUE COPY OF THE RECEIPT ISSUED BY THE
                      RESPONDENT DATED 23.09.2021.