Sathyabhama vs Special Tahsildar, (L.R.)
2021 Latest Caselaw 20965 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. 21242 OF 2021
PETITIONER:

          SATHYABHAMA, AGED 68 YEARS,
          W/O. LATE KUMARAN, KIZHAKKUMURI, MANJAPPRA,
          KANNAMBRA -II VILLAGE, ALATHUR, PALAKKAD.

          BY ADV V.A.JOHNSON (VARIKKAPPALLIL)



RESPONDENT:

          SPECIAL TAHSILDAR, (L.R.),
          OFFICE OF THE SPECIAL TAHSILDAR (L.R.),
          MINI CIVIL STATION, OTTAPALAM, PATTAMBI,
          PALAKKAD - 679 104.

          BY ADV.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. 21242 OF 2021
                                        -2-

                                  JUDGMENT

The petitioner, who is stated to be a senior

citizen of over 68 years in age, has approached this

Court alleging that, even though a suo motu

proceedings has been initiated against her by the

respondent Special Tahsildar (Land Reforms) and

numbered as S.M.No.290 of 2021, further action thereon

has not been completed until now. The petitioner,

therefore, prays the respondent be directed to do so

and issue appropriate final orders thereon, within a

time frame to be fixed by this Court.

2. In response, the learned Senior Government

Pleader - Smt.Surya Binoy, submitted that, if the suo

motu proceedings are still pending against the

petitioner, the same can be disposed of by the

respondent, within a period of six months, taking note

of the fact that she is a senior citizen. She,

therefore, prayed that this writ petition be ordered

only on such terms.

3. When I consider the afore submissions, it is WP(C) NO. 21242 OF 2021

ineluctable that if S.M.No.290 of 2021 is still

pending against the petitioner, then it will require

to be disposed of by the respondent within a period of

six months, because this is the time frame that has

been constantly followed by this Court in the case of

senior citizens.

Resultantly, this writ petition is ordered,

directing the respondent to complete proceedings in

S.M.No.290 of 2021, after following due procedure and

after affording necessary opportunity of being heard

to the petitioner - as also to any other

interested/affected persons - thus, culminating in an

apposite order thereon, as expeditiously as is

possible, but not later than six months from the date

of receipt of a certified copy of this judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 21242 OF 2021

APPENDIX OF WP(C) 21242/2021

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE RECEIPT ISSUED BY THE RESPONDENT DATED 03.03.2021.

EXHIBIT P2 TRUE COPY OF THE AADHAR CARD NO.

503618336068 OF THE PETITIONER.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE