Sameena vs Land Tribunal
2021 Latest Caselaw 21126 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    WEDNESDAY, THE 20TH DAY OF OCTOBER 2021 / 28TH ASWINA, 1943
                       WP(C) NO. 22306 OF 2021
PETITIONER:

           SAMEENA
           AGED 38 YEARS
           D/O.AHAMMED, POOZHIKKAL HOUSE,
           THEYYALINGAL, NANNAMBRA,
           MALAPPURAM DISTRICT.
           BY ADV U.K.DEVIDAS



RESPONDENTS:

     1     LAND TRIBUNAL
           (LAND REFORMS), CIVIL STATION,
           TIRURANGADI, TIRURANGADI P.O.,
            MALAPPURAM DISTRICT - 676 306.
     2     SPECIAL TAHSILDAR (LAND REFORMS)
           LAND TRIBUNAL, CIVIL STATION TIRURANGADI,
           TIRURANGADI P.O., MALAPPURAM DISTRICT - 676 306.
OTHER PRESENT:

           SMT. SURYA BINOY- SR. G.P



  THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 20.10.2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 22306 OF 2021
                                 2

                           JUDGMENT

The petitioner has approached this Court asserting that a

suo motu proceedings, bearing S.M. No. 643 of 2021, has been

initiated against her by the 2nd 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 Government Pleader,

Smt. Surya Binoy, 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

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 first respondent to complete proceedings in

S.M. No. 643 of 2021, after following due procedure and after WP(C) NO. 22306 OF 2021

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 ANB WP(C) NO. 22306 OF 2021

APPENDIX OF WP(C) 22306/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CERTIFICATE DATED 25/09/2021 ISSUED BY THE FIRST RESPONDENT.