Vijayakumar vs The Deputy Collector (Lr)
2021 Latest Caselaw 21131 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. 22247 OF 2021
PETITIONER:

           VIJAYAKUMAR
           AGED 50 YEARS
           S/O LATE VELAYUTHAN,
           ADIYATH PADAM, AYAKKAD,
           VADAKKENCHERY, PALAKKAD DISTRICT.


           BY ADVS.
           P.R.VENKATESH
           G.KEERTHIVAS



RESPONDENT:

           THE DEPUTY COLLECTOR (LR)
           COLLECTORATE, PALAKKAD-678001.


OTHER PRESENT:

           SMT. K AMMINIKUTTY - SR GP



  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. 22247 OF 2021
                               2

                          JUDGMENT

The petitioner has approached this Court asserting that a

suo motu proceedings, bearing S.M. No.255 of 2017, has been

initiated against him by the respondent - Deputy Collector

(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. K. Amminikutty, submitted that the afore mentioned suo

motu proceedings was initiated against the petitioner only in

2017 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 respondent to complete proceedings in S.M.

No.255 of 2017, 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 WP(C) NO. 22247 OF 2021

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. 22247 OF 2021

APPENDIX OF WP(C) 22247/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF LETTER DATED 10.07.2017 ISSUED BY THE RESPONDENT IN THE CASE OF THE PETITIONER IN SM NO.255/2017.

Exhibit P2 TRUE COPY OF THE JUDGMENTS IN WPC NO.854/2018 DATED 14.03.2018 OF THIS HON'BLE COURT.