Lakshmi vs Special Tahsildar (L.R)
2021 Latest Caselaw 17889 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   WEDNESDAY, THE 1ST DAY OF SEPTEMBER 2021 / 10TH BHADRA, 1943
                      WP(C) NO. 17549 OF 2021
PETITIONER:

       LAKSHMI
       AGED 74 YEARS
       W/O. LATE RAMANATHAN, GOGUL NIVAS, MATHUR, MATHUR - I
       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 - 679104.

          SMT RESHMITHA RAMACHANDRAN -GOVERNMENT PLEADER




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 17549 OF 2021
                                2


                            JUDGMENT

The petitioner, who is stated to be a senior citizen of

over 74 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.676 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.Resmitha Ramachandran, 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

ineluctable that if S.M.No.676 of 2021 is still pending against

the petitioner, then it will require to be disposed of by the WP(C) NO. 17549 OF 2021

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.676 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 stu WP(C) NO. 17549 OF 2021

APPENDIX OF WP(C) 17549/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT ISSUED BY THE RESPONDENT DATED 11.08.2021.