Lakshmi vs Special Tahsildar (L.R)
2021 Latest Caselaw 17914 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. 17510 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 - 679 104.

          SRI ASHWIN SETHUMADHAVAN-SR 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. 17510 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.675 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

Sri.Ashwin Sethumadhavan, 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. He,

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.675 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.

WP(C) NO. 17510 OF 2021

Resultantly, this writ petition is ordered, directing the

respondent to complete proceedings in S.M.No.675 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. 17510 OF 2021

APPENDIX OF WP(C) 17510/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT ISSUED BY THE RESPONDENT DATED 11/08/2021.