Dharmarajan.P.G vs State Of Kerala
2021 Latest Caselaw 18311 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  TUESDAY, THE 7TH DAY OF SEPTEMBER 2021 / 16TH BHADRA, 1943
                      WP(C) NO. 18167 OF 2021
PETITIONER:

          DHARMARAJAN.P.G
          AGED 71 YEARS
          S/O. GOPALAPILLAI PALAYIL, SMRA-257, MULANKADAKAM,
          KOLLAM-691 012.

         BY ADVS.
         K.S.HARIHARAPUTHRAN
         S.R.PRASANTH
         BHANU THILAK



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED BY THE REVENUE SECRETARY, GOVERNMENT
          SECRETARIAT, THIRUVANANTHAPURAM-695 001.

    2     SMT.OMANA
          W/O. RAMACHANDRANPILLAI, NISARI, KSEB NAGAR-194,
          VALLIKEEZU, KAVANADU P.O., KOLLAM-691 003.

    3     SMT.CHITRA
          D/O. RAMACHANDRANPILLAI, NISARI, KSEB NAGAR-194,
          VALLIKEEZU, KAVANADU P.O., KOLLAM-691 003.

    4     MR.MADHU
          S/O. RAMACHANDRANPILLAI, NISARI, KSEB NAGAR-194,
          VALLIKEEZU, KAVANADU P.O., KOLLAM-691 003.

    5     SMT.BINDU
          D/O. RAMACHANDRANPILLAI, NISARI, KSEB NAGAR-194,
          VALLIKEEZU, KAVANADU P.O., KOLLAM-691 003.

    6     SMT.JAYADEVI R.
          W/O. LATE MOHANDAS, 16/3 SENTHIL NAGAR, PERUNGALATHU,
          KANCHIPURAM, CHENNAI-600063
 WP(C) NO. 18167 OF 2021              2



    7          RAVIKUMAR
               S/O.LATE MOHANDAS, 16/3 SENTHIL NAGAR,
               PERUNGALATHU, KANCHIPURAM, CHENNAI-600063

    8          MR.RAJKUMAR
               S/O. LATE MOHANDAS, DOOR NO.7, PLOT NO-830, 6TH
               STREET, SREELYYAPPAN NAGAR, MADUROVAYAL, CHENNAI-
               600 095.

    9          SMT.MANJU
               D/O. LATE MOHANDAS, 16/3 SENTHIL NAGAR,
               PERUNGALATHU, KANCHIPURAM, CHENNAI-600063

               BY ADV.

               SR.GP SHRI.ASWIN SETHUMATHAVAN


        THIS     WRIT    PETITION   (CIVIL)   HAVING   COME    UP    FOR
ADMISSION       ON   07.09.2021,    THE   COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 18167 OF 2021              3

                            JUDGMENT

The petitioner alleges that even though he

preferred Exts.P3 and P4 statutory Appeals, under

the provisions of the Land Reforms Act, before the

Appellate Authority for Land Reforms, Alappuzha, as

early as in the year 2018, no action has been taken

thereon by the said Authority until now. He,

therefore, prays that the Appellate Authority be

directed to dispose of the Appeals within a time

frame to be fixed by this Court.

2. Shri.Aswin Sethumathavan, learned Senior

Government Pleader, appearing on behalf of the

official respondents, submitted that if the

petitioner only requires his statutory Appeals to

be disposed of by the Appellate Authority for Land

Reforms, expeditiously, he will not stand in the

way of this Court passing appropriate orders.

In the afore circumstances, I order this writ

petition and direct the Appellate Authority for

Land Reforms, Alappuzha, to take up Exts.P3 and P4

statutory Appeals, if they are still pending, and

dispose it of, after following due procedure and

affording necessary opportunity of being heard to

the petitioners, as well as to respondents 2 to 9

and other interested parties; thus culminating in

an appropriate order thereon, as expeditiously as

is possible, but not later than six months from the

date of receipt of a copy of this judgment.

I make it clear that I have fixed the afore

time frame noticing that the petitioner is a senior

citizen and therefore, further direct the Appellate

Authority for Land Reforms, Alappuzha, to ensure

that respondents 2 to 9 and other interested

parties are properly notified, before the

proceedings as afore are completed, because this

Court has not issued notice to them in this writ

petition.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/15.9

APPENDIX OF WP(C) 18167/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE PETITION DATED 16.8.2011 IN SM NO.30/2011 PREFERRED BEFROE THE LAND TRIBUNAL KOLLAM.

Exhibit P2 TRUE COPY OF THE ORDER DATED 27.12.2017 ISSUED BY THE LAND TRIBUNAL, KOLLAM.

Exhibit P3 TRUE COPY OF THE APPEAL DATED 26.2.2018 PREFERRED BY RESPONDENTS 2-5 BEFORE THE APPELLATE AUTHORITY LAND REFORMS ALAPPUZHA HAVING A.A.NO.12/2018.

Exhibit P4 TRUE COPY OF THE APPEAL NO.27/2018 DATED 7.5.2018 PREFERRED BY THE 6TH RESPONDENT BEFORE THE APPELLATE AUTHORITY LAND REFORMS, ALAPPUZHA.

Exhibit P5 TRUE COPY OF THE I.A.FILED IN AA NO.12/2018 DATED 28.10.2020 PREFERRED BEFORE THE APPELLATE AUTHORITY LAND REFORMS, ALAPPUZHA.

Exhibit P6 TRUE COPY OF THE I.A.FILED IN A.A.NO.27/2018 DATED 28.10.2020 BEFORE THE APPELLATE AUTHORITY LAND REFORMS, ALAPPUZHA.