Abdul Rehiman vs Special Tahsildar (L.R)
2021 Latest Caselaw 18315 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. 18121 OF 2021
PETITIONER:

             ABDUL REHIMAN
             AGED 73 YEARS
             S/O.ATHAN RAWTHER, ASARIBHITHI VEEDU, MARUTHUR
             P.O., ONGALLUR -I VILLAGE, PATTAMBI, PALAKKAD.

             BY ADV V.A.JOHNSON (VARIKKAPPALLIL)



RESPONDENT:

             SPECIAL TAHSILDAR (L.R)
             OFFICE OF THE SPECIAL TAHSILDAR (L.R.), OTTAPALAM,
             PALAKKAD - 679 104.


        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. 18121 OF 2021       2

                          JUDGMENT

The petitioner, who is stated to be a senior

citizen of over 70 years in age, has approached

this Court alleging that, even though a suo motu

proceedings has been initiated against him by the

1st respondent - Special Tahsildar (Land Reforms)

and numbered as S.M.No.1994 of 2014, further

action thereon has not been completed until now.

The petitioner, therefore, prays that the 1st

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, Shri.Ashwin Sethumadhavan, submitted

that, if the suo motu proceedings are still

pending against the petitioner, the same can be

disposed of by the 1st respondent, within a period

of six months, taking note of the fact that he 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.1994 of 2014, is

still pending against the petitioner, then it

will require to be disposed of by the 1st

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 1st respondent to complete

proceedings in S.M.No.1994 of 2014, 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.

This writ petition is thus disposed of.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/14.9

APPENDIX OF WP(C) 18121/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT OF S.M.NO.1994 OF 2014 DATED 03/07/2014 ISSUED BY THE RESPONDENT.

Exhibit P2 TRUE COPY OF THE PETITIONER'S AADHAAR CARD NO.839372904621.