Rajan vs Special Tahsildar (Lr)
2021 Latest Caselaw 18336 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. 18124 OF 2021
PETITIONER:

             RAJAN
             AGED 59 YEARS
             S/O.LATE KRISHNAN, VALIYAPARAMBU, ODANUR, PARALI-II
             VILLAGE, PARALI P.O., PALAKKAD.

            BY ADV V.A.JOHNSON (VARIKKAPPALLIL)



RESPONDENT:

             SPECIAL TAHSILDAR (LR)
             OFFICE OF THE SPECIAL TAHSILDAR (L.R.), PALAKKAD
             P.O., PALAKKAD - 678 001.

             BY ADV GOVERNMENT PLEADER




        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. 18124 OF 2021              2

                               JUDGMENT

The petitioner has approached this Court asserting

that a suo motu proceedings, bearing S.M.No.863 of 2020,

has been initiated against him by the 1st respondent -

Special Tahsildar (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, Sri.Ashwin Sethumadhavan, submitted that the

afore mentioned suo motu proceedings was initiated against

the petitioner only in recently 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 1st respondent to complete proceedings in S.M.No.863 of

2020, 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 possible, but not later than eighteen months from the

date of receipt of a certified copy of this judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/14.9

APPENDIX OF WP(C) 18124/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT ISSUED BY THE RESPONDENT DATED 24/11/2020.