Kumudavalli Janardhanan vs The Taluk Land Board
2021 Latest Caselaw 18337 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. 18119 OF 2021
PETITIONER:

            KUMUDAVALLI JANARDHANAN
            AGED 65 YEARS
            W/O.JANARDHANAN, KUMUDAM HOUSE, THIRUVANGADU AMSOM,
            DESOM, CHIRAKKARA, MORAKKUNNU, THALASSERRY TALUK,
            KANNUR DISTRICT, PIN - 670 104.

            BY ADVS.
            MATHEW KURIAKOSE
            G.GIREESH
            J.KRISHNAKUMAR (ADOOR)
            MONI GEORGE



RESPONDENTS:

       1     THE TALUK LAND BOARD
             THALASSERY, REPRESENTED BY ITS CHAIRMAN, KANNUR
             DISTRICT, PIN - 670 101.

       2     THE SPECIAL DEPUTY TAHSILDAR
             TALUK LAND BOARD, THALASSERRY, KANNUR DISTRICT, PIN
             - 670 101.

       3     STATE OF KERALA
             REPRESENTED BY ITS SECRETARY, DEPARTMENT OF
             REVENUE, GOVT. SECRETARIAT, THIRUVANANTHAPURAM, PIN
             - 695 001.


        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. 18119 OF 2021       2

                          JUDGMENT

The petitioner, who is stated to be a senior

citizen of over 65 years in age, has approached this

Court alleging that, even though a suo motu

proceedings has been initiated against her by the 1st

respondent - Taluk Land Board and numbered as

S.M.No.4820 of 2016, further action thereon has not

been completed until now. The petitioner, therefore,

prays 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 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 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.4820 of 2016, is still

pending against the petitioner, then it will require

to be disposed of by the 1 st 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.4820 of 2016, 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) 18119/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE NOTICE DATED 26/03/2018 ISSUED BY THE 1ST RESPONDENT TO THE PETITIONER AND HER CHILDREN WITH ITS TYPED COPY.

Exhibit P2 TRUE COPY OF THE OBJECTION STATEMENT DATED 28/01/2017 FILED BY THE PETITIONER AND ANOTHER IN S.M.NO.4820/2016 ON THE FILE OF THE TALUK LAND BOARD, THALASSERRY.