Rajan vs The Special Tahsildar (Lr)
2021 Latest Caselaw 18619 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  WEDNESDAY, THE 8TH DAY OF SEPTEMBER 2021 / 17TH BHADRA, 1943
                      WP(C) NO. 18301 OF 2021
PETITIONER:

          RAJAN,
          AGED 70 YEARS
          S/O. VELAPPAN, KARIPPANGKULANGARA (H), VADAKKUMPADAM,
          KODUVAYUR, PALAKKAD DISTRICT, PIN-678 501

          BY ADVS.
          RAJESH SIVARAMANKUTTY
          ARUL MURALIDHARAN



RESPONDENT:

          THE SPECIAL TAHSILDAR (LR),
          PALAKKAD, OFFICE OF THE SPECIAL TAHSILDAR (LR),
          PALAKKAD, PALAKKAD DISTRICT, PIN-678 001


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
08.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18301 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.585/2021, 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 Smt.K.Amminikutty, submitted that, if the

suo motu proceedings are still pending against the

petitioner, the same can be disposed of by the 1 st

respondent, within a period of eight months, taking

note of the fact that he is a senior citizen. She,

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.585/2021 is still

pending against the petitioner, then it will

require to be disposed of by the 1st respondent

within a period of eight months. Even though in

similar matters it has been fixed as six months

because the proceedings have commenced only a week

ago.

Resultantly, this writ petition is ordered,

directing the 1st respondent to complete

proceedings in S.M.No.585/2021, 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

eight 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/13.9

APPENDIX OF WP(C) 18301/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT DATED 1.9.2021 SHOWING THE SUO MOTO NUMBER AS SM. NO. 585/2021 ISSUED FROM THE RESPONDENT.