Muhammed vs The Deputy Collector
2021 Latest Caselaw 18897 Ker

                    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        PRESENT

                  THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

         FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943

                             WP(C) NO. 18624 OF 2021

PETITIONER:

               MUHAMMED
               AGED 74 YEARS
               VEERAN KANDATHIL HOUSE, THIRUVEGAPURA, PATTAMBI TALUK, PALAKKAD
               DISTRICT, PIN-679304.

               BY ADVS.
               JOSEPH THEKKEKURUVANAL
               VIJAI MATHEWS



RESPONDENTS:

     1         THE DEPUTY COLLECTOR
               (LAND REFORMS), CIVIL STATION PALAKKAD,
               PALAKKAD DISTRICT-678014.

     2         VILLAGE OFFICER
               THIRUVAGAPPARA VILLAGE, THIRUVEGAPURAM, PATTAMBI TALUK,
               PALAKKAD DISTRICT-679304.

               BY SMT.AMMINIKUTTY -SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON 10.09.2021,

THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 18624 OF 2021

                                    2




                             JUDGMENT

The petitioner, who is stated to be a senior citizen of over 74

years in age, has approached this Court alleging that, even though

a suo motu proceedings has been initiated against him by the 1 st

respondent - Deputy Collector (Land Reforms) and numbered as

S.M.No.261/2021, further action thereon has not been completed

until now. The petitioner, therefore, prays that the 1 st 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 1st 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.261/2021 is still pending against the petitioner, then

it will require to be disposed of by the 1 st respondent within a

period of eight months.

I am fixing the afore time frame, even though, in similar WP(C) NO. 18624 OF 2021

matters, it has been fixed as six months, because the suo motu

proceedings in this case has commenced only a week ago.

Resultantly, this writ petition is ordered, directing the 1st

respondent to complete proceedings in S.M.No.261/2021, 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 rp WP(C) NO. 18624 OF 2021

APPENDIX OF WP(C) 18624/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE NOTICE IN SM NO.261/2021, DATED 2/7/2021.

Exhibit P2 TRUE COPY OF THE AADHAAR CARD OF THE PETITIONER, DATED NIL.