Aasiya vs Special Tahsildar,(Lr)
2021 Latest Caselaw 18952 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. 18666 OF 2021

PETITIONER:

               AASIYA
               AGED 48 YEARS
               W/O HAMSA, THOTTIYIL HOUSE, TANALUR, TIRUR, MALAPPURAM
               DISTRICT, PIN-676 307.

               BY ADV P.T.SHEEJISH



RESPONDENTS:

     1         SPECIAL TAHSILDAR,(LR)
               LAND TRIBUNAL TIRUR, TIRUR P.O.MALAPPURAM DISTRICT,
               KERALA-676 101.

     2         THE VILLAGE OFFICER
               TANALUR VILLAGE, MALAPPURAM DISTRICT, KERALA, PIN-676 307.

               SRI.ASHWIN SETHUMADHAVAN-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. 18666 OF 2021

                                    2




                             JUDGMENT

The petitioner has approached this Court asserting that a suo

motu proceedings, bearing S.M.No.1419 of 2020, has been initiated

against her 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 on

20.01.2021 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 1 st

respondent to complete proceedings in S.M.No.1419 of 2020, after

following due procedure and after affording necessary opportunity

of being heard to the petitioner - as also any other interested WP(C) NO. 18666 OF 2021

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 rp WP(C) NO. 18666 OF 2021

APPENDIX OF WP(C) 18666/2021

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE LAND TAX RECEIPT OF THE 2.60 ARES OF THE LAND IN SURVEY NUMBER 96/1 ISSUED BY THE 2ND RESPONDENT DATED 23.11.2020

Exhibit P2 THE TRUE COPY OF CERTIFICATE OF SUO MOTO PROCEEDINGS OF SM NO 1419/2020 DATED 20.1.2021