Muhamamed Kutty vs Land Tribunal ( Devaswom )
2021 Latest Caselaw 19271 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 14TH DAY OF SEPTEMBER 2021 / 23RD BHADRA, 1943
                     WP(C) NO. 18842 OF 2021
PETITIONER/S:

            MUHAMAMED KUTTY
            AGED 57 YEARS
            S/O.AHAMMED, KALODY HOUSE,
            RANDATHANI.P.O, MALAPPURAM DISTRICT.

            BY ADV U.K.DEVIDAS



RESPONDENT/S:

    1       LAND TRIBUNAL ( DEVASWOM )
            COLLECTORATE, UP HILL.P.O,
            MALAPPURAM-676505.

    2       THE DEPUTY COLLECTOR(LAND REFORMS),
            LAND TRIBUNAL, COLLECTORATE, UP HILL.P.O,
            MALAPPURAM DISTRICT-676505.


     THIS     WRIT   PETITION    (CIVIL)     HAVING    COME    UP    FOR
ADMISSION    ON   14.09.2021,     THE     COURT   ON   THE    SAME   DAY
DELIVERED THE FOLLOWING:
 WP(C) NO. 18842 OF 2021



                                       -2-



                                 JUDGMENT

The petitioner has approached this Court asserting that

a suo motu proceedings, bearing S.M.No.312 of 2021, has been

initiated against him by the 2nd respondent - Deputy Collector

(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 Special Government Pleader,

Sri.Hanil Kumar, submitted that the afore mentioned suo motu

proceedings was initiated against the petitioner only in August

2021 and therefore, that this writ petition is premature.

3. Even though I find the afore submissions of the learned

Special 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 2nd respondent to complete proceedings in S.M.No.312 of

2021, after following due procedure and after affording

necessary opportunity of being heard to the petitioner - as also WP(C) NO. 18842 OF 2021

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.

This writ petition is thus disposed of.

Sd/--

DEVAN RAMACHANDRAN, JUDGE STK WP(C) NO. 18842 OF 2021

APPENDIX OF WP(C) 18842/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CERTIFICATE NO.M2 4334978/21 DATED 16.08.2021 IN SM.NO.312/2021 ISSUED BY THE COLLECTORATE, MALAPPURAM.