Abdul Gafoor K.V vs The Special Thahsildar (Lr)
2021 Latest Caselaw 19444 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   THURSDAY, THE 16TH DAY OF SEPTEMBER 2021 / 25TH BHADRA, 1943
                       WP(C) NO. 19245 OF 2021
PETITIONER:

          ABDUL GAFOOR K.V
          AGED 55 YEARS
          S/O. ABOOBACKER, THEKKE KARANAM VALAPPIL, PARAVANNA,
          VETTOM, MALAPPURAM DISTRICT, PIN - 676502.

          BY ADV P.T.SHEEJISH



RESPONDENTS:

    1     THE SPECIAL THAHSILDAR (LR)
          LAND TRIBUNAL - TIRUR, TIRUR P.O, MALAPPURAM DISTRICT,
          KERALA - 676101.

    2     THE VILLAGE OFFICER
          MANGALAM VILLAGE, MALAPPURAM DISTRICT, KERALA, PIN -
          676561.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
16.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19245 OF 2021
                                  2

                            JUDGMENT

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.432 of 2021, has been initiated against him

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 Government

Pleader, Sri.E.C.Bineesh, submitted that the afore

mentioned suo motu proceedings was initiated

against the petitioner only in March 2021 and

therefore, that this writ petition is premature.

3. Even though I find the afore submissions of

the learned 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, WP(C) NO. 19245 OF 2021

do not see why the petitioner should not be given

the said benefit.

Resultantly, this writ petition is ordered,

directing the 1st respondent to complete

proceedings in S.M.No.432 of 2021, after following

due procedure and after affording necessary

opportunity of being heard to the petitioner - as

also 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.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS WP(C) NO. 19245 OF 2021

APPENDIX OF WP(C) 19245/2021

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE LAND TAX RECEIPT OF THE LAND IN SURVEY NUMBER 113/4 ISSUED BY THE 2ND RESPONDENT DATED 05.08.2021.

Exhibit P2 THE TRUE COPY OF THE CERTIFICATE OF SUOMOTO PROCEEDINGS OF SM NO.432/2021 DATED 01.03.2021.