Muhammedali vs Land Tribunal
2021 Latest Caselaw 19445 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. 19206 OF 2021
PETITIONER:

          MUHAMMEDALI
          S/O. KUNHI MOITHU, PANATHODI HOUSE, VALIYAKUNNU P.O,
          MALAPPURAM DISTRICT.

          BY ADV U.K.DEVIDAS



RESPONDENTS:

    1     LAND TRIBUNAL
          (LAND REFORMS), CIVIL STATION, TIRUR, TIRUR P.O,
          MALAPPURAM DISTRICT - 679101.

    2     SPECIAL TAHSILDAR
          (LAND REFORMS), LAND TRIBUNAL, CIVIL STATION, TIRUR,
          TIRUR P.O, MALAPPURAM DISTRICT - 679101.

          SRI.HANILKUMAR       GP


     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. 19206 OF 2021
                               -2-

                           JUDGMENT

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.1112 of 2021, has been initiated against

him by the 1st respondent - Land Tribunal (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, WP(C) NO. 19206 OF 2021

therefore, 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.1112 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. 19206 OF 2021

APPENDIX OF WP(C) 19206/2021

PETITIONER'S EXHIBITS

Exhibit P1 TRUE COPY OF THE SUOMOTO REPORT DATED 27.08.2021 OF VILLAGE OFFICER, IRIMBILIYAM.