Alikutty Pokkattu vs The Special Thahsildar (Lr)
2021 Latest Caselaw 19451 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. 19159 OF 2021
PETITIONER:

          ALIKUTTY POKKATTU
          AGED 46 YEARS
          S/O. MOHAMMED KUTTY P, POKKATTU HOUSE, TRIPRANGODE,
          KUTTAMAKKAL, TIRUR, MALAPPURAM DISTRICT, PIN-676 108.

          BY ADV P.T.SHEEJISH



RESPONDENTS:

    1     THE SPECIAL THAHSILDAR (LR)
          LAND TRIBUNAL-TIRUR, TIRUR PO, MALAPPURAM DISTRICT,
          KERALA-676 101.

    2     THE VILLAGE OFFICER
          TRIPRANGODE VILLAGE, MALAPPURAM DISTRICT, KERALA, PIN-
          676 102.


     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. 19159 OF 2021
                                 -2-

                            JUDGMENT

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.1018 of 2020, 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 Senior Government

Pleader, Smt.K.Amminikutty, submitted that the

afore mentioned suo motu proceedings was initiated

against the petitioner only in November 2020 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, WP(C) NO. 19159 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.1018 of 2020, 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. 19159 OF 2021

APPENDIX OF WP(C) 19159/2021

PETITIONER'S EXHIBITS

Exhibit P1 THE TRUE COPY OF THE LAND TAX RECEIPT OF THE LAND IN SURVEY NUMBER 17/10-2 ISSUED BY THE 2ND RESPONDENT DATED 10.7.2020.

Exhibit P2 THE TRUE COPY OF CERTIFICATE OF SUOMOTO PROCEEDINGS OF SM NO.1018/2020 DATED 5.11.2020.