Ramla Aboobacker vs State Of Kerala
2021 Latest Caselaw 19659 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 FRIDAY, THE 17TH DAY OF SEPTEMBER 2021 / 26TH BHADRA, 1943
                   WP(C) NO. 19451 OF 2021
PETITIONERS:

    1     RAMLA ABOOBACKER
          AGED 38 YEARS
          W/O. ABOOBACKER M, MANALPARAMBIL, THOTTAKKARA P.O,
          OTTAPPALAM, PALAKKAD 679 102
          REPRESENTED BY POWER OF ATTORNEY HOLDER SRI
          SHEBEER M , AGED 38 YEARS,S/O. HAMSA,
          MANALPARAMBIL, VARODU P.O, OTTAPPALAM , PALAKKAD
          679 102

    2     JAMEELA KUNJIMOHAMMED, W/O.KUNJIMOHAMMED,
          PADINJARETHIL HOUSE, DESAMANGALAM P.O, THRISSUR -
          679532, REPRESENTED BY POWER OF ATTORNEY HOLDER
          SRI.SHEBEER M., AGED 38 YEARS, S/O.HAMSA,
          MANALPARAMBIL, VARODU P.O., OTTAPALAM, PALAKKAD-
          679102.

    3     RAMLAL MAYAROOF
          W/O. MAYAROOF, KORGODAN HOUSE, CHAMPAD P.O, KANNUR
          670 694
          REPRESENTED BY POWER OF ATTORNEY HOLDER SRI
          SHEBEER M , AGED 38 YEARS,S/O. HAMSA,
          MANALPARAMBIL, VARODU P.O, OTTAPPALAM , PALAKKAD
          679 102

          BY ADVS.
          K.T.THOMAS
          MATHEW B. KURIAN



RESPONDENTS:

    1     STATE OF KERALA
          REPRESENTED SECRETARY TO GOVERNMENT, REVENUE
          DEPARTMENT, GOVERNMENT OF KERALA, SECRETARIAT,
          THIRUVANANTHAPURAM 1

    2     THE TAHSILDAR,(LAND REFORMS)
          OFFICE OF SPECIAL TAHSILDAR (LAND REFORMS)
          OTTAPPALAM, PALAKKAD 679 104
 WP(C) NO. 19451 OF 2021               2




           Smt K Amminikutty Sr GP




      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION
ON   17.09.2021,   THE   COURT   ON       THE   SAME   DAY   DELIVERED   THE
FOLLOWING:
 WP(C) NO. 19451 OF 2021             3

                                JUDGMENT

The petitioners have approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.449 of 2020, has been initiated against them

by the 2nd respondent - Tahsildar (Land Reforms);

and seek 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, Shri.Ashwin Sethumadhavan, submitted that

the afore mentioned suo motu proceedings was

initiated against the petitioners only irecently

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 petitioners should

not be given the said benefit.

Resultantly, this writ petition is ordered,

directing the 2nd respondent to complete

proceedings in S.M.No.449 of 2020, after following

due procedure and after affording necessary

opportunity of being heard to the petitioners - 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 MC/24.9

APPENDIX OF WP(C) 19451/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF SETTLEMENT DEED NO.2385/2016 OF OTTAPPALAM SUB REGISTRY OFFICE.

Exhibit P2 TRUE COPY OF THE BASIC TAX RECEIPT DATED 20.04.2021 ISSUED BY VILLAGE OFFICE, OTTAPPALAM II FOR THE YEAR 2021-22.

Exhibit P3 TRUE COPY OF THE RECEIPT DATED 04.12.2020 ISSUED BY 2ND RESPONDENT.