Unnikrishnan vs Special Tahsildar (Lr)
2021 Latest Caselaw 19668 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. 19414 OF 2021
PETITIONER:

             UNNIKRISHNAN,
             AGED 56 YEARS
             S/O.MADHAVAN THANDAN, KUNDUTHODI, PADOOR, KAVASSERI
             II VILLAGE, ALATHUR, PALAKKAD.

            BY ADV V.A.JOHNSON (VARIKKAPPALLIL)



RESPONDENT:

             SPECIAL TAHSILDAR (LR),
             OFFICE OF THE SPECIAL TAHSILDAR (LR), OTTAPPALAM,
             PALAKKAD-679 104.


OTHER PRESENT:

             Sri Aswin Sethumadhavan 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. 19414 OF 2021              2

                            JUDGMENT

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.1625/2019, 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, Shri.Aswin Sethumadhavan, submitted that

the afore mentioned suo motu proceedings was

initiated against the petitioner only recently 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 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.1625/2019, 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 MC/20.9

APPENDIX OF WP(C) 19414/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT ISSUED BY THE RESPONDENT DATED 03.09.2019.