Shajitha vs The Special Thahsildar
2021 Latest Caselaw 19840 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    THURSDAY, THE 23RD DAY OF SEPTEMBER 2021 / 1ST ASWINA, 1943
                       WP(C) NO. 19795 OF 2021
PETITIONER:

          SHAJITHA, AGED 43 YEARS, W/O ANWAR,
          CHARATH, ALINCHUVADU, NIRAMARUTHUR,
          MALAPPURAM DISTRICT, PIN-676 109.

          BY ADV P.T.SHEEJISH



RESPONDENTS:

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

    2     THE VILLAGE OFFICER, NIRAMARUTHUR VILLAGE,
          MALAPPURAM DISTRICT, KERALA -676 502.

          BY ADV.SMT. K.AMMINIKUTTY - SR.GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
23.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19795 OF 2021
                                 -2-

                            JUDGMENT

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.1107 of 2021, has been initiated against

her 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 September 2021 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. 19795 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.1107 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 akv WP(C) NO. 19795 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 THE TRUE COPY OF THE LAND TAX RECEIPT OF THE LAND IN SURVEY NUMBER 51/5 ISSUED BY THE 2ND RESPONDENT DATED 7.9.2021.

EXHIBIT P2 THE TRUE COPY OF CERTIFICATE OF SUO MOTU PROCEEDINGS OF SM NO.1107/2021.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE