Puliyamandam Fathima vs Land Tribunal (Devaswom)
2021 Latest Caselaw 20140 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 24TH DAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943
                       WP(C) NO. 19980 OF 2021
PETITIONER:

          PULIYAMANDAM FATHIMA,
          W/O.ABDURAHIMAN HAJI, MACHINGAL MANNANCHERY HOUSE,
          ARAKKAL, THENNALA P.O., MALAPPURAM DISTRICT.

          BY ADV U.K.DEVIDAS



RESPONDENTS:

    1     LAND TRIBUNAL (DEVASWOM),
          COLLECTORATE, UP HILL P.O., MALAPPURAM-676 505.

    2     DEPUTY COLLECTOR (LAND REFORMS),
          LAND TRIBUNAL, COLLECTORATE, UP HILL P.O.,
          MALAPPURAM DISTRICT-676 505.



          BY ADV.

          SRI. ASWIN SETHUMADHAVAN - SR.GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
24.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 19980 OF 2021
                               2

                          JUDGMENT

The petitioner has approached this Court asserting that

a suo motu proceedings, bearing S.M.No.441 of 2018, has

been initiated against her by the 1st respondent - Land

Tribunal (Devaswom); 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,

Sri.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.441 of 2018, after following due

procedure and after affording necessary opportunity of being WP(C) NO. 19980 OF 2021

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 scs WP(C) NO. 19980 OF 2021

APPENDIX OF WP(C) 19980/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CERTIFICATE DATED 09.05.2018 ISSUED BY THE SECOND RESPONDENT.