Abdul Razak vs Land Tribunal
2021 Latest Caselaw 20322 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    THURSDAY, THE 30TH DAY OF SEPTEMBER 2021 / 8TH ASWINA, 1943
                       WP(C) NO. 20597 OF 2021
PETITIONER:

          ABDUL RAZAK, S/O. MUHAMMED (LATE), KANDANCHIRA HOUSE,
          KOOTTILANGADI P.O., PARADI, 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.

          SMT. K. AMMINIKUTTY - SR. GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
30.09.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 20597 OF 2021
                                 2


                             JUDGMENT

The petitioner has approached this Court asserting that a

suo motu proceedings, bearing S.M.No.353 of 2021, has been

initiated against him by the 1 st 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,

Smt.K.Amminikutty, submitted that the afore mentioned suo

motu proceedings was initiated against the petitioner only in

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,

therefore, do not see why the petitioner should not be given the

said benefit.

Resultantly, this writ petition is ordered, directing the 1 st

respondent to complete proceedings in S.M.No.353 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 WP(C) NO. 20597 OF 2021

than eighteen months from the date of receipt of a certified copy

of this judgment.

Sd/- DEVAN RAMACHANDRAN JUDGE stu WP(C) NO. 20597 OF 2021

APPENDIX OF WP(C) 20597/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CERTIFICATE NO.M2-

433669/21 DATED 7.9.2021 IN SM.NO.353/2021 ISSUED BY THE SECOND RESPONDENT.