Prasheeba P. P vs Special Tahsildar (Lr)
2021 Latest Caselaw 20361 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. 20588 OF 2021
PETITIONER:

          PRASHEEBA P.P., AGED 43 YEARS
          D/O. PREKASAN, PARADIYIL HOUSE, NENMARA, VITHINASSERY,
          VADAKKANCHERRY - I VILLAGE, ALATHUR, PALAKKAD.

          BY ADV V.A.JOHNSON (VARIKKAPPALLIL)



RESPONDENT:

          SPECIAL TAHSILDAR (LR)
          OFFICE OF THE SPECIAL TAHSILDAR (L.R.), MINI CIVIL
          STATION, OTTAPALAM, PATTAMBI, PALAKKAD - 679104.

          SRI. ASWIN SETHUMADHAVAN - 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. 20588 OF 2021
                                2


                            JUDGMENT

The petitioner has approached this Court asserting that a

suo motu proceedings, bearing S.M.No.652 of 2020, has been

initiated against her by the 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,

Sri.Aswin Sethumadhavan, submitted that the aforementioned

suo motu proceedings was initiated against the petitioner only

in 2020 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

respondent to complete proceedings in S.M.No.652 of 2020,

after following due procedure and after affording necessary

opportunity of being heard to the petitioner - as also any other WP(C) NO. 20588 OF 2021

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 stu WP(C) NO. 20588 OF 2021

APPENDIX OF WP(C) 20588/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT ISSUED BY THE RESPONDENT DATED 24.08.2020.