Majeed vs Land Tribunal
2022 Latest Caselaw 4306 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                       WP(C) NO. 12984 OF 2022
PETITIONER:

          MAJEED, S/O.MOIDEEN,
          NADUVIL PEEDIKAKKAL HOUSE, PADAPPARAMBU,
          PANG, KURUVA, MALAPPURAM DISTRICT - 679 338.

          BY ADV U.K.DEVIDAS



RESPONDENTS:

          LAND TRIBUNAL, (LAND REFORMS), CIVIL STATION,
          TIRUR, TIRUR P.O., MALAPPURAM DISTRICT - 679 101.

          SPECIAL TAHSILDAR (LAND REFORMS),
          LAND TRIBUNAL, CIVIL STATION, TIRUR, TIRUR P.O.,
          MALAPPURAM DISTRICT - 679 101.

          SMT.MABLE.C.KURIAN, SR.GP.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
07.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 12984 OF 2022
                                    -2-

                               JUDGMENT

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.224/2022, has been initiated against him by the

2nd 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.Mable C.Kurian, submitted that the afore

mentioned suo motu proceedings was initiated against

the petitioner only recently and therefore, that this

writ petition is premature.

3. When I hear the learned Senior Government

Pleader, as afore, it is without doubt that this Court

has been ordering suo motu proceedings to be disposed

of within a time frame. That said, though this Court

normally fixes eighteen months time for the Competent

Authority to complete proceedings, I am of the view

that in this case it will be justified to expand it to

twenty four months, since the application of the WP(C) NO. 12984 OF 2022

petitioner has been made only very recently.

Resultantly, this writ petition is ordered,

directing the 2nd respondent to complete proceedings in

S.M.No.224/2022, 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 twenty four months from the date of receipt

of a certified copy of this judgment.

Though there is no specific averment regarding

the involvement of any Devaswom Board in the suo motu

proceedings, it is made clear that if the competent

Authority is to find so, then the said entity will

also be given an opportunity of being heard, while the

afore directed exercise is completed.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv WP(C) NO. 12984 OF 2022

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE CERTIFICATE NO.F 2009 S.R. DATED 30.03.2022 IN S.M.NO.224/2022 ISSUED BY THE SECOND RESPONDENT.

RESPONDENT'S/S EXHIBITS : NIL.

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