Hasna vs The Special Tahsildar (Lr)
2022 Latest Caselaw 1362 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     TUESDAY, THE 1ST DAY OF FEBRUARY 2022 / 12TH MAGHA, 1943
                        WP(C) NO. 3246 OF 2022
PETITIONER:

          HASNA,
          AGED 35 YEARS
          W/O. NOUFAL, PAALAKKAPARAMBIL, PONMUNDAM, TIRUR,
          MALAPPURAM DISTRICT 676 106.

          BY ADV P.T.SHEEJISH



RESPONDENTS:

    1     THE SPECIAL TAHSILDAR (LR),
          LAND TRIBUNAL TIRUR, CIVIL STATION, TIRUR P.O.,
          MALAPPURAM DISTRICT, KERALA 676 101.

    2     THE VILLAGE OFFICER,
          PONMUNDAM VILLAGE, TIRUR, MALAPPURAM DISTRICT, KERALA
          676 106.


OTHER PRESENT:

          SRI. MABEL C KURIEN - SR.GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 3246 OF 2022                 2

                                 JUDGMENT

The petitioner has approached this Court asserting

that a suo motu proceedings, bearing S.M.No.200 of

2022, has been initiated against her by the 1st

respondent - Special Tahsildar (LR); 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 in January, 2022 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

petitioner has been made only very recently.

Resultantly, this writ petition is ordered,

directing the 1st respondent to complete proceedings in

S.M.No.200 of 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.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/1.2

APPENDIX OF WP(C) 3246/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE 2ND RESPONDENT DATED 12.03.2021.

Exhibit P2 THE TRUE COPY OF SUOMOTO REPORT IN SM NO.

200/2022.