M.Muraleedharan vs Special Tahsildar L R
2022 Latest Caselaw 1373 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. 3167 OF 2022
PETITIONER:

              M.MURALEEDHARAN
              AGED 62 YEARS
              SON OF MADHAVAN, KURUVAI,
              KANAKKANTHURUTHY.P.O,
              VADAKKENCHERRY-I VILLAGE,
              ALATHUR, PALAKKAD
              PALAKKAD, PIN - 678683
              BY ADV V.A.JOHNSON (VARIKKAPPALLIL)


RESPONDENT:

              SPECIAL TAHSILDAR L R
              OFFICE OF THE SPECIAL TAHSILDAR L R ,
              MINI CIVIL STATION, OTTAPALAM,
              PATTAMBI, PALAKKAD
              PALAKKAD, PIN - 679104

      THIS    WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON

01.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                  2



W.P.(C)No. 3167 of 2022




                          JUDGMENT

Dated this the 1st day of February, 2022.

The petitioner, who is stated to be a senior citizen of

over 60 years in age, has approached this Court alleging

that, even though a suo motu proceedings has been

initiated against him by the 1 st respondent - Special

Tahsildar (LR) and numbered as S.M.No.133/2022, further

action thereon has not been completed until now. The

petitioner, therefore, prays that the 1 st respondent be

directed to do so and issue appropriate final orders

thereon, within a time frame to be fixed by this Court.

2. In response, the learned Senior Government

Pleader Smt.K.Amminikutty, submitted that, if the suo

motu proceedings are still pending against the petitioner,

the same can be disposed of by the 1 st respondent,

W.P.(C)No. 3167 of 2022

within a period of eight months, taking note of the fact

that he is a senior citizen. She, therefore, prayed that

this writ petition be ordered only on such terms.

3. When I consider the afore submissions, it is

ineluctable that if S.M.No.133/2022 is still pending

against the petitioner, then it will require to be disposed

of by the 1st respondent within a period of eight months.

I am fixing the afore time frame, even though, in

similar matters, it has been fixed as six months, because

the suo motu proceedings in this case has commenced

only a week ago.

Resultantly, this writ petition is ordered, directing

the 1st respondent to complete proceedings in

S.M.No.133/2022, after following due procedure and after

affording necessary opportunity of being heard to the

petitioner - as also to any other interested/affected

persons - thus, culminating in an apposite order thereon,

W.P.(C)No. 3167 of 2022

as expeditiously as is possible, but not later than eight

months from the date of receipt of a certified copy of this

judgment.

This writ petition is thus disposed of.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Raj/02.02.2022.

W.P.(C)No. 3167 of 2022

APPENDIX OF WP(C) 3167/2022

PETITIONER EXHIBITS Exhibit1 TRUE COPY OF THE RECEIPT IN S.M.NO.133/2022 ISSUED BY THE RESPONDENT DATED 24.01.2022 Exhibit2 TRUE COPY OF THE AADHAAR CARD NO.7838 5883 0078 OF THE PETITIONER