Ananthan vs Special Tahsildar
2022 Latest Caselaw 1649 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                       WP(C) NO. 4923 OF 2022
PETITIONER:

          ANANTHAN, AGED 62 YEARS, S/O. KITTA,
          THAMARACHIRA HOUSE, KANNANNUR, KUZHALMANNAM -II
          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 679 104.

          SMT.K.AMMINIKUTTY SR.G.P.


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
15.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 4923 OF 2022
                                2


                            JUDGMENT

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

over 62 years in age, has approached this Court alleging that,

even though a suo motu proceedings has been initiated

against him by the respondent - Special Tahsildar (Land

Reforms) and numbered as S.M.No.269 of 2021, further

action thereon has not been completed until now. The

petitioner, therefore, prays the 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 respondent, within a period of six

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.269 of 2021 is still pending against

the petitioner, then it will require to be disposed of by the WP(C) NO. 4923 OF 2022

respondent within a period of six months, because this is the

time frame that has been constantly followed by this Court in

the case of senior citizens.

Resultantly, this writ petition is ordered, directing the

respondent to complete proceedings in S.M.No.269 of 2021,

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, as expeditiously as is possible, but

not later than six months from the date of receipt of a

certified copy of this judgment.

Sd/- DEVAN RAMACHANDRAN JUDGE stu WP(C) NO. 4923 OF 2022

APPENDIX OF WP(C) 4923/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT IN S.M.NO.269/2021 ISSUED BY THE RESPONDENT DATED 26.02.2021.

Exhibit P2 TRUE COPY OF THE AADHAAR CARD NO. 9847 3980 8115 OF THE PETITIONER.