Chandran vs Special Tahsildar (L.R)
2022 Latest Caselaw 1659 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. 5062 OF 2022
PETITIONER:

          CHANDRAN
          AGED 51 YEARS
          S/o RAMAN, 16TH BLOCK,
          NEETHIPURAM,ELAVAMPADAM.P.O.,
          KIZHAKKENCHERRY-II VILLAGE,
          ALATHUR, PALAKKAD.

          BY ADV V.A.JOHNSON (VARIKKAPPALLIL)



RESPONDENT:

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


OTHER PRESENT:

          SMT. MABLE .C .KURIAN 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. 5062 OF 2022
                                 2




                         JUDGMENT

The petitioner has approached this Court asserting that a

suo motu proceedings, bearing S.M.No. 81 of 2022, has been

initiated against him by the respondent - Special Tahsildar

(L.R); 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. Even though this Court normally fixes eighteen

months time 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 a month ago.

Resultantly, this writ petition is ordered, directing the WP(C) NO. 5062 OF 2022

respondent to complete proceedings in S.M.No.81 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 ANB WP(C) NO. 5062 OF 2022

APPENDIX OF WP(C) NO. 5062 OF 2022

PETITIONER EXHIBITS

EXHIBIT P1 TRUE COPY OF THE RECEIPT IN S.M.No.81/2022 ISSUED BY THE RESPONDENT DATED 19.01.2022.