Mujeeb Rahman vs Land Tribunal
2022 Latest Caselaw 1923 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943
                        WP(C) NO. 5437 OF 2022
PETITIONER:

          MUJEEB RAHMAN, S/O KUNHALAN,
          KALAMPARAMBATH HOUSE, ULLANAM P.O.
          PALATHINGAL, MALAPPURAM DISTRICT -
          MALAPPURAM, PIN - 676303

          BY ADV U.K.DEVIDAS



RESPONDENTS:

    1     LAND TRIBUNAL (LAND REFORMS)
          CIVIL STATION, TIRUR, TIRUR. P.O.,
          MALAPPURAM, PIN - 679101

    2     SPECIAL TAHSILDAR, (LAND REFORMS),
          LAND TRIBUNAL, CIVIL STATION, TIRUR, TIRUR. P.O.,
          MALAPPURAM, PIN - 679101



          SMT.K.AMMINIKUTTY SR.G.P.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
18.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 5437 OF 2022
                                      2



                               JUDGMENT

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.62 of 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.K.Amminikutty,

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 this Court has been ordering suo motu WP(C) NO. 5437 OF 2022

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 2nd respondent to complete

proceedings in S.M.No.62 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.

Though there is no specific averment WP(C) NO. 5437 OF 2022

regarding the involvement of any Devaswom

Board in the S.M. 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 SAS/18/02/2022 WP(C) NO. 5437 OF 2022

APPENDIX OF WP(C) 5437/2022

PETITIONER'S EXHIBITS

Exhibit1 TRUE COPY OF THE CERTIFICATE DATED 27.01.2022 ISSUED BY THE 2ND RESPONDENT.