Abdul Asees vs Land Tribunal(Land Reforms)
2022 Latest Caselaw 1000 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    TUESDAY, THE 25TH DAY OF JANUARY 2022 / 5TH MAGHA, 1943
                       WP(C) NO. 2477 OF 2022
PETITIONER:

          ABDUL ASEES
          S/O.MUHAMMEDKUTTY, KALLUMTHIRUTHY HOUSE,
          CHERIYAMUNDAM, P.O.PONMUNDAM, MALAPPURAM DISTRICT -
          676 106.

          BY ADV U.K.DEVIDAS



RESPONDENTS:

    1     LAND TRIBUNAL(LAND REFORMS)
          CIVIL STATION, TIRUR, TIRUR P.O., MALAPPURAM
          DISTRICT- 679 101.

    2     SPECIAL TAHSILDAR (LAND REFORMS)
          LAND TRIBUNAL, CIVIL STATION, TIRUR, TIRUR P.O.,
          MALAPPURAM DISTRICT - 679 101.

          SMT.K.AMMINIKUTTY, SR. GP


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 2477 OF 2022              2

                             JUDGMENT

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.94 of 2022, has been initiated against him by

the 1st respondent - Land Tribunal (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 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.94 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/27.1

APPENDIX OF WP(C) 2477/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CERTIFICATE NO.F 2009 S.R.DATED 14/01/2022 IN S.M.NO.94/2022 ISSUED BY THE SECOND RESPONDENT.