Muhammed Basheer vs Land Tribunal (Devaswom)
2022 Latest Caselaw 1001 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. 2566 OF 2022
PETITIONER:

            MUHAMMED BASHEER
            S/O.MUHAMMED, NARUNGALPARAMBIL, KLARI P.O., MALAPPURAM
            DISTRICT - 676 501.

            BY ADV U.K.DEVIDAS



RESPONDENTS:

    1       LAND TRIBUNAL (DEVASWOM)
            COLLECTORATE, UP HILLP.O., MALAPPURAM - 676 505.

    2       DEPUTY COLLECTOR (LAND REFORMS)
            LAND TRIBUNAL, COLLECTORATE, UP HILL P.O., MALAPPURAM
            DISTRICT - 676 505.


OTHER PRESENT:

            SMT MABLE C KURIAN,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. 2566 OF 2022              2

                             JUDGMENT

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.18 of 2022, has been initiated against him by

the 1st respondent - Land Tribunal (Devaswom); 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 December, 2021 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.18 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) 2566/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE SUO MOTO REPORT DATED 29/12/2021 IN SM NO.18/2022 BY THE VILLAGE OFFICER, PERUMANNA.