Hafeela vs Land Tribunal
2022 Latest Caselaw 1091 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     THURSDAY, THE 27TH DAY OF JANUARY 2022 / 7TH MAGHA, 1943
                        WP(C) NO. 2700 OF 2022
PETITIONER:

          HAFEELA, W/O.AHAMMEDKUTTY,
          AGED 43 YEARS, KURUNIYAN HOUSE, PONMALA P.O.,
          MANJOOR, MALAPPURAM DISTRICT - 679 528.

          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. MABLE .C .KURIAN SR.G.P


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
27.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 2700 OF 2022
                               -2-

                          JUDGMENT

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.155/2022, has been initiated against her 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.Mable C.Kurian, submitted that the

afore mentioned suo motu proceedings was initiated

against the petitioner only recently 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 WP(C) NO. 2700 OF 2022

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.155/2022, 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 akv WP(C) NO. 2700 OF 2022

APPENDIX PETITIONER'S/S EXHIBITS:

EXHIBIT P1 TRUE COPY OF THE CERTIFICATE NO.F 2009 S.R. DATED 19.01.2022 IN S.M.NO.155/2022 ISSUED BY THE SECOND RESPONDENT.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE