Thajudheen vs The Deputy Collector (Lr)
2022 Latest Caselaw 233 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     TUESDAY, THE 11TH DAY OF JANUARY 2022 / 21ST POUSHA, 1943
                        WP(C) NO. 827 OF 2022
PETITIONER:

          THAJUDHEEN,
          S/O.AIDRUTTY @ BAPPU, NARAKKAT, POTHANNUR, VALAVANNUR
          VILLAE, MALAPPURAM DISTRICT, KERALA, PIN 679571.

          BY ADV P.T.SHEEJISH



RESPONDENTS:

    1     THE DEPUTY COLLECTOR (LR), M SECTION, COLLECTORATE,
          MALAPPURAM P.O., MALAPPURAM DISTRICT, KERALA - 676101.

    2     THE VILLAGE OFFICR, VALAVANNUR VILLAGE, MALAPPURAM
          DISTRICT, KERALA, PIN - 679571.




OTHER PRESENT:

          SMT.K.AMMINIKUTTY SR.G.P.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
11.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 827 OF 2022                 2

                               JUDGMENT

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.714 of 2021, has been initiated against him

by the 1st respondent - Deputy Collector (LR); 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.714 of 2021, 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/12.1

APPENDIX OF WP(C) 827/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE 2ND RESPONDENT DATED 28.4.2021.

EXHIBIT P2 THE TRUE COPY OF CERTIFICATE OF SUOMOTU PROCEEDINGS IN S.M.NO.714/2021 DATED 4.1.2022.