Sasikumar vs Special Tahsildar (L.R.)
2022 Latest Caselaw 237 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. 755 OF 2022
PETITIONER:

          SASIKUMAR,
          AGED 54 YEARS
          S/O. NARAYANAN EMBRANDIRI, KAILASAM MADATHIL,
          ANAKKARA VILLAGE, PATTAMBI, PALAKKAD.

          BY ADV V.A.JOHNSON (VARIKKAPPALLIL)



RESPONDENT:

          SPECIAL TAHSILDAR (L.R.)
          OFFICE OF THE SPECIAL TAHSILDAR (L.R.),
          MINI CIVIL STATION, OTTAPALAM, PATTAMBI, PALAKKAD 679
          104.


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. 755 OF 2022                     2

                                JUDGMENT

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.1297 of 2021, has been initiated against him

by the 1st respondent - Special Tahsildar (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 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.1297 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/11.1

APPENDIX OF WP(C) 755/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT IN S.M.NO.

1297/2021 ISSUED BY THE RESPONDENT DATED 22.12.2021.