Ahammed Haji vs Land Tribunal (Devaswom)
2022 Latest Caselaw 406 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                          WP(C) NO. 1184 OF 2022


PETITIONER:

              AHAMMED HAJI, S/O KUNHALAVI,
              PALASSERI ITHIKKAL HOUSE,
              VATTAKKULAM PO, THENNALA,
              MALAPPURAM DISTRICT - 679 578

              BY ADV U.K.DEVIDAS


RESPONDENTS:

1             LAND TRIBUNAL (DEVASWOM),
              COLLECTORATE, UP HILL PO,
              MALAPPURAM - 676 505

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

              GP - MABEL C KURIAN


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
13.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WPC 1184/22
                                       2



                             JUDGMENT

The petitioner, who is stated to be a senior citizen, has

approached this Court alleging that, even though a suo motu

proceedings has been initiated against him by the 2nd respondent

Deputy Collector (Land Reforms) and numbered as

S.M.No.985/2017, further action thereon has not been completed

until now. He, therefore, prays that the 2 nd respondent be directed

to do so and issue appropriate final orders thereon, within a time

frame to be fixed by this Court.

2. In response, the learned Senior Government Pleader -

Smt.Mable C. Kurian, submitted that, if the suo motu proceedings

are still pending against the petitioner, the same can be disposed

of by the 2nd respondent, within a period of six months, taking

note of the fact that he is a senior citizen. She, therefore, prayed

that this writ petition be ordered only on such terms.

3. When I consider the afore submissions, it is ineluctable WPC 1184/22

that if S.M.No.985/2017 is still pending against the petitioner, then

it will require to be disposed of by the 2 nd respondent within a

period of six months, because this is the time frame that has been

constantly followed by this Court in the case of senior citizens.

Resultantly, this writ petition is ordered, directing the 2 nd

respondent to complete proceedings in S.M.No.985/2017 after

following due procedure and after affording necessary opportunity

of being heard to the petitioner - as also to any other

interested/affected persons - thus, culminating in an apposite order

thereon, as expeditiously as is possible, but not later than six

months from the date of receipt of a certified copy of this

judgment.

This writ petition is thus disposed of.

Sd/-

RR                                                DEVAN RAMACHANDRAN
                                                           JUDGE
 WPC 1184/22




                         APPENDIX
PETITIONER EXHIBITS
Exhibit1            TRUE COPY OF THE THE CERTIFICATE NO.M2-
                    129906/17 DATED 10.11.2017 IN SM

NO.985/2017 ISSUED BY THE 2ND RESPONDENT.