Parameswaran vs The District Collector
2022 Latest Caselaw 417 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. 1080 OF 2022


PETITIONER:

              PARAMESWARAN, AGED 61 YEARS, S/O. NARAYANAN NAIR,
              KALADI HOUSE, P.O.PATTISSERI, PATTAMBI TALUK,
              PALAKKAD DISTRICT-679 534

              BY ADV P.JAYARAM


RESPONDENTS:

     1        THE DISTRICT COLLECTOR
              CIVIL STATION, PALAKKAD-678 001

     2        THE LAND TRIBUNAL/SPECIAL TAHSILDAR,
              (LAND REFORMS) PATTAMBI, MINI CIVIL STATION,
              P.O. KANNIYAMPURAM, OTTAPALAM-679 104

     3        THE VILLAGE OFFICER, CHALISSERI VILLAGE OFFICE,
              P.O.CHALISSERI-679 536

     4        STATE OF KERALA, REPRESENTED BY THE SECRETARY,
              DEPARTMENT OF REVENUE, GOVERNMENT SECRETARIAT,
              THIRUVANANTHAPURAM-695 001


              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 1080/22
                                          2

                               JUDGMENT

The petitioner, who is stated to be a senior citizen of over

61 years in age, has approached this Court alleging that, even

though a suo motu proceedings has been initiated against him by

the 2nd respondent - Special Tahsildar (Land Reforms) and

numbered as S.M.No.1205/2021, further action thereon has not

been completed until now. The petitioner, therefore, prays that

the 2nd 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 2 nd respondent, within a period of eight

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 WPC 1080/22

ineluctable that if S.M.No.1205/2021 is still pending against

the petitioner, then it will require to be disposed of by the

2nd respondent within a period of eight months.

I am fixing the afore time frame, even though, in

similar matters, it has been fixed as six months, because the

suo motu proceedings in this case has commenced only

recently.

Resultantly, this writ petition is ordered, directing the

2nd respondent to complete proceedings in S.M.No.1205/2021,

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 eight months from the date of receipt of a

certified copy of this judgment.

Sd/-

RR                                      DEVAN RAMACHANDRAN
                                                 JUDGE
 WPC 1080/22


                APPENDIX OF WP(C) 1080/2022

PETITIONER EXHIBITS
Exhibit P1          TRUE COPY OF THE RECEIPT DATED 07.12.2021

IN SM 1205/2021 ISSUED TO THE PETITIONER FROM THE OFFICE OF THE SPECIAL TAHSILDAR (LAND REFORMS) PATTAMBI Exhibit P2 TRUE COPY OF THE POSSESSION CERTIFICATE DATED 23.11.2021 ISSUED TO THE PETITIONER WITH RESPECT TO HIS PROPERTY BEARING SURVEY NO.128/2 FROM THE VILLAGE OFFICE , CHALISSERI