Parameswran vs The District Collector
2022 Latest Caselaw 585 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 14TH DAY OF JANUARY 2022 / 24TH POUSHA, 1943
                        WP(C) NO. 1307 OF 2022
PETITIONER:

          PARAMESWRAN
          AGED 61 YEARS
          S/O. MADHAVI AMMA, KALADI HOUSE, P.O.PATTISSERI,
          PATTAMBI TALUK, PALAKKAD DISTRICT-679 534

          BY ADV P.JAYARAM



RESPONDENTS:

    1     THE DISTRICT COLLECTOR
          COLLECTORATE, 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


OTHER PRESENT:

          SMT.K.AMMINIKUTTY SR.G.P.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
14.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 1307 OF 2022            2

                             JUDGMENT

The petitioner, who is stated to be a senior

citizen of over 60 years in age, has approached this

Court alleging that, even though a suo motu

proceedings has been initiated against him by the 2nd

respondent - Land Tribunal/Special Tahsildar and

numbered as S.M.No.1870 of 2017, further action

thereon has not been completed until now. The

petitioner, therefore, prays 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.K.Amminikutty, 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 that if S.M.No.1870 of 2017, is still

pending against the petitioner, then it will require

to be disposed of by the 2nd 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 2nd respondent to complete proceedings

in S.M.No.1870 of 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/-

DEVAN RAMACHANDRAN JUDGE MC/15.1

APPENDIX OF WP(C) 1307/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT DATED 16.08.2017 IN SM 1870/2017 ISSUED TO THE PETITIONER FROM THE OFFICE OF THE SPECIAL TAHSILDAR (LAND REFORMS) OTTAPALAM