Sumangali vs The District Collector
2022 Latest Caselaw 589 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. 1267 OF 2022
PETITIONER:

          SUMANGALI
          AGED 47 YEARS
          W/O.PARAMESWARAN, 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


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. 1267 OF 2022                     2

                                 JUDGMENT

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.1255 of 2021, has been initiated against her

by the 2nd respondent - Land Tribunal/Special

Tahsildar (Land Reforms); 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 2nd respondent to complete proceedings

in S.M.No.1255 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/15.1

APPENDIX OF WP(C) 1267/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT DATED 16.12.2021 IN SM 1255/2021 ISSUED TO THE PETITIONER FROM THE OFFICE OF THE SPECIAL TAHSILDAR, (LAND REFORMS) OTTAPALAM

Exhibit P2 TRUE COPY OF THE POSSESSION NO.921/2021 DATED 25.11.2021 ISSUED TO THE PETITIONER FROM CHALISSERI VILLAGE OFFICE WITH RESPECT TO PETITIONERS PROPERTY BEARING SURVEY NO.128/4