Muhammed Mansoor vs Land Tribunal
2022 Latest Caselaw 80 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        MONDAY, THE 3RD DAY OF JANUARY 2022 / 13TH POUSHA, 1943
                       WP(C) NO. 30723 OF 2021
PETITIONER:

            MUHAMMED MANSOOR
            AGED 40 YEARS
            S/O. THITHIMMU, CHUNGATH HOUSE,
            KANMANAN P.O., MALAPPURAM DISTRICT-676 556

            BY ADV U.K.DEVIDAS



RESPONDENTS:

    1       LAND TRIBUNAL
            (LAND REFORMS) , CIVIL STATION,
            TIRUR, TIRUR P.O., MALAPPURAM DISTRICT-679 101

    2       SPECIAL TAHSILDAR
            (LAND REFORMS) , LAND TRIBUNAL,
            CIVIL STATION, TIRUR, TIRUR P.O.,
            MALAPPURAM DISTRICT-679 101


OTHER PRESENT:

            SMT.MABLE .C.KURIAN.SR.G.P.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
03.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 30723 OF 2021
                                2

                          JUDGMENT

The petitioner has approached this Court asserting that a

suo motu proceedings, bearing S.M.No.1936 of 2021, has been

initiated against him by the 2nd respondent - 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.Mable C. Kurian, submitted that the afore mentioned suo

motu proceedings was initiated against the petitioner only in

2021 and therefore, that this writ petition is premature.

3. Even though this Court normally fixes eighteen

months time 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 a

month ago.

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

respondent to complete proceedings in S.M.No.1936 of 2021,

after following due procedure and after affording necessary

opportunity of being heard to the petitioner - as also any other WP(C) NO. 30723 OF 2021

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 ANB WP(C) NO. 30723 OF 2021

APPENDIX OF WP(C) 30723/2021

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE CERTIFICATE DATED 03.12.2021 IN SM NO.1936/2021 ISSUED BY THE SECOND RESPONDENT