Sivasankaran vs State Of Kerala
2022 Latest Caselaw 881 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 21ST DAY OF JANUARY 2022 / 1ST MAGHA, 1943
                        WP(C) NO. 697 OF 2022
PETITIONER:

            SIVASANKARAN,
            AGED 61 YEARS
            S/O.LATE JANAKI AMMA,
            VAYANKARA PUTHEN VEETTIL HOUSE,
            PATHIRIKODE P.O., EDAPPATTA VILLAGE,
            MALAPPURAM, PIN-679 326.

            BY ADVS.
            NAVANEETH.N.NATH
            N.RAJI
            SANEL CHERIAN



RESPONDENTS:

    1       STATE OF KERALA,
            REPRESENTED BY THE PRINCIPAL SECRETARY,
            DEPARTMENT OF REVENUE, ROOM NO.201-A,
            FIRST FLOOR, ANNEX 1, SECRETARIAT,
            THIRUVANANTHAPURAM, PIN-695 001.

    2       THE DISTRICT COLLECTOR, COLLECTORATE,
            CIVIL STATION, MALAPPURAM, PIN-676 305.


OTHER PRESENT:

            SMT.M.ANIMA.G.P.




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 697 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 2 nd respondent - District

Collector and numbered as S.M.No.696 of 2019(wrongly

shown in the pleadings as S.M.No.272101 of 2019), 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 Government Pleader

Smt.M.Anima, submitted that, if the suo motu proceedings

are still pending against the petitioner, the same can be

disposed of by the 1st respondent, within a period of six

months, taking note of the fact that she/he is a senior

citizen. She, therefore, prayed that this writ petition be

ordered only on such terms.

WP(C) NO. 697 OF 2022

3. When I consider the afore submissions, it is

ineluctable that if S.M.No.696 of 2019 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.696 of

2019, 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.

Sd/-

DEVAN RAMACHANDRAN JUDGE ANB WP(C) NO. 697 OF 2022

APPENDIX OF WP(C) 697/2022

PETITIONER EXHIBITS

Exhibit P1 A TRUE COPY OF THE REPRESENTATION DATED 18.12.2021 FILED BY THE PETITIONER BEFORE THE SECOND RESPONDENT.

Exhibit P2 A TRUE COPY OF THE RECEIPT DATED 18.12.2021 EVIDENCING SUBMISSION OF EXHIBIT P1.