Chenthamara vs The Special Tahsildar (Lr), ...
2022 Latest Caselaw 956 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
      TUESDAY, THE 25TH DAY OF JANUARY 2022 / 5TH MAGHA, 1943
                       WP(C) NO. 2540 OF 2022
PETITIONER:

          CHENTHAMARA,
          AGED 55 YEARS
          S/O.LAE APPUKUTTAN, THEKKEKKADU, MUDAPPALLUR, PALAKKAD
          DISTRICT, PIN-678 705.

          BY ADV RAJESH SIVARAMANKUTTY



RESPONDENT:

          THE SPECIAL TAHSILDAR (LR), PATTAMBI,
          OFFICE OF THE SPECIAL TAHSILDAR (LR), PATTAMBI, MINI
          CIVIL STATIN, OTTAPALAM, PALAKKAD DISTRICT, PIN-679
          104.


OTHER PRESENT:

          SMT MABLE C KURIAN,SR GP




     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
25.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 2540 OF 2022              2

                               JUDGMENT

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.104 of 2022, has been initiated against him

by the 1st respondent - Special Tahsildar (LR); 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 January, 2022 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 competent Authority to complete

proceedings in S.M.No.104 of 2022, 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/25.1

APPENDIX OF WP(C) 2540/2022

PETITIONER EXHIBITS

Exhibit P1 TRUE COPY OF THE RECEIPT DATED 19.01.2022 SHOWING THE SUO MOTO NUMBER AS SM NO.104/2022 ISSUED FROM THE RESPONDENT.