Ahamed Kabeer vs Deputy Collector (Lr)
2022 Latest Caselaw 998 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. 2615 OF 2022
PETITIONER:

            AHAMED KABEER
            AGED 46 YEARS
            S/O.MOIDUNNI ALIAS KUNHIMON, MUNDEKATTIL HOUSE,
            NADAVATTAM, VATTAMKULAM SUGHAPURAM,
            MALAPPURAM, KERALA - 679 576.

            BY ADV P.T.SHEEJISH



RESPONDENTS:

    1       DEPUTY COLLECTOR (LR)
            M SECTION, COLLECTORATE, MALAPPURAM, MALAPPURAM P.O.,
            MALAPPURAM DISTRICT, KERALA - 676 505, KERALA, PIN -
            679 576.

    2       THE VILLAGE OFFICER
            VATTAMKULAM VILLAGE, MALAPPURAM DISTRICT,
            KERALA, PIN - 679 576.


OTHER PRESENT:

            SMT.K.AMMINIKUTTY,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. 2615 OF 2022               2

                             JUDGMENT

The petitioner has approached this Court

asserting that a suo motu proceedings, bearing

S.M.No.727 of 2021, has been initiated against him by

the 1st respondent - Deputy Collector (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.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 1st respondent to complete proceedings

in S.M.No.727 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/27.1

APPENDIX OF WP(C) 2615/2022

PETITIONER EXHIBITS

Exhibit P1 THE TRUE COPY OF THE LAND TAX RECEIPT ISSUED BY THE 2ND RESPONDENT DATED 08/12/2021.

Exhibit P2 THE TRUE COPY OF CERTIFICATE OF SUOMOTO PROCEEDINGS IN SM NO.727/2021.