Kerala Nadvathul Mujahideen vs The Special Thahsildar
2022 Latest Caselaw 2350 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   WEDNESDAY, THE 2ND DAY OF MARCH 2022 / 11TH PHALGUNA, 1943
                          WP(C) NO. 5138 OF 2022
PETITIONER:

              KERALA NADVATHUL MUJAHIDEEN
              OFFICE AT CD TOWER, 5TH FLOOR, OPP. BMH, KOZHIKODE
              DISTRICT, PIN-673004, REPRESENTED BY ITS SECRETARY.
              BY ADVS.
              J.R.PREM NAVAZ
              SUMEEN S.
              O.MOHAMED BASIL KOYA THANGAL


RESPONDENTS:

     1        THE SPECIAL THAHSILDAR
              (LAND REVENUE) & LAND TRIBUNAL-1, TIRUR LAND
              TRIBUNAL OFFICE, MINI CIVIL STATION, TIRUR,
              MALAPPURAM DISTRICT, PIN-676105.
     2        THE VILLAGE OFFICER,
              VALAVANNUR VILLAGE, KADUNGATHUKUNDU TOWN,
              VALAVANNUR, KALPAKANCHERY, MALAPPURAM DISTRICT, PIN-
              676551.




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



      THIS    WRIT   PETITION   (CIVIL)   HAVING   COME   UP   FOR   ADMISSION   ON

02.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                        2



W.P.(C) No. 5138 of 2022




                            JUDGMENT

Dated this the 2nd day of March, 2022.

The petitioner has approached this Court asserting

that a suo motu proceedings, bearing S.M.No.1292 of

2020, has been initiated against him by the 1 st

respondent - Special Tahsildar (Land Revenue) 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 Special Government

Pleader, Smt.Mable C Kurian, submitted that the afore

mentioned suo motu proceedings was initiated against

the petitioner only recently and therefore, that this writ

petition is premature.

3. Even though this Court normally fixes 18 months

time to complete proceeding, I am of the view that in this

case it will be justified to expand it to 24 months since

W.P.(C) No. 5138 of 2022

the application of the petitioner has been made only a

month ago.

Resultantly, this writ petition is ordered, directing

the 1st respondent to complete proceedings in

S.M.No.1292 of 2020, 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 24 months

from the date of receipt of a certified copy of this

judgment.

Sd/-

DEVAN RAMACHANDRAN JUDGE

Raj/02.03.2022.

W.P.(C) No. 5138 of 2022

APPENDIX OF WP(C) 5138/2022

PETITIONER EXHIBITS Exhibit P1 THE TRUE COPY OF THE CERTIFICATE OF POSSESSION ISSUED TO THE PETITIONER BY THE 2ND RESPONDENT.

Exhibit P2 THE TRUE COPY OF THE SUO MOTO REPORT ALONG WITH MAHZAR PREPARED BY THE 2ND RESPONDENT.