Shiny Thomas vs Special Tahsildar (La And Lt)
2023 Latest Caselaw 13552 Ker

Kerala High Court

Shiny Thomas vs Special Tahsildar (La And Lt) on 21 December, 2023

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
              THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
  THURSDAY, THE 21ST DAY OF DECEMBER 2023 / 30TH AGRAHAYANA, 1945
                        WP(C) NO. 42984 OF 2023
PETITIONER:

          SHINY THOMAS
          AGED 55 YEARS
          W/O A T THOMAS, ALAPPATTU HOUSE,
          KALLADIKKODE, VTC : KARIMBA II VILLAGE,
          PALAKKAD DISTRICT, PIN - 678596

          BY ADVS.
          SHIJU VARGHESE
          SACHU THOMAS


RESPONDENT:

          SPECIAL TAHSILDAR (LA AND LT)
          LAND TRIBUNAL, ATTAPADI, ATTAPADI P.O.,
          PALAKKAD DISTRICT, PIN - 678581

          BY ADV
          GOVERNMENT PLEADER SHYAMANTHAK B S


     THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
21.12.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 WP(C) NO. 42984 OF 2023
                                    2

                             JUDGMENT

The petitioner has approached this Court seeking the

following reliefs:

"a. Issue a Writ of mandamus, or any other Writ, Order or Direction, commanding the respondent to dispose of the application for Pattayam submitted by the petitioner and numbered as SMP No. 990/2023 within a time limit fixed by this Hon'ble Court.

b. Issue any such other order or direction as this Hon'ble Court may deem fit, fair and proper in the facts and circumstances of the case.

c. To dispense with the filing of the Translation of the vernacular documents.

d. Cost of the Proceedings."

The grievance of the petitioner is that, the application submitted by

the petitioner for patta under the provisions of Kerala Land Reforms

Act, which has been accepted into file and numbered as S.M.P.

No.990/2023, is even now pending consideration. The limited

prayer sought by the petitioner is a direction for expeditious

disposal of the said application.

After hearing both sides and considering the materials placed WP(C) NO. 42984 OF 2023

on record I am of the view that, this writ petition can be disposed of,

directing the respondent to consider and pass appropriate orders on

the application submitted by the petitioner as S.M. No.990/2023 and

take a decision thereon as expeditiously as possible, at any rate,

within a period of 18 months from the date of receipt of a copy of

this judgment, after affording the petitioner a reasonable

opportunity for hearing. It is ordered Accordingly.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs WP(C) NO. 42984 OF 2023

APPENDIX OF WP(C) 42984/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE CERTIFICATE ISSUED BY THE VILLAGE OFFICER, KARIMBA-II VILLAGE DATED 31.10.2023 Exhibit P2 TRUE COPY OF THE RECEIPT ISSUED FROM THE OFFICE OF THE RESPONDENT DATED 10.11.2023