Muhammedali.K vs Special Tahsildar (L.A & L.T)
2023 Latest Caselaw 13555 Ker

Kerala High Court

Muhammedali.K vs Special Tahsildar (L.A & L.T) 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. 43226 OF 2023
PETITIONER:

          MUHAMMEDALI.K
          AGED 64 YEARS
          S/O.YOOSAF, KOZHISSERY HOUSE,
          NECHULLY, PADAVAYAL VILLAGE,
          PALAKKAD, PIN - 678702

          BY ADV V.A.JOHNSON (VARIKKAPPALLIL)


RESPONDENT:

          SPECIAL TAHSILDAR (L.A & L.T),
          OFFICE OF THE SPECIAL TAHSILDAR (L.A & L.T),
          ATTAPPADI, AGALI, PALAKKAD, PIN - 678581

          BY ADV
          GOVERNMENT PLEADER SHYMANTHAK 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. 43226 OF 2023
                                   2

                             JUDGMENT

The petitioner has approached this Court seeking the

following reliefs:

"i) Issue a writ of Mandamus or any other order or direction, direct the respondent to pass appropriate orders in S.M.No.399/2023 on the File of the Special Tahsildar (L.A & L.T), Attappadi within a time limit as deems fit by this Hon'ble Court.

ii) It is prayed that this Hon'ble Court may dispense the production of English Translation of the documents produced in the above W.P.(c) and Petitioner undertakes to produce the same as and when required by this Hon'ble Court.

And

iii) Issue such other writ, order or direction which this Hon'ble Court may deem fit and proper in the light of the facts and circumstances of the case so as to secure the ends of justice."

2. It is pointed out that, the petitioner is senior

citizen and he is aggrieved by the delay on the part of the

respondent in considering and passing orders on the

application submitted for issuance of patta under the

provisions of Kerala Land Reforms Act which is already

taken into file as S.M. No.399/2022. WP(C) NO. 43226 OF 2023

After considering the materials placed on records

and hearing the parties concerned, this writ petition is

disposed of directing the respondent to take up

S.M.No.399/2022 and pass appropriate orders thereon

after affording a reasonable opportunity for hearing to the

petitioner, as expeditiously as possible, at any rate, within

a period of one year from the date of receipt of a copy of

this judgment.

Sd/-

ZIYAD RAHMAN A.A. JUDGE scs WP(C) NO. 43226 OF 2023

APPENDIX OF WP(C) 43226/2023

PETITIONER EXHIBITS Exhibit P1 TRUE COPY OF THE RECEIPT IN S.M.NO.399/2023 ISSUED BY THE RESPONDENT DATED 10.05.2023 Exhibit P2 TRUE COPY OF THE AADHAAR NO.3363 8734 8753 OF THE PETITIONER