Ammu vs The District Collector
2023 Latest Caselaw 1861 Ker

W.P.(C) No.3331 of 2023             1




                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
     WEDNESDAY, THE 1ST DAY OF FEBRUARY 2023 / 12TH MAGHA, 1944
                          WP(C) NO. 3331 OF 2023
PETITIONER:

             AMMU
             AGED 79 YEARS
             W/O. LATE KUTTAYI, KONNAKKALKADAVU VAZHAPALLAM,
             AMBITTANTHERISSU, KORANCHIRA P.O., KIZHAKKANCHERI-II
             VILLAGE, ALATHUR TALUK, PALAKKAD DISTRICT, PIN - 678684
             BY ADVS.
             P.JAYARAM
             K.R.PAUL
             ARJUN P.P.


RESPONDENTS:

      1      THE DISTRICT COLLECTOR
             PALAKKAD DISTRICT, PIN - 678001
      2      THE LAND TRIBUNAL/SPECIAL TAHSILDAR (LAND REFORMS)
             PATTAMBI, MINI CIVIL STATION, P.O., KANNIYAMPURAM
             OTTAPALAM TALUK, PALAKKAD DISTRICT, PIN - 679104
      3      THE VILLAGE OFFICER
             KIZHAKKANCHERI-II VILLAGE,
             P.O. KIZHAKKANCHERI, PIN - 678541
      4      STATE OF KERALA
             REPRESENTED BY THE SECRETARY,
             DEPARTMENT OF REVENUE,
             GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM, PIN - 695001

             BY ADV.SRI.BIMAL K. NATH, SENIOR GOVERNMENT PLEADER


      THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
01.02.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 W.P.(C) No.3331 of 2023                     2




                                    JUDGMENT

Dated this the 1st day of February, 2023

According to the petitioner, petitioner is in absolute ownership of an extent

of 0.0405 hectares of property situated in Block No.39, Re-Sy No.306/1 of

Kizhakkancheri-II Village, Alathur Taluk, Palakkad District. Apparently, S.M.

proceedings No.132/2023 is pending consideration before the Land Tribunal/Special

Tahsildar (Land Reforms), Palakkad District - the 2 nd respondent and seeks

direction for early disposal of the same.

Having heard learned counsel for petitioner Sri.K.R.Paul and learned Senior

Government Pleader Sri.Bimal K. Nath, this writ petition is disposed of directing the

Land Tribunal/Special Tahsildar (Land Reforms), Palakkad District - the 2nd

respondent, to finalise the aforesaid S.M. proceedings within 12 months from the

date of receipt of a copy of this judgment.

Sd/-

                                                  SHAJI P.CHALY

smv                                                    JUDGE





                          APPENDIX OF WP(C) 3331/2023

PETITIONER'S EXHIBITS
Exhibit1              TRUE COPY OF THE RECEIPT DATED 21/1/2023 IN

SM NO. 132/2023 ISSUED TO THE PETITIONER FROM THE OFFICE OF THE SPECIAL TAHSILDAR (LAND REFORMS), PATTAMBI Exhibit P2 TRUE COPY OF THE POSSESSION CERTIFICATE DATED NIL ISSUED IN THE NAME OF PETITIONER WITH RESPECT TO THE PETITIONER'S PROPERTY BEARING RE-SURVEY NO. 306/1 FROM THE VILLAGE OFFICE, KIZHAKKANCHERI-II