Kerala High Court
Nihmath P.K vs The Special Thahsildar (Lr) on 18 August, 2025
2025:KER:62105
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K. NATARAJAN
MONDAY, THE 18TH DAY OF AUGUST 2025 / 27TH SRAVANA, 1947
OP(C) NO. 1828 OF 2025
AGAINST THE ORDER/JUDGMENT DATED IN SM NO.955 OF 2025 OF LAND
TRIBUNAL, TIRUR
PETITIONER:
MYMOONA @ MYMOONA SHERIN
AGED 28 YEARS
W/O MUHAMMED MUZAMMIL PALASSERI, RESIDING AT PALASSERI
HOUSE, PUTHUPARAMBA POST, PUTHUPARAMBA EDARIKODE VIA,
THENNALA, MALAPPURAM DISTRICT, PIN-, PIN - 676501
BY ADV SMT.PARVATHI
RESPONDENTS:
1 THE SPECIAL THAHSILDAR (LR) TIRUR
LAND TRIBUNAL - TIRUR, TIRUR P.O, MALAPPURAM DISTRICT,
KERALA - ., PIN - 676101
2 THE VILLAGE OFFICER
PERUMANNA VILLAGE OFFICE, KUTTIPPALA, TIRUR MALAPPURAM,
KUTTIPPALA, KERALA,, PIN - 676501
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON 18.08.2025,
ALONG WITH OP(C).1821/2025, 1833/2025, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
OP(C) Nos.1828/2025, 2
1821/2025 & 1833/2025
2025:KER:62105
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K. NATARAJAN
MONDAY, THE 18TH DAY OF AUGUST 2025 / 27TH SRAVANA, 1947
OP(C) NO. 1821 OF 2025
AGAINST THE ORDER/JUDGMENT DATED IN SM NO.645 OF 2025
OF LAND TRIBUNAL, TIRUR
PETITIONER:
ABDUSSAMAD PALLIMANJALIL
AGED 51 YEARS
S/O MUHAMMED, RESIDING AT PALLIMANGHALIL HOUSE,
MUDUR PO, VATTAMKULAM, MALAPPURAM DISTRICT, PIN -
679578
BY ADV SRI.P.T.SHEEJISH
RESPONDENTS:
1 THE SPECIAL THAHSILDAR (LR) TIRUR
LAND TRIBUNAL - TIRUR, TIRUR P.O, MALAPPURAM
DISTRICT, KERALA - ., PIN - 676101
2 THE VILLAGE OFFICER
VATTAMKULAM VILLAGE OFFICE, MALAPPURAM DISTRICT,
KERALA,, PIN - 676501
OTHER PRESENT:
OP(C) Nos.1828/2025, 3
1821/2025 & 1833/2025
2025:KER:62105
SRI. S. UNNIKSTISHNAN, GP
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
18.08.2025, ALONG WITH OP(C).1828/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C) Nos.1828/2025, 4
1821/2025 & 1833/2025
2025:KER:62105
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE K. NATARAJAN
MONDAY, THE 18TH DAY OF AUGUST 2025 / 27TH SRAVANA, 1947
OP(C) NO. 1833 OF 2025
AGAINST THE ORDER/JUDGMENT DATED IN SM NO.956 OF 2025
OF LAND TRIBUNAL, MALAPPURAM
PETITIONER:
NIHMATH P.K
AGED 28 YEARS
W/O JAMSHEED P.K, D/O UMMER KOYA HAJI, RESIDING AT
PALARAKKAT HOUSE, TANALUR, OZHUR, TIRUR,
MALAPPURAM DISTRICT, PIN - 676501
BY ADV SMT.PARVATHI
RESPONDENTS:
1 THE SPECIAL THAHSILDAR (LR)
TIRUR, LAND TRIBUNAL - TIRUR, TIRUR P.O,
MALAPPURAM, DISTRICT, KERALA, PIN - 676101
2 THE VILLAGE OFFICER
PERUMANNA VILLAGE OFFICE, KUTTIPPALA, TIRUR
MALAPPURAM, KUTTIPPALA, KERALA, PIN - 676501
THIS OP (CIVIL) HAVING COME UP FOR ADMISSION ON
OP(C) Nos.1828/2025, 5
1821/2025 & 1833/2025
2025:KER:62105
18.08.2025, ALONG WITH OP(C).1828/2025 AND CONNECTED CASES,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
OP(C) Nos.1828/2025, 6
1821/2025 & 1833/2025
2025:KER:62105
JUDGMENT
(Dated this the 18th day of August, 2025)
These Original petitions are filed by the petitioners
respectively stated above seeking direction to the Special
Thahsildar (LR), Land Tribunal, Tirur, for speedy disposal of
S.M.Nos.955/2025, 956/2025 and 645/2025 respectively.
2. A report was called for from the Land Tribunal
through the learned Senior Government pleader. The report has
been submitted that there were 5039 cases pending in their office,
and it is very difficult to take the new matters and dispose of them
early by taking this matter out of ten where the old cases are still
pending.
3. A report of the Thahsildar is taken on record, and the
learned Senior Government Pleader also submits that a time may
be fixed for disposal of these three matters. It is also submitted
that there is only one Land Tribunal for the entire Malappuram
district sitting at Tirur.
1821/2025 & 1833/2025
2025:KER:62105
Considering the facts and circumstances of the case, all
three petitions are disposed of with a direction to the Land
Tribunal Special Thasildar (LR) to take up the matter honestly
without granting unnecessary adjournments and delay in process
and make the endeavor to dispose of the suo moto cases within
three years from the date of receipt of a copy of this judgment. If
time is required, if at all earnest effort is made, the learned
Tribunal will be at liberty to approach this court for an extension
of time.
Sd/-
K. NATARAJAN
JUDGE
vnk/-
1821/2025 & 1833/2025
2025:KER:62105
APPENDIX OF OP(C) 1821/2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPTS ISSUED
BY THE 2ND RESPONDENT, WITH RESPECT TO 6
ARES AND 77.86 SQ.M COMPRISED IN SURVEY
NO.217/1-12 OF 10 ARES VATTAMKULAM
VILLAGE, DATED 17.04.2025
Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPTS ISSUED
BY THE 2ND RESPONDENT, WITH RESPECT TO 10
ARES AND 92.67 SQ.M OF LAND IN SURVEY
NO.95/5-6 OF VATTAMKULAM VILLAGE, DATED
17.04.2025
Exhibit P3 THE TRUE COPY OF CERTIFICATE OF SUO MOTO
PROCEEDINGS IN SM NO. 645/2025 DATED
22.04.2025
1821/2025 & 1833/2025
2025:KER:62105
APPENDIX OF OP(C) 1833/2025
PETITIONER EXHIBITS
Exhibit P1 TRUE COPY OF THE LAND TAX RECEIPT ISSUED
BY THE 2ND RESPONDENT DATED 01.04.2025
Exhibit P2 TRUE COPY OF CERTIFICATE OF SUO MOTO
PROCEEDINGS IN SM NO. 956/2025 DATED
10.06.2025
1821/2025 & 1833/2025
2025:KER:62105
APPENDIX OF OP(C) 1828/2025
PETITIONER EXHIBITS
Exhibit P1 THE TRUE COPY OF THE LAND TAX RECEIPT
ISSUED BY THE 2ND RESPONDENT DATED
01.04.2025
Exhibit P2 THE TRUE COPY OF CERTIFICATE OF SUO MOTO
PROCEEDINGS IN SM NO. 955/2025 DATED
10.06.2025
