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Kerala High Court
Asharaf Madathil vs The Special Tahsildar (L.R) Land ... on 27 March, 2026
W.P.(C).Nos.11934, 12029 and 12135 of 2026
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2026:KER:27866
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA, 1948
WP(C) NO. 11934 OF 2026
PETITIONER(S):
SUDHAKARAN,
AGED 72 YEARS,
S/O. KANNARU, OORALIKANDI,
KOZHIKODE, PIN - 673 001.
BY ADVS.
SRI.ALEX ABRAHAM
SHRI.C.C.ABRAHAM
SRI.JACKSON JOHNY
SHRI.MUHAMMAD HADIK P.A.
RESPONDENT(S):
1 THE LAND TRIBUNAL, ATTAPADI,
REPRESENTED BY THE SPECIAL TAHSILDAR, (LAND
TRIBUNAL), MINI CIVIL STATION AGALI,
ATTAPPADI, PALAKKAD, PIN - 678 581.
2 THE SPECIAL TAHSILDAR (LAND TRIBUNAL),
LAND TRIBUNAL, ATTAPPADI,
PALAKKAD, PIN - 678 581.
3 THE VILLAGE OFFICER,
KALLAMALA VILLAGE OFFICE,
PALAKKAD, PIN - 678 582.
GP-SRI.AJITH VISWANATHAN.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.03.2026, ALONG WITH WP(C).12029/2026,
12135/2026, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).Nos.11934, 12029 and 12135 of 2026
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2026:KER:27866
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA, 1948
WP(C) NO. 12029 OF 2026
PETITIONER(S):
RADHA SUDHAKARAN,
AGED 64 YEARS,
W/O. SUDHAKARAN, URALIKKANDI,
KOZHIKODE, PIN - 673 585.
BY ADVS.
SRI.ALEX ABRAHAM
SHRI.C.C.ABRAHAM
SRI.JACKSON JOHNY
SHRI.MUHAMMAD HADIK P.A.
RESPONDENT(S):
1 THE LAND TRIBUNAL, ATTAPADI,
REPRESENTED BY THE SPECIAL TAHSILDAR,
(LAND TRIBUNAL), MINI CIVIL STATION AGALI,
ATTAPPADI, PALAKKAD, PIN - 678 581.
2 THE SPECIAL TAHSILDAR (LAND TRIBUNAL),
LAND TRIBUNAL, ATTAPPADI,
PALAKKAD, PIN - 678 581.
3 THE VILLAGE OFFICER,
KALLAMALA VILLAGE OFFICE,
PALAKKAD, PIN - 678 582.
GP-SMT.VIDHYA A.C.
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.03.2026, ALONG WITH WP(C).11934/2026 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).Nos.11934, 12029 and 12135 of 2026
-3-
2026:KER:27866
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
FRIDAY, THE 27TH DAY OF MARCH 2026 / 6TH CHAITHRA, 1948
WP(C) NO. 12135 OF 2026
PETITIONER(S):
ASHARAF MADATHIL,
AGED 60 YEARS,
ASHARAF MADATHIL AGED 60 YEARS, S/O MOHAMMED,
VELUTHODATH HOUSE, KODATHUR PO, PERUMPADAPPU
MALAPPURAM REP BY POWER OF ATTORNEY HOLDER
SHAHANAS ABDUL SALAM, AGED 44 YEARS,
S/O ABOOBACKER VADAKKENGARA, RESIDING AT
VELUTHODATH HOUSE, KODATHUR,
PERUMPADAPPU PO, MALAPPURAM, PIN - 679 580.
BY ADVS.
SHRI.K.J.SAJI ISAAC
DR.ELIZABETH VARKEY
SRI.JITHIN SAJI ISAAC
SHRI.ABHISHEK S. KUMAR
SHRI.JOSHUA SEBASTIAN
RESPONDENT(S):
THE SPECIAL TAHSILDAR (L.R) LAND TRIBUNAL,
TIRUR MINI CIVIL STATION BUILDING,
TIRUR, KERALA, PIN - 676 101.
SR.GP.SMT.DEEPA NARAYANAN
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.03.2026, ALONG WITH WP(C).11934/2026 AND
CONNECTED CASES, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
W.P.(C).Nos.11934, 12029 and 12135 of 2026
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2026:KER:27866
JUDGMENT
All these three Writ Petitions seek to expedite the S.M.
Proceedings, which are pending before the respective
authorities, as stated in the Writ Petition.
In W.P.(C).No.11934/2026, S.M. Application No.1721/2025,
pending before the Land Tribunal, Attapadi, is sought to
be expedited. In W.P.(C).No.12029/2026, S.M. Application
No.1710/2025, pending before the same authority, is sought
to be expedited. In W.P.(C).No.12135/2026, S.M.
Application No.1538/2025, pending before the Special
Tahsildar (L.R.), Land Tribunal, Tirur, is ought to be
expedited. The petitioners in all these cases seek the
benefit of a judgment of this Court in Narayanan
Namboodiri v. Special Tahsildar (L.R.) [W.P.(C).No.28398
of 2017], on the premise that all the petitioners are
senior citizens.
2. Having heard the learned counsel for the petitioners
and the learned Government Pleader, this Court directs the
respective respondents to prioritize the respective S.M.
W.P.(C).Nos.11934, 12029 and 12135 of 2026
2026:KER:27866
Applications of the petitioners for the purpose of
disposal, strictly in accordance with the directions
contained in Narayanan Namboodiri (supra). The petitioners
will produce a copy of this judgment before the concerned
among the respondents, for compliance.
These Writ Petitions will stand disposed of, as above.
Sd/-
C. JAYACHANDRAN, JUDGE
ak
W.P.(C).Nos.11934, 12029 and 12135 of 2026
2026:KER:27866
APPENDIX OF WP(C) NO. 11934 OF 2026
PETITIONER'S EXHIBITS:-
Exhibit P1 TRUE COPY OF THE CERTIFICATE IN RESPECT
OF SM APPLICATION NO. 1721/25 ISSUED
FROM THE OFFICE OF THE 1ST RESPONDENT
DATED 21.11.2025
Exhibit P2 TRUE COPY OF THE SUO MOTU REPORT BY THE
3RD RESPONDENT DATED 28.12.2025
W.P.(C).Nos.11934, 12029 and 12135 of 2026
2026:KER:27866
APPENDIX OF WP(C) NO. 12029 OF 2026
PETITIONER'S EXHIBITS:-
Exhibit P1 TRUE COPY OF THE CERTIFICATE IN RESPECT
OF SM APPLICATION NO. 1710/25 ISSUED
FROM THE OFFICE OF THE 1ST RESPONDENT
DATED 21.11.2025.
Exhibit P2 TRUE COPY OF THE SUO MOTU REPORT BY THE
3RD RESPONDENT DATED 29.11.2025.
W.P.(C).Nos.11934, 12029 and 12135 of 2026
2026:KER:27866
APPENDIX OF WP(C) NO. 12135 OF 2026
PETITIONER'S EXHIBITS:-
Exhibit P1 TRUE COPY OF SALE DEED NO. 2293/1997 OF
PONNANI SRO.
Exhibit P2 TRUE COPY OF THE LAND TAX RECEIPT NO.
KL10030701972/2025 DATED 02.04.2025 OF
PERUMPADAPPA VILLAGE.
Exhibit P3 TRUE COPY OF THE HEARING NOTICE SM NO.
1538/2025 DATED 21.11.2025 ISSUED BY
THE SPECIAL TAHSILDAR (LR) LAND
TRIBUNAL, TIRUR.
