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SEKHARAN, v. SPECIAL TAHSILDAR (L.R)
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
FRIDAY, THE 22ND DAY OF APRIL 2022 / 2ND VAISAKHA, 1944
WP(C) NO. 13860 OF 2022
PETITIONER:
SEKHARAN,
AGED 52 YEARS,
S/O. VELAYUDHAN, NJAVULAMKULAMBU, ERIMAYUR, ERIMAYUR-I,
VILLAGE, ALATHUR, PALAKKAD 678 546.
BY ADV V.A.JOHNSON (VARIKKAPPALLIL)
RESPONDENT:
SPECIAL TAHSILDAR (L.R),
OFFICE OF THE SPECIAL TAHSILDAR (L.R.),
MINI CIVIL STATION, OTTAPALAM, PATTAMBI, PALAKKAD 679
104.
OTHER PRESENT:
GP RAJEEV JYOTHISH GEORGE
THIS WRIT PETITION (CIVIL) HAVING COME UP FOR ADMISSION ON
22.04.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
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VIJU ABRAHAM,J
--------------------------------- W.P.(C).No.13860 of 2022 ------------------------------------- Dated this the 22nd day of April, 2022
JUDGMENT
The petitioner has approached this Court asserting that a suo motu proceedings, bearing S.M.No.438/2022, has been initiated against him by the respondent - Special Tahsildar (Land Reforms); and seeks that the same be directed to be disposed of within a time frame to be fixed by this Court.
2. In response, the learned Senior Government Pleader, submitted that the afore mentioned suo motu proceedings was initiated against the petitioner only recently and therefore, that this writ petition is premature.
3. When I hear the learned Senior Government Pleader as afore, it is without doubt this Court has been ordering suo motu proceedings to be disposed of within a time frame. That said, though this Court normally fixes eighteen months time for the Competent Authority to complete proceedings, I am of the view that in this case it will be justified to expand it to twenty four months, since the application of the petitioner has
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been made only very recently. Resultantly, this writ petition is ordered, directing the respondent to complete proceedings in S.M.No.438/2022, after following due procedure and after affording necessary opportunity of being heard to the petitioner - as also any other interested person - as expeditiously as is possible, but not later than twenty four months from the date of receipt of a certified copy of this judgment. Though there is no specific averment regarding the involvement of any Devaswom Board in the S.M.Proceedings, it is made clear that if the competent Authority is to find so, then the said entity will also be given an opportunity of being heard while the afore directed exercise is completed.
This Writ Petition is thus disposed of.
sd/-
VIJU ABRAHAM,
JUDGE
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