High CourtsSingle Bench(2020) 11 KL CK 0186

Abdul Gafoor vs Special Tahsildar (La And L.T.)

High Court Of Kerala · Decided on 27 November 2020

HON’BLE JUDGES
Sathish Ninan, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (Civil) No. 26241 Of 2020 (E)

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Judgment

19 paragraphs · 340 words

The petitioner seeks for an expeditious disposal of SM 466/2020 pending before the Special Tahsildar (L.A & L.T) Palakkad, the petitioner's

application seeking issuance of purchase certificate.

In WP(C) No. 28398/2017 and connected cases this court passed a judgment dated 14.03.2018 issuing directions regarding expeditious disposal of

cases by the Land Tribunal. The directions read thus:

“(i) If it is felt that there is delay in obtaining reports through the Revenue Inspectors on account of their shortage, the Land Tribunal is free to get

the reports from the Village Officers concerned. It is the discretion of the Land Tribunal in what manner such reports should be obtained.

(ii) Utmost importance should be given for expeditious disposal of all the cases filed by the senior citizens. The land Tribunal shall dispose such cases

of senior citizens on seniority basis within six months.

(iii) In respect of all other cases, the Land Tribunal shall follow the seniority of such cases and dispose the same within the maximum outer limit of 18

months unless there is a stay passed by the higher authorities. The Land Tribunal shall not break the seniority of such cases except for any directions

being issued by this Court or any higher authority.

(iv) The parties are given liberty to take out notice to the land owners in such a manner in which the Land Tribunal deems fit to do so, including

publications.

(v) In respect of the matters which are pending before the Deputy Collector, he shall follow the same procedure as mentioned above.

(vi) In respect of the proceedings in which all the steps have been completed which are ripe for passing orders as on today, the Land Tribunal shall

pass orders within two months and the directions issued in earlier paragraphs would not affect those matters. However, in all other cases, the

directions shall be strictly followed.

(vii) The Government order, G.O(P).No.09/2018/RD, dated 22/2/2018 will form part of this judgment.â€​

The respondent shall dispose of the SM proceedings strictly adhering to the directions referred to above.