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Judgment
This writ petition is filed seeking expeditious disposal of the suo motu proceedings pending as S.M.No.1214/2020, on the file of the Special Tahsildar
(LR),Tirur.
Heard the learned counsel appearing for the petitioner and the learned Government Pleader.
By judgment dated 14.03.2018 in W.P.(C) No.28398 of 2017 and connected cases, a learned Single Judge, after taking note of the G.O.
(P).No.09/2018/RD dated 22/2/2018, has issued the following directions for the expeditious disposal of the cases by the Land Tribunal:
“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 of 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 of 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 landowners 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€
I am of the considered opinion that necessary directions can be issued to the Tribunal to follow the directions issued by this Court in the instant case
as well.
In the result, this Writ Petition is disposed of directing the 1st respondent to follow the directions and dispose of the matter.