Con.Case(C) No.921/2022 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
&
THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN
Thursday, the 7th day of July 2022 / 16th Ashadha, 1944
CONTEMPT CASE(C) NO. 921 OF 2022(S) IN WA 1433/2017
PETITIONER/APPELLANT:
C.V.SUNNY, AGED 75 YEARS,
SON OF VARGHESE, CHUNGATH HOUSE,
184,185, SAROJINI STREET,
RAMNAGAR,COIMBATORE - 641101
BY ADVS.M/S.T.M.CHANDRAN,S.SUJITH,
RESPONDENT/RESPONDENT NO. 3:
SRI.SANDEEP.M, TAHSILDAR,CHAVAKKAD TALUK,CHAVAKKAD, TRICHUR - 680 506,
NOW WORKING AS TAHSILDAR(LR SECTION),TALUK OFFICE, WEST PALACE ROAD,
CHEMBUKKAVU, TRICHUR-680 020,AND RESIDING AT AMBAKKATTU MOOLA,
CHETTUPUZHA, PULLAZHI P.O.,TRICHUR - 680012
BY SENIOR GOVERNMENT PLEADER
This Contempt of court case (civil) having come up for orders on
07.07.2022, the court on the same day passed the following:
P.T.O
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ALEXANDER THOMAS & MURALI PURUSHOTHAMAN, JJ.
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Cont. Case (C.) No. 921 of 2022
(Arising out of the judgment dated 19.07.2017 in W.A. No. 1433/2017)
==================
Dated this the 07th day of July, 2022
ORDER
Learned Senior Government Pleader submits that the new Tahsildar had fixed the hearing date and since the petitioner wanted the hearing to be conducted on 15.07.2022, the hearing date has now been adjourned to 15.07.2022 and it is expected that after hearing the petitioner, orders will be passed in the matter without any further delay and this Court may post the case thereafter, to ascertain as to whether orders have been passed in compliance with Annexure 3 judgment in W. A. No. 1433/2017 dated 19.07.2017.
Post the matter on 18.07.2022. Personal appearance of the respondent Officer shall stand dispensed with until further orders. H/o Sd/-
ALEXANDER THOMAS, JUDGE Sd/-
MURALI PURUSHOTHAMAN, JUDGE
DCS
07-07-2022 /True Copy/ Assistant Registrar
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APPENDIX OF CON.CASE(C) 921/2022
Annexure 3 CERTIFIED COPY OF THE JUDGMENT DATED 19/07/2017 IN WA
NO. 1433/2017 PASSED BY THIS HONOURABLE COURT.