M.B.Mohanbabu vs Haris T.P
2021 Latest Caselaw 16686 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
              THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
    WEDNESDAY, THE 11TH DAY OF AUGUST 2021 / 20TH SRAVANA, 1943
                        CON.CASE(C) NO. 1000 OF 2021
 AGAINST THE JUDGMENT IN WP(C) NO.39284/2018 DATED 04.12.2018 OF
                    HIGH COURT OF KERALA, ERNAKULAM
PETITIONER/PETITIONER:

             M.B.MOHANBABU
             S/O. M.K.BHASKARAN, AGED 51 YEARS,
             MADAMBIKATTIL HOUSE, VELLANIKKARA P.O.,
             THRISSUR TALUK, THRISSUR DISTRICT.
             BY ADV K.RAKESH


RESPONDENTS/RESPONDENTS 2 & 3:

    1        HARIS T.P
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             TAHSILDAR, VYTHIRI TALUK, WAYANAD DISTRICT, PIN-673576.
    2        ASHOKAN,
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             VILLAGE OFFICER, KUNNATHIDAVAKA VILLAGE, VYTHIRI TALUK,
             WAYANAD DISTRICT, PIN-673576.

OTHER PRESENT:

             SRI.SAIGI JACOB PALATTY, SR.GOVT.PLEADER



     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 11.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con. Case (C) No.1000/2021              2




                   ALEXANDER THOMAS, J.
             -----------------------------------------------------
           Contempt of Court Case (Civil) No.1000 of 2021
       [arising out of judgment dated 04.12.2018 in W.P.(C) No.39284/2018]
                  --------------------------------------------
                   Dated this the 11th day of August, 2021


                               JUDGMENT

The above contempt of court case has been filed alleging non-

compliance of the directions issued by this Court in Anx.A judgment

dated 04.12.2018 in W.P.(C) No.39284/2018 in the matter of

acceptance of land tax from the petitioner.

2. When this petition had come up for consideration in the

previous occasion, this Court had adjourned the case to enable the

learned Government Pleader concerned to get instructions from the

respondent-Tahsildar and the respondent-Village Officer whether

they could accept land tax from the petitioner, subject to the result

of the regular second appeal, RSA No.539/2018 on the file of this

Court.

3. Today, when the case come up for consideration,

Sri.Saigi Jacob Palatty, learned Senior Government Pleader would

submit on the basis of instructions that thereafter the respondent-

Village Officer has passed order dated 25.07.2021 ordering that the

land tax could be accepted from the petitioner in respect of the

subject property, but subject to the result of RSA No.539/2018 on

the file of this Court.

In the light of these aspects, the above contempt of court case

will stand disposed of.

Sd/-

ALEXANDER THOMAS, JUDGE Skk//12082021

APPENDIX OF CON.CASE(C) 1000/2021

PETITIONER'S ANNEXURE:

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WP(C) NO.39284/2018 DATED, 4.12.2018.

ANNEXURE B TRUE COPY OF THE INFORMATION RECEIVED FROM THE VILLAGE OFFICER/INFORMATION OFFICER, DATED, 6.3.2021.

ANNEXURE C TRUE COPY OF THE ORDER DATED, 14.10.2020 IN R.P.NO.850/2019 IN WP(C) NO.39284/2018 OF THIS HON'BLE COURT.