Chandrika N.P vs Antony Scaria
2021 Latest Caselaw 16742 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. 798 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 5723/2020 OF HIGH COURT OF
                             KERALA, ERNAKULAM
PETITIONER/PETITIONER IN WP(C) 5723 OF 2020:

             CHANDRIKA N.P.
             AGED 64 YEARS
             DAUGHTER OF LATE PADMANABHAN, G3, ANJANEYA APPARTMENTS,
             ELAMANA ROAD, NORTH FORT, TRIPUNITHURA,
             ERNAKULAM DISTRICT - 682 301.

             BY ADV C.ARUN PRASANTH



RESPONDENT/2ND RESPONDENT IN WP(C) 5723 OF 2020:

             ANTONY SCARIA
             WHOSE AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
             REVENUE DIVISIONAL OFFICER, (R.D.O.),
             PALA REVENUE DIVISION, PALA - 686 575.

             BY ADV.
             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. 798 OF 2021

                                     2

                   ALEXANDER THOMAS, J.
                   =====================
                     Cont.Case (C) No.798 of 2021
              [arising out the judgment dated 27.02.2020
                       in WP(C) No.5723 of 2020]
                  =====================
               Dated this the 11th day of August, 2021

                              JUDGMENT

It is submitted by Sri.C.Arun Prasanth, learned counsel

appearing for the petitioner that since the directions and orders of this

Court in Annexure A8 judgment has already been complied with, the

Contempt Petition can be closed accordingly.

Recording the abovesaid submission, the above Contempt of

Court Case will stand disposed of.

Sd/-

ALEXANDER THOMAS JUDGE SCS CON.CASE(C) NO. 798 OF 2021

APPENDIX OF CON.CASE(C) 798/2021

PETITIONER ANNEXURE

Appendix A1 A PHOTOCOPY OF LAND TAX RECEIPT DATED 9/4/2019.

Appendix A2 A PHOTO COPY OF POSSESSION CERTIFICATE NO.1277/16 DATED 29/6/16.

Appendix A3 A PHOTO COPY OF APPLICATION DATED 9/4/2019 SUBMITTED BEFORE LOCAL LEVEL MONITORING COMMITTEE.

Appendix A4 A PHOTO COPY OF THE REPORT 11/3/2011 OF VILLAGE OFFICER ADDRESSED TO THE TAHASILDAR.

Appendix A5 A PHOTO COPY OF APPLICATION DATED 1/9/2014 SENT TO THE RESPONDENT FOR CONVERSION OF LAND.

Appendix A6 A PHOTO COPY OF POSTAL ACKNOWLEDGMENT CARD EVIDENCING RECEIPT OF ANNEXURE A5 APPLICATION BY THE RESPONDENT.

Appendix A7 A PHOTO COPY OF REPRESENTATION DATED 15/2/2020 SENT TO RESPONDENT.

Appendix A8 A CERTIFIED COPY OF JUDGMENT DATED 27/2/2020 IN WP(C) 5723/2020.

Appendix A9 A PHOTO COPY OF ORDER NO. K B U 9/2020-

2021 DATED 18/11/2020 OF KRISHI BHAVAN, UDAYANAPURAM.