Hashid vs Jayasree
2021 Latest Caselaw 16743 Ker

Con.Case(C) No.999/2021                       1/2

                            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
              CONTEMPT CASE(C) NO. 999 OF 2021(S) IN WP(C) 12926/2020
   PETITIONER/PETITIONER IN WPC:

           HASHID, AGED 25 YEARS, S/O.ABDUL RASHEED,
           ILLIKKAL HOUSE, KOOTTANPARA, AMARAMBALAM P.O.,
           VIA. POOKKOTTUMPADAM, NILAMBUR TALUK,
           MALAPPURAM DISTRICT, PIN-679 332.

         BY ADVS. M/S.K.SHIBILI NAHA & A.LOWSY.
   RESPONDENT/RESPONDENT NO.3 IN WPC:

           SMT.JAYASREE, AGED 46 YEARS, W/O.SABU,
           THAHASILDAR (LAND RECORDS), NILAMBUR TALUK OFFICE,
           CHANDAKKUNNU P.O., MALAPPURAM-679 329.


             SENIOR GOVERNMENT PLEADER FOR RESPONDENT.




        This Contempt of court case (civil) having come up for orders on
   11.08.2021, the court on the same day passed the following:

                                                              P.T.O.
 Con.Case(C) No.999/2021                            2/2



                                  ALEXANDER THOMAS, J.
                                  =====================
                                   Cont.Case (C) Nos.983 of 2021
                             [arising out of the judgment dated 01.07.2020
                                       in WP(C) No.12906 of 2020]
                                                 &
                                   Cont.Case (C) Nos.999 of 2021
                             [arising out of the judgment dated 01.07.2020
                                       in WP(C) No.12926 of 2020]
                                  =====================
                               Dated this the 11th day of August, 2021

                                               ORDER

None appears for the petitioners. The learned Senior

Government Pleader submits that proceedings under Section 6A of the

Kerala Land Tax Act has already been issued by the respondent

Thahasildar in these two cases, but that the altered entry made in the

BTR is showing the nature of the land as 'സസ്വഭഭാവ വവ്യതതിയഭാനന വരരുതതിയ

പരുരയതിടന' and that since the same is not proper, instructions have

already been given by him to the respondent Thahsildar to correct the

said entry as purayidom/garden land and not as 'സസ്വഭഭാവ വവ്യതതിയഭാനന

വരരുതതിയ പരുരയതിടന' and that two weeks' time may be granted.

List the case on 01.09.2021.

Hand over.

Sd/-

ALEXANDER THOMAS JUDGE SCS

11-08-2021 /True Copy/ Assistant Registrar