Sudha Kammath R vs Jolly Joseph
2021 Latest Caselaw 16772 Ker

Con.Case(C) No.1385/2020                       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(CIVIL) NO. 1385 OF 2020(S) IN WP(C) 12744/2020
   PETITIONER/PETITIONER

           SUDHA KAMMATH R AGED 50 YEARS W/O.AJITH KUMAR SHEONY, S/O.NARAYANA
           SHENOY, KURINJIKATTIL HOUSE, KUMARANALLOOR P.O., KOTTAYAM DISTRICT,
           PIN-686 016

         BY ADVS.P.K.SOYUZ AND E.V.BABYCHAN
   RESPONDENT/RESPONDENT

           JOLLY JOSEPH,REVENUE DIVISION OFFICER, REVENUE DIVISIONAL OFFICE,
           MINI CIVIL STATION, KOTTAYAM P.O., KOTTAYAM DISTRICT, PIN-680125

        ADVOCATE GENERAL AND 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:
 Con.Case(C) No.1385/2020                           2/2




                                 ALEXANDER THOMAS, J.
                           -----------------------------------------------------
             Cont. of Court Case (Civil) No.1383 of 2020 in W.P.(C) No.12721/2020,
             Cont. of Court Case (Civil) No.1385 of 2020 in W.P.(C) No.12744/2020,
             Cont. of Court Case (Civil) No.1392 of 2020 in W.P.(C) No.13321/2020
                                                &
             Cont. of Court Case (Civil) No.1462 of 2020 in W.P.(C) No.12382/2020
                             ------------------------------------------------
                                Dated this the 11th day of August, 2021

                                              ORDER

The learned Senior Government Pleader submits that the learned

Special Government Pleader (Revenue) who was looking into these

cases has demitted office and therefore he requires more time and

further that necessary instructions and advice would be given to the

respondent-RDO to provisionally comply with the directions in the

judgments in the W.P.(C)s, by stipulating payment of fee on the basis

of fair value of the subject property as on the date of the application,

subject to the condition that in case the State and the Department are

successful in the writ appeal filed by them against the judgments of the

said W.P.(C), then the petitioners herein will have to pay the higher fee

based on the verdict in the said writ appeals, etc.

Time granted.

List on 02.09.2021.

Sd/-

ALEXANDER THOMAS, JUDGE Skk//12082021

11-08-2021 /True Copy/ Assistant Registrar