Sreekanth Sreedhar vs Sindhu L
2021 Latest Caselaw 5908 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

             THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS

    THURSDAY, THE 18TH DAY OF FEBRUARY 2021 / 29TH MAGHA,1942

     Con.Case(C).No.1416 OF 2020 IN WP(C). 13376/2020
 AGAINST THE JUDGMENT DATED 07.07.2020 IN WP(C) 13376/2020(V) OF
                      HIGH COURT OF KERALA


PETITIONER/PETITIONER IN W.P(C) 13376/2020:

              SREEKANTH SREEDHAR
              AGED 37 YEARS
              S/O V.C.SREEDHARAN, SREE VIHAR, OLLUKKARA.P.O,
              THRISSUR DISTRICT-680655.

              BY ADV. SRI.S.NIDHEESH

RESPONDENT/3RD RESPONDENTS IN W.P(C) 13376/2020:

         1    SINDHU L.
              D/O AND AGED NOT KNOWN TO THE PETITIONER,
              NOW WORKING AS THE VILLAGE OFFICER,
              ERNAKULAM VILLAGE,
              ERNAKULAM DISTRICT-682011.

         2    HARRIS RASHEED I.A.S., S/O. AND AGE NOT KNOWN TO THE
              PETITIONER,
              WORKING AS R.D.O.,FORT KOCHI, ERNAKULAM 682001
              *(IS IMPLEADED AS PER ORDER DATED 11/11/2020 IN IA
              2/2020)

              R1-R2 BY GOVERNMENT PLEADER


              SRI.K.J.MAOHAMMED ANZAR, SPL.GP(REVENUE)

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont. Case (Civil) No.1416 of 2020
                                           2




                          ALEXANDER THOMAS, J.
                    ===========================
                   Cont. Case (Civil) No.1416 of 2020
                      [arising out of the judgment dated 07.07.2020
                                in W.P(C) No.13376/2020]
                     ===========================
                        Dated this the 18th day of February, 2021

                                     JUDGMENT

The aforecaptioned contempt of court case has been filed alleging

non-compliance of the directions issued by this Court in Annexure-A

judgment dated 07.07.2020 in W.P(C)No.13376/2020 filed by the

petitioner herein.

2. Heard Sri.S.Nidheesh, learned counsel appearing for the

petitioner and Sri.K.J.Mohammed Anzar, learned Special Government

Pleader (Revenue) appearing for the respondents.

3. Today when the matter has been taken up for

consideration, Sri.K.J.Mohammed Anzar, learned Special Government

Pleader (Revenue) would submit on the basis of instructions that the

respondent-Officer has now passed the proceedings, whereby it has

been ordered that the benefit under Sec.27A(3) of the State Act 28 of

2008 has been granted to the petitioner for a part of the property and

the said benefit has been denied for the rest of the property, etc. Cont. Case (Civil) No.1416 of 2020

4. Sri.S.Nidheesh, learned counsel appearing for the

petitioner would submit that the petitioner has been advised to

challenge the said proceedings to the extent it has denied the benefit

under Sec.27A(3) of the Act to the part of the property, etc.

5. Liberty is accorded to the petitioner, to work out his

remedies in the manner known to law. Recording the submissions of

the respondent-Officer and granting liberty to the petitioner, the above

contempt of court case will stand disposed of.

Sd/-

ALEXANDER THOMAS, JUDGE vgd Cont. Case (Civil) No.1416 of 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT IN W.P(C)NO.13376/2020 DATED 7.7.2020.