Elizabeth Cherian vs K.Sreekumar
2021 Latest Caselaw 5918 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.836 OF 2020 IN WP(C). 4793/2019

AGAINST THE JUDGMENT IN WP(C) 4793/2019(Y) OF HIGH COURT OF KERALA
                         DATED 18.02.2019


PETITIONER/PETITIONER IN THE WP(C):

               ELIZABETH CHERIAN
               AGED 73 YEARS
               W/O THOMAS CHERIAN,
               ATTUMALIL PUTHENPURACKAL HOUSE,
               MELPADAM P.O.MANNAR,
               ALAPPUZHA-689 627.

               BY ADVS.
               SRI.P.PARAMESWARAN NAIR
               SRI.C.R.SYAMKUMAR
               SMT.SREELATHA PARAMESWARAN NAIR
               SRI.SOORAJ T.ELENJICKAL
               SRI.P.A.MOHAMMED SHAH
               SRI.K.ARJUN VENUGOPAL
               SHRI.ASWIN KUMAR M J

RESPONDENT:

               K.SREEKUMAR
               (AGE AND FATHERS NAME NOT KNOW TO THE PETITIONER)
               TAHSILDAR (L.R.) TALUK OFFICE,
               THIRUVALLA,
               PATHANAMTHITTA DISTRICT, PIN-689 101.



               SRI.K.J.MOHAMMED 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:
 Con.Case(C).No.836 OF 2020 IN WP(C). 4793/2019
                                          2




                         ALEXANDER THOMAS, J.
              ==================================
                       C.O.(C) No.836 of 2020
         (arising out of the judgment dated 18.02.2019 in W.P.(C).No.4793 of 2029)
              ==================================
                  Dated this the 18th day of February, 2021

                                    JUDGMENT

The abovesaid Cont.Case (Civil) has been filed alleging non-

compliance of the directions issued by this Court in Annexure A1

judgment dated 18.02.2019 in W.P.(C)No.4793 of 2019 filed by the

petitioner herein.

2. Today when the matter has been taken up for

consideration, Sri.K.J.Mohammad Anzar, the learned Special

Government Pleader (Revenue) counsel would submit on instructions

that the respondent-Thahsidar has passed proceedings dated

02.07.2020 (copy of which is appended along with memo dated

05.02.2021) filed by the Special Government Pleader (Revenue),

whereby, the request of the petitioner has been rejected for the reason

stated therein and that it is also duly informed to the petitioner while

in case any grievance thereto, he will be at liberty to file statutory

appeal before the appropriate authority concerned. The liberty is

accorded to the petitioner to work out his remedy, in the manner Con.Case(C).No.836 OF 2020 IN WP(C). 4793/2019

known law.

Recording the abovesaid submission of the respondent-officer,

and granting liberty to the petitioner, the contempt case (civil) stands

disposed of.

Sd/-

ALEXANDER THOMAS, JUDGE

dlk/19.02.2021 Con.Case(C).No.836 OF 2020 IN WP(C). 4793/2019

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF JUDGMENT DATED 18.2.2019 IN WPC NO 4793 OF 2019