Kerala High Court
M.P.Jackson vs K.Santhakumari on 19 February, 2021
Con.Case(C) 107/2021 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
Friday,the 19th day of February 2021/30th Magha,1942
Contempt Case(Civil) No.107/2021(S) in WP(C) No.12261/2020
For information purpose only
PETITIONERS/PETITIONERS IN THE WRIT PETITION:
1. M.P.JACKSON,AGED 67 YEARS,
SON OF PAUL, MAMPILLY HOUSE, MANAVALASSERI VILLAGE,
MUKUNDAPURAM TALUK, THRISSUR DISTRICT.
2. M P TOMY,AGED 64 YEARS,
SON OF PAUL , MAMPILLY HOUSE, MANAVALASSERI VILLAGE,
MUKUNDAPURAM TALUK, THRISSUR DISTRICT.
3. M P GIGI,AGED 62 YEARS,
SON OF PAUL, MAMPILLY HOUSE, MANAVALASSERI VILLAGE,
MUKUNDAPURAM TALUK, THRISSUR DISTRICT.
4. M P BRITE,AGED 59 YEARS,
SON OF PAUL, MAMPILLY HOUSE, MANAVALASSERI VILLAGE,
MUKUNDAPURAM TALUK, THRISSUR DISTRICT.
5. USHA M P, AGED 65 YEARS,
DAUGHTER OF PAUL, MAMPILLY HOUSE, MANAVALASSERI VILLAGE,
MUKUNDAPURAM TALUK, THRISSUR DISTRICT.
BY ADVOCATES M/S M.GOPIKRISHNAN NAMBIAR, POOJA MENON,
JOSON MANAVALAN, K.JOHN MATHAI, KURYAN THOMAS,
PAULOSE C. ABRAHAM, RAJA KANNAN, J JAYAMOHAN.
RESPONDENT/ADDL.7TH RESPONDENT IN THE WRIT PETITION:
K.SANTHAKUMARI,W/O KANNAN, VADAKOOTHU HOUSE,
MURIYAD VILLAGE, THRISSUR DISTRICT, PIN-680183.
(TAHSILDAR, MUKUNDAPURAM TALUK, MUKUNDAPURAM,
THRISSUR DISTRICT, IRINJALAKUDA, KERALA-680125).
This Contempt Of Court Case (civil) having come up for
orders on 19/02/2021, the Court on the same day passed the
following:
P.T.O
Con.Case(C) 107/2021 2/4
ALEXANDER THOMAS
----------------------------------------------------
Contempt of Court Case (Civil) No.107 of 2021
[arising out of judgment dated 26.06.2020
in W.P.(C) No.12261/2020]
----------------------------------------------
Dated this the 19th day of February, 2021
For information purpose only
ORDER
Sri.J. Jayamohan, the learned counsel appearing for the petitioners submits
that even now the respondent Tahsildar has not taken any steps to comply with
the directions issued by this Court in Annexure A judgment rendered as early as
on 26.06.2020 in W.P.(C) No.12261/2020, in the matter of passing orders on the
application of the petitioners under Sec.6A of the Kerala Land Tax Act, merely on
the ground that Writ Appeals have been filed by the respondents as W.A.
Nos.1205/2020, 1252/2020 & 1286/2020 have been filed and that even now those
writ appeals have not been admitted by the Division Bench and the impugned
Annexure A judgment has not so far been stayed.
2. Sri.K.J. Mohammed Anzar, the learned Special Government Pleader
(Revenue) submits that it is learned that the abovesaid writ appeals have been
filed and some time may be required to ascertain the present state of the appeals,
etc.
3. The respondent Tahsildar will immediately furnish instructions to Sri.K.J.
Mohammed Anzar, the learned Special Government Pleader (Revenue), as to
whether the orders could be passed on the application filed by the petitioners
under under Sec.6A of the Kerala Land Tax Act and subject to the result of the
said writ appeal as no stay has been granted by the Division Bench so far and on
the condition that in case the Division Bench subsequently grants stay or allows
the appellants in favour of the stay, then the orders so passed under under Sec.6A
of the Kerala Land Tax Act could be kept in abeyance or be rescinded as the case
may be and on the other hand if the writ appeals are dismissed by the Division
Con.Case(C) 107/2021 3/4
Bench in favour of the writ petitioners, then the order passed under under Sec.6A
of the Kerala Land Tax Act would be treated as final, etc.
List the case on 18.03.2021.
H/o copies of this order to both sides.
Sd/-
ALEXANDER THOMAS, JUDGE
Skk
For information purpose only
20/02/21
/true copy/
Sd/-
ASSISTANT REGISTRAR
Con.Case(C) 107/2021 4/4
ANNEXURE-A - TRUE COPY OF THE JUDGMENT DATED 26/06/2020 IN WPC
NO.122161 OF 2020.
For information purpose only
