Contempt Case(C) No.737/2018(S) ... vs For Information Purpose Only
2021 Latest Caselaw 6112 Ker

Con.Case(C) 737/2018                     1/1

                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                       Present:

                       THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

                Friday,the 19th day of February 2021/30th Magha,1942

              Contempt Case(C) No.737/2018(S) in WP(C) No.26451/2017


PETITIONER/PETITIONER
     For information purpose only
           K. SURESH, AGED 50 YEARS, S/O.LATE KUNJUPILLAI,
           REMYA BHAVAN, MARAYOOR P.O., MUNNAR, IDUKKI DISTRICT-685 620,
           NOW RESIDING AT SANDALE, CITIZEN ROAD, AYYAPPANKAVU,
           COCHI - 682 018.
           BY ADVOCATE SRI.A.P. SUBHASH.
RESPONDENT/5TH RESPONDENT
           GEORGE POULOSE, VILLAGE OFFICER,
1.         MARAYOOR VILLAGE OFFICE, MARAYOOR, IDUKKI - 685 620.
           *ADDL. R2 IMPLEADED
           SAVIO, TAHSILDAR, DEVIKULAM TALUK, IDUKKI DISTRICT.
ADDL. R2. *IS IMPLEADED AS PER ORDER DATED 12-10-2018 IN IA. 1/2018.
           GOVERNMENT PLEADER FOR R2.
  This Contempt of Court Case (Civil) having come up for orders on
19/02/2021, the Court on the same day passed following:


                                      O R D E R

This contempt case is filed complaining that the directives contained in the judgment dated 12/12/2017 in WP(C)No.26451 of 2017 is not complied with.

Apparently, the issue relates to a pending application filed by the petitioner seeking issuance of a genuineness certificate in regard to the patta issued and the possession of the property enjoyed by the petitioner in Resurvey No.105/12 part in Block No.48 of Marayoor Village, Idukki District.

The affidavit filed by the Tahsildar shows that steps were taken and the earlier patta was found to be issued by a tainted officer was cancelled and a decision was taken to issue a fresh patta to the petitioner.

Therefore, in effect, the possession of the property enjoyed by the petitioner was found to be genuine and the petitioner is entitled for patta.

However, the learned Government Pleader submitted that due to the lock down restrictions, the Tahsildar could not issue a patta in favour of the petitioner as is expected, and he seeks two weeks' time for taking issuing patta.

Post the matter on 12/03/2021 as a last chance.

19-02-2021 Sd/-

SHAJI P.CHALY,JUDGE

/true copy/ Sd/-

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