Ravi P.D vs Subhan.P
2021 Latest Caselaw 382 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

              THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN

   WEDNESDAY, THE 06TH DAY OF JANUARY 2021 / 16TH POUSHA, 1942

       Con.Case(C) No.968 OF 2020 IN W.P.(C) No.41634/2018

AGAINST THE JUDGMENT IN W.P.(C) NO.41634/2018(D) OF HIGH COURT OF
KERALA


PETITIONER:

               RAVI P.D.,
               AGED 68 YEARS, S/O.DAMODHARAN,
               'VYSRAVAM',
               ERANHIPALAM(P.O.),
               CALICUT-673 006.

               BY ADV. SRI.K.PRAVEEN KUMAR

RESPONDENT:

               SUBHAN.P.,
               (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
               TAHASILDAR, KOZIKODE TALUK,
               CIVIL STATION, CIVIL STATION (P.O.),
               KOZHIKODE, PIN-673 020.

               SMT. A.C.VIDHYA, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 06.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C) No.968 OF 2020
                                   -2-



                             JUDGMENT

The petitioner has filed this Contempt Case alleging non-

compliance of the direction contained in Annexure-1 judgment of

this Court whereby the writ petition was disposed of by setting

aside Ext.P10 order of the respondent-Revenue Divisional Officer to

the extent indicated above and by directing the Tahsildar to effect

consequential addition in the basic tax register concerning the

properties of the petitioners referred to in Ext.P10 order dated

25.10.2018 of the respondent, taking note of the law laid down by

the Division Bench of this Court in Local Level Monitoring

Committee, Kizhakkambalam Grama Panchayat and others v.

Mariumma and another [2015 (3) KHC 19] without referring to

the provisions of Sections 27A or 27C of the Kerala Conservation of

Paddy Land and Wetland Act, 2008, as expeditiously as possible, at

any rate, within a period of one month from the date of receipt of a

certified copy of that judgment.

2. On 14.07.2020, when this Contempt Case came up for

admission, the learned Government Pleader sought time to get

instructions.

3. On 10.08.2020, it was pointed out by the learned Con.Case(C) No.968 OF 2020

Government Pleader that W.A.No.39 of 2020 filed against

Annexure-1 judgment was pending before the Division Bench.

4. On 09.12.2020, it was pointed out by the learned

Government Pleader that W.A.No.39 of 2020 filed against

Annexure-1 judgment ended in dismissal and that, the respondent

has already been instructed to comply with the direction contained

in that judgment.

5. On 04.01.2021, when this case was taken up for

consideration, the learned Government Pleader submitted that the

respondent has complied with the direction contained in Annexure-1

judgment by issuing a proceeding dated 28.12.2020 and that, a

copy of the same shall be placed along with a memo.

6. Today, when this case is taken up for consideration, the

learned Government Pleader has placed on record a copy of the

proceeding dated 28.12.2020 of the respondent, along with memo

dated 05.01.2021.

In such circumstances, recording the said memo filed by the

learned Government Pleader, this Contempt Case is closed.

Sd/-

ANIL K. NARENDRAN JUDGE bpr Con.Case(C) No.968 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE 1 TRUE COPY OF THE JUDGMENT DATED 26.8.19 IN WPC.NO.41634/18 OF THIS HON'BLE COURT.

RESPONDENT'S EXHIBITS: NIL