Vyasan vs C.M.Abdul Majeed
2021 Latest Caselaw 621 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

    THURSDAY, THE 07TH DAY OF JANUARY 2021 / 17TH POUSHA, 1942

         Con.Case(C).No.1993 OF 2020 IN WP(C). 18543/2019

AGAINST THE JUDGMENT, DATED 22.08.2019, IN WP(C) 18543/2019(P) OF
                      HIGH COURT OF KERALA


PETITIONER/PETITIONER IN W.P.(C)NO.18543 OF 2019:

             VYASAN, AGED 60 YEARS, S/O. RAMAKRISHNAN,
             KOLAZHY HOUSE, SHORANUR, PALAKKAD DISTRICT.

             BY ADV. SRI.V.M.KRISHNAKUMAR

RESPONDENT/2ND RESPONDENT IN W.P.(C)NO.18543 OF 2019:

             C.M.ABDUL MAJEED,
             AGE OF RESPONDENT AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER, TAHSILDAR, OTTAPALAM TALUK OFFICE,
             PALAKKAD DISTRICT, PIN-679 101.

             BY ADV. SRI.K J MANURAJ, GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 07.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.1993 OF 2020

                                 -2-

                           JUDGMENT

Dated this the 7th day of January 2021

In the judgment, dated 22.08.2019, in W.P.(C) No.

18543 of 2019, this Court directed the 2nd respondent

to reassess the land. The assessment has been done.

2. The petitioner submits that the respondent

refused to change the characteristics of the land. If

the petitioner wants to change the classification in a

particular manner, the petitioner has to move the

competent authority with an appropriate

application.

With liberty as above, recording the compliance,

the contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE akv Con.Case(C).No.1993 OF 2020

APPENDIX

ANNEXURE I TRUE COPY OF THE BASIC TAX RECEIPT DATED 25.8.2017.

ANNEXURE II TRUE COPY OF THE POSSESSION CERTIFICATE DATED 20.11.2008.

ANNEXURE III TRUE COPY OF THE APPLICATION FILED BY THE PETITIONER BEFORE THE REVENUE DIVISIONAL OFFICER DATED 31.8.2013.

ANNEXURE IV TRUE COPY OF THE REPORT OF THE VILLAGE OFFICER DATED 24.8.2009.

ANNEXURE V TRUE COPY OF THE REPORT DATED 26.8.2011 OF THE TAHSILDAR.

ANNEXURE VI CERTIFIED COPY OF THE JUDGMENT IN WPC NO.18543/2019 DATED 22.8.2019.

ANNEXURE VII TRUE COPY OF THE PROCEEDINGS OF THE RESPONDENT DATED 24.8.2020.

ANNEXURE VIII TRUE COPY OF THE FORM C NOTICE DATED 24.8.2020.

ANNEXURE IX TRUE COPY OF THE BASIC TAX RECEIPT DATED 18.9.2020.

RESPONDENT'S/S EXHIBITS:NIL.

//TRUE COPY//

PA TO JUDGE