Kerala High Court
K.M.Joseph vs Dr.A.Jayathilak on 1 July, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
CON.CASE(C) NO. 1505 OF 2020
AGAINST THE JUDGMENT IN WP(C).NO.35722/2018 OF THE HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WP(C):
SCARIA JACOB, AGED 54 YEARS, S/O.P.A.CHACKO, PADINJAREVEETIL,
NALUMNAKKAL(PO),VAKATHANAM,KOTTAYAM DISTRICT.
BY ADVS. SRI.R.REJI, SRI.M.V.THAMBAN, SMT.THARA THAMBAN,
SRI.B.BIPIN & SRI.ARUN BOSE
RESPONDENT/RESPONDENTS 1, 3 AND 4 IN WP(C):
1 DR.A.JAYATHILAK,
WORKING AS THE SECRETARY TO THE GOVERNMENT,
DEPARTMENT OF REVENUE,GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM,PIN-695001.
2 M.ANJANA,
WORKING AS DISTRICT COLLECTOR, KOTTAYAM, KOTTAYAM DISTRICT,
PIN-686002.
3 P.G.RAJENDRA BABU,
WORKING AS TAHSILDAR, KOTTAYAM TALUK, KOTTAYAM DISTRICT,
PIN-686001.
SRI.Y.JAFFERKHAN, GOVT.PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
01.07.2021, ALONG WITH CON.CASE(C).NOS.1506, 1535, 1538 1717 & 1746 OF
2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
CON.CASE(C) NO. 1506 OF 2020
AGAINST THE JUDGMENT IN WP(C).NO.39169/2018 OF THE HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WP(C):
K.M.JOSEPH, AGED 64 YEARS,
S/O.K.T. MATHEW, KALATHILPARAMBIL HOUSE, CHENGALAM SOUTH
(P.O), KOTTAYAM,
BY ADVS.SRI.R.REJI, SMT.THARA THAMBAN, SRI.B.BIPIN,
SRI.ARUN BOSE
RESPONDENT/RESPONDENTS 1, 3 & 4 IN WP(C):
1 DR.A.JAYATHILAK
WORKING AS THE SECRETARY TO THE GOVERNMENT, DEPARTMENT OF
REVENUE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695001.
2 M.ANJANA
WORKING AS DISTRICT COLLECTOR, KOTTAYAM, KOTTAYAM DISTRICT,
PIN - 686002.
3 P.G. RAJENDRA BABU
WORKING AS TAHSILDAR, KOTTAYAM TALUK, KOTTAYAM DISTRICT, PIN
- 686001.
SRI.Y.JAFFERKHAN, GOVT.PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
01.07.2021, ALONG WITH CON.CASE(C).NOS.1505, 1535, 1538 1717 & 1746 OF
2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
CON.CASE(C) NO. 1535 OF 2020
AGAINST THE JUDGMENT IN WP(C).NO.41549/2018 OF THE HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WP(C):
RAJENDRAN, AGED 60 YEARS, S/O.BHASKARAN, RESIDING AT NILA,
KUMARANELLOOR, KOTTAYAM DISTRICT.
BY ADVS. SRI.R.REJI, SRI.M.V.THAMBAN, SMT.THARA THAMBAN,
SRI.B.BIPIN, SRI.ARUN BOSE.
RESPONDENT/RESPONDENTS 1, 3 & 4 IN WP(C):
1 DR.A.JAYATHILAK
WORKING AS THE SECRETARY TO THE GOVERNMENT, DEPARTMENT OF
REVENUE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695 001.
2 M. ANJANA
WORKING AS DISTRICT COLLECTOR, KOTTAYAM, KOTTAYAM DISTRICT,
PIN - 686 002.
3 P. G. RAJENDRA BABU
WORKING AS TAHSILDAR, KOTTAYAM TALUK, KOTTAYAM DISTRICT,
PIN - 686 001.
SRI.Y.JAFFERKHAN, GOVT.PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
01.07.2021, ALONG WITH CON.CASE(C).NOS.1505, 1506, 1538, 1717 & 1746 OF
2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
CON.CASE(C) NO. 1538 OF 2020
AGAINST THE JUDGMENT IN WP(C).NO.39171/2018 OF THE HIGH COURT OF KERALA
PETITIONERS/PETITIONERS IN WP(C):
1 ABRAHAM JOSEPH, AGED 56 YEARS,
S/O. ABRAHAM, KALARITHARA HOUSE, NEELAMPEROOR P. O., KURICHY,
KOTTAYAM DISTRICT.
2 K. M JOSEPH, AGED 64 YEARS,
S/O. K. T. MATHEW, KALATHILPARAMBIL HOUSE,
CHENGALAM SOUTH P. O., KOTTAYAM.
BY ADVS.SRI.M.V.THAMBAN, SRI.R.REJI, SMT.THARA THAMBAN,
SRI.B.BIPIN, SRI.ARUN BOSE
RESPONDENTS/RESPONDENTS 1, 3 & 4 IN WP(C):
1 DR.A.JAYATHILAK
WORKING AS THE SECRETARY TO THE GOVERNMENT, DEPARTMENT OF
REVENUE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
695 001.
2 M. ANJANA
WORKING AS DISTRICT COLLECTOR, KOTTAYAM, KOTTAYAM DISTRICT,
PIN - 686 002.
3 P. G. RAJENDRA BABU
WORKING AS TAHSILDAR, KOTTAYAM TALUK, KOTTAYAM DISTRICT, PIN
- 686 001.
SRI.Y.JAFFERKHAN, GOVT.PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
01.07.2021, ALONG WITH CON.CASE(C).NOS.1505, 1506, 1535, 1717 & 1746 OF
2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
CON.CASE(C) NO. 1717 OF 2020
AGAINST THE JUDGMENT IN WP(C).NO.2257/2019 OF THE HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WP(C):
MARY KOSHY JACOB, AGED 57 YEARS,
W/O. KOSHY JACOB, PERMANENTLY RESIDING AT 11 C ASSET HOMES,
DEVALOKAM ROAD, KANJIKUZHY, KOTTAYAM DISTRICT, KERALA STATE,
REPRESENTED BY POWER OF ATTORNEY HOLDER-DILEEP MATHULLA, AGED
57 YEARS, S/O. K.M MAMMEN, KANDATHIL HOUSE, OPPOSITE VANCHI-
NAD APARTMENTS, VAZHAKKALA, KAKKANAD, THRIKKAKARA (PO), ER-
NAKULAM DISTRICT, KERALA STATE
BY ADVS. SRI.R.REJI, SRI.M.V.THAMBAN, SMT.THARA THAMBAN,
SRI.B.BIPIN, SRI.ARUN BOSE
RESPONDENT/RESPONDENTS 1, 3 & 4 IN WP(C):
1 DR. A. JAYATHILAK
WORKING AS THE SECRETARY TO THE GOVERNMENT, DEPARTMENT OF
REVENUE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN 695
001
2 M. ANJANA,
WORKING AS DISTRICT COLLECTOR, KOTTAYAM , KOTTAYAM DISTRICT,
PIN 686 002
3 P.G RAJENDRA BABU,
WORKING AS TAHSILDAR, KOTTAYAM TALUK, KOTTAYAM DISTRICT, PIN
686 001
SRI.Y.JAFFERKHAN, GOVT.PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
01.07.2021, ALONG WITH CON.CASE(C).NOS.1505, 1506, 1535, 1538 & 1746 OF
2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
CON.CASE(C) NO. 1746 OF 2020
AGAINST THE JUDGMENT IN WP(C).NO.2167/2019 OF THE HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WP(C):
MARY KOSHY JACOB, AGED 57 YEARS,
W/O.KOSHY JACOB, PERMANENTLY RESIDING AT 11C ASSET HOMES, DE-
VALOKAM ROAD, KANJIKUZHY, KOTTAYAM DISTRICT, KERALA STATE,
REPRESENTED BY POWER OF ATTORNEY HOLDER DILEEP MATHULLA, AGED
57 YEARS, S/O.K.M.MAMMEN, KANDATHIL HOUSE, OPPOSITE VANCHINAD
APARTMENTS, VAZHAKKALA, KAKKANAD, THRIKKAKKARA (PO), ERNAKU-
LAM DISTRICT, KERALA STATE.
BY ADVS. SRI.R.REJI, SRI.M.V.THAMBAN, SRI.ARUN BOSE,
SMT.THARA THAMBAN, SRI.B.BIPIN
RESPONDENT/RESPONDENTS 1, 3 & 4 IN WP(C):
1 DR.A.JAYATHILAK,
WORKING AS THE SECRETARY TO THE GOVERNMENT, DEPARTMENT OF
REVENUE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN-695
001.
2 M.ANJANA,
WORKING AS DISTRICT COLLECTOR, KOTTAYAM, KOTTAYAM DISTRICT,
PIN-686 002.
3 P.G.RAJENDRA BABU,
WORKING AS TAHSILDAR, KOTTAYAM TALUK, KOTTAYAM DISTRICT, PIN-
686 001.
SRI.Y.JAFFERKHAN, GOVT.PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
01.07.2021, ALONG WITH CON.CASE(C).NOS.1505, 1506, 1535, 1538 & 1717 OF
2020, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
ALEXANDER THOMAS, J.
-------------------------------------------------------------------------
Cont. Case (C) No. 1505 of 2020 in WP(C) No. 35722 of 2018,
Cont. Case (C) No. 1506 of 2020 in WP(C) No. 39169 of 2018,
Cont. Case (C) No. 1535 of 2020 in WP(C) No. 41549 of 2018,
Cont. Case (C) No. 1538 of 2020 in WP(C) No. 39171 of 2018,
Cont. Case (C) No. 1717 of 2020 in WP(C) No. 2257 of 2019
&
Cont. Case (C) No. 1746 of 2020 in WP(C) No. 2167 of 2019
-------------------------------------------------------------------------
Dated this the 1st day of July, 2021
JUDGMENT
Cont. Case (C) Nos. 1505, 1506, 1535 & 1538 of 2020
The above Contempt of Court cases have been filed alleging
non compliance of the directions issued by this Court in the
judgment in WP(C) Nos. 35722, 39169, 41549 & 39171 of 2018
respectively.
2. Heard Sri.M.V.Thamban, learned counsel appearing for
the petitioners and Sri.Y.Jaffer Khan, learned Government Pleader
appearing for the respondents.
3. Read this order in continuation of the previous orders
passed by this Court in these Contempt Cases.
4. Sri.Y.Jaffer Khan, learned Government Pleader submits
Cont. Case (C) No. 1505/2020 in WP(C) No. 35722/2018,
Cont. Case (C) No. 1506/2020 in WP(C) No. 39169/2018,
Cont. Case (C) No. 1535/2020 in WP(C) No. 41549/2018,
Cont. Case (C) No. 1538/2020 in WP(C) No. 39171/2018,
Cont. Case (C) No. 1717/2020 in WP(C) No. 2257/2019 &
Cont. Case (C) No. 1746/2020 in WP(C) No. 2167/2019
..8..
on the basis of instructions that on 21.6.2021, the 3 rd respondent
Tahsildar issued proceedings ordering that sale deeds will have to be
executed and got registered by the parties concerned, and that on
22.6.2021, draft sale deeds were issued to the petitioners. Thereafter
on 29.6.2021, the petitioners have given objections against the
quantum of compensation fixed by the respondent District Collector
in these cases, and that immediately on the petitioners completing
execution and registration of sale deeds, the sale amounts will be
forthwith paid to the petitioners, etc.
5. Per contra, Sri.M.V.Thamban, learned counsel appearing
for the petitioners would submit that the petitioners had earlier
given objections to the quantum of compensation fixed in the notice
earlier given by the Special Tahsildar, Further that, the petitioners
are prepared to execute and get the registration of sale deeds and
receiving the amounts now proposed to be given by the respondent
authorities. That, as held by the Division Bench of this Court in the
judgment dated 13.12.2017 in W.A.No.2158/2017 and connected
cases (regarding the Kochi Metro Rail Limited land acquisition), the
Cont. Case (C) No. 1505/2020 in WP(C) No. 35722/2018,
Cont. Case (C) No. 1506/2020 in WP(C) No. 39169/2018,
Cont. Case (C) No. 1535/2020 in WP(C) No. 41549/2018,
Cont. Case (C) No. 1538/2020 in WP(C) No. 39171/2018,
Cont. Case (C) No. 1717/2020 in WP(C) No. 2257/2019 &
Cont. Case (C) No. 1746/2020 in WP(C) No. 2167/2019
..9..
amounts shown in the sale deeds can be treated as an award and the
objections of the parties like the petitioners can be preferred before
the District Court under Sec.64 of the Right to Fair Compensation
and Transparency in Land Acquisition, Rehabilitation and
Resettlement Act, 2013 ("the New Act"), so that the claim for higher
compensation can be duly adjudicated by the District Court, and that
if the present draft sale deeds contain such misleading and factually
wrong averments, then the right of the petitioners to seek for
reference for the District Court for higher compensation will also be
detrimentally affected.
6. The learned Government Pleader would then submit
that if that be so, necessary instructions will be given to the
respondent authorities concerned to ensure deletion of any
averments in the draft sale deeds as if the petitioners have never
raised any objections to the compensation amount, and that the
respondent authorities have no objection in seeking for adjudication
of higher compensation as envisaged in the Division Bench
judgment of this Court in W.A. No. 2158/2017 and connected cases.
Cont. Case (C) No. 1505/2020 in WP(C) No. 35722/2018,
Cont. Case (C) No. 1506/2020 in WP(C) No. 39169/2018,
Cont. Case (C) No. 1535/2020 in WP(C) No. 41549/2018,
Cont. Case (C) No. 1538/2020 in WP(C) No. 39171/2018,
Cont. Case (C) No. 1717/2020 in WP(C) No. 2257/2019 &
Cont. Case (C) No. 1746/2020 in WP(C) No. 2167/2019
..10..
7. The respondents will ensure that the draft sale deeds are
immediately presented before the petitioners and thereafter,
formalties of registration and sale of the landed properties may be
duly completed before the Sub Registrar's Office concerned without
much delay. On the sale of the properties it shall be ensured that the
respondent authorities should also forthwith pay the amounts to the
petitioners concerned. The amounts shown in the sale deeds shall be
treated as an award, and in case the petitioners have any grievances,
the petitioners will be at liberty to raise any disputes for higher
compensation by seeking reference under Sec.64 of the New Act
before the District Court concerned.
8. Accordingly, on the petitioners executing and registering
sale deeds, it shall be ensured that the amounts shown in the sale
deeds shall be forthwith paid to the respective petitioners. The above
formalities should be duly completed by the respondents within one
month from the date of receipt of a certified copy of this judgment.
With these observations and directions, the above
Contempt of Court cases will stand finally disposed of.
Cont. Case (C) No. 1505/2020 in WP(C) No. 35722/2018,
Cont. Case (C) No. 1506/2020 in WP(C) No. 39169/2018,
Cont. Case (C) No. 1535/2020 in WP(C) No. 41549/2018,
Cont. Case (C) No. 1538/2020 in WP(C) No. 39171/2018,
Cont. Case (C) No. 1717/2020 in WP(C) No. 2257/2019 &
Cont. Case (C) No. 1746/2020 in WP(C) No. 2167/2019
..11..
Cont. Case (C) Nos. 1717 & 1746 of 2020
9. These Contempt of Court cases have been filed alleging
non compliance of the directions issued by this Court in the
judgments in WP(C) Nos. 2257 & 2167 of 2019 respectively.
10. Heard Sri.M.V.Thamban, learned counsel appearing for
the petitioners and Sri.Y.Jaffer Khan, learned Government Pleader
appearing for the respondents.
11. Sri.Y.Jaffer Khan, learned Government Pleader submits
on the basis of instructions that in these cases the value of lands
has only recently been fixed by the authorities and have been
approved only yesterday by the State Level Approval Committee,
and that the same procedure mentioned in the other 4 Contempt
of Court cases dealt with hereinabove, can be followed in
these cases also. Further that, the time limit for completing
the same formalities and payment of amounts may be fixed
as 2 months.
12. Accordingly it is ordered that it is for the competent
Cont. Case (C) No. 1505/2020 in WP(C) No. 35722/2018,
Cont. Case (C) No. 1506/2020 in WP(C) No. 39169/2018,
Cont. Case (C) No. 1535/2020 in WP(C) No. 41549/2018,
Cont. Case (C) No. 1538/2020 in WP(C) No. 39171/2018,
Cont. Case (C) No. 1717/2020 in WP(C) No. 2257/2019 &
Cont. Case (C) No. 1746/2020 in WP(C) No. 2167/2019
..12..
authority among the respondents to immediately furnish draft sale
deeds to the petitioners in these two cases. On receiving such draft
sale deeds, the respondents shall immediately complete necessary
formalities. On the sale of the properties, the amounts concerned
shall be forthwith paid by the respondent authorities to the
petitioners in these cases. It is also ordered that the amounts
shown in the sale deeds shall not by itself in any manner stand in
the way of the petitioners claiming higher compensation, and for
that purpose, as envisaged in the judgment of the Divison Bench
rendered on 13.12.2017 in W.A. No. 2158/2017 and connected
cases, the amounts shown in the sale deeds may be treated as an
award.
13. In case the petitioners in these cases have may
disputes regarding the compensation/sale amounts, then the sale
amounts shown in the sale deeds shall be treated as an award and
in case they are having any disputes that they are entitled for
higher compensation, then they may seek the remedy of reference
before the District Court in terms of Sec.64 of the new act.
Cont. Case (C) No. 1505/2020 in WP(C) No. 35722/2018,
Cont. Case (C) No. 1506/2020 in WP(C) No. 39169/2018,
Cont. Case (C) No. 1535/2020 in WP(C) No. 41549/2018,
Cont. Case (C) No. 1538/2020 in WP(C) No. 39171/2018,
Cont. Case (C) No. 1717/2020 in WP(C) No. 2257/2019 &
Cont. Case (C) No. 1746/2020 in WP(C) No. 2167/2019
..13..
With these observations and directions, the above
Contempt of Court cases will stand finally disposed of.
Sd/-
ALEXANDER THOMAS, JUDGE
MMG
Cont. Case (C) No. 1505/2020 in WP(C) No. 35722/2018,
Cont. Case (C) No. 1506/2020 in WP(C) No. 39169/2018,
Cont. Case (C) No. 1535/2020 in WP(C) No. 41549/2018,
Cont. Case (C) No. 1538/2020 in WP(C) No. 39171/2018,
Cont. Case (C) No. 1717/2020 in WP(C) No. 2257/2019 &
Cont. Case (C) No. 1746/2020 in WP(C) No. 2167/2019
..14..
APPENDIX OF CON.CASE(C).NO. 1505/2020
PETITIONER'S ANNEXURE
ANNEXURE I CERTIFIED COPY OF THE JUDGMENT
DT.12.11.2018 OF THIS HON' BLE COURT
IN W.P(C)NO.35722/2018
ANNEXURE II TRUE COPY OF THE JUDGMENT DATED
12.07.2019 I C.C.(C)NO.891/2019 OF
THIS HON'BLE COURT
ANNEXURE III CERTIFIED COPY OF THE JUDGMENT DATED
06.01.2020 IN C.C.(C)NO.2184/2019 OF
THIS HON'BLE COURT
Cont. Case (C) No. 1505/2020 in WP(C) No. 35722/2018,
Cont. Case (C) No. 1506/2020 in WP(C) No. 39169/2018,
Cont. Case (C) No. 1535/2020 in WP(C) No. 41549/2018,
Cont. Case (C) No. 1538/2020 in WP(C) No. 39171/2018,
Cont. Case (C) No. 1717/2020 in WP(C) No. 2257/2019 &
Cont. Case (C) No. 1746/2020 in WP(C) No. 2167/2019
..15..
APPENDIX OF CON.CASE(C).NO.1506/2020
PETITIONER'S ANNEXURES
ANNEXURE I TRUE COPY OF THE JUDGMENT DATED
12.11.2018 OF THIS HON'BLE COURT IN
WP(C) NO. 35722/2018.
ANNEXURE II CERTIFIED COPY OF THE JUDGMENT DATED
03.12.2018 OF THIS HON'BLE COURT IN
WP(C) NO. 39169/2018.
ANNEXURE III TRUE COPY OF THE JUDGMENT DATED
12.07.2019 IN C.C(C) NO.1075/2019 OF
THIS HON'BLE COURT.
ANNEXURE IV CERTIFIED COPY OF THE JUDGMENT DATED
06.1.2020 IN C.C(C) NO.2172/2019 OF
THIS HON'BLE COURT.
Cont. Case (C) No. 1505/2020 in WP(C) No. 35722/2018,
Cont. Case (C) No. 1506/2020 in WP(C) No. 39169/2018,
Cont. Case (C) No. 1535/2020 in WP(C) No. 41549/2018,
Cont. Case (C) No. 1538/2020 in WP(C) No. 39171/2018,
Cont. Case (C) No. 1717/2020 in WP(C) No. 2257/2019 &
Cont. Case (C) No. 1746/2020 in WP(C) No. 2167/2019
..16..
APPENDIX OF CON.CASE(C).NO.1535/2020
PETITIONER'S ANNEXURES
ANNEXURE I TRUE COPY OF THE JUDGMENT DATED
12.11.2018 OF THIS HON'BLE COURT IN
WP(C) NO. 35722/2018.
ANNEXURE II CERTIFIED COPY OF THE JUDGMENT DATED
19.12.2018 IN WP(C) NO.41549/2018 OF
THIS HON'BLE COURT.
ANNEXURE III TRUE COPY OF THE JUDGMENT DATED
14.8.2019 IN C.C(C) NO.1225/2019 OF
THIS HON'BLE COURT.
ANNEXURE IV CERTIFIED COPY OF THE JUDGMENT DATED
06.1.2020 IN C.C(C) NO.2176/2019 OF
THIS HON'BLE COURT.
Cont. Case (C) No. 1505/2020 in WP(C) No. 35722/2018,
Cont. Case (C) No. 1506/2020 in WP(C) No. 39169/2018,
Cont. Case (C) No. 1535/2020 in WP(C) No. 41549/2018,
Cont. Case (C) No. 1538/2020 in WP(C) No. 39171/2018,
Cont. Case (C) No. 1717/2020 in WP(C) No. 2257/2019 &
Cont. Case (C) No. 1746/2020 in WP(C) No. 2167/2019
..17..
APPENDIX OF CON.CASE(C).NO.1538/2020
PETITIONERS' ANNEXURES
ANNEXURE I TRUE COPY OF THE JUDGMENT DATED
12.11.2018 OF THIS HON'BLE COURT IN
W.P.(C) NO.35722/2018.
ANNEXURE II CERTIFIED COPY OF THE JUDGMENT DATED
03.12.2018 OF THIS HON'BLE COURT IN
W.P.(C) NO.39171/2018.
ANNEXURE III TRUE COPY OF THE JUDGMENT DATED
12.07.2019 IN CC(C) NO.1100/2019 OF
THIS HON'BLE COURT.
ANNEXURE IV CERTIFIED COPY OF THE JUDGMENT DATED
06.01.2020 OF THIS HON'BLE COURT IN
CC(C) NO.2158/2019.
Cont. Case (C) No. 1505/2020 in WP(C) No. 35722/2018,
Cont. Case (C) No. 1506/2020 in WP(C) No. 39169/2018,
Cont. Case (C) No. 1535/2020 in WP(C) No. 41549/2018,
Cont. Case (C) No. 1538/2020 in WP(C) No. 39171/2018,
Cont. Case (C) No. 1717/2020 in WP(C) No. 2257/2019 &
Cont. Case (C) No. 1746/2020 in WP(C) No. 2167/2019
..18..
APPENDIX OF CON.CASE(C).NO.1717/2020
PETITIONER'S ANNEXURES
ANNEXURE 1 TRUE COPY OF THE JUDGMENT DT 12-11-
2018 OF THIS HON'BLE COURT IN W.P(C)
NO 35722/2018
ANNEXURE II CERTIFIED COPY OF THE THE JUDGMENT DT
24-01-2019 IN W.P(C) NO. 2257/2019 OF
THIS HON'BLE COURT.
Cont. Case (C) No. 1505/2020 in WP(C) No. 35722/2018,
Cont. Case (C) No. 1506/2020 in WP(C) No. 39169/2018,
Cont. Case (C) No. 1535/2020 in WP(C) No. 41549/2018,
Cont. Case (C) No. 1538/2020 in WP(C) No. 39171/2018,
Cont. Case (C) No. 1717/2020 in WP(C) No. 2257/2019 &
Cont. Case (C) No. 1746/2020 in WP(C) No. 2167/2019
..19..
APPENDIX OF CON.CASE(C).NO.1746/2020
PETITIONER'S ANNEXURES
ANNEXURE I TRUE COPY OF THE JUDGMENT DATED
12.11.2018 OF THIS HON'BLE COURT IN
WPC NO.35722/2018.
ANNEXURE II CERTIFIED COPY OF THE JUDGMENT DATED
24.01.2019 IN WPC NO.2167/2019 OF THIS
HON'BLE COURT.
