Poulose vs The Tahsildar, Peermedu
2021 Latest Caselaw 13568 Ker

                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. 424 OF 2020
  AGAINST THE JUDGMENT IN WP(C).NO.10061/2018 OF THE HIGH COURT OF
                                 KERALA


PETITIONERS/RESPONDENTS 7 & 8 IN THE WP(C):

     1       POULOSE, AGED 80 YEARS, S/O.KURUVILA, MUNDACKAL HOUSE,
             KUMILY KARA, PEERUMEDU KARA, IDUKKI DISTRICT.

     2       ELIYAMMA, AGED 75 YEARS, W/O.POULOSE, MUNDACKAL HOUSE,
             KUMILY KARA, PEERUMEDU KARA, IDUKKI DISTRICT.

             BY ADV SRI.A.C.DEVASIA



RESPONDENT/5TH RESPONDENT IN THE WP(C):

             SHAJI M.K., THE TAHSILDAR, TALUK OFFICE PEERMEDU,
             IDUKKI DISTRICT, PIN-685 531.

             SRI.SAIGI JACOB PALATTY, SR.GOVT.PLEADER




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 01.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                        ALEXANDER THOMAS, J.
            ------------------------------------------------------
                     Cont. Case (C) No. 424 of 2020
                                      in
                        WP(C) No. 10061 of 2018
            ------------------------------------------------------
                   Dated this the 1st day of July, 2021

                             JUDGMENT

The above Contempt of Court case has been filed alleging

non compliance of the directions and orders passed by this Court in

Anx.I judgment dated 15.10.2018 in WP(C).No.10061/2018.

2. Today when the matter has been taken up for

consideration, Sri.Saigi Jacob Palatty, learned Senior Government

Pleader appearing for the respondent would submit that on the basis

of instructions that hearing in the matter has already been

conducted by the respondent Tahsildar on 12.02.2021, and that the

petitioner and contesting respondents in the WP(C) had sought for

further time to produce the documents and, thereafter matter was

entrusted to the Taluk Surveyor to conduct survey and

measurement, and that in view of pandemic issues survey process

has not been completed. Further that, it will be ensured that the

survey and measurement process will be duly completed by the

Taluk Surveyor with due prior notice to both sides and copy of the

survey report will be given to both sides, and thereafter, proceedings Cont. Case (C) No. 424 of 2020

..3..

will be finalized by the respondent Tahswildar within one month

from the date of receipt of the survey report.

3. Accordingly, two months time is granted to the

respondent to complete all the necessary formalities to ensure

compliance of the directions in Anx.I judgment in the above WP(C).

With these observations and directions, the above

Contempt of Court case will stand disposed of.

Sd/-

ALEXANDER THOMAS, JUDGE

MMG Cont. Case (C) No. 424 of 2020

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APPENDIX OF CON.CASE(C).NO. 424/2020

PETITIONERS' ANNEXURE

ANNEXURE I TRUE COPY OF THE JUDGMENT IN WPC NO.10061/2018 DATED 15.10.2018.

ANNEXURE II TRUE COPY OF THE REPRESENTATION DATED 04.12.2018.

ANNEXURE III TRUE COPY OF THE NOTICE DATED 15.07.2019 AND ITS POSTAL RECEIPT ALONG WITH A/D CARD.