Shiraz K vs D.Balamurali I.A.S
2021 Latest Caselaw 13570 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. 490 OF 2021
    AGAINST THE JUDGMENT DATED 25.02.2019 IN WP(C) 5614/2019
                         OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN W.P(C):

             SHIRAZ K
             AGED 37 YEARS
             S/O. SHARAFUDHEEN, KAINIKKARA HOUSE, THIROOR P.O,
             MALAPPURAM 676 101, REPRESENTED BY HIS POWER OF
             ATTORNEY HOLDER K.SHARAFUDEEN, AGED 69 YEARS, S/O.
             SAITHALIKUTTY, KAINIKKARA HOUSE, THIROOR POST,
             MALAPPURAM 676 101.

             BY ADV U.BALAGANGADHARAN



RESPONDENT/1ST RESPONDENT IN W.P(C):

             SHRI.D.BALAMURALI I.A.S
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE
             DISTRICT COLLECTOR, CIVIL STATION, PALAKKAD-679 101




             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:
 Cont.Case (Civil) No.490 of 2021
        in
W.P(C) No.5614 of 2019
                                       2


                     ALEXANDER THOMAS, J.
                ===========================
                Cont.Case (Civil) No.490 of 2021
                       [arising out of the judgment dated
                      25.02.2019 in W.P(C) No.5614/2019)
                ===========================
                      Dated this the 01st day of July, 2021

                               JUDGMENT

Today when the matter has been taken up for consideration, Sri.Saigi

Jacob Palatty, learned Senior Government Pleader would submit on the basis

of instructions that steps for the consideration of the fair value appeal has

been duly completed by the District Collector and that the respondent-

District Collector will pass orders disposing of the fair value of appeal,

without any further delay, at any rate within one week.

2. Accordingly, it is ordered that the respondent-District Collector

will dispose of the fair value appeal, without any further delay, at any rate,

within one week from the date of receipt of a certified copy of this judgment.

With these observations and directions the above contempt of court

case will stand disposed of.

Sd/-

ALEXANDER THOMAS JUDGE

vgd Cont.Case (Civil) No.490 of 2021 in W.P(C) No.5614 of 2019

APPENDIX OF CON.CASE(C) 490/2021

PETITIONER'S ANNEXURE

ANNEXURE A A TRUE CERTIFIED COPY OF THE JUDGMENT DATED 25.02.2019 OF THIS COURT IN W.P.C NO. 5614 OF 2019.