Martin Johny vs K.A.Chandrasekharan Nair
2021 Latest Caselaw 13583 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. 66 OF 2021
 AGAINST THE JUDGMENT IN WP(C).NO.10825/2020 OF THE HIGH COURT OF KERALA


PETITIONER/PETITIONER IN WP(C).NO.10825/2020:

           MARTIN JOHNY, AGED 46 YEARS,
           S/O. JOHNY, EDAKKATTUKUDIYIL HOUSE, RAMALLOOR,
           KOTHAMANGALAM,PIN-686 691

           BY ADV SRI.PEEYUS A.KOTTAM


RESPONDENTS/3RD AND 4TH RESPONDENTS IN WP(C).NO.10825/2020:

     1     K.A.CHANDRASEKHARAN NAIR,
           REVENUE DIVISIONAL OFFICER, MUVATTUPUZHA,
           MUVATTUPUZHA-686 669.

     2     ANILKUMAR T.N.,
           VILLAGE OFFICER, KOTHAMANGALAM, PIN-686 691.

           BY SRI.K.J.MOHAMMED ANZAR, SPECIAL GOVERNMENT PLEADER
           (REVENUE)



     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. 66 of 2021
                                     in
                       WP(C) No. 10825 of 2020
           ------------------------------------------------------
                  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.A1 judgment dated 17.6.2020 in WP(C).No.10825/2020.

Today when the matter has been taken up for

consideration, Sri.Saigi Jacob Palatty, learned Senior Government

Pleader submits on the basis of instructions that the 1 st respondent

RDO has already passed proceedings dated 25.5.2021 allowing the

claim of the petitioner under Sec.27A(3) proviso of the State Act 28

of 2008 submitted in Form No.9 application, and that directions in

the impugned judgment have thus been complied with.

Recording the abovesaid submission of the respondent

officer, the above Contempt of Court case will stand disposed of.

Sd/-

ALEXANDER THOMAS, JUDGE

MMG Cont. Case (C) No. 66 of 2021

..3..

APPENDIX OF CON.CASE(C).NO.66/2021

PETITIONER'S ANNEXURE

ANNEXURE-A1 CERTIFIED COPY OF THE JUDGMENT DATED 17.06.2020 IN WPC 10825/2020

ANNEXURE-A2 THE TRUE COPY OF THE ORDER OF REVENUE DIVISIONAL OFFICER DATED 17.09.2020

ANNEXURE-A3 THE TRUE COPY OF THE CONTEMPT NOTICE SENT BY THE PETITIONER DATED 19.10.2020 TO THE RESPONDENTS