Kerala High Court
K.Mahamood Haji vs Priyanka G 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. 464 OF 2021
AGAINST THE JUDGMENT IN WP(C).NO.16578/2020 OF THE HIGH COURT OF KERALA
PETITIONERS/PETITIONERS:
1 K.MAHAMOOD HAJI,
AGED 64 YEARS, S/O. KUNJUTHARUVAI HAJI, KEDANJOTH HOUSE,
KUNNUMMAKARA P.O., KOZHIKODE DISTRICT,PIN-670004.
2 FAREEDA,
AGED 38 YEARS, D/O. K.MAHAMOOD HAJI, KEDANJOTH HOUSE,
KUNNUMMAKARA P.O., KOZHIKODE DISTRICT, PIN-670004.
3 NASEETHA,
AGED 35 YEARS, D/O. K.MAHAMOOD HAJI, KEDANJOTH HOUSE,
KUNNUMMAKARA P.O., KOZHIKODE DISTRICT, PIN-670004.
4 MOOSA,
AGED 32 YEARS, S/O. K.MAHAMOOD HAJI, KEDANJOTH HOUSE,
KUNNUMMAKARA P.O., KOZHIKODE DISTRICT, PIN-670004.
5 RASHITHA,
AGED 29 YEARS, D/O. K.MAHAMOOD HAJI, KEDANJOTH HOUSE,
KUNNUMMAKARA P.O., KOZHIKODE DISTRICT, PIN-670004.
6 THAHIR,
AGED 26 YEARS, S/O. K.MAHAMOOD HAJI, KEDANJOTH HOUSE,
KUNNUMMAKARA P.O., KOZHIKODE DISTRICT, PIN-670004.
7 SHAHEEDA,
AGED 24 YEARS, D/O. K.MAHAMOOD HAJI, KEDANJOTH HOUSE,
KUNNUMMAKARA P.O., KOZHIKODE DISTRICT, PIN-670004.
8 SAJITHA,
AGED 20 YEARS, D/O. K.MAHAMOOD HAJI, KEDANJOTH HOUSE,
KUNNUMMAKARA P.O., KOZHIKODE DISTRICT, PIN-670004.
9 SHAHID,
AGED 42 YEARS, S/O. MOIDU, VELLAMVEEDINTAVIDA,
THEKKEMANAKKAT, CHOMBALA P.O., KUNNUMMAKARA, KOZHIKODE
DISTRICT, PIN-673308
10 ABDULLA,
AGED 38 YEARS, S/O. MUHAMMED, ILLATHTHAZHEKUNI, ONCHIYAM
P.O., KOZHIKODE-673507.
11 SAKKEER,
AGED 35 YEARS, S/O. MOIDU HAJI, KOCHERI, ORKKATTERI P.O.,
ERAMALA, KOZHIKODE-673501.
BY ADV SRI. G.SANTHOSH KUMAR (P).
RESPONDENTS/RESPONDENT NO.3 & VILLAGE OFFICER:
1 PRIYANKA G.,
REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL OFFICE, CIVIL
STATION, JUMA MASJID, SH29, ERANHIPPALAM, KOZHIKODE-673020.
2 BEENA K.,
VILLAGE OFFICER, KASABA VILLAGE, PUTHIYARA P.O.,
KOZHIKODE-673004
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.
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Cont. Case (C) No. 464 of 2021
in
WP(C) No. 16578 of 2020
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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 as per Anx.A1 judgment dated 25.8.2020 in
WP(C).No.16578/2020.
2. Heard Sri.G.Santhosh Kumar, learned counsel
appearing for the petitioners and Sri.Saigi Jacob Palatty, learned
Senior Government Pleader appearing for the respondents.
3. 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 the application filed by the petitioners in Form No.9 in
respect of his claim under Sec.27A(6) of State Act 28 of 2008 had
come up for consideration before the 1st respondent RDO on
10.6.2021 for hearing, thereupon the petitioners herein had
sought for time and accordingly the matter was adjourned to
14.6.2021 and that in earlier the Village Officer concerned had
Cont. Case (C) No. 464 of 2021
..4..
submitted his inspection report on 23.9.2020 and that in case the
petitioners fully co-operate with the matter, then final orders in the
abovesaid Form No.9 application (marked as Ext.P-5 in the WP(C)) can
be passed in compliance with the directions in the judgment in the
above WP(C) within 3 weeks or so.
4. Accordingly, it is ordered that the respondent officer is
given time up to one month from the date of receipt of a certified
copy of this judgment for ensuring compliance of the directions
issued by this Court in Anx.A1 judgment.
With these observations and directions, the above
Contempt of Court case will stand disposed of.
Sd/-
ALEXANDER THOMAS, JUDGE
MMG
Cont. Case (C) No. 464 of 2021
..5..
APPENDIX OF CON.CASE(C) 464/2021
PETITIONERS' ANNEXURES
ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED
25.8.2020 IN WP(C) NO.16578/2020 OF
THIS HON'BLE COURT.
ANNEXURE A2 TRUE COPY OF THE POSTAL RECEIPT.
