Muhammed Kutty vs K.M.Abdul Nazar
2021 Latest Caselaw 13634 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. 460 OF 2021
   AGAINST THE JUDGMENT IN WP(C).NO.7653/2020 OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

           MUHAMMED KUTTY, AGED 74 YEARS,
           S/O. KOYAKKUTTY, PAINATTU KODASERI HOUSE, THAYYALINGAL P.O,
           NANAMBRA AMSOM DESOM, MALAPPURAM DISTRICT.

           BY ADVS. M/S.R.RANJITH (MANJERI) & T.U.ANUKRISHNA



RESPONDENT/RESPONDENT NO.3:

           K.M.ABDUL NAZAR
           THE REVENUE DIVISIONAL OFFICER, THE REVENUE DIVISIONAL
           OFFICE, TIRUR, MALAPPURAM DISTRICT, PIN-676 101

           SRI.K.J.MOHAMMED ANZAR, SPL.GP(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. 460 of 2021
                                     in
                       WP(C) No. 7653 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.A judgment dated 12.3.2020 in WP(C).No.7653/2020.

2. Today when the matter has been taken up for

consideration, Sri.R.Ranjith (Manjeri), learned counsel appearing

for the petitioner would submit on the basis of instructions that the

petitioner has already been called for hearing in the matter by the

respondent RDO, Tirur, etc.

3. Sri.K.J.Mohammed Anzar, learned Special Government

Pleader (Revenue), appearing for the respondent RDO would submit

on the basis of instructions that necessary instructions will be given

to the respondent officer to ensure the compliance of the directions

in Anx.A judgment without any further delay, at any rate within one

month.

4. Accordingly, time is granted to the respondent RDO to

effectuate full and proper compliance of the directions in Anx.A Cont. Case (C) No. 460 of 2021

..3..

judgment by a period of one month from the date of receipt of a

certified copy of this judgment. Further, in case, the respondent RDO

still does not comply with the abovesaid directions in the judgment in

WP(C), then the petitioner will be at liberty to pursue contempt

remedy.

With these observations and directions and with the

above liberty, the above Contempt of Court case will stand

disposed of.

Sd/-

ALEXANDER THOMAS, JUDGE

MMG Cont. Case (C) No. 460 of 2021

..4..

APPENDIX OF CON.CASE(C).NO.460/2021

PETITIONER'S ANNEXURE

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P.C NO. 7653/2020 DATED 12.3.2020.