Kerala High Court
Thankamma Paviyan vs E.N.Raju on 27 July, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
TUESDAY, THE 27TH DAY OF JULY 2021 / 5TH SRAVANA, 1943
CON.CASE(C) NO. 1107 OF 2020
FROM THE JUDGMENT DATED 20.12.2019 IN WP(C) 35176/2019 OF HIGH
COURT OF KERALA
PETITIONER/PETITIONER:
THANKAMMA PAVIYAN, AGED 78 YEARS,
W/O.PAVIYAN, KONATH HOUSE, PADINJARE CHALAKKUDY,
THRISSUR, REPRESENTED THROUGH POWER OT ATTORNEY
SRI.JAISON, S/O. DEVASSYKUTTY, AGED 50 YEARS,
PULIKODEN HOUSE, VELLIKULLAM ROAD, NORTH CHALAKUDY,
THRISSUR DISTRICT, PIN-680 307.
BY ADVS.
K.M.SATHYANATHA MENON
SMT.KAVERY S THAMPI
SHRI.GANESAN M.
RESPONDENT/1ST RESPONDENT:
E.N.RAJU, AGED ABOUT 53 YEARS,
FATHER'S NAME NOT KNOWN TO THE PETITIONER,
THE TAHASILDAR, TALUK OFFICE, MUNICIPAL TOWN HALL
COMPLEX, CHALAKUDY, TRISSUR-680 307.
BY ADV.SRI. P.M.MANOJ - SR.GP
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
CON.CASE(C) NO. 1107 OF 2020
-2-
JUDGMENT
This Contempt Case has been filed on the
allegation that the respondent has egregiously
violated the directions of this Court in the
judgment dated 20.12.2019 in W.P.(C)No.35176 of
2019.
2. When this matter was pending before
this Court, the learned Senior Government
Pleaded filed a memo dated 19.08.2020 producing
along with an order dated 26.08.2020, wherein,
the petitioner was directed to remit certain
amounts. This order was contested by the
petitioner as being improper and consequently I
directed the respondent to reconsider the
matter.
3. Today when this matter was called, the
CON.CASE(C) NO. 1107 OF 2020
learned Senior Government Pleader submitted
that a memo, dated 22.07.2021, producing along
with it a new order dated 13.07.2021, has been
filed and submitted that this order is in
supersession of all the earlier ones.
4. On hearing the learned Senior
Government as afore, Sri.K.M.Sathynatha Menon
submitted that his client is not pressing this
Contempt Case for the time being; but prayed
that all remedies be left open to him, if so
required in future. He also prayed that the
respondent be directed to take steps to have
the Revenue records corrected in terms of the
new order.
In the afore circumstances, this Contempt
Case is closed; with a resultant direction to
the respondent to ensure that all necessary
CON.CASE(C) NO. 1107 OF 2020
corrections are made in the Revenue records,
based on the new order dated 13.07.2021, within
a period of one month from the date of receipt
of a copy this judgment.
Sd/-
DEVAN RAMACHANDRAN
JUDGE
akv
CON.CASE(C) NO. 1107 OF 2020
APPENDIX OF CON.CASE(C) 1107/2020
PETITIONER'S ANNEXURE:
ANNEXURE-A CERTIFIED COPY OF THE JUDGMENT DATED
20.12.2019 IN W.P(C) NO.35176 OF 2019
ANNEXURE-B TRUE COPY OF THE REPRESENTATION DATED
9.1.2020, FORWARDED BY THE PETITIONER
TO THE RESPONDENT
ANNEXURE-C TRUE COPY OF THE RECEIPT ISSUED BY THE
OFFICE OF THE RESPONDENT DATED
10.1.2020
ANNEXURE-D TRUE COPY OF THE JUDGMENT DATED
13.7.2017 IN W.P(C) NO.23114 OF 2017 OF
THIS HONOURABLE COURT
RESPONDENT'S/S ANNEDURE :
ANNEXURE R1(a) TRUE COPY OF THE LETTER NO.D1-
16391/2019 DATED 24.12.2020 OF REVENUE
DIVISIONAL OFFICE, THRISSUR.
//TRUE COPY//
P.A. TO JUDGE
