Sahil. B vs Smt Nejimol A
2021 Latest Caselaw 15778 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
           THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
     FRIDAY, THE 30TH DAY OF JULY 2021 / 8TH SRAVANA, 1943
                 CON.CASE(C) NO. 638 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 29164/2020 OF HIGH COURT
                             OF KERALA
PETITIONER/PETITOINER IN WPC

          SAHIL. B
          AGED 30 YEARS
          S/O. BADHARUDHEEN, SAHIL NIVAS, THAMARAKULAM P.O,
          ALAPPUZHA DISTRICT, PIN-690 530,
          REPRESENTED BY POWER OF ATTORNEY HOLDER
          SMT. BEENA U,
          W/O. BADHARUDHEEN, AGED 46 YEARS, SAHIL NIVAS,
          THAMARAKULAM P.O, ALAPPUZHA DISTRICT, PIN-690 530

          BY ADVS.
          V.V.NANDAGOPAL NAMBIAR
          SRI.DHEERAJ KRISHNAN PEROT
          SMT.CHITRA JOHNSON



RESPONDENT/1ST RESPONDENT:

          SMT NEJIMOL A
          AGED ABOUT 35 YEARS,
          FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          TALUK SURVEYOR, ADOOR,
          PATHANAMTHITTA DISTRICT-691 523

          SRI.SURIN GEORGE IPE. SR. GOVERNMENT PLEADER




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.07.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                          -2-

CON.CASE(C) NO. 638 OF 2021




                                    JUDGMENT

The contempt petition is filed by the

petitioner complaining that the directives

contained in the judgment dated 29.12.2020 in

W.P.(C)No.29164/2020 are not complied with.

2. However today when the matter was taken

up, learned Senior Government Pleader has produced

a communication issued by the Tahsildar (L.R,

Adoor) bearing No.D1-11511/2020 dated 19.07.2021,

from where it is evident that, the Tahsildar has

complied with the directions contained in the

judgment. After issuing notice to the concerned

party and informing the Station House Officer

concerned, on 19.07.2021 the Surveyor refixed the

boundary of the land comprised in Survey No.175/4-1

in Block No.11 of Peringanadu Village and planted

the boundary stones in points according to the re-

survey sketch.

CON.CASE(C) NO. 638 OF 2021

Therefore, it is clear that the directions are

complied with and in that view of the matter, I do

not find any reason to pursue the contempt case any

further. Closed accordingly.

Sd/-

SHAJI P.CHALY JUDGE hmh

CON.CASE(C) NO. 638 OF 2021

APPENDIX OF CON.CASE(C) 638/2021

PETITIONER ANNEXURE

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN W.P.C NO. 29164/2020 DATED 29.12.2020.

ANNEXURE A2 TRUE COPY OF THE REPORT SUBMITTED BY THE RESPONDENT TO TAHASILDAR (LR) ADOOR.

RESPONDENT ANNEXURE            :   NIL