For Information Purpose Only vs By Advocates M/S M.V.Thamban
2021 Latest Caselaw 10581 Ker

Con.Case(C) 1505/2020                       1/3



                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         Present:

                        THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS

                  Monday,the 29th day of March 2021/8th Chaithra, 1943

              Contempt Case(C) No.1505/2020(S) in WP(C) No.35722/2018


            For information purpose only
PETITIONER/PETITIONER IN WPC
        SCARIA JACOB,AGED 54 YEARS
        S/O.P.A.CHACKO,PADINJAREVEETIL,
        NALUMNAKKAL(PO),VAKKATHANAM, KOTTAYAM DISTRICT.

BY ADVOCATES M/S M.V.THAMBAN, R.REJI, THARA THAMBAN,
                 ARUN BOSE, B.BIPIN,


RESPONDENTS/RESPONDENTS 1.3 AND 4 IN WPC
1.           DR.A.JAYATHILAK
             WORKING AS THE SECRETARY TO THE GOVERNMENT,
             DEPARTMENT OF REVENUE,GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM,PIN-695001.
2.           M.ANJANA,WORKING AS DISTRICT COLLECTOR,
             KOTTAYAM,KOTTAYAM DISTRICT, PIN-686002.
3.           P.G.RAJENDRA BABU,
             WORKING AS TAHSILDAR,KOTTAYAM TALUK,
             KOTTAYAM DISTRICT,PIN-686001.

ADVOCATE SRI. K.V.SOHAN, STATE ATTORNEY,
GOVERNMENT PLEADER FOR THE RESPONDENTS




      This Contempt of Court Case (Civil) having come up for orders on
29/03/2021, the court on the same day passed the following:-




                                                          P.T.O.
                     ALEXANDER THOMAS, J.
                     ==================
                Contempt Case (Civil).No.1505 /2020
             [Arising out of the judgment in W.P.(C).No. 35722 of 2018]
                Contempt Case (Civil).No.1506/2020
             [Arising out of the judgment in W.P.(C).No.39169 of 2018]
                Contempt Case (Civil).No.1535/2020
      For information         purpose only
             [Arising out of the judgment in W.P.(C).No.41549 of 2018]
           Contempt Case (Civil).No.1538/2020
             [Arising out of the judgment in W.P.(C).No.39171 of 2018]
                Contempt Case (Civil).No. 1717 /2020
              [Arising out of the judgment in W.P.(C).No. 2257 /2019]
                                &
                Contempt Case (Civil).No.1746/2020
              [Arising out of the judgment in W.P.(C).No.2167 of 2019]
                        ==================
               Dated this the 29th day of March, 2021
                                  ORDER

Both sides will ascertain as to whether separate awards have

been passed by the LAO (Special Tahsildar, Land Acquisition,

Kottayam) in respect of the six petitioners herein and if such awards

have been separately passed, then the respondents may ensure that

the amounts sanctioned may now be disbursed to such petitioners

who have secured awards in their favour. In that regard, it is pointed

out by Sri.M.V.Thamban, learned counsel appearing for the

petitioners that separate award has been passed in the case of the

petitioner in COC No. 1505/2020. If such awards have not so far been

passed in the case of the other petitioners, then the LAO will ensure

that the awards are passed in those cases within one month and due

amounts may be sanctioned in those cases as well.

COC 1505/2020 & Connected cases - : 2 :-

Sri.K.V.Sohan, learned State Attorney, appearing for the

respondent officers submits that some more time may be granted to

enable them to meticulously finalise all the requisite formalities in the

For information purpose only matter before the amounts are disbursed to the claimants. At the

request of the learned State Attorney, six weeks' time is granted.

List on 26.5.2021 at 1.20 p.m. in the Chambers.

H/O.

Sd/-

sdk+                                 ALEXANDER THOMAS, JUDGE




                                    /true copy/     Sd/- ASSISTANT REGISTRAR