Kunju Muhammed vs M.T.Anil Kumar
2021 Latest Caselaw 7563 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

         Con.Case(C).No.277 OF 2020 IN WP(C). 11234/2019

   AGAINST THE JUDGMENT IN WP(C) 11234/2019(D) DATED 18.10.2019

PETITIONER/PETITIONER IN WPC:

             KUNJU MUHAMMED, AGED 62 YEARS
             S/O.SAIDHALI HAJI, MOOKKADA HOUSE,
             PERUMBAVOOR VILLAGE,PERUMBAVOOR KARA,
             RAYONPURAM P.O., KUNNATHNADU TALUK,
             PIN - 683 542.

             BY ADVS.
             SRI.SIRAJ KAROLY
             SRI.C.K.PREM RAJ

RESPONDENT/RESPONDENT 3RD IN WPC:

             M.T.ANIL KUMAR, AGED 55 YEARS
             FATHERS NAME NOT KNOWN,
             WORKING AS REVENUE DIVISIONAL OFFICER,
             MUVATUPUZHA, VAZHAPPILLY, MUDAVOOR P.O.,
             MUVATTUPUZHA - 686 669.


             SRI.JESTIN MATHEW-GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 COC 277/20
                                     2




                                JUDGMENT

When this matter was called today,

Sri.Siraj Karoly - learned counsel for the

petitioner, sought permission to withdraw this

COC with liberty to challenge the

notification, issued by the Government dated

07.02.2020, revising the fair value of his

client's property from Rs.18,000/- to

Rs.1,70,000/-.

In the afore circumstances, this COC is

closed, reserving the afore liberty to the

petitioner.

Sd/-

                                         DEVAN RAMACHANDRAN
       RR                                         JUDGE
 COC 277/20




                            APPENDIX

PETITIONER'S/S EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE ORDER DATED 25/3/2019.

ANNEXURE A2 TRUE COPY OF THE FAIR VALUE NOTIFICATION.

ANNEXURE A3 CERTIFIED COPY OF THE JUDGMENT DATED 18/10/2019 IN W.P.(C) NO.11234 OF 2019 OF THE HON'BLE HIGH COURT OF KERALA.

ANNEXURE A4 TRUE COPY OF THE NOTE OF ARGUMENT SUBMITTED BEFORE THE RESPONDENT DATED 9/12/2019.

ANNEXURE A5 TRUE COPY OF THE ORDER DATED 26/12/2019 ISSUED BY THE RESPONDENT.