K.P.Chandra Sekharan vs P.O.Sadhiq
2021 Latest Caselaw 8193 Ker

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

          THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS

  WEDNESDAY, THE 10TH DAY OF MARCH 2021 / 19TH PHALGUNA, 1942

         Con.Case(C).No.369 OF 2021 IN WP(C). 2267/2019

 AGAINST THE ORDER/JUDGMENT IN WP(C) 2267/2019(G) OF HIGH COURT
                           OF KERALA


PETITIONER/S:

                K.P.CHANDRA SEKHARAN
                AGED 55 YEARS
                S/O.K.V.K.NAIR,C-4/7 DAE COLONY,NFCDAE
                COLONY,LAPRA,SECUNDARABAD,HYDERABAD,
                ANDRA PRADESH-500062.

                BY ADV. SRI.K.M.AUGUSTINE

RESPONDENT/S:

                P.O.SADHIQ
                AGE AND FATHER'S NAME ARE NOT KNOWN TO THE
                PETITIONER,PRESENTLY WORKING AS THE SPECIAL
                TAHSILDAR(L.A.),GENERAL,
                THALASSERY,PIN-670101.


OTHER PRESENT:

                SRI.K.J.MOHAMMED ANZAR, SPL.GP(REVENUE)

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                          ALEXANDER THOMAS, J.
                      ==================
                 Contempt Case (Civil).No. 369/2021
                    [Arising out of the judgment in W.P.(C).No. 2267/2019]
                       ==================
                 Dated this the 10th day of March, 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-1 judgment dated 25.1.2019 rendered in W.P.(C).No. 2267/ 2019

filed by the petitioner herein.

2. Today, when the matter has been taken up for

consideration, Sri.K.J.Mohammed Anzar, learned Special

Government Pleader (Revenue) appearing for the respondent Special

Tahsildar (Land Acquisition), Thalassery, would submit on the basis

of the instructions that all possible steps have been initiated by him to

re-determine the compensation under Sec.28A of the Land

Acquisition Act and the re-determined compensation in this case was

disbursed to the petitioner. In that regard, a copy of the proceedings

dated 14.10.2020 issued by the respondent Special Tahsildar (Land

Acquisition), Thalassery, has also been made available for the perusal

of this Court, which reads as follows:

 COC 369/21                              - : 3 :-

       "റഫ . ജ -245/ 19

             തലശ ര എൽ. എ. സഷ ൽ തഹസ ൽദ ര 14.10.2020 ല ന         കമ
                            (ഹ ജർ ഷ ജ വ . . )
       വഷയ :-     സല മടപ - ഏഴ മല ന വ അക ദമ - 28 എ അവ ർഡ - ഫണ

അനവദ ച ഉതരവ യത - ശ/. . . ചനശ2ഖരൻ എനവര ബ ങ അക8ണൽ ന ശ9 കനത - സ ബന ച.

സചന:- 1. സർക ര = 14.09.2020 ത/യത യ ല GO (Rt ) No. 2866/2020/RD നമർ ഉതരവ.

2. ണർ ജല ളകറ 20.02.2020 ത/യത യ ല റഫ. സ 2- 7290/19, 03.03.2020 ത/യത യ ല റഫ. സ 2-7023/19, 28.05.2020 ത/യത യ ല റഫ. സ 2-7468/19 നമർ ന കമ .

-------------------------

ഏഴ മല ന വ അക ദമ ക ശവണ ഏ Eടത രനത യ വ വ ധങള യ റ/സർശH നമറ ള ൽ പട ഭമ യ അവ ർഡ പനർ ന ർണയ കനത ന ശവണ ബന പട 9 ൾ വകപ 28 എ പ ര സമർപ ച അശ 9യ ശQൽ, വ വ ധങള യ ന കമ മശഖന ണർ ജ ല ളകർ സ ക യ 28 എ അവ ർഡ ത , ര 19,66,771/- ( ത മത ല9ത അറ ത ആറ യ രത എഴനE എഴ ത ഒന മ ത ) 2075-Miscellaneous General Service 800-Other expenditure-80 എന ഹഡ ഓഫ അക8ണ ൽ ന ന എടത ഒടകനത ന ഉതരവ യ ടണ.

ശമൽ സ ഹചര ത ൽ, സചന (2) ഉതരവ ൽ ര മർ2 കന ശ/. . . ചനശ2ഖരൻ എനവര ശ ര ൽ സ ക യ 28 എ അവ ർഡ ത , ര 3,43,000/- (മന ല9ത ന ലത മവ യ ര ര മ ത ) യ ൽ ന ന 3,15,472/- ര (മന ല9ത ത നഞ യ രത ന നE എഴ ത രണ ര മ ത ) ശ/. . . ചനശ2ഖരൻ എനവര ബ ങ അക8ണ നമർ 10184738974 (State Bank of India, Mallapuram, IFSC Code : SBIN0009071) ശലക ട ൻസർ കഡ E ചയനത ന 27528/- ര (ഇര ത ഏഴ യ രത അഞE ഇര ത എട ര മ ത ) ആദ യന കത അക8ണ ശലക ഒടകനത ന ഇത ന ൽ ഉതരവ കന.

സ ഷ ൽ തഹസ ൽദ ർ (എൽ. എ.) തലശ ര ർപ

1. ബൽ

2. ജ ല ളകർ, ണർ (ആമഖ ത സഹ ത )

3. ശ/. . . ചനശ2ഖരൻ, S/o. .വ . . ന യർ, C/o. ബ ന, അഡhശകE, യനർ

4. സ കർക

5. ഫയൽ "

Recording the abovesaid submissions of the respondent officer, the above contempt of court case will stand disposed of.

Sd/-

sdk+                                        ALEXANDER THOMAS, JUDGE
 COC 369/21                   - : 4 :-


                           APPENDIX
PETITIONER'S/S EXHIBITS:

ANNEXURE A1         CERTIFIED COPY OF THE JUDGMENT DATED

25.01.2019 IN W.P(C)NO.2267 OF 2019.

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 25.01.2019 IN W.P(C)NO.2267 OF 2019.