Kerala High Court
Sreelakshmi Sunil Kumar vs Simish Sahoo on 6 September, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
MONDAY, THE 6TH DAY OF SEPTEMBER 2021 / 15TH BHADRA, 1943
CON.CASE(C) NO. 1041 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 11648/2020 OF HIGH
COURT OF KERALA, ERNAKULAM
PETITIONER/S:
1 RAJAGOPALA KURUP,
AGED 76 YEARS,
S/O RAMAN PILLAI, SRINGERI HOUSE,
THIRUNAKKARA P.O.KOTTAYAM-686 001.
2 RESHMI RAJAN,
AGED 45 YEARS
D/O RAJAGOPALA KURUP, NOW RESIDING AT PRASANTHI
HOUSE, MANGANAM P.O.KOTTAYAM-686 018.
BY ADV GIKKU JACOB
RESPONDENT/S:
SIMISH SAHOO,
AGED ABOUT 50 YEARS, (FATHER'S NAME NOT NOT KNOWN
TO THE PETITIONER), TAHASILDAR, REVENUE TOWER,
THIRUNAKKARA P.O., KOTTAYAM DISTRICT-686 001.
OTHER PRESENT:
SRI.SAIGI JACOB PALATTY, SR.GOVT.PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 06.09.2021, ALONG WITH Con.Case(C).1044/2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Contempt of Court Case Nos.1041 and 1044 of 2021
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
MONDAY, THE 6TH DAY OF SEPTEMBER 2021 / 15TH BHADRA, 1943
CON.CASE(C) NO. 1044 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 11642/2020 OF HIGH
COURT OF KERALA, ERNAKULAM
PETITIONER/S:
SREELAKSHMI SUNIL KUMAR,
AGED 38 YEARS,
W/O. P. G. SUNIL KUMAR, SANTHI NIVAS,
MANGANAM P. O., KOTTAYAM DISTRICT - 686018.
BY ADV GIKKU JACOB
RESPONDENT/S:
SIMISH SAHOO,
AGED 50 YEARS
FATHER'S NAME NOT KNOWN TO THE PETITIONER,
TAHASILDAR, REVENUE TOWER, THIRUNAKKARA P. O.,
KOTTAYAM DISTRICT - 686001.
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 06.09.2021, ALONG WITH Con.Case(C).1041/2021,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
Contempt of Court Case Nos.1041 and 1044 of 2021
-3-
ALEXANDER THOMAS, J.
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Contempt of Court Case No.1041 of 2021
[arising out of judgment dated 15.06.2020
in W.P.(C) No.11648/2020]
&
Contempt of Court Case No.1044 of 2021
[arising out of judgment dated 15.06.2020
in W.P.(C) No.11642/2020]
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Dated this the 6th day of September, 2021
JUDGMENT
Today, when the matter has been taken up for consideration,
Shri.Gikku Jacob, the learned counsel appearing for the petitioners in
these two cases would submit on the basis of instructions that
subsequently the respondent -Tahasildar has passed separate orders
on 26.08.2021 in each of these two cases in respect of the subject
property and also ordering the correction in the BTR to correctly
show the change of the land as "purayidam/garden land" and these
contempt cases may be closed accordingly.
Recording the above said submission of the petitioners, the
above contempt of court cases will stand disposed of.
Sd/-
ALEXANDER THOMAS,
JUDGE
STK
Contempt of Court Case Nos.1041 and 1044 of 2021
APPENDIX OF CON.CASE(C) 1044/2021
PETITIONER ANNEXURE
Annexure 1 CERTIFIED COPY OF COMMON JUDGMENT DATED
15.06.2020 IN WP(C) NO.11642 OF 2020.
Annexure 2 ACKNOWLEDGEMENT ISSUED BY THE 3RD
RESPONDENT.
Contempt of Court Case Nos.1041 and 1044 of 2021
APPENDIX OF CON.CASE(C) 1041/2021
PETITIONER ANNEXURE
Annexure 1 CERTIFIED COPY OF THE COMMON JUDGMENT
DATED 15.6.2020 IN WPC 11648 OF 2020
Annexure 2 ACKNOWLEDGEMENT ISSUED BY THE 3RD
RESPONDENT
