R.Krishnakumar vs V.Sugunan
2021 Latest Caselaw 20066 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
              THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
     FRIDAY, THE 24TH DAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943
                     CON.CASE(C) NO.1519 OF 2021
AGAINST THE JUDGMENT DATED 13.07.2020 IN WP(C) 13606/2020 OF HIGH
                        COURT OF KERALA, ERNAKULAM
PETITIONER/PETITIONER IN THE W.P(C):

             R.KRISHNAKUMAR
             AGED 44 YEARS
             S/O.R.R.KAMMATH, KOOTUMGAL HOUSE, NEAR T.D.TEMPLE,
             CHERTHALA, ALAPPUZHA-688 524, NOW AT 'GOKULAM'
             (CHIRUTHAPARAMBIL), KURUPPAMKULANGARA,
             CHERTHALA-688 539

             BY ADVS.
             K.SUJAI SATHIAN
             ASHA MARIAM MATHEWS



RESPONDENT/ADDL.RESPONDENT NO.5 IN THE W.P(C):

             V.SUGUNAN (AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER)
             TAHASILDHAR (LAND RECORDS), TALUK OFFICE,
             CHERTHALA-688 524



             SRI.SAIGI JACOB PALATTY, SR.GOVT.PLEADER




     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 24.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont.Case (Civil) No.1519 of 2021
                                         2




                      ALEXANDER THOMAS, J.
                 ===========================
                 Cont.Case (Civil) No.1519 of 2021
                   [arising out of the judgment dated 13.07.2020
                             in W.P(C) No.13606/2020]
                  ===========================
                    Dated this the 24th day of September, 2021

                                    JUDGMENT

Sri.K.Sujai Sathian, learned counsel appearing for the petitioner

submits on the basis of instructions that, now the respondent-Officer has

passed orders complying with the directions issued by this Court in

Annexure-A1 judgment dated 13.07.2020 in W.P(C) No.13606/2020 and

so, the contempt of court case may be closed accordingly.

Recording the abovesaid submissions of the petitioner, the above

Contempt Case (Civil) will stand disposed of.

Sd/-

ALEXANDER THOMAS JUDGE

vgd Cont.Case (Civil) No.1519 of 2021

APPENDIX OF CON.CASE(C) 1519/2021

PETITIONER'S ANNEXURES

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 13.07.2020 IN WPC NO.13606 OF 2020 (A) ON THE FILE OF THIS COURT

ANNEXURE A2 A TRUE COPY OF THE ORDER, J.4534/2020/K.DIS DATED 10.12.2020, ISSUED BY THE SUB COLLECTOR/RDO, ALAPPUZHA

ANNEXURE A3 A TRUE COPY OF THE REPRESENTATION OF THE PETITIONER TO THE RESPONDENT HEREIN DATED 23.01.2021

ANNEXURE A4 A TRUE COPY OF THE NOTICE ISSUED BY THE PETITIONER TO THE VILLAGE OFFICER AND RESPONDENT HEREIN DATED 12.07.2021

ANNEXURE A5 A TRUE COPY OF THE LAND TAX RECEIPT NO.

T1285732 DATED 27.07.2021 ISSUED BY THE VILLAGE OFFICER, CHERTHALA NORTH VILLAGE

ANNEXURE A6 A TRUE COPY OF THE ORDER D2.7244/2021 DATED 26.08.2021 ISSUED BY THE RESPONDENT

ANNEXURE A7 A TRUE COPY OF THE FORM B PROVISIONAL NOTICE OF DEMAND DATED 26.08.2021 ISSUED BY THE RESPONDENT