K.P. Kunhabdulla Haji vs Nirmala Reeta Gomes
2021 Latest Caselaw 20094 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.1271 OF 2021
AGAINST THE JUDGMENT DATED 16.06.2020 IN WP(C) 10783/2020 OF HIGH
                    COURT OF KERALA, ERNAKULAM


PETITIONERS/PETITIONERS IN W.P(C) NO.10783/2020:



    1     K.P.KUNHABDULLA HAJI, S/O MOOSA HAJI,
          AGED 63 YEARS, KUNHIPARAMBATH HOUSE,
          POST KUREEKKILAD, VIA VATAKARA, KOZHIKODE DISTRICT,
          PIN-673 104.

    2     BASHEER HAJI,
          S/O MOOSA HAJI, AGED 59 YEARS, KUNHIPARAMBATH HOUSE,
          POST KUREEKKILAD ,VIA VATAKARA, KOZHIKODE -673 104.

    3     HASHIM HAJI, S/O MOOSA HAJI, AGED 57 YEARS,
          KUNHIPARAMBATH HOUSE, POST KUREEKKILAD ,VIA VATAKARA,
          KOZHIKODE -673 104.

    4     USMAN HAJI, S/O MOOSA HAJI, AGED 55 YEARS,
          KUNHIPARAMBATH HOUSE, POST KUREEKKILAD ,VIA VATAKARA,
          KOZHIKODE DISTRICT, PIN-673 104.

    5     HAKKIM HAJI, S/O MOOSA HAJI, AGED 53 YEARS,
          KUNHIPARAMBATH HOUSE, POST KUREEKKILAD ,VIA VATAKARA,
          KOZHIKODE DISTRICT, PIN-673 104.

    6     SHAHANAS, D/O BASHEER HAJI, AGED 29 YEARS,
          KUNHIPARAMBATH HOUSE, POST KUREEKKILAD ,VIA VATAKARA,
          KOZHIKODE-673 104.

          BY ADV R.RAMADAS
 Cont.Case (Civil) No.1271 of 2021
                                    2


RESPONDENT/3RD RESPONDENT IN W.P(C) NO.10783/2020:

             NIRMALA REETA GOMES
             (AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONERS), TAHSILDAR, KOZHIKODE, PIN-673 001.

             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.1271 of 2021
                                        3


                      ALEXANDER THOMAS, J.
                 ===========================
                 Cont.Case (Civil) No.1271 of 2021
                         [arising out of the judgment dated
                       16.06.2020 in W.P(C) No.10783/2020]
                 ===========================
                   Dated this the 24th day of September, 2021

                                    JUDGMENT

Sri.R.Ramadas, learned counsel appearing for the petitioners would

submit on the basis of instructions that pursuant to the orders passed by

this Court on 06.09.2020, the respondent-Tahsildar has passed orders

allowing relief in favour of the petitioners and refusing the same for the

remaining part and that, liberty may be accorded to the petitioners to

challenge the decision of the Officer to the extent, which is adverse to the

petitioners. Liberty is accorded to the petitioners to work out their

remedies in the manner known to law.

Recording the abovesaid submissions of the petitioners and with

the said liberty, the above Contempt Case (Civil) will stand disposed of.

Sd/-

ALEXANDER THOMAS JUDGE

vgd Cont.Case (Civil) No.1271 of 2021

APPENDIX OF CON.CASE(C) 1271/2021

PETITIONERS' ANNEXURES

ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT IN WPC NO 10783/2020 DATED 16.6.2020 PASSED BY THIS COURT

ANNEXURE 2 TRUE COPY OF THE APPLICATION DATED 10.07.2020 SUBMITTED BY THE PETITIONERS BEFORE THE RESPONDENT

ANNEXURE 3 TRUE COPY OF THE POSSESSION CERTIFICATE AND TAX RECEIPTS ALONG WITH A COVERING LETTER DATED NIL

ANNEXURE 4 TRUE COPY OF THE ORDER DATED 02.04.2021 PASSED BY THE RESPONDENT