Hormese Tharakan vs P.S.Swarnamma
2021 Latest Caselaw 20190 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
          CONTEMPT CASE(C) NO. 1066 OF 2021(S) IN OP(C) 250/2018

PETITIONER/PETITIONER IN THE OP(C):

     HORMESE THARAKAN, AGED 55 YEARS,

     S/O.P.H. GEORGE THARAKAN, PARAYI BHAVAN,

     NELLIMATTOM P.O., KOTHAMANGALAM-686 693.



     BY ADVS.M/S. T.JAYAKRISHNAN & R.KRISHNAKUMAR (CHERTHALA).

RESPONDENTS/2ND RESPONDENT IN THE OP(C):

1.   P.S. SWARNAMMA, FORMER CHAIRMAN,

     TALUK LAND BOARD, CHERTHALA-688 524.

2.   ASHA P.ABRAHAM, NOW CHAIRMAN,

     TALUK LAND BOARD, CHERTHALA-688 524.



     SRI.SAIGI JACOB PALATTY, SENIOR GOVERNMENT PLEADER



     This Contempt of court case (civil) having come up for orders on
24.09.2021, the court on the same day passed the following:



                                                     P.T.O.
                            ALEXANDER THOMAS, J.
                 =================================
                    Contempt Case (Civil) No.1066 of 2021
             [arising out of the judgment dated 30.01.2018 in O.P(C) No.250/2018]
                   ================================
                         Dated this the 24th day of September, 2021

                                         ORDER

Sri.Saigi Jacob Palatty, learned Senior Government Pleader

submits on the basis of instructions that the Taluk Land Board had given

opportunity of hearing to the petitioner on 26.08.2021. But some more

time is required to get the details of the land records from the Tahsildar

concerned, so that the Taluk Land Board can then prepare draft

statement of the land, etc. Time by five weeks is granted.

List on 02/11/2021.

Hand Over

Sd/-

ALEXANDER THOMAS, JUDGE

vgd

24-09-2021 /True Copy/ Assistant Registrar