Narayanan vs Murali
2022 Latest Caselaw 4167 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
         THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
THURSDAY, THE 7TH DAY OF APRIL 2022 / 17TH CHAITHRA, 1944
                 CON.CASE(C) NO. 1397 OF 2021
  AGAINST THE JUDGMENT IN WP(C).NO.618/2014 OF THE HIGH
                       COURT OF KERALA
PETITIONER/2ND PETITIONER IN THE WP(C):

            NARAYANAN, AGED 61 YEARS,
            S/O. LATE APPUKUTTAN, VELLADAN HOUSE, MELMURI,
            KADAMPUZHA P.O. MALAPPURAM.
            BY ADVS. M/S. K.SUJAI SATHIAN &
            R.KRISHNAKUMAR (CHERTHALA)


RESPONDENTS/RESPONDETNS NO.2 & 3 IN THE WP(C):

    1       MURALI,
            ADDITIONAL TAHASILDHAR, TIRUR, TALUK OFFICE,
            TIRUR 676 101.
    2       VINODKUMAR,
            VILLAGE OFFICER, MELMURI, MALAPPURAM DISTRICT
            676 111.


            SRI.SAIGI JACOB PALATTY, SR.GOVT.PLEADER


        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 07.04.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                        ALEXANDER THOMAS, J.
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                    Cont. Case (C) No. 1397 of 2021
          (arising out of impugned judgment dated 30.1.2019 in
                           WP(C).No. 618/2014)
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                  Dated this the 7th day of April, 2022

                            JUDGMENT

Today, when the matter has been taken up for

consideration, Sri.Saigi Jacob Palatty, learned Senior Government

Pleader, would submit on the basis of instructions that the

2nd respondent Village Officer has already accepted the land tax

tendered by the petitioner in respect of the subject property, and

the land tax receipt has also been issued to him.

Recording the abovesaid submission of the respondent, the

above Contempt of Court case will stand disposed of.

Sd/-

ALEXANDER THOMAS, JUDGE

MMG CON.CASE(C).NO.1397/2021

APPENDIX OF CON.CASE(C).NO.1397/2021

PETITIONER'S ANNEXURES:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 30.01.2019 IN WPC NO. 618 OF 2014 ON THE FILE OF THIS HON'BLE COURT. ANNEXURE A2 A TRUE COPY OF THE ORDER CR NO.

260/1973 DATED 10.03.2020 OF TALUK LAND BOARD TIRUR.

ANNEXURE A3 A TRUE COPY OF THE COMMUNICATION, C4-

10240/1984(2) DATED 14.07.2020 ISSUED BY THE IST RESPONDENT.

ANNEXURE A4 A TRUE COPY OF THE NOTICE ISSUED BY THE PETITIONER AND HIS SIBLINGS TO THE 2ND RESPONDENT DATED 15.02.2021.