Abdul Wahab A.R vs Vishnuraj P
2022 Latest Caselaw 9255 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
                  THE HONOURABLE MR. JUSTICE T.R.RAVI
    WEDNESDAY, THE 10TH DAY OF AUGUST 2022 / 19TH SRAVANA, 1944
                        CON.CASE(C) NO. 1014 OF 2022
AGAINST THE JUDGMENT DATED 16.11.2021 IN WP(C) 14090/2021 OF HIGH
                               COURT OF KERALA
PETITIONER/PETITIONER:

             ABDUL WAHAB A.R
             AGED 63 YEARS
             S/O. ABDUL RAHUMAN,
             1/258, NAPIER STREET,
             FORT KOCHI, KOCHI- 682 001
             ERNAKULAM DISTRICT

             BY ADVS.
             C.K.SHERIN
             P.K.SURESH KUMAR (SR.)


RESPONDENT/1st RESPONDENT:

             VISHNURAJ P
             (AGE & FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             REVENUE DIVISIONAL OFFICER/ SUB COLLECTOR,
             FORT KOCHI, ERNAKULAM DISTRICT,PIN - 682 001

             BY SRI.BIMAL K.NATH, SR.GP


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 10.08.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1014 OF 2022
                                          2

                                T.R.RAVI, J.
                         ----------------------------------------
                    Contempt Case (C) No.1014 of 2022
                       -------------------------------------------
                  Dated this the 10th day of August, 2022

                                JUDGMENT

When the case is taken up today, the counsel for the petitioner

submitted that a fresh order has been issued on 05.07.2022 re-fixing

the amount to be paid as fee at 10% of the fair value. The counsel

submits that the fee has been fixed by applying a wrong fair value and

the petitioner may be given liberty to challenge the present order on

the said aspect.

In the above circumstances, the contempt case is closed with

liberty to the petitioner to challenge the order dated 05.07.2022

regarding the fair value of the land that has now been fixed. The

petitioner may comply with the order dated 05.07.2022 within one

month from today and if the payment is made within one month, it

shall be treated as the payment made within the time stipulated in

the order dated 05.07.2022, which was handed over to the petitioner

by the Government Pleader, but not still been served on the

petitioner in the usual course.

Sd/-

T.R.RAVI

JUDGE sn CON.CASE(C) NO. 1014 OF 2022

APPENDIX OF CON.CASE(C) 1014/2022

PETITIONER'S ANNEXURES

ANNEXURE A1 CERTIFIED COPY OF JUDGMENT DATED 16.11.2021 IN WP(C) NO. 14090 OF 2021 OF THIS HON'BLE COURT.

ANNEXURE A2 TRUE COPY OF ORDER NO. RDOCHN/ 4768/2020-K3 DATED 11.4.2022 ISSUED BY THE RESPONDENT.

ANNEXURE A3 TRUE COPY OF REPORT OF THE VILLAGE OFFICER DATED 14.2.2022 (OBTAINED UNDER THE RTI ACT) AND ITS ENCLOSURES.

RESPONDENT'S ANNEXURES         :   NIL


                   //TRUE COPY//               PA TO JUDGE