Indian Pentecostal Church Of God ... vs Suma S
2022 Latest Caselaw 12109 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
  THURSDAY, THE 22ND DAY OF DECEMBER 2022 / 1ST POUSHA, 1944
                  CON.CASE(C) NO. 1549 OF 2022
        JUDGMENT WP(C) 4398/2022 OF HIGH COURT OF KERALA
                        DATED 07-04-2022
PETITIONERS:

    1     INDIAN PENTECOSTAL CHURCH OF GOD (IPC)
          FAITH CENTRE, KAYAMKULAM,
          ERUVA PO, KAYAMKULAM,
          ALAPPUZHA DISTRICT, PIN 690 502,
          REPRESENTED BY ITS PASTOR (PRESIDENT): B. MONACHAN

    2     PASTOR. B. MONACHAN
          AGED 56 YEARS, S/O. BABY,
          PASTOR (PRESIDENT),
          INDIAN PENTECOSTAL CHURCH OF GOD (IPC),
          FAITH CENTRE, KAYAMKULAM,
          ERUVA PO, KAYAMKULAM, ALAPPUZHA DISTRICT,
          PIN 690 502

          BY ADVS.
                JACOB P.ALEX
                JOSEPH P.ALEX
                MANU SANKAR P.
                AMAL AMIR ALI


RESPONDENT/CONTEMNOR:

          SUMA S
          D/O(NOT KNOWN TO THE PETITIONER),
          AGE (NOT KNOWN TO THE PETITIONER),
          REVENUE DIVISIONAL OFFICER (RDO),
          REVENUE DIVISIONAL OFFICE, CHENGANNUR,
          ALAPPUZHA DISTRIC, PIN 689 121

          BY ADV PUBLIC PROSECUTOR


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.12.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C) No. 1549 of 2022            2




                                JUDGMENT

Dated this the 22nd day of December, 2022

It is submitted by the learned Government Pleader for the

respondent that the directions contained in the judgment stand complied

with and an order has been passed. Submission is recorded. Contempt of

Case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE AMR

APPENDIX OF CON.CASE(C) 1549/2022

PETITIONER'S ANNEXURES

Annexure A1 TRUE COPY OF THE APPLICATION IN 'FORM 6' SUBMITTED BEFORE 2ND RESPONDENT RDO ALONG WITH ITS RECEIPT DATED 19.03.2020

Annexure A2 TRUE COPY OF THE NOTIFICATION BEARING NO.

GO(P)NO.47/2020/ TAXES, FIXING THE FAIR VALUE FOR PROPERTY IN RE-SURVEY NO.32 OF KAYAMKULAM VILLAGE

Annexure A3 TRUE COPY OF THE CIRCULAR NO.

REV-P1/219/2020-REV DATED 20.02.2021 ISSUED BY THE GOVERNMENT OF KERALA

Annexure A4 CERTIFIED COPY OF JUDGMENT DATED 07.04.2022 IN WPC NO. 4398 OF 2022

Annexure A5 TRUE COPY OF THE ORDER BEARING NO.

A1-5231/20 DATED 13.05.2022

Annexure A6 TRUE COPY OF THE OBJECTION SUBMITTED BY THE 2ND PETITIONER TO ANNEXURE A5 I