Antony vs Vishnu Raj I A S
2022 Latest Caselaw 421 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                       CON.CASE(C) NO. 1961 OF 2021
  AGAINST THE JUDGMENT IN WP(C) 33503/2019 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

           ANTONY
           AGED 85 YEARS
           S/O.VARGHESE, RETIRED COMPANY EMPLOYEE, ELAMANAMADATHIL
           HOUSE, ERNAKULAM NORTH P.O., THRIKKANARVATTOM DESOM,
           ERNAKULAM VILLAGE, KANAYANNUR TALUK, ERNAKULAM DISTRICT,
           PIN - 682 018 PRESENTLY RESIDING AT 212, EDGEBROOK DR,
           BLOOMINGDALE, IL 60108, U.S., REPRESENTED BY HIS POWER OF
           ATTORNEY HOLDER GEORGE V.J., AGED 70 YEARS, S/O.JOHN
           V.T., VALIYAPARAMBIL HOUSE, SANTHIPURAM ROAD, S.R.S.R.A.-
           63, PALARIVATTOM P.O., COCHIN - 682 025.

           BY ADVS.
           C.S.MANU
           DILU JOSEPH



RESPONDENT/2ND RESPONDENT IN THE WRIT PETITION:

           VISHNU RAJ, I A S
           REVENUE DIVISIONAL OFFICER, FORT KOCHI, ERNAKULAM
           DISTRICT, PIN - 682 001 (AGE AND FATHER'S NAME OF THE
           RESPONDENT IS NOT KNOWN TO THE PETITIONER).


OTHER PRESENT:

           SR GP - K. AMMINIKUTTY




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 13.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1961 OF 2021
                                             2




                                   JUDGMENT

The petitioner alleges that inspite of the specific directions in

Annexure A1 judgment, the respondent has not issued a final order

until today.

2. In response to the afore submissions of Sri.Midhun M.

Suresh, learned counsel for the petitioner, learned Senior

Government Pleader - Smt.K.Amminikutty, submitted that the

respondent is complying with the directions of this Court implicitly

and that a hearing has also been conducted. She added that final

orders in terms of the directions will be issued not later than one

month from today.

Recording the afore submissions of the learned Senior

Government Pleader, I close this Contempt Case; however, leaving

full liberty to the petitioner to seek a rehearing, if the afore

undertaking is also violated.

SD/-

DEVAN RAMACHANDRAN JUDGE rp CON.CASE(C) NO. 1961 OF 2021

APPENDIX OF CON.CASE(C) 1961/2021

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 09/12/2019 IN WPC NO.33503 OF 2019 PASSED BY THIS HON'BLE COURT.

Annexure A1(A) TRUE COPY OF THE LETTER DATED 14/12/2019 ISSUED BY THE PETITIONER'S COUNSEL TO THE RDO, FORT KOCHI, ERNAKULAM.

Annexure A1(B) TRUE COPY OF THE POSTAL RECEIPT DATED 14/12/2019 ISSUED BY THE SPEED POST CENTRE, ERNAKULAM TO THE PETITIONER.

Annexure A2 TRUE COPY OF THE REPRESENTATION DATED 23/9/2021 IN RDO, FORT KOCHI ALONG WITH SURVEY PLAN PREPARED BY THE TALUK SURVEYOR, NORTH PARAVUR IN RESPECT OF THE SUBJECT PROPERTIES UNDER THE APPLICATION.

Annexure A2(A) TRUE COPY OF THE POSTAL RECEIPT DATED 23/9/2021 ISSUED BY THE SPEED POST CENTER, ERNAKULAM TO THE PETITIONER FOR HAVING SENT THE REPRESENTATION AND THE SURVEY PLAN.