M. K. Radha vs Deepa K.P
2022 Latest Caselaw 8198 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                       CON.CASE(C) NO. 1032 OF 2022
   AGAINST THE ORDER/JUDGMENT IN WP(C) 28853/2020 OF HIGH COURT OF
                                     KERALA
PETITIONER:

              M. K. RADHA
              AGED 73 YEARS
              W/O LATE.M.I. KESAVAN,
              MODENPLACKAL HOUSE, METHOTTY,
              KOOVAKANDAM.P.O, IDUKKI DISTRICT- 685 588, PIN - 685588

              BY ADVS.
              M.R.DHANIL
              JISHY P.S.



RESPONDENTS:

     1        DEEPA K.P.
              PRESENTLY WORKING AS THE TAHASILDAR(LR), THODUPUZHA
              TALUK, IDUKKI DISTRICT, KERALA- 685 584., PIN - 685584

     2        DEEPU
              PRESENTLY WORKING AS THE TALUK SURVEYOR, THODUPUZHA
              TALUK, IDUKKI DISTRICT, KERALA- 685 584, PIN - 685584


OTHER PRESENT:

              SMT. PARVATHY K - GP




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 01.07.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1032 OF 2022
                               2


                       JUDGMENT

Sri.Jafar Khan - learned Senior Government Pleader,

submitted that the order now issued by the Tahsildar will

be withdrawn, so that a fresh survey and such other

necessary steps can be taken, and completed before

issuing a new final order.

2. I deem it apposite to accede to the afore request

of Sri.Jafar Khan, particularly because Sri.M.R.Dhanil -

learned counsel for the petitioner, does not oppose it.

Resultantly, recording the afore submissions of

Sri.Jafar Khan and allowing all necessary action to be

taken in terms of the judgment, I close this Contempt

Case; however, leaving full liberty to the petitioner to

approach this Court again if no fresh orders are issued by

the respondent within a period of three months from the CON.CASE(C) NO. 1032 OF 2022

date of receipt of a copy of this order.

Sd/-

DEVAN RAMACHANDRAN JUDGE ANB CON.CASE(C) NO. 1032 OF 2022

APPENDIX OF CON.CASE(C) 1032/2022

PETITIONER ANNEXURES

Annexure1 COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P. (C) 28853 OF 2020 DATED 09.09.2021.

Annexure2 TRUE COPY OF THE ORDER DATED 02-04-

2022 OF THE TAHASILDAR (L.R.) ALONG WITH THE SKETCH DATED 01-02-2021