P.C. Kuriakose vs Annie Varghese
2022 Latest Caselaw 8208 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
            Friday, the 1st day of July 2022 / 10th Ashadha, 1944
        CONTEMPT CASE(C) NO. 768 OF 2022(S) IN CON.CASE(C)1924/2020
PETITIONERS/PETITIONERS:

  1. P.C. KURIAKOSE, S/O.P.T. CHERIAN, AGED 56 YEARS, PALATHARA HOUSE,
     H.NO.X/773, PUNALUR P.O., CHEMMANNUR DESOM, PATHANAPURAM TALUK,
     KOLLAM-691 305.
  2. P.C. CHERIAN, S/O.P.T. CHERIAN, AGED 52 YEARS, PALATHARA HOUSE,
     THOTTAPPALLY, TEMPLE ROAD, EZHUPUNNA, CHERTHALA, ALAPPUZHA-688 537.

    BY ADV. SRI.JOBY CYRIAC

RESPONDENTS:


  1. SMT.ANNIE VARGHESE, AGRICULTURE OFFICER/EX-OFFICE MEMBER OF LLMC,
     AROOR VILLAGE, CHERTHALA TALUK, ALAPPUZHA-688 034 (CONVENER, LLMC,
     AROOR VILLAGE, CHERTHALA TALUK).
  2. SHRI.MAHESH K.B., VILLAGE OFFICER, AROOR VILLAGE/MEMBER, LLMC AROOR
     GRAMA PANCHAYATH, AROOR, CHERTHALA, ALAPPUZHA, RESIDING AT
     POOTHALAYA HOUSE, THYCATTUSERRY P.O., CHERTHALA, ALAPPUZHA-688 528.
  3. SMT.RAKHI ANTONY, PANCHAYATH PRESIDENT, AROOR GRAMA PANCHAYATH,
     AROOR, CHERTHALA TALUK, ALAPPUZHA, RESIDING AT CHENCHERIN HOUSE,
     WARD NO.7, AROOR GRAMA PANCHAYATH, AROOR, CHERTHALA, ALAPPUZHA-688
     524.
  4. SHRI.KARUNAKARA PILLAI, MEMBER, LLMC AROOR GRAMA PANCHAYATH, AROOR,
     RESIDING AT ANGAMALIVELI, WARD NO.17, AROOR GRAMA PANCHAYATH, AROOR,
     CHERTHALA, ALAPPUZHA-688 524.
  5. SHRI.SUKUMARA PILLAI, MEMBER, LLMC AROOR GRAMA PANCHAYATH, AROOR,
     RESIDING AT MUTTATH HOUSE, WARD NO.7, AROOR GRAMA PANCHAYATH, AROOR,
     CHERTHALA, ALAPPUZHA-688 524.
  6. SHRI.SUNIL P., MEMBER, LLMC AROOR GRAMA PANCHAYATH, AROOR, RESIDING
     AT THEKKEMADAM, WARD NO.5, AROOR GRAMA PANCHAYATH, AROOR, CHERTHALA,
     ALAPPUZHA-688 524.

     This Contempt of court case (civil) having come up for orders on
01.07.2022, the court on the same day passed the following:

                                                     P.T.O.
                                  ALEXANDER THOMAS, J.
                           -----------------------------------------------------
                            Contempt of Court Case No.768 of 2022
                    [arising out of judgment dated 23.03.2021 in Con. Case (C) No.1924/2020]
                                --------------------------------------------
                                   Dated this the 01st day of July, 2022

                                                ORDER

The learned Senior Government Pleader submits that the 1 st

respondent-Agricultural Officer and the 2nd respondent-Village Officer were

of the strong opinion that the subject property is liable to be excluded from

the Land Data Bank and only in view of the insistence of the other members

of the Local Level Monitoring Committee that decision has been taken by

the body to retain the property in the Land Data Bank.

2. Issue notice to respondent Nos.3 to 6 by special messenger,

returnable within 3 days.

3. If the abovesaid parties are not present in the aforesaid

addresses, then notice process shall be duly completed by affixture in the

presence of witnesses and report in that regard should also be given to the

Registry.

List on 13.07.2022.

Hand Over a copy of this order to both sides.

Sd/-

ALEXANDER THOMAS, JUDGE Skk//01072021

01-07-2022 /True Copy/ Assistant Registrar