R. Chandramohan Nair vs Jafar Malik
2022 Latest Caselaw 6680 Ker

CON.CASE(C) NO. 276 OF 2022               1

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
            THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
     THURSDAY, THE 9TH DAY OF JUNE 2022 / 19TH JYAISHTA, 1944
                        CON.CASE(C) NO. 276 OF 2022


PETITIONER (PETITIONER IN WRIT PETITION):

             R. CHANDRAMOHAN NAIR
             AGED 65 YEARS, S/O RAMAVARMA,
             RESIDING AT HARISREE, VENGANOOR,
             VIZHINJAM,NEYYATTINKARA,
             THIRUVANANTHAPURAM - 695 223.
             BY ADV THANUJA ROSHAN GEORGE


RESPONDENTS/RESPONDENTS IN WRIT PETITION :

    1        JAFAR MALIK IAS,
             FATHER'S NAME AND AGE NOT KNOWN TO THE PETITIONER,
             THE DISTRICT COLLECTOR, ERNAKULAM,
             LAND ACQUISITION AUTHORITY FOR INFOPARK 2ND PHASE,
             COLLECTORATE, KAKKANAD, KOCHI - 682 030.

    2        ANIL K. MENON,
             AGED ABOUT 52 YEARS,
             FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             SPECIAL TAHSILDAR, LA-KOCHI CORPORATION,
             VYTTILA, KOCHI - 682 019.




             SMT. NISHA BOSE, SR. GP


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 09.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 276 OF 2022                       2



                                       JUDGMENT

In terms of the directions issued by this Court a compliance report has been

filed by the Special Tahsildar (LA), Kochi Corporation wherein it is stated thus :

"As per the direction in W.P.(C) 13240/21 and C.O.C. case No.276/22,

this Hon'ble court has directed this respondent to consider and dispose of

application submitted by the petitioner under 28(A) of L.A. Act, 1894. In

compliance with order of this Hon'ble High Court. The respondent had heard

petitioner and the counsels representing 19 others and has allowed the

application redetermining the compensation payable to them on the basis of

common judgment in L.A.R. Nos.67/11,52/11,59/11,65/11, 97/11, 99/11 and

101/11 dated 30/11/19 of sub court, Perumbavoor. Draft awards had

submitted to District Collector. A copy of the proceedings and copies of the

calculation statements are submitted."

2. In that view of the matter, nothing further revives in this Contempt case.

3. The learned Government Pleader has submitted that the District Collector

shall finalize the proceedings without any further delay.

The said submission is recorded and this Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS

APPENDIX OF CON.CASE(C) 276/2022

PETITIONER(S) ANNEXURES :

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO:

13240/2021 DATED 05.07.2021 OF THIS HON'BLE COURT Annexure A2 TRUE COPY OF THE LETTER DATED 14.07.2021 SUBMITTED BY THE PETITIONER TO THE 2ND RESPONDENT PRODUCING THEREWITH ANNEXURE A-1 JUDGMENT

RESPONDENT(S) ANNEXURES : NIL