Sujatha Purushan vs Jayalakshmi.P.S
2022 Latest Caselaw 6840 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                         CON.CASE(C) NO. 253 OF 2022
 AGAINST THE ORDER/JUDGMENT IN WP(C) 32327/2019 OF HIGH COURT OF
                                      KERALA
PETITIONER:

             SUJATHA PURUSHAN, AGED 52 YEARS
             W/O. LATE PURUSHAN, MAKARAMCHERIYIL, NJANDUKADUTHURUTH,
             KOTTAYAM-686 001

             R.LEELA
             M.SREELAKSHMI



RESPONDENTS:

    1        JAYALAKSHMI.P.S., AGE AND FATHER'S/HUSBAND'S NAME NOT
             KNOWN, THE SECRETARY, CHEMBU GRAMA PANCHAYAT,
             BRAHMAMANGALAM P.O., KOTTAYAM DISTRICT-686 605

    2        THE TALUK SURVEYOR, VAIKOM TALUK OFFICE, VAIKOM P.O,
             KOTTAYAM DISTRICT-686574


             (ADDL R2 IS SUO MOTU IMPLEADED VIDE ORDER DTD
             23/3/2022)

             F.ANCY
             A.AMRUTHA VIDYADHARAN
             T.O.DEEPA

             SMT.PARVATHY.K-GP




     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 253 OF 2022
                                 2


                              JUDGMENT

When this matter was called today, the learned counsel

appearing for the first respondent, conceded that the second

respondent - Taluk Surveyor has already furnished the survey

report and sketch and prayed that four months time be

granted to enable her to comply with the directions in the

judgment.

2. I am afraid that I cannot accede to the afore request

of the first respondent because, the time sought for is

certainly excessive.

3. Resultantly, I close this contempt case, directing the

first respondent to act as per the directions of this Court,

based on the survey report and sketch - a copy of which shall

also be made available to the petitioner, within a period of

two months from the date of receipt of a copy of this

judgment.

Needless to say, if the afore directions are not complied

with within the afore time, the petitioner will be at liberty to

seek a rehearing of this case.

Sd/- DEVAN RAMACHANDRAN JUDGE stu CON.CASE(C) NO. 253 OF 2022

APPENDIX OF CON.CASE(C) 253/2022

PETITIONER ANNEXURES

Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 29.09.2021 IN WPC NO.32327/2019 OF THE HON'BLE HIGH COURT OF KERALA

Annexure A2 THE TRUE COPY OF THE REPRESENTATION DATED 08.10.2021

RESPONDENT EXHIBITS

Annexure 1 NOTICE DATED 10.11.2021

Annexure 2 REPLY DATED 18.11.2021

Annexure 3 REQUEST DATED 07.01.2022

Annexure 4 REMINDER DATED 05.02.2022