Saturday, 16, May, 2026
 
 
 
Expand O P Jindal Global University
 
  
  
 
 
 

Saj Jacob vs K.P.Deepa
2022 Latest Caselaw 2318 Ker

Citation : 2022 Latest Caselaw 2318 Ker
Judgement Date : 2 March, 2022

Kerala High Court
Saj Jacob vs K.P.Deepa on 2 March, 2022
Con.Case(C) No.1407/2021                       1/4

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
             Wednesday, the 2nd day of March 2022 / 11th Phalguna, 1943
              CONTEMPT CASE(C) NO. 1407 OF 2021(S) IN WP(C) 15365/2020
       PETITIONER/PETITIONER IN WPC:

                 SAJ JACOB, AGED 57 YEARS,     S/O.CHACKO,

                 PULIMOOTTIL HOUSE, KOLANI P.O., CHUNKOM,

                 THODUPUZHA - 685 608.

            BY ADV. SRI.RINNY STEPHEN CHAMAPARAMPIL
       RESPONDENT/2ND RESPONDENT IN WPC:

                 K.P. DEEPA, THE TAHASILDAR (LAND RECORDS),

                 TALUK OFFICE, THODUPUZHA - 685 608.




               BY SENIOR GOVERNMENT PLEADER



        This Contempt of court case (civil) having come up for orders on
   02.03.2022, the court on the same day passed the following:

                                             ORDER
 Con.Case(C) No.1407/2021                              2/4




                                     ALEXANDER THOMAS, J.

----------------------------------------------------------------------------

Cont. Case (C) No. 1407 of 2021 (arising out of the judgment dated 12.8.2020 in WP(C).No.15365/2020)

----------------------------------------------------------------------------

Dated this the 2nd day of March, 2022

ORDER

The operative portion of the order dated 27.8.2021 passed by

the respondent Tahsildar at Anx.E reads as follows:

"തതതൊടട പടഴ തതൊലലകക്കിൽ മണകതൊടട വക്കിലലല്ലേജക്കിൽ ലബല്ലേതൊകട 767 ൽ 1044 നമ്പർ തണ്ടലപരരുംപടക്കി ററീസർലവ്വേ 8. 26 നമ്പറക്കിൽതപട യഥതൊക്രമരും10.60 ആർ, 18.97 ആർ വസട സ്തുകൾ ശറീ.സതൊജട ലജകബട , പടളക്കിമലടക്കിൽ വറീടട , ഒളമറരും, തതതൊടട പടഴ, എന്നയതൊളടതട ലപരക്കിൽ ഉൾതപ്പെട വരന്നസ്തുമതൊയ ആതകെ 29.57 ആർ നക്കിലരുംതരമതൊയ ഭൂമക്കിയടതട തരരും പടരയക്കിടരും എന്നട കെണകതൊകക്കിയടരും ഭൂനക്കികുതക്കി 300/- രൂപ പ്രതക്കിവർഷരും എന്നട പടനർനക്കിർണയക്കിചടരും ആയസ്തുപ്രകെതൊരരും വക്കിലല്ലേജട തറലകതൊർഡട കെളക്കിൽ ലരഖതപടട ത്തലടകെൾ വരത്തുന്നതക്കിനട മണകതൊടട വക്കിലല്ലേജട ഓഫറീസർകെട അനുമതക്കി നൽകെക്കിയടരും ഇതക്കിനതൊൽ ഉത്തരവതൊകുന. ഇപ്രകെതൊരരും ബഹ: ഹഹൈലകതൊടതക്കിയടതട WP(C) 15365/2020 നമ്പർ വക്കിധക്കിനനതൊയരും പതൊലക്കിചക്കിരക്കിക്കുന. എന്നതൊൽ ഈ ഉത്തരവക്കിനട സലചന (5) സർക്കുലറക്കിതല നക്കിർലദേശപ്രകെതൊരരും ബഹ: സട പ്രറീരും ലകെതൊടതക്കിയക്കിൽ ഫയൽ തചയട തക്കിടടള്ള SLP No. 13489/2020 & SLP 9524/2020 എന്നറീ നമ്പർ ലകെസട കെളക്കിലന്മേൽ ബഹ: സട പ്രറീരും ലകെതൊടതക്കി പടറതപ്പെടട വക്കിക്കുന്ന വക്കിധക്കിനനതൊയങ്ങളടരും സ്തുടർനള്ള സർകതൊർ നക്കിർലദേശങ്ങളടരും ബതൊധകെമതൊയക്കിരക്കുന്നതതൊണട ."

2. The petitioner is only aggrieved by the last sentence of

abovesaid operative portion of Anx.E order which reads as follows:

"എന്നതൊൽ ഈ ഉത്തരവക്കിനട സലചന (5) സർക്കുലറക്കിതല നക്കിർലദേശപ്രകെതൊരരും ബഹ: സട പ്രറീരും ലകെതൊടതക്കിയക്കിൽ ഫയൽ തചയട തക്കിടടള്ള SLP No. 13489/2020 & SLP 9524/2020 എന്നറീ നമ്പർ ലകെസട കെളക്കിലന്മേൽ ബഹ: സട പ്രറീരും ലകെതൊടതക്കി പടറതപ്പെടട വക്കിക്കുന്ന വക്കിധക്കിനനതൊയങ്ങളടരും സ്തുടർനള്ള സർകതൊർ നക്കിർലദേശങ്ങളടരും ബതൊധകെമതൊയക്കിരക്കുന്നതതൊണട ."

 Con.Case(C) No.1407/2021                            3/4




          Cont. Case (C) No. 1407 of 2021

                                                    ..2..



3. To a specific query as to whether the SLP Nos.

13489/2020 and 9524/2020 are arising out of the instant judgment

dated 12.8.2020 in WP(C).No.15365/2020, the learned Senior

Government Pleader would fairly submit that it is reliably learnt the

said SLPs are in relation to some other WP(C)s. That being so,

further, it is also common ground that no writ appeal has been filed

as against Anx.A judgment in the instant WP(C). Hence, the

respondent Tahsildar is given 10 days time as last chance to delete

the abovesaid condition disclosed as per the last sentence of the

operative portion of Anx.E proceedings No. K2-9615/2020 dated

27.8.2021. failing which he will have to personally appear before this

Court and face the Contempt proceedings.

4. The learned Senior Government Pleader submits that

necessary instructions will be given to the respondent Tahsildar to

delete said condition.

List on 23.3.2022.

Hand over to both sides.

Sd/-

                                                            ALEXANDER THOMAS,
                                                                   JUDGE

          MMG




02-03-2022                            /True Copy/                         Assistant Registrar
 Con.Case(C) No.1407/2021                  4/4

                           APPENDIX OF CON.CASE(C) 1407/2021
Annexure A                  ONLINE CERTIFIED COPY OF THE JUDGMENT DATED 12/08/2020

OF THIS HON'BLE COURT IN WP(C) NO.15365/2020. Annexure E A TRUE COPY OF THE ORDER DATED 27/08/2021 ISSUED BY THE RESPONDENT.

 
Download the LatestLaws.com Mobile App
 
 
Latestlaws Newsletter
 

Publish Your Article

 

Campus Ambassador

 

Media Partner

 

Campus Buzz

 

LatestLaws Guest Court Correspondent

LatestLaws Guest Court Correspondent Apply Now!
 

LatestLaws.com presents: Lexidem Offline Internship Program, 2026

 

LatestLaws.com presents 'Lexidem Online Internship, 2026', Apply Now!

 
 

LatestLaws Partner Event : IJJ

 

LatestLaws Partner Event : Smt. Nirmala Devi Bam Memorial International Moot Court Competition

 
 
Latestlaws Newsletter