Narayanan vs Murali
2022 Latest Caselaw 2379 Ker

Con.Case(C) No.1397/2021                       1/3

                             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. 1397 OF 2021 IN WP(C)618/2014

   PETITIONER/2ND PETITIONER IN THE WP(C):


           NARAYANAN, AGED 61 YEARS, S/O. LATE APPUKUTTAN, VELLADAN HOUSE,
           MELMURI, KADAMPUZHA P.O. MALAPPURAM.

        BY ADVS.K.SUJAI SATHIAN AND R.KRISHNAKUMAR (CHERTHALA)

   RESPONDENTS/RESPONDENTS NO. 2 & 3 IN THE WP(C):


       1. MURALI, ADDITIONAL TAHASILDHAR, TIRUR, TALUK OFFICE, TIRUR 676 101.
       2. VINODKUMAR, VILLAGE OFFICER, MELMURI, MALAPPURAM DISTRICT 676 111.


               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.1397/2021 2/3

ALEXANDER THOMAS, J.

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Cont. Case (C) No. 1397 of 2021 (arising out of the judgment dated 30.1.2019 in WP(C).No.618/2014)

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Dated this the 2nd day of March, 2022

ORDER

The learned Senior Government Pleader submits that

necessary strict instructions and directives will be given to the

Tahsildar concerned and the Village Officer concerned to

immediately comply with the directions issued by this Court in

Anx.A1 judgment dated 30.1.2019 in WP(C).No.618/2014 and that

time by 2 weeks may be granted.

Time granted. List on 23.3.2022.

Hand over.

Sd/-

                                                             ALEXANDER THOMAS,
                                                                    JUDGE
            MMG




02-03-2022                          /True Copy/                                   Assistant Registrar
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APPENDIX OF CON.CASE(C) 1397/2021 Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 30.01.2019 IN WPC NO. 618 OF 2014 ON THE FILE OF THIS HON'BLE COURT.