Mary Lonappan vs Jafar Malik
2022 Latest Caselaw 2561 Ker

Con.Case(C) No.113/2022                     1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
                 Friday, the 4th day of March 2022 / 13th Phalguna, 1943
               CONTEMPT CASE(CIVIL) NO. 113 OF 2022(S) IN WP(C) 20546/2020

   PETITIONER/PETITIONER

           MARY LONAPPAN,AGED 77 YEARS,W/O. C.A. LONAPPAN, CHAKKANAT HOUSE,
           AYINI NADA, MARADU.P.O, ERNAKULAM DISTRICT.

        BY ADVS.R.SANJITH,C.S.SINDHU KRISHNAH,CHARUTHA BHAIJU,P.S.ANJU,ANOOP
        GEORGE
   RESPONDENTS/RESPONDENTS 1 & 3

       1. JAFAR MALIK,DISTRICT COLLECTOR, CIVIL STATION, KAKKANAD,
          ERNAKULAM-682 030
       2. SEERAM SAMBASIVA RAO,THE DIRECTOR, DIRECTORATE OF SURVEYS AND LAND
          RECORDS, SURVEY BHAVAN, COTTON HILL ROAD, VAZHUTHACAUD,
          THIRUVANANTHAPURAM, KERALA-695014.

          BY GOVERNMENT PLEADER

        This Contempt of court case (civil) having come up for orders on
   04.03.2022, the court on the same day passed the following:
 Con.Case(C) No.113/2022                            2/3




                                 RAJA VIJAYARAGHAVAN V, J.
                                 ----------------------------------
                              Cont. Case (C) No. 113 of 2022
                             ------------------------------------------
                            Dated this the 4th day of March, 2022


                                              ORDER

Sri. R. Sanjith, the learned Standing Counsel appearing for the petitioner

would refer to Annexure-1 and 2 judgments and it is pointed out that the District

Collector was required to pass fresh orders after furnishing a copy of the report

dated 31.10.2019 of the Tahsildar (LR), Kanayannur and after causing a

measurement of the land to be done with reference to the old survey records,

resurvey records and also the title deeds produced by the petitioner.

2. It is contended that nowhere in the statement filed by the respondents

has it been stated that the above exercise has been completed in tune with the

provisions of Section 13A of the Survey and Boundaries Act.

The learned Government Pleader submits that the directions issued by this

Court as per Annexures A1 and A2 shall be scrupulously complied with, within a

period of three weeks.

Post after three weeks.

Sd/-

                                                    RAJA VIJAYARAGHAVAN V,
                                                             JUDGE

          avs




04-03-2022                           /True Copy/                                  Assistant Registrar
 Con.Case(C) No.113/2022                 3/3

                          APPENDIX OF CON.CASE(C) 113/2022
Annexure 1                CERTIFIED COPY OF THE JUDGMENT DATED 8/10/2020 IN

W.P.(C) NO.20546/2020 OF THE HONOURABLE HIGH COURT OF KERALA Annexure 2 TRUE COPY OF JUDGMENT DATED 20/11/2019 IN W.P.(C) NO.30957/2019