K.P. Varghese vs Musthafa Kamal
2022 Latest Caselaw 3321 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
          Friday, the 18th day of March 2022 / 27th Phalguna, 1943
        CONTEMPT CASE(CIVIL) NO. 1701 OF 2021(S) IN WP(C) 6374/2021

PETITIONER/PETITIONER IN WP(C)

     K.P. VARGHESE,AGED 55 YEARS,S/O.POULOSE, RESIDING AT A-43, ASOKA
     APARTMENTS, MARINE DRIVE, ERNAKULAM.

   BY ADVS.RINNY STEPHEN CHAMAPARAMPIL,ASHA ELIZABETH MATHEW,
RESPONDENT/1ST RESPONDENT IN WP(C)

     MUSTHAFA KAMAL ,THE TAHASILDAR (LAND RECORDS), TALUK OFFICE,
     KANAYANUR TALUK, KOCHI - 682 011.

     This Contempt of court case (civil) having come up for orders on
18.03.2022, the court on the same day passed the following:
                                      P.B.SURESH KUMAR, J.
                             -----------------------------------------------
                        Contempt Case (Civil) No.1701 of 2021
                             -----------------------------------------------
                        Dated this the 18th day of March, 2022


                                              ORDER

It is seen that since the land referred to in the

judgment was not mutated in the name of the petitioner, the

direction therein, insofar as it relates to the reassessment of

land, is yet to be complied with.

Having regard to the peculiar facts and

circumstances of the case, it is clarified that if there is any

impediment in the matter of reassessing the land in the name

of the petitioner, the land can be reassessed on the application

of the petitioner in the name of the predecessor of the

petitioner in terms of the revenue records.

Sd/-

P.B.SURESH KUMAR JUDGE ds 18.03.2022

18-03-2022 /True Copy/ Assistant Registrar