Shaji Joseph vs Rajesh Kumar Sinha
2022 Latest Caselaw 5401 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
         FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944
                        CON.CASE(C) NO. 633 OF 2022
   AGAINST THE ORDER/JUDGMENT IN WP(C) 15919/2021 OF HIGH COURT OF
                                  KERALA
PETITIONER:

              SHAJI JOSEPH
              AGED 48 YEARS
              S/O M.M. JOSEPH, MAZHAVANCHERIL HOUSE,
              NAMPULLY PURA P.O.PALAKKAD DISTRICT-678 592

              BY ADVS.
              P.R.VENKATESH
              G.KEERTHIVAS



RESPONDENTS:

     1        RAJESH KUMAR SINHA
              AGE & FATHERS NAME NOT KNOWN TO PETITIONER,
              SECRETARY, STATE OF KERALA,
              DEPARTMENT OF FOREST & WOLD LIFE, SECRETARIAT,
              THIRUVANANTHAPURAM-695 001

     2        KURRA SRINIVAS IFS,
              AGE & AND FATHERS NAME NOT KNOWN TO PETITIONER,
              DIVISIONAL FOREST OFFICER, RAILWAY COLONY,
              OLAVAKKODE, PALAKKAD DISTRICT-678 002.

     3        DAMODARAN K,
              AGE & AND FATHERS NAME NOT KNOWN TO PETITIONER,
              ASST DIRECTOR OF SURVEY, FOREST MINI SURVEY,
              THIRUVANANTHAPURAM-695 002.

     4        SHANAVAS,
              AGE & AND FATHERS NAME NOT KNOWN TO PETITIONER,
              TAHSILDAR, TALUK OFFICE, PALAKKAD-678 001.

     5        UNNIKRISHNAN,
              AGE & AND FATHERS NAME NOT KNOWN TO PETITIONER,
 CON.CASE(C) NO. 633 OF 2022
                                 2

          VILLAGE OFFICER, MUNDUR, PALAKKAD-678 592

          BY ADV ADVOCATE GENERAL OFFICE KERALA



OTHER PRESENT:

          SR GP-SRI T P SAJJAN




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 20.05.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 633 OF 2022
                              3

                        JUDGMENT

Sri.T.P.Sajjan - learned Senior Government Pleader,

appearing for the respondents, submitted that out of the two

limbs of the directions of this Court, the second has been

complied with, namely that the petitioner has been allowed to

remit land tax and will be allowed to do so in future. As

regards the second, namely for restoration of the land in

question, he sought one month's time.

In such circumstances, recording the afore submissions

of Sri.T.P.Sajjan and directing the respondents to restore the

lands to the petitioner not later than one month from the date

of receipt of a copy of this judgment, I close this Contempt

Case; however, leaving liberty to the petitioner to approach

this Court for rehearing, if the afore directions are also not

complied with.

Sd/-

DEVAN RAMACHANDRAN JUDGE ANB