Mary John vs Narayanan Stanly
2022 Latest Caselaw 10502 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
    FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                    CON.CASE(C) NO. 800 OF 2022
   AGAINST THE JUDGMENT IN WP(C) 22902/2021 OF HIGH COURT OF
                               KERALA
PETITIONER:

          MARY JOHN
          AGED 75 YEARS
          WIFE OF M.JOHN, MAZHUVANGATTIL HOUSE, KUTTAPUZHA
          VILLAGE, THUKALASSERY, THIRUVALLA, PIN - 689101
          BY ADV R.SANTHOSH BABU


RESPONDENT:

          NARAYANAN STANLY
          AGE AND FATHER NAME NOT KNOWN TO THE PETITIONER,
          SECRETARY, THIRUVALLA MUNICIPALITY, MUNICIPAL OFFICE,
          THIRUVALLA, PATHANAMTHITTA DISTRICT, PIN - 689122
          BY ADV S.SUBHASH CHAND


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.10.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 800 OF 2022          2

                              JUDGMENT

When this matter was called today, Sri.S.Subhash Chand -

learned counsel appearing for the respondent, submitted that the

directions in the judgment have been implicitly complied with by his

client and that a decision has been taken to grant the Patta with

respect to the property to her. He submitted that, however, his client

has not seek the formal concurrence from the Government and that

steps for the same is being taken.

Taking note of the afore submissions and recording it, I close

this contempt case; however, with a specific direction to the

respondent to ensure that the concurrence of the Government is

obtained within a period of two months from the date of receipt of a

copy of this judgment, failing which the petitioner will be at liberty to

seek a rehearing of this contempt case.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/7.10

APPENDIX OF CON.CASE(C) 800/2022

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 25/10/2021 IN W.P.(C) NO. 22902/2021 Annexure A2 TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT ON 12/11/2021 RESPONDENT ANNEXURES Annexure R1(a) A true copy of the order bearing No. E2/E3/14525/2021 dated 19/5/2022 passed by this respondent Annexure R1(b) A true copy of the communication dated 20/5/2022 thus issued by me to the Government Secretary, the Department of Local Self Government, Thiruvananthapuram Annexure R1(c) A true copy of the reminder dated 24/6/2022 Annexure R1(d) A true copy of the reminder No. 2 dated 25/8/2022 thus issued by me to the Government Secretary, through the Director of Municipalities Annexure R1(e) True copy of the letter bearing No. E2(E3/14525/21) dated 24/6/2022 Annexure R1(f) True copy of the letter dated 25/8/2022 issued to the Director of Municipalities (LSGD Urban), the Directorate of Municipalities, Thiruvananthapuram