Ayyappadas Ceramics vs Shaji J Ukken
2023 Latest Caselaw 8893 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
      MONDAY, THE 14TH DAY OF AUGUST 2023 / 23RD SRAVANA, 1945
                       CON.CASE(C) NO. 1594 OF 2023
  AGAINST THE JUDGMENT IN WP(C) 29496/2022 OF HIGH COURT OF KERALA
PETITIONER:

              AYYAPPADAS CERAMICS
              PARTNERSHIP FIRM, NANDHIKKARA DESOM, MUKUNDAPURAM TALUK,
              PARAPOOKARA VILLAGE, NANDHIKKARA PO, THRISSUR DT.

              REPRESENTED BY ITS MANAGING PARTNER SHYLAJA V S,
              D/O SANKARAN V K, AGED 54 YEARS, VELIYATHUPARAMBIL HOUSE,
              W/O SAHADEVAN, KOPPATTIL HOUSE, 8/273. PALAZHY,
              NENMANIKKARA VILLAGE, NANDHIKKARA PO, MUKUNDAPURAM TALUK,
              THRISSUR, PIN - 680301
              BY ADVS.
              SHOBY K.FRANCIS
              SHIFANA M.


RESPONDENT:

              SHAJI J UKKEN
              AGED 52 YEARS, (FATHER'S NAME IS NOT KNOWN TO THIS
              PETITIONER), THAHSILDAR [LAND RECORDS], TALUK OFFICE,
              MUKUNDAPURAM TALUK, IRINJALAKUDA PO, THRISSUR DT.,
              PIN - 680125

              BY ADV
              SMT. K M RESHMI - SR.GOVERNMENT PLEADER


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 14.08.2023, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case.(C) No.1594 OF 2023

                                2




                           JUDGMENT

Dated this the 14th day of August, 2023

Counsel for the petitioner submits that an order has been

passed on the Form-A application, but the Tahsildar and the

Village Officer have to make necessary consequential changes

in the Revenue records.

2. As the Tahsildar has already allowed the Form-A

application, there is substantial compliance of the directions.

Recording the submission, the Contempt of Court Case is

closed.

Sd/-

N.NAGARESH JUDGE ded Con.Case.(C) No.1594 OF 2023

APPENDIX OF CON.CASE(C) 1594/2023

PETITIONER ANNEXURES

ANNEXURE A A TRUE COPY OF THE JUDGMENT IN WPC NO.

22855/2017 DATED 11-07-2022 ANNEXURE B A TRUE COPY OF THE JUDGMENT IN WPC NO.

16944/2018 DATED 24-5-2018 ANNEXURE C A TRUE COPY OF THE ORDER DATED 25-05-2019 NO.B1-3360/19 PASSED BY THE RDO ANNEXURE D A TRUE COPY OF THE ORDER DATED 23-8-2022 PASSED BY THE 3RD RESPONDENT IN B5- 16778/2018 ANNEXURE E A TRUE COPY OF THE REQUEST LETTER SUBMITTED BY THE PETITIONER DATED 13-02-2023 TO THE RESPONDENT ANNEXURE F A TRUE COPY OF THE LETTER DATED 13-03-2023 IN FILE NO. B-16777/2018 ISSUED BY THE RESPONDENT TO THE PETITIONER