Kerala High Court

S.Kabeer vs Vishnuraj I.A.S ,The Revenue ... on 8 December, 2023

Author: Anu Sivaraman

Bench: Anu Sivaraman

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
 FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                  CON.CASE(C) NO.235 OF 2022
     JUDGMENT IN WP(C) 21365/2021 OF HIGH COURT OF KERALA
                        DATED 11.11.2021
                     ---------------------
PETITIONERS/PETITIONERS :-

    1     C.S.ABEEB, AGED 49 YEARS
          S/O.C.M.SEETHI, 16/1034 C, SITHARA HOUSE,
          THOPPUMPADY P.O, KOCHI, PIN - 682 005.

    2     AJNA ABEEB, AGED 41 YEARS
          W/O.C.S.ABEEB, 16/1034 C, SITHARA HOUSE,
          THOPPUMPADY P.O, KOCHI, PIN - 682 005.

    3     JULKER S. KABEER, AGED 26 YEARS
          S/O.S.KABEER, 16/1034 C, SITHARA HOUSE,
          THOPPUMPADY P.O, KOCHI, PIN - 682 005.

          BY ADVS.
          BABU KARUKAPADATH
          M.A.VAHEEDA BABU
          P.U.VINOD KUMAR
          ARYA RAGHUNATH
          VAISAKHI V.
          T.M.MUHAMMED MUSTHAQ
          MOHAMED HISHAM P
          KARUKAPADATH WAZIM BABU
          P.LAKSHMI
          AISWARYA ANN JACOB


RESPONDENT/1ST RESPONDENT :-

          VISHNURAJ I.A.S
          THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,
          REVENUE DIVISIONAL OFFICE, FIRST FLOOR,
          KB JACOB RD, FORT KOCHI, KOCHI, KERALA - 682 001.

          BY SRI.ASWIN SETHUMADHAVAN, SR.GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.12.2023, ALONG WITH Con.Case(C).1542/2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) Nos.235 & 1542 OF 2022

                                     -: 2 :-

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
              THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
  FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                     CON.CASE(C) NO.1542 OF 2022
         JUDGMENT IN WP(C) 7354/2022 OF HIGH COURT OF KERALA
                            DATED 7.3.2022
                           ----------------
PETITIONERS/PETITIONERS :-

     1       S.KABEER, AGED 55 YEARS
             S/O.C.M.SEETHI, 16/1034 C, SITHARA HOUSE,
             THOPPUMPADY P.O, KOCHI, PIN - 682 005.

     2       SUNITHA KABEER, AGED 46 YEARS
             W/O.S.KABEER, 16/1034 C, SITHARA HOUSE,
             THOPPUMPADY P.O, KOCHI, PIN - 682 005.

     3       ASHKAR KABEER, AGED 23 YEARS
             S/O.S.KABEER, 16/1034 C, SITHARA HOUSE,
             THOPPUMPADY P.O, KOCHI, PIN - 682 005.

     4       SUNITHA SAJAR, AGED 42 YEARS
             W/O.SAJAR.N.S, 16/1034 C, SITHARA HOUSE,
             THOPPUMPADY P.O, KOCHI, PIN - 682 005.

     5       AMINA FISA, AGED 20 YEARS
             D/O.SAJAR.N.S, 16/1034 C, SITHARA HOUSE,
             THOPPUMPADY P.O, KOCHI, PIN - 682 005

             BY ADVS.
             VAISAKHI V.
             BABU KARUKAPADATH
             M.A.VAHEEDA BABU
             P.U.VINOD KUMAR
             ARYA RAGHUNATH
             T.M.MUHAMMED MUSTHAQ
             AJWIN P LALSON
             KARUKAPADATH WAZIM BABU
             P.LAKSHMI
             AYSHA E.M.
 CON.CASE(C) Nos.235 & 1542 OF 2022

                                     -: 3 :-


RESPONDENT/1ST RESPONDENT :-

            VISHNURAJ I.A.S,
            THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,
            REVENUE DIVISIONAL OFFICE, FIRST FLOOR, KB JACOB RD,
            FORT KOCHI, KOCHI, KERALA, PIN - 682 001.

            BY SRI.ASWIN SETHUMADHAVAN, SR.GP


      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 08.12.2023, ALONG WITH CON.CASE(C).235/2022, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) Nos.235 & 1542 OF 2022

                                     -: 4 :-


                              JUDGMENT

Con.Case(C)Nos.235/2022 & 1542/2022 Dated this the 8th day of December, 2023

Heard the learned counsel for the petitioners and the learned

Government Pleader.

2. It is submitted by the learned Government Pleader that

orders have been passed on 6.11.2023.

3. The learned counsel for the petitioners submits that the

contentions of the petitioners may be left open since the said order

has now to be challenged. It is further submitted that the order on

the Form 5 application, which was initially passed, has been

withdrawn as per the permission granted by this Court.

It is made clear that the fact that the order on the Form 5

application has been withdrawn with permission granted by this

Court will not stand in the way of a consideration of the contentions

of the petitioners. The Contempt of Court Cases are, accordingly,

closed, leaving open all contentions of the parties to be agitated in

appropriate proceedings.

Sd/-

ANU SIVARAMAN JUDGE

Jvt/11.12.2023 CON.CASE(C) Nos.235 & 1542 OF 2022

APPENDIX OF CON.CASE(C) 235/2022

PETITIONER ANNEXURES :-

Annexure A1 A TRUE COPY OF THE JUDGMENT DATED 11.11.2021 IN WPC NO 21365/2021 OF THIS HON'BLE COURT

Annexure A2 A TRUE COPY OF THE APPLICATIONS UNDER FORM 5

Annexure A3 A TRUE COPY OF THE FORWARDING LETTER DATED 25.11.2021 OF THE COUNSEL FOR THE PETITIONER, SUBMITTED BEFORE THE RESPONDENT ALONG WITH ANNEXURE A2 AND CERTIFIED COPY OF ANNEXURE A1 JUDGMENT FOR COMPLIANCE

ANNEXURE A4 TRUE COPIES OF THE PHOTOGRAPHS OF THE PROPERTY IN QUESTION.

ANNEXURE A5 A TRUE COPY OF THE PRESS BULLETIN DATED 03/11/2021 ISSUED BY GOVERNMENT OF INDIA METEOROLOGICAL DEPARTMENT GIVING WARNING ABOUT THE HEAVY RAIN FALL SPELL IN KERALA

ANNEXURE A6 A TRUE COPY OF THE CHALAN DATED 19/01/2023 EVIDENCING PAYMENT OF THE REQUIRED FEE BY THE PETITIONERS FOR OBTAINING KSREC REPORT

ANNEXURE A7 A TRUE COPY OF THE CHALAN DATED 24/01/2023 EVIDENCING PAYMENT OF THE REQUIRED FEE BY THE PETITIONERS IN CONNECTED W.P.(C) NO. 7354/2022 (CONTEMPT CASE NO. 1542/2022 FOR OBTAINING KSREC REPORT

RESPONDENT ANNEXURES :-

ANNEXURE R1(a) TRUE COPY OF THE REPORT NO. 362/KBC-10/2022-23 DATED 30.04.2022 SUBMITTED BY THE AGRICULTURAL OFFICER.

ANNEXURE R1(b) TRUE COPY OF THE REPORT NO. 363/KBC-10/2022-23 DATED 30.04.2022 SUBMITTED BY THE AGRICULTURAL OFFICER.

ANNEXURE R1(c) TRUE COPY OF THE REPORT NO. 364/KBC-10/2022-23 DATED 30.04.2022 SUBMITTED BY THE AGRICULTURAL CON.CASE(C) Nos.235 & 1542 OF 2022

OFFICER.

ANNEXURE R1(d) TRUE COPY OF THE PROCEEDINGS NO. SUIT 599/2022 (1) DATED 28.05.2022.

ANNEXURE R1(e) TRUE COPY OF THE PROCEEDINGS NO.SUIT 599/2022 (2)/K-DIS-DATED 07.06.2022.

ANNEXURE R1(f) TRUE COPY OF THE PROCEEDINGS NO.SUIT 599/2022 (3) DATED 28.05.2022.

ANNEXURE R1(g) TRUE COPY OF THE ORDER DATED 24.11.2022 BY THE GENERAL ADMINISTRATION DEPARTMENT.

ANNEXURE R1(h) TRUE COPY OF THE PROCEEDINGS OF THE DISTRICT COLLECTOR DATED 04.12.2022.

ANNEXURE R1(i) TRUE COPY OF THE REPORT DATED 07.11.2022 BEARING NO.816/2022.

ANNEXURE R1(j) TRUE COPY OF THE REPORT DATED 07.11.2022 BEARING NO.817/2022.

ANNEXURE R1(k) TRUE COPY OF THE REPORT DATED 07.11.2022 BEARING NOS.818/2022.

ANNEXURE R1(l) TRUE COPY OF THE PHOTOGRAPHS SHOWING THE PRESENT STATUS OF THE PROPERTIES.

ANNEXURE R1(m) TRUE COPY OF THE STOP MEMO DATED 10.09.2021 ISSUED BY THE VILLAGE OFFICER RAMESWARAM. CON.CASE(C) Nos.235 & 1542 OF 2022

APPENDIX OF CON.CASE(C) 1542/2022

PETITIONER ANNEXURES :-

Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 07/03/2022 IN W.P. (C) NO. 7354/2022 OF THIS HON'BLE COURT

Annexure B A TRUE COPY OF THE FORWARDING LETTER DATED 21/04/2022 SUBMITTED BY THE PETITIONERS TO THE OFFICE OF THE RESPONDENT

RESPONDENT ANNEXURES :-

ANNEXURE R1(a) TRUE COPY OF REPORT DATED 15.09.2022 AS REPORT NO. 10/2022-23 (APPLICATION NO. 1/2022/928130) SUBMITTED BY THE AGRICULTURAL OFFICER, VYTTILA.

ANNEXURE R1(b) TRUE COPY OF REPORT DATED 15.09.2022 AS REPORT NO. 10/2022-23 (APPLICATION NO. 1/2022/928409) SUBMITTED BY THE AGRICULTURAL OFFICER, VYTTILA.

ANNEXURE R1(c) TRUE COPY OF REPORT DATED 15.09.2022 AS REPORT NO. 10/2022-23 (APPLICATION NO. 1/2022/928301) SUBMITTED BY THE AGRICULTURAL OFFICER, VYTTILA.

ANNEXURE R1(d) TRUE COPY OF REPORT DATED 15.09.2022 AS REPORT NO. 10/2022-23 (APPLICATION NO. 1/2022/928736) SUBMITTED BY THE AGRICULTURAL OFFICER, VYTTILA.

ANNEXURE R1(e) TRUE COPY OF REPORT DATED 15.09.2022 AS REPORT NO. 10/2022-23 (APPLICATION NO. 1/2022/928353) SUBMITTED BY THE AGRICULTURAL OFFICER, VYTTILA.

ANNEXURE R1(f) TRUE COPY OF REPORT DATED 15.09.2022 AS REPORT NO. 10/2022-23 (APPLICATION NO. 2/2022/928130) SUBMITTED BY THE AGRICULTURAL OFFICER, VYTTILA.

ANNEXURE R1(g) TRUE COPY OF THE PROCEEDING IN FILE NO.

283/2022 DATED 06.11.2022 OF THE REVENUE DIVISIONAL OFFICER, FORT KOCHI.

ANNEXURE R1(h) TRUE COPY OF THE PROCEEDING IN FILE NO.

284/2022 DATED 03.11.2022 OF THE REVENUE DIVISIONAL OFFICER, FORT KOCHI.

ANNEXURE R1(i) TRUE COPY OF THE PROCEEDING IN FILE NO. CON.CASE(C) Nos.235 & 1542 OF 2022

285/2022 DATED 03.11.2022 OF THE REVENUE DIVISIONAL OFFICER, FORT KOCHI.