Thomas Alias Kunjappan vs T.J Venugopal
2023 Latest Caselaw 164 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 6TH DAY OF JANUARY 2023 / 16TH POUSHA, 1944
                        CON.CASE(C) NO. 2090 OF 2022
  JUDGMENT DATED 1ST DAY OF DECEMBER 2021 IN WP(C) 16292 OF 2019
PETITIONER/PETITIONER:

             THOMAS ALIAS KUNJAPPAN,
             AGED 69 YEARS, S/O JOSEPH,
             THAIPADATH HOUSE, PONNARIMANGALAM,
             MULAVUKKAD, ERNAKULAM - 682504.

             BY ADVS.N.K.SUBRAMANIAN
             ABRAHAM MATHAN



RESPONDENTS/3RD RESPONDENT:

    1        T.J VENUGOPAL
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
             TAHSILDAR, KANAYANNUR TALUK OFFICE,
             ERNAKULAM, PIN - 682011.

*ADDL.R2     THE STATION HOUSE OFFICER, MULAVUKAD.

             * ADDL.R2 IS IMPLEADED AS PER ORDER DATED 4.11.2022 IN
             COC 2090/2022.

             BY ADV. SMT.PARVATHY.K - GP


     THIS    CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 06.01.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 2090 OF 2022
                             -2-

                       JUDGMENT

When this matter was called today,

Sri.N.K.Subramanian - learned counsel for the

petitioner, conceded that the directions in

the judgment have been complied with; but

pointed out that, in Annexure A9 agreement,

certain things have been added without the

understanding of his client, who is from a

modest background.

2. Even when I hear Sri.N.K.Subramanian

on the afore lines, the fact remains that

this Court cannot enter into the merits of

Annexure A9 in any manner whatsoever, though

it will be certainly available to the

petitioner to challenge the same in terms of

law, if he is so interested.

Resultantly, this contempt case is CON.CASE(C) NO. 2090 OF 2022

closed; however, leaving full liberty to the

petitioner to invoke his remedies against

Annexure A9; for which purpose, all

contentions are left open.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv CON.CASE(C) NO. 2090 OF 2022

APPENDIX OF CON.CASE(C) 2090/2022

PETITIONER ANNEXURES

ANNEXURE A1 THE CERTIFIED COPY OF THE JUDGMENT IN W.P(C) NO. 16292 OF 2019 DATED 01.12.2021

ANNEXURE A2 THE TRUE COPY OF THE NOTICE DATED NIL ISSUED BY THE TAHASILDAR

ANNEXURE A3 A TRUE COPY OF THE NOTICE DATED 16.08.2022

ANNEXURE A4 A TRUE COPY OF THE REQUEST ALONG WITH RECEIPT ISSUED BY THE PANCHAYATH DATED 08.04.2022

ANNEXURE A5 A TRUE COPY OF THE SUICIDE NOTE OF THE WIFE OF THE PETITIONER

ANNEXURE A6 A TRUE COPY OF THE REPRESENTATION DATED 18.06.2022

ANNEXURE A7 A TRUE COPY OF THE SAID REPRESENTATION BEFORE THE MULAVUKAD POLICE STATION DATED 23.06.2022

ANNEXURE A8 A TRUE COPY OF NOTICE DATED 04.11.2022

ANNEXURE A9 A TRUE COPY OF THE PROCEEDINGS IN WHICH MYSELF AND THE SECRETARY OF THE PANCHAYATH SIGNED

ANNEXURE A10 A TRUE COPY OF THE LETTER ISSUED TO THE RESPONDENT DATED 10.11.2022

ANNEXURE A10(A) A TRUE COPY OF THE RECEIPT DATED 10.11.2022

ANNEXURE A 11 A TRUE COPY OF THE PLAN SHOWING THE RESURVEY AND OLD SURVEY MEASUREMENT OBTAINED FROM THE OFFICE OF THE RESPONDENT