Shibu T. Varghese vs Renu Raj
2023 Latest Caselaw 817 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  THURSDAY, THE 12TH DAY OF JANUARY 2023 / 22ND POUSHA,
                              1944
               CON.CASE(C) NO. 2360 OF 2022
 AGAINST THE ORDER/JUDGMENTWP(C) 8081/2022 OF HIGH COURT
                            OF KERALA
PETITIONER/PETITIONER IN WP(C):

        SHIBU T. VARGHESE
        AGED 55 YEARS
        THEKKUMPURATH, CHELAD P.O., PINDIMANA KARA,
        KOTHAMANGALAM TALUK, ERNAKULAM, PIN - 686681
        BY ADVS.
        ANJANA S.
        RINNY STEPHEN CHAMAPARAMPIL
        ASHA ELIZABETH MATHEW


RESPONDENT/1ST RESPONDENT IN WP(C):

         RENU RAJ
         THE DISTRICT COLLECTOR,
         COLLECTORATE, ERNAKULAM, PIN - 682030
         BY ADV ADVOCATE GENERAL OFFICE KERALA

        SMT.PARVATHY.K-GP


     THIS   CONTEMPT   OF   COURT    CASE   (CIVIL)   HAVING   BEEN
FINALLY HEARD ON 12.01.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 COC.No.2360/2022
                                 ..2..




                             JUDGMENT

The learned Government Pleader submitted that the

District Collector has already issued an order, dated

29.11.2022, asking the Tahsildar (Land Records) to rectify the

defects in the Re-Survey. She added that, said Tahsildar will

issue appropriate orders within two months from now and that

the District Collector will ensure the same.

Recording the afore submissions of the learned

Government Pleader, I close this contempt case; however,

leaving liberty to the petitioner to approach this Court again

after a period of two months from today, in case no orders are

issued by the Tahsildar (Land Records) in terms of the directive

of the District Collector dated 29.11.2022.

Sd/-

DEVAN RAMACHANDRAN, JUDGE

ACR COC.No.2360/2022 ..3..

APPENDIX OF CON.CASE(C) 2360/2022

PETITIONER ANNEXURES Annexure A ONLINE CENIFIED COPY OF THE JUDGMENT DATED 11/03/2022 IN W.P.

(C)NO.8081/2022