Salimkumaran Nair vs Sri. Mohan K.G
2023 Latest Caselaw 6541 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  TUESDAY, THE 13TH DAY OF JUNE 2023 / 23RD JYAISHTA, 1945
                 CON.CASE(C) NO. 863 OF 2023
 AGAINST THE ORDER/JUDGMENT WP(C) 9763/2022 OF HIGH COURT OF
                           KERALA
PETITIONER/PETITIONER:

          SALIMKUMARAN NAIR
          AGED 58 YEARS, S/O SREEDHARAN NAIR,
          RESIDING AT T.C.NO.39/17, VG-1,
          "VRINDAVAN GARDEN", CHALAI,
          THIRUVANANTHAPURAM, PIN - 695036
          BY ADVS.
          THOMAS ABRAHAM
          MERCIAMMA MATHEW
          ASWIN.P.JOHN
          R.ANANTHAPADMANABAN
          PAUL BABY

RESPONDENT/1ST RESPONDENT IN THE WRIT PETITION:

          SRI. MOHAN K.G
          AGE AND FATHER'S NAME NOT KNOWN
          TO THE PETITIONER, TAHSILDHAR (LR),
          THIRUVANANTHAPURAM TALUK OFFICE,
          KOTTAKKAKAM, THIRUVANANTHAPURAM - 695001
          BY ADV.
          SRI.RIYAL DEVASSY-GP



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.06.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C) No.863 of 2023
                                 :2:




                      DEVAN RAMACHANDRAN, J.
                  =========================
                      Con.Case (C) No.863 of 2023
                 ==========================
                  Dated this the 13th day of June, 2023

                              JUDGMENT

Prima facie, the order dated 30.05.2023, issued by the Tahsildar

is in blatant disregard to the specific directions of this Court.

2. Sri.Riyal Devassy - learned Government Pleader, submitted

that the respondent will reconsider the matter strictly in terms of the

directions of this Court and that a new order will be issued, after

withdrawing the aforesaid order dated 30.05.2023.

In the afore circumstances, I close this Contempt of Court Case,

recording the afore undertaking made on behalf of the respondent;

but leaving liberty to the petitioner to seek a rehearing if new order,

after withdrawing the order dated 30.05.2023, is not issued by the

respondent on or before 10.07.2023.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm Con.Case (C) No.863 of 2023

APPENDIX OF CON.CASE(C) 863/2023

PETITIONER ANNEXURES ANNEXURE A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 26.05.2022 IN WP(C) NO.9763 OF 2022 ANNEXURE A2 THE TRUE COPY OF THE LETTER DATED 07.06.2022 SENT BY THE COUNSEL FOR THE PETITIONER TO THE RESPONDENT HEREIN FORWARDING ANNEXURE A1 JUDGMENT ANNEXURE A3 THE TRUE COPY OF THE POSTAL RECEIPT EVIDENCING THE DESPATCH OF ANNEXURE A1 JUDGMENT TO THE RESPONDENT HEREIN ALONG WITH ANNEXURE A2 COMMUNICATION BY REGISTERED POST ANNEXURE A4 THE TRUE COPY OF THE NOTICE DATED 04.07.2022 ISSUED BY THE RESPONDENT FOR HEARING ANNEXURE A5 THE TRUE COPY OF THE NOTICE DATED 12.09.2022 FOR HEARING