Babu T A vs Arun K Vijayan Ias
2023 Latest Caselaw 7171 Ker

Con.Case(C) No.559/2023                      1/4

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                            THE HONOURABLE MR. JUSTICE T.R.RAVI
                    Friday, the 23rd day of June 2023 / 2nd Ashadha, 1945
                      CON.CASE(C) NO. 559 OF 2023(S) IN WP(C) 18027/2022

      PETITIONER:


             BABU T A, AGED 55 YEARS, S/O ANANDHAN,

             TARAYIL HOUSE, KOODAPUZHA, CHALAKUDY P.O,

             THRISSUR DISTRICT, PINCODE - 680 307.

            BY ADV. SRI.E.D.GEORGE

      RESPONDENTS:


          1. MR.ARUN K VIJAYAN IAS, THE DIRECTOR, URBAN AFFAIRS DEPARTMENT,
             SWARAJ BHAVAN, NATHANCODU P.O, KOWDIAR, THIRUVANANTHAPURAM, KERALA
             695 003.
          2. SMT.SHRADDHA MURALIDHARAN IAS, THE SECRETARY, KERALA GOVERNMENT
             SECRETARIAT, LOCAL SELF GOVERNMENT, ANNEXE 1 , 5TH FLOOR,
             THIRUVANANTHAPURAM, PINCODE - 695 001.

           BY GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   23.06.2023, the court on the same day passed the following:


                                                                     P.T.O.
 Con.Case(C) No.559/2023                        2/4



                                         T.R. RAVI, J.
                          --------------------------------------------
                               Con. Case (C). No. 559 of 2023
                           --------------------------------------------
                            Dated this the 23rd day of June, 2023

                                            ORDER

A counter affidavit has been filed stating the steps that have

been taken subsequent to the judgment. It is seen that even after

this Court found that the proceedings for re-vesting of the

properties in the Government have already been completed on the

side of the 1st respondent and all that remains is the issuance of a

notification, except for several communications, nothing concrete

has been done. Going by Annexure R1(b) dated 23.12.2022,

doubts were expressed regarding two out of the seven persons who

are found entitled to get pattayam. No doubt is expressed

regarding the petitioner's entitlement. The last letter that has been

produced is one dated 01.03.2023, which is addressed by the

Director, LSGD (Urban) to the Additional Chief Secretary forwarding

all the necessary papers that had been sought for. Absolutely no

reason is forthcoming for the undue delay. As already stated in the

judgment, proceedings had started as early as in 2019 and even

after four years, it has not been completed. It is unfortunate that

such delay is being caused in granting the relief to which persons

like the petitioner who is a Coolie residing in a hut, is entitled. It is Con.Case(C) No.559/2023 3/4

Con. Case (C). No. 559 of 2023

disgustful that the officials are closing their eyes against the plight

of the persons who will be affected by the delayed action on their

part.

Post on 05.07.2023, by which time compliance shall be

reported before this Court.

H/o

Sd/-

                                                         T.R. RAVI
                                                           JUDGE


       Pn




23-06-2023                        /True Copy/                     Assistant Registrar
 Con.Case(C) No.559/2023                     4/4

                          APPENDIX OF CON.CASE(C) 559/2023
Annexure R1(b)            TRUE COPY OF THE LETTER NO.DUA/5085/2022-G2 DATED
                          23.12.2022




23-06-2023                    /True Copy/                        Assistant Registrar