Philip Abraham vs Vishnuraj P
2023 Latest Caselaw 3007 Ker

Con.Case(C) No.374/2023                       1/3

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                 Monday, the 13th day of March 2023 / 22nd Phalguna, 1944
                   CONTEMPT CASE(C) NO. 374 OF 2023(S) IN WP(C) 3954/2020

      PETITIONER/PETITIONER IN WP(C):


       PHILIP ABRAHAM, AGED 63 YEARS,       S/O. E M ABRAHAM,

       EDASSERIATHU HOUSE, PRAYAR, KALLISSERY P O, CHENGANNUR,

       PIN - 689 124, NOW RESIDING AT "PHILS EDASSERIATHU,

       KEEZCHERIMEL, CHENGANNUR, PIN 689 121, ALAPPUZHA DISTRICT.

            BY ADVOCATES M/S. VARUGHESE M. EASO & VIVEK VARGHESE P.J.

      RESPONDENTS/RESPONDENT NOS. 1, 2 AND 3 IN WP(C):


          1. VISHNURAJ P, THE REVENUE DIVISIONAL OFFICER, FORT KOCHI, FORT
             KOCHI P.O, 682 001, ERNAKULAM DISTRICT.
          2. RENJITH GEORGE, TAHSILDAR, KANAYANNUR TALUK OFFICE, ERNAKULAM PO ,
             ERNAKULAM DISTRICT - 682 011.
          3. SREEJA V R, VILLAGE OFFICER, EDAPPALLY SOUTH VILLAGE ,
             PALARIVATTOM PO , ERNAKULAM DISTRICT, PIN - 682 041.

                BY SENIOR GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   13.03.2023, the court on the same day passed the following:


                                                                        P.T.O.
 Con.Case(C) No.374/2023                             2/3




                         ALEXANDER THOMAS, J.
            =============================================
                        Cont. Case (C) No. 374 of 2023
            (arising out of the impugned judgment dated 12.2.2020 in WP(C) No. 3954/2020)
            =============================================
                     Dated this the 13th day of March, 2023

                                              ORDER

Sri.Varughese M. Easo, learned counsel appearing for the

petitioner, has made submissions regarding the consequential

order, as per proceedings No.D.Dis-S1-5296/2022 dated

3.3.2023, passed by the 2nd respondent - Tahsildar, in purported

compliance with Anx.3 proceedings dated 11.3.2022 issued by the

1st respondent - RDO, etc.

The learned Senior Government Pleader seeks short time to

get instructions.

List the case at 1.20 P.M. in the Chambers on 28.3.2023.

Hand over.

Sd/-

                                                           ALEXANDER THOMAS,
                                                                  JUDGE
            MMG




13-03-2023                            /True Copy/                                Assistant Registrar
 Con.Case(C) No.374/2023                     3/3

APPENDIX OF CON.CASE(C) 374/2023 Annexure 3 TRUE COPY OF THE ORDER NO K2-634/2020 DATED 11/03/2022 ISSUED BY THE 1ST RESPONDENT.

13-03-2023 /True Copy/ Assistant Registrar