Lakshmi Amma vs Dr. D.Sajith Babu Ias
2023 Latest Caselaw 3767 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
         Wednesday, the 29th day of March 2023 / 8th Chaithra, 1945
               CON.CASE(C) NO. 331 OF 2020(S) IN WP(C) 3903/2019

    PETITIONER/WIFE OF ORIGINAL PETITIONER:

           LAKSHMI AMMA, AGED 77 YEARS,W/O. C.V KRISHNAN NAIR,

           CHERIYA VEEDU, THRICHAMBARAM, TALIPARAMBA P.O,

           KANNUR DISTRICT.

        BY ADVS. M/S. M.SASINDRAN & V.VENUGOPAL.

    RESPONDENT/1ST RESPONDENT:


           DR.D.SAJITH BABU IAS,

           THE DISTRICT COLLECTOR, KASARAGOD-671 121

        BY SRI.S.RANJITH, SPECIAL GOVERNMENT PLEADER(REVENUE)

     This Contempt of court case (civil) having come up for orders on
29.03.2023, the court on the same day passed the following:


                                                            P.T.O.
                              ALEXANDER THOMAS, J.
                        ===========================
                            Cont. Case (C) No.331 of 2020
           [arising out of the impugned judgment dated 08.02.2019 in W.P(C) No.3903/2019]
                        ===========================
                             Dated this the 29th day of March, 2023

                                           ORDER

Today, when the matter has been taken up for consideration,

Sri.S.Ranjith, learned Spl. Government Pleader (Revenue), would submit

on the basis of instructions of the respondent (District Collector) and the

revenue officials concerned, that the respondent (District Collector) has

already given necessary directions to the Taluk Surveyor concerned, to

measure and identify the properties now identified for assignment to the

petitioner, as mentioned in this Court's order dated 14.03.2023 and after

receipt of the survey sketch, the formal proceedings assigning the land

will be issued by the respondent (District Collector) and that the case

may be adjourned, for the time being, by 10 days.

List the contempt case at 1.20 p.m. in the Chambers on 12/04/2023.

Hand Over

Sd/-

ALEXANDER THOMAS JUDGE

vgd

29-03-2023 /True Copy/ Assistant Registrar