Udayabhanu vs Suma .S
2024 Latest Caselaw 16779 Ker

Kerala High Court

Udayabhanu vs Suma .S on 12 June, 2024

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
     WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
                      CON.CASE(C) NO. 595 OF 2024
AGAINST THE JUDGMENT DATED 14.12.2023 IN WP(C) NO.36954 OF 2023 OF
HIGH COURT OF KERALA
PETITIONER/PETITIONER:

           UDAYABHANU,AGED 75 YEARS
           S/O VELUKUTTY, CHARKKOLIL HOUSE,
           NANGIARKULANGARA P.O, KARTHIKAPALLY,
           ALAPPUZHA DISTRICT, PIN - 690513

           BY ADV T.P.PRADEEP


RESPONDENT/1ST RESPONDENT:

           SUMA .S.,(AGE & FATHERS NAME ARE NOT KNOWN TO THE
           PETITIONER), THE REVENUE DIVISIONAL OFFICER,
           REVENUE DIVISIONAL OFFICE, CHENGANNUR, PIN - 689121

OTHER PRESENT:

           SR.GP DEEPA NARAYANAN



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
12.06.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case (C) No.595 of 2024
          in                                     2
W.P.(C) No.36954 of 2023




                                 VIJU ABRAHAM, J.
                 .................................................................
                         Con.Case (C) No.595 of 2024
                                                in
                            W.P.(C) No.36954 of 2023
                 .................................................................
                    Dated this the 12th day of June, 2024


                                       JUDGMENT

Alleging that issuance of Annexure-A2 order is not in accordance

with the directions in Annexure-A1 judgment the present contempt of

court case has been filed.

2. The learned Government Pleader submits that pursuant to the

direction issued by this Court Annexure-A2 order has been withdrawn and

a fresh order has been passed, a copy of which is produced as Annexure-

R1(d) along with the affidavit of the respondent.

If the petitioner is aggrieved by the order now passed, it is for the

petitioner to challenge the same in appropriate proceedings. Leaving

open such liberty, the contempt of court case is closed.

Sd/-

VIJU ABRAHAM JUDGE

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APPENDIX OF CON.CASE(C) 595/2024

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE JUDGEMENT DATED 14/12/2023 IN W.P. (C) NO. 36954/2023 OF THIS HON'BLE COURT

Annexure A2 TRUE COPY OF THE ORDER DATED 22/1/2024 ISSUED BY THE RESPONDENT

Annexure A3 TRUE COPY OF THE ORDER DATED 27/07/2022 ISSUED BY THE RESPONDENT

Annexure A4 TRUE COPY OF THE PHOTOGRAPHS OF THE PETITIONER'S LAND AND BOUNDARIES

Annexure A5 TRUE COPY OF THE REPORT OF THE VILLAGE OFFICER WITH THE MAHASAR AND SKETCH

RESPONDENT ANNEXURES

Annexure R1(a) True copy of the report of the Agricultural Officer ,Cheppad dated 01/04/2024

Annexure R1(b) True copy of the report of the Village Officer ,Cheppad dated 01/04/2024

Annexure R1(c) True copy of the Photographs showing actual lie of Land

Annexure R1(d) true copy of the order dated 01/04/2024 of Revenue divisional Officer, Chengannur