Kerala High Court
Tony Paul Devassia Represented By His ... vs Shaji V.K. (Age And Father’S Name Not ... on 31 July, 2025
2025:KER:57091
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 31ST DAY OF JULY 2025 / 9TH SRAVANA, 1947
CON. CASE(C) NO. 841 OF 2025
AGAINST THE JUDGMENT DATED 24.10.2024 IN W.P.(C.) NO.21613
OF 2024 OF HIGH COURT OF KERALA
PETITIONERS/PETITIONERS IN W.P.(C.):
1 TONY PAUL DEVASSIA REPRESENTED BY HIS POWER OF ATTORNEY
HOLDER TOMY DEVASSIA
AGED 41 YEARS
S/O. DEVASSIA, MUNDAKKAL HOUSE, KALLUVAYAL P.O.,
SULTHAN BATHERY, WAYANAD-673592,
REPRESENTED BY HIS POWER OF ATTORNEY HOLDER
TOMY DEVASSIA, AGED 33 YEARS, S/O. DEVASSIA, MUNDAKKAL
HOUSE, KALLUVAYAL P.O., SULTHAN BATHERY, WAYANAD
2 LEKHA TONY PAUL REPRESENTED BY HER POWER OF ATTORNEY
HOLDER TOMY DEVASSIA
AGED 38 YEARS
W/O. TONY PAUL DEVASSIA, MUNDAKKAL HOUSE, KALLUVAYAL
P.O., SULTHAN BATHERY, WAYANAD-673592,
REPRESENTED BY HER POWER OF ATTORNEY HOLDER
TOMY DEVASSIA, AGED 33 YEARS, S/O. DEVASSIA, MUNDAKKAL
HOUSE, KALLUVAYAL P.O., SULTHAN BATHERY, WAYANAD
BY ADVS.
SRI.D.KISHORE
SMT.MEERA GOPINATH
SRI.R.MURALEEKRISHNAN (MALAKKARA)
SHRI.ANANT KISHORE
RESPONDENT/2ND RESPONDENT IN W.P.(C.):
SHAJI V.K. (AGE AND FATHER'S NAME NOT KNOWN TO THE
PETITIONER)
TAHSILDAR, TALUK OFFICE, SULTHAN BATHERY,
WAYANAD, PIN - 673592
Con.Case (C.) Nos.841 & 835 of 2025 2025:KER:57091
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BY ADV.SMT DEVISRI. R., GOVERNMENT PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ORDERS ON 31.07.2025, ALONG WITH CON.CASE(C).835/2025, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
Con.Case (C.) Nos.841 & 835 of 2025 2025:KER:57091
-3-
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE C. JAYACHANDRAN
THURSDAY, THE 31ST DAY OF JULY 2025 / 9TH SRAVANA, 1947
CON.CASE(C) NO. 835 OF 2025
AGAINST THE JUDGMENT DATED 24.10.2024 IN W.P.(C.)
NO.18903 OF 2024 OF HIGH COURT OF KERALA
PETITIONERS/PETITIONERS:
1 BIJU JOSEPH
AGED 48 YEARS
S/O. JOSEPH, MUNDAKKAL HOUSE, KALLUVAYAL P.O.,
SULTHAN BATHERY, WAYANAD, PIN - 673592
2 JEENA PHILIP
AGED 37 YEARS
W/O. BIJU JOSEPH, MUNDAKKAL HOUSE, KALLUVAYAL P.O.,
SULTHAN BATHERY, WAYANAD, PIN - 673592
BY ADVS.
SRI.D.KISHORE
SMT.MEERA GOPINATH
SRI.R.MURALEEKRISHNAN (MALAKKARA)
SHRI.ANANT KISHORE
RESPONDENT/2ND RESPONDENT IN W.P.(C.):
1 SHAJI V.K. (AGE AND FATHER'S NAME NOT KNOWN TO THE
PETITIONER)
TAHSILDAR, TALUK OFFICE, SULTHAN BATHERY,
WAYANAD, PIN - 673592
Con.Case (C.) Nos.841 & 835 of 2025 2025:KER:57091
-4-
BY ADV.SMT DEVISRI. R., GOVERNMENT PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ORDERS ON 31.07.2025, ALONG WITH CON.CASE(C).841/2025, THE COURT
ON THE SAME DAY DELIVERED THE FOLLOWING:
Con.Case (C.) Nos.841 & 835 of 2025 2025:KER:57091
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C. JAYACHANDRAN, J.
---------------------------------------
Con. Case (C.) Nos.841 & 835 of 2025
--------------------------------------
Dated, this the 31st day of July, 2025
JUDGMENT
The judgment in question has been complied with. A copy of
the Order passed has been given to the Counsel for
petitioners. On perusal of the same, learned Counsel for
the petitioners would submit that the Order passed is
apparently against the interest of the petitioners and he
wants to file a revision before the Land Revenue
Commissioner. The learned Counsel would further submit that
his liberty to take up the challenge as regards the
petitioners' right to have an Order passed by the Tahsildar
himself, in terms of the then existing Rules, has to be
preserved.
Inasmuch as the judgment is complied with, these Contempt
Cases will stand closed. It will be open for the
Con.Case (C.) Nos.841 & 835 of 2025 2025:KER:57091
petitioners to take up all contentions in the revision, in
accordance with law.
Sd/-
C. JAYACHANDRAN
JUDGE
SKP/31-07
Con.Case (C.) Nos.841 & 835 of 2025 2025:KER:57091
APPENDIX OF CON.CASE(C) 835/2025
PETITIONERS' ANNEXURES:
ANNEXURE -I CERTIFIED COPY OF THE JUDGMENT DATED
24.10.2024 IN W.P.(C.) 18903/2024 OF THIS
HONOURABLE COURT
ANNEXURE -II TRUE COPY OF THE LETTER DATED 1.11.2024
SUBMITTED BY THE PETITIONERS BEFORE THE
RESPONDENT
ANNEXURE -III TRUE COPY OF THE RECEIPT DATED 1.11.2024
ISSUED FROM THE OFFICE OF THE 2ND
RESPONDENT EVIDENCING THE ACCEPTANCE OF
ANNEXURE-I AND ANNEXURE-II
ANNEXURE -IV TRUE COPY OF THE NOTICE NO.TLKSBY/545/2024-
B1 DATED 24.1.2025 ISSUED BY THE RESPONDENT
TO THE PETITIONERS
Con.Case (C.) Nos.841 & 835 of 2025 2025:KER:57091
APPENDIX OF CON.CASE(C) 841/2025
PETITIONERS' ANNEXURES:
ANNEXURE -I CERTIFIED COPY OF THE JUDGMENT DATED
24.10.2024 IN W.P.(C) 21613/2024 OF THIS
HONOURABLE COURT
ANNEXURE -II TRUE COPY OF THE LETTER DATED 1.11.2024
SUBMITTED BY THE PETITIONERS BEFORE THE
RESPONDENT
ANNEXURE -III TRUE COPY OF THE RECEIPT DATED 1.11.2024
ISSUED FROM THE OFFICE OF THE 2ND
RESPONDENT EVIDENCING THE ACCEPTANCE OF
ANNEXURE-I AND ANNEXURE-II
ANNEXURE -IV TRUE COPY OF THE NOTICE
NO.TLKSBY/2509/2023-B1 DATED 18.1.2025
ISSUED BY THE RESPONDENT TO THE PETITIONERS
RESPONDENTS' EXHIBITS: NIL
TRUE COPY
P.A. TO JUDGE
