C.L. JOSEPH Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner, who is the owner in possession of 37.40 Ares of land in Re.survey Nos.185/2, 185/1-1 and 184/4 of Ettumanoor Village in Kottayam District covered by document No.4653/2006 dated 01.12.2006 of the Sub Registrar Office, Ettumanoor, has filed this writ petition under Article 226 of the Constitution of India seeking a writ of certiorari to quash Exts.P2 and P3 notices and for seeking suitable action against the 3 rd respondent Special Tahsildar in flouting the direction contained in Ext.P1 judgment of this Court dated 29.10.2014 in W.P.(C) No.27392 of 2014.

(2.) On 10.03.2015, when this writ petition came up for admission, this Court admitted the matter on file. The learned Government Pleader took notice for respondents 1 to 3. This Court granted an interim stay of dispossession of the petitioner pursuant to Ext.P3 notice issued by the 3 rd respondent for a period of one month. The said interim order was extended until further orders on 22.01.2016.

(3.) On 06.10.2020, the petitioner filed I.A.No.1 of 2020 seeking an order directing the respondents to comply with Ext.P1 judgment of this Court dated 29.10.2014 and not to dispossess him from the property. I.A.No.2 of 2020 filed by the petitioner for deleting prayer (b) in I.A.No.1 of 2020 was allowed by the order dated 14.10.2020.