K. ASOK KUMAR Vs. PADMINI

JUDGEMENT

(1.) The above Contempt of Court Case has been filed alleging non-compliance of the directions issued by this Court in Annexure-A1 judgment dated 18.12.2018 rendered in W.P(C)No.37198/2018 filed by the petitioners herein.

(2.) Today when the matter has been taken up for consideration, Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing for the respondents would submit on the basis of instructions that now the 1st respondent-Tahsildar (Land Records), Chirayinkeezhu, after ensuring the conduct of fresh survey and measurement with the aid of the Surveyor concerned and after affording reasonable opportunity of being heard to the petitioner, has now issued proceedings No.K2-29025/2015 dated 20.12.2019. A copy of the said proceedings dated 20.12.2019 issued by the 1 st respondent-Tahsildar has also been made available for the perusal of this Court and a copy of the same has also been issued to the petitioners. The said proceedings dated 20.12.2019 reads as follows:

(3.) Sri.D.Ajith Kumar, learned counsel appearing for the petitioners would voice a complaint that the abovesaid proceedings have been now issued by the 1st respondent without considering the objections raised by the petitioners in Annexure-A4 and also without adverting to the relevant submissions and contentions raised by the petitioners, etc. It is made clear that in case, the petitioners have any legally justiciable grievances in relation to the abovesaid proceedings dated 20.12.2019 issued by the 1 st respondent or about the manner in which the directions in Annexure-A1 judgment has been complied with, etc. liberty is accorded to the petitioners, to work out their remedies in the manner known to law. Further, the learned counsel for the petitioners would point out that copy of the abovesaid proceedings dated 20.12.2019 has been received only by the 1 st petitioner and not by the other three petitioners.