TAHSILDAR Vs. SUREJ JOSEPH

JUDGEMENT

(1.) "Challenge in this writ appeal is to the interim order dated 16.03.2020 in W.P.(C) No. 8041 of 2029. Going by the interim order, we find that the writ court has prima facie observed that the conduct of the first appellant, Tahsildar (Land Records), is contumacious and amounts to gross disobedience of the directions issued in Exts.P2 and P8 judgments.

(2.) Writ court has granted a week's time to the first appellant/first respondent to correct himself of his contumacious conduct by issuing revised proceedings in respect of Ext.P15 order dated 30.01.2020.

(3.) The first respondent/first appellant has been directed to be personally present before writ court, on the next posting day and to produce a copy of the revised order. Ultimately, the writ court has observed that the first appellant/first respondent shall show cause as to why the court shall not impose exemplary cost to be paid by him personally.