MUMTAZ Vs. BAI SINGH

JUDGEMENT

(1.) THIS contempt case is initiated by the petitioners in O.P.(Civil) No.1160 of 2011 against the respondent who presently, is the Deputy Collector and the Land Appellate Authority, Kannur (for short 'the appellate authority'). As per Annexure-C, interim order dated 23/06/2011 this Court, on the information supplied by the learned Government Pleader who got instruction from the department concerned has observed that records of O.A No.233 of 1976 were not received from the land Tribunal, Kottakkal and that the Appellate Authority (Kannur) has given information to the learned Government Pleader that the O.A records were sent to the Sub Court Manjeri and that the copy of the same is kept in the appeal files.

(2.) THE original petition was disposed of as per judgment dated 16/08/2011. This Court directed the Appellate Authority if it is in receipt of records of O.A 233 of 1976 and A.A Nos. 78 and 79 of 1985 (of the Appellate Authority (LR), Kozhikode) to transmit the same forthwith to the land Tribunal (which, the learned counsel for petitioner says, is the Land Tribunal, Tirur) for a decision in the matter as directed by the Appellate Authority (Land Reforms) Kozhikode in Ext.P4 order dated 30/01/1988.

(3.) IT is unfortunate that the Appellate Authority, Kannur has given the information that it was not able to trace out the records so far, in spite of this Court issuing direction on 16/08/2011. I do not intend to make any observation in the matter at this stage. I am inclined to accept the request of the learned Government Pleader for time.