MOHANDAS N.S. Vs. RANI P. ELDO

JUDGEMENT

(1.) This Contempt Case is filed complaining that the directives contained in the judgment dtd. 22/6/2020 in W.A. No. 759 of 2020 are not complied with in accordance with the directions issued by this Court. The subject issue that was considered by this Court in the writ appeal arose under the provisions of the Transfer of Registry Rules, 1966 ('Rules, 1966' for short).

(2.) In fact, the learned single Judge directed the Tahsildar, Kanayannur Taluk, Ernakulam to take a decision in respect of the transfer of registry sought for by the petitioner on account of 0.45 Ares of property situated in survey No. 2549/1 of Ernakulam Village, in the light of Ext. P1 registered sale deed under Rule 28 of the Rules, 1966 dealing with transfer in favour of a person proving title by adverse possession for 12 years or more.

(3.) In the appeal, basically, this Court has confirmed the order passed by the learned single Judge, however, clarifying the judgment of the learned single Judge and directing the Tahsildar, Kanayannur Taluk to comply with the directions contained in the judgment of the learned single Judge, taking into account the contentions put forth by the appellant, however, without insisting for the production of the purchase certificate issued by the Land Tribunal under the Kerala Land Reforms Act, 1963.