REGENT COMPUTRONICS PVT. LTD.

KUNJANAM ANTONY C.KALLIATH Appellant

V/S

STATE OF KERALA Respondents

Referred Judgements :-

LOCAL GOVT. BOARD V. ARLIDGE [REFERRED TO]
KALIYAPPA UDAYAN V. EMPEROR [REFERRED TO]
DUNCAN V. CAMMELL LAIRD AND CO. [REFERRED TO]
IJJATALI TALUKDAR V. EMPEROR [REFERRED TO]
EMPEROR V. MIR MOHAMED SHAH [REFERRED TO]
BHALCHANDRA DATTATRYA V. CHANBASAPPA MALLAPPA [REFERRED TO]
COUNCIL V. PEER MOHAMMED KHUDA BUX [REFERRED TO]
STATE OF PUNJAB VS. SODHA SULCHDEV SINGH [REFERRED TO]
NATHA APPARAO VS. NARULASETTI SURYAPRAKASA RAO [REFERRED TO]
K S VENKATESAM NAIDU AND SONS MADRAS VS. STATE OF MADRAS [REFERRED TO]
NAGARAJA PILLAI VS. SECRETARY OF STATE FOR INDIA IN COUNCIL (REPRESENTED BY THE COLLECTOR OF TANJORE) [REFERRED TO]
HENRY GREER ROBINSON VS. STATE OF SOUTH AUSTRALIA [REFERRED TO]

JUDGEMENT

(1.) This Civil Petition has been filed by the first respondent in Land Acquisition Case No. 34 of 1959 against the order of the Subordinate Judge of Irinjalakuda declining to order the Collector to produce the valuation statement and report made by the Revenue Inspector in the above case. On summons being received the Collector claimed privilege and the question for decision is whether the protection claimed under S.124 of the Evidence Act is legally sustainable.

(2.) S.124 of the Evidence Act reads:

(3.) The words "official confidence" used in S.124 have been the subject matter of several decisions. The true import of the expression was considered by a Division Bench of the Madras High Court in Nataraja Pillai v. Secy. of State ( AIR 1915 Mad. 1113 ). After an exhaustive review of the case law, Oldfield, J., observed as follows:

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KUNJANAM ANTONY C KALLIATH Vs. STATE OF KERALA

Referred Judgements :-

JUDGEMENT

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