Con.Case(C) No.1992/2021 1/1
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
Friday, the 20th day of May 2022 / 30th Vaisakha, 1944
CONTEMPT CASE(C) NO. 1992 OF 2021(S) IN WP(C) 38109/2015
PETITIONER/PETITIONER IN WP(C) NO.38109/2015
ST.JOSEPH'S GRANITES,ACHANKUNNU, VALAKKAVU, MULAYAM P.O,
THRISSUR-680751, REPRESENTED BY ITS MANGING PARTNER,
MR.JOS K FRANCIS, AGED 57 YEARS, S/O K. .C FRANCIS.
BY ADV JOBI JOSE KONDODY
RESPONDENTS/RESPONDENTS 4 AND 5 IN WP(C) NO.38109/2015
1. MRS.P.K SHALY ,THE DISTRICT SURVEY SUPERINTENDENT, CIVIL STATION,
AYYANTHOLE P.O, THRISSUR DISTRICT-680005.
2. MRS. HARITHA V NAIR, I .A. S, THE DISTRICT COLLECTOR, COLLECTORATE,
AYYANTHOLE P.O, THRISSUR DISTRICT-680005.
BY ADV GOVERNMENT PLEADER
This Contempt of court case (civil) having come up for orders on
20.05.2022, the court on the same day passed the following:
ORDER
In compliance with the time sought for,for placing a report before this Court on 18/02/2022,a report along with an affidavit is filed by the respondent,from where it is evident that survey was conducted in accordance with the directions contained in the judgment.
However,the learned counsel for the petitioner submitted that no orders were passed by the District Collector as per the report.
Learned Government Plaeder seeks a reasonable time for passing an order on the basis of the report.
Post the matter on 10/06/2022.
Sd/- SHAJI P.CHALY,JUDGE 20-05-2022 /True Copy/ Assistant Registrar