For Information Purpose Only vs Pushya Raj
2021 Latest Caselaw 11572 Ker

Con.Case(C) 2080/2020                        1/1



                          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                          Present:

                        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                  Thursday,the 8th day of April 2021/18th Chaithra, 1943

               Contempt Case(C) No.2080/2020 (S) in WP(C) No.29661/2019
PETITIONER/PETITIONER IN W.P.C:

            For information purpose only
     CHINNU MARIAM THANKACHAN,AGED 33 YEARS,
     W/O. ROSHAN THOMAS, APARTMENT NO.7D,
     JERUSALEM RESIDENCY, BLOSSOM, COCHIN ROAD,
     ELAMKULAM, PIN-682 020.

        BY ADVOCATES       M/S VIJU ABRAHAM, SHRI.SUNNY JOSEPH,
                           VARNA MANOJ, ALBERT V.JOHN.

RESPONDENTS/RESPONDENTS 1 TO 3 IN WPC:
1.   PUSHYA RAJ,AGRICULTURAL OFFICER,
     CHERANELLOOR-682 034.
2.   DILEEP, PRINCIPAL AGRICULTURAL OFFICER AND CONVENER,
      DISTRICT LEVEL AUTHORIZED COMMITTEE,
     ERNAKULAM DISTRICT-682 030.
3.   HAARIS RASHEED,REVENUE DIVISIONAL OFFICER,
     FORT COCHIN-682 001.


         GOVERNMENT PLEADER FOR RESPONDENTS.


         This Contempt Of Court Case (civil) having come up for orders on
08/04/2021, The Court on the same day passed the following:


                                          O R D E R

Read order dated 10/02/2021. The learned Special Government Pleader Sri.Mohammed Anzar, seeks time till 19/05/2021 to comply with the directions in the judgment for the reason that the respondents have been held up in the election duty.

List on 19/05/2021.

08-04-2021 Sd/-

DEVAN RAMACHANDRAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR