Naseem Abdul Rahman vs Lathika C
2021 Latest Caselaw 16710 Ker

Con.Case(C) No.1889/2020                       1/3

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
               Wednesday, the 11th day of August 2021 / 20th Sravana, 1943
                CONTEMPT CASE(C) NO. 1889 OF 2020(S) IN WP(C) 12356/2020

   PETITIONER/PETITIONER
           NASEEM ABDUL RAHMAN, AGED 57 YEARS,
           W/O.ABDUL RAHMAN, MANDAYIPURATHU HOUSE,
           MADAVANA P.O., ERIYADU VILLAGE,
           KODUNGALLUR TALUK, THRISSUR DISTRICT - 680 666.

           BY ADVOCATES M/S SHINU J.PILLAI, MARIYA RAJAN,
                            AISWARYA JAMES & S.SUJA.


   RESPONDENTS/2ND & 4TH RESPONDENTS
   1.      LATHIKA C.,
           THE REVENUE DIVISIONAL OFFICER,
           CIVIL STATION ANNEXE, IRINJALAKUDA,
           THRISSUR - 680 125, KERALA.
   2.      V.K. MANI,
           AGRICULTURAL OFFICER AND CONVENER,
           LOCAL LEVEL MONITORING COMMITTEE,
           KODUNGALLUR KRISHI BHAVAN, KUNNUMPURAM,
           KODUNGALLUR P.O., THRISSUR DISTRICT - 680 664.

           SPECIAL GOVERNMENT PLEADER FOR RESPONDENTS.


        This Contempt of court case (civil) having come up for orders on
   11.08.2021, the court on the same day passed the following:

                                                                     P.T.O.
 Con.Case(C) No.1889/2020                  2/3

                           APPENDIX OF CON.CASE(C) 1889/2020
ANNEXURE A                  CERTIFIED COPY OF THE JUDGMENT DATED 23/06/2020 IN
                            W.P.(C) NO.12356 OF 2020 OF THIS HON'BLE COURT.
 Con.Case(C) No.1889/2020                            3/3




                                 ALEXANDER THOMAS, J.
                           -----------------------------------------------------
                       Contempt of Court Case (Civil) No.1889 of 2020
                   [arising out of judgment dated 23.06.2020 in W.P.(C) No.12356/2020]
                               --------------------------------------------
                                Dated this the 11th day of August, 2021


                                              ORDER

The learned counsel appearing for the petitioner submits that

the 2nd respondent LLMC has committed contempt of Court by

blatantly violating the concluded findings and directions issued by

this Court in Anx.A judgment wherein it has been clearly held that the

subject property is liable to be excluded from the land data bank. But

that now the respondent LLMC has not passed any orders to exclude

the subject property from the land data bank, which is in violation of

this Court's judgment at Anx.A, etc.

2. The 2nd respondent shall show cause as to why this Court

shall not issue notice to the said party in the contempt petition so as

to take further steps in accordance with the provisions contained in

the Contempt of Courts Act and the Rules framed thereunder.

Sd/-

ALEXANDER THOMAS, JUDGE Skk//12082021

11-08-2021 /True Copy/ Assistant Registrar