Dr.Prathibha C.K vs Shikha Surendran Ias
2021 Latest Caselaw 16741 Ker

               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
                        CON.CASE(C) NO. 593 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 15243/2020 OF HIGH COURT OF
                                     KERALA
PETITIONER/PETITIONER:

             DR.PRATHIBHA C.K.,
             AGED 41 YEARS
             ANANTHA NIVAS, PUTHAN MADOM, P.O.PADY, KODALY,
             THRISSUR-680 699

             BY ADVS.


             V.N.HARIDAS
             SMT.SIBY.P.JOSE
             SRI.K.T.BOSCO
             SHRI.SAIFUDEEN T.S
             SMT.SMITHA GOPINATH



RESPONDENT/RESPONDENT:

             SHIKHA SURENDRAN IAS
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
             THE REVENUE DIVISIONAL OFFICER, KOLLAM DISTRICT,
             RDO OFFICE, KOLLAM-691 013.

             BY ADV.


             SRI. SAIGI JACOB PALATTY, SR.GOVT.PLEADER




     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 11.08.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 593 OF 2021

                                   2

                   ALEXANDER THOMAS, J.
                   =====================
                    Cont.Case(C) No.593 of 2021
             [arising out of the judgment dated 11.08.2020
                      in WP(C) No.15243 of 2020]
                  =====================
               Dated this the 11th day of August, 2021


                              JUDGMENT

It is brought to the notice of this Court by both sides that the

respondent RDO has now recalled the earlier order and has passed a

fresh order 15.07.2021 which is stated to be in compliance with the

directions issued by this Court in Annexure II judgment. Accordingly,

the counsel for the petitioner submits that the Contempt Case can be

closed.

Recording the abovesaid submissions of both sides, the above

Contempt of Court Case will stand disposed of.

Sd/-

ALEXANDER THOMAS JUDGE SCS CON.CASE(C) NO. 593 OF 2021

APPENDIX OF CON.CASE(C) 593/2021

PETITIONER ANNEXURE

ANNEXURE 1 TRUE COPY OF THE ORDER DATED 7.8.2019 ISSUED BY THE RESPONDENT IN THE APPLICATION SUBMITTED BY THE PETITIONER FOR PERMISSION UNDER s.5(3) PROVISIO R/W S.9(1) PROVISO OF THE KERALA CONSERVATION OF PADDY LAND AND WETLAND ACT, 2008

ANNEXURE 11 CERTIFIED COPY OF THE JUDGMENT DATED 11.8.2020 IN WPC NO 15243/2020 OF THIS HON'BLE COURT

ANNEXURE 111 TRUE COPY OF ORDER DATED 22.2.2021 ISSUED BY THE RESPONDENT AFTER ANNEXURE- 11 JUDGMENT