N.Balakrishnan vs Abdul Nazir
2021 Latest Caselaw 16846 Ker

Con.Case(C) No.925/2021                       1/2

                            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. 925 OF 2021 IN WP(C) 12082/2020
   PETITIONERS/PETITIONERS:
   1     N. BALAKRISHNAN,
         S/O.KUTTAN MENON, AGED 71 YEARS, RESIDING AT SURABHILA,
         KARUVELIL ROAD, MAMANGALAM, PALARIVATTOM,
         ERNAKULAM DISTRICT-682 025.
   2     E.R. RAGHUNANTHANAN MENON,
         S/O.RAMAN MENON, AGED 72 YEARS,
         RESIDING AT FLAT NO.4B2, SUNNY ESTATE, NEAR CHURCH,
         MAMANGALAM, PALARIVATTOM, ERNAKULAM DISTRICT-682 025.
   3     N. SUMATHY MENON,
         W/O.RAGHUNANTHANAN MENON, AGED 66 YEARS,
         RESIDING AT FLAT NO.4B2, SUNNY ESTATE,
         NEAR CHURCH, MAMANGALAM, PALARIVATTOM, ERNAKULAM DISTRICT-682 025.


            BY ADVS. M/S.G.HARIHARAN & PRAVEEN HARIHARAN.

   RESPONDENTS/1ST RESPONDENT:
         MR.ABDUL NAZIR,
         AGRICULTURAL OFFICER, KRISHI BHAVAN,
           THIRUVAMKULAM. P.O, ERNAKULAM DISTRICT-682 305.

           SRI.SAIGI JACOB PALATTY, SENIOR GOVERNMENT PLEADER




        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.925/2021                         2/2




                                 ALEXANDER THOMAS, J.
                                 =====================
                                  Cont.Case (C) No.925 of 2021
                           (arising out of the judgment dated 19.06.2020
                                       in WP(C) No.12082/20]
                                =====================
                             Dated this the 11th day of August, 2021


                                                ORDER

Learned Senior Government Pleader would submit that in the

report now given by the KSRSE, the same mentions about only a

single survey number and not the subdivisions and time by three

weeks is required to get an additional report and to pass orders in

the matter.

List the case on 06.09.2021.

Hand over

Sd/-

ALEXANDER THOMAS JUDGE SCS

11-08-2021 /True Copy/ Assistant Registrar