Kerala High Court
Afeef P vs Seeram Sambasiva Rao on 18 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
THURSDAY, THE 18TH DAY OF FEBRUARY 2021 / 29TH MAGHA,1942
Con.Case(C).No.1774 OF 2020 IN WP(C) NO.12911/2020
AGAINST THE JUDGMENT IN WP(C) NO.12911/2020(L) DATED 01.07.2020 OF
HIGH COURT OF KERALA
PETITIONER/PETITIONER:
AFEEF P.,
AGED 22 YEARS, S/O.ABDUL, POYILIL HOUSE,
NARIKKUNI P.O., KOZHIKODE DISTRICT.
BY ADVS.
SRI.ADITHYA RAJEEV
SRI.ADITHYA RAJEEV
RESPONDENT/1ST RESPONDENT IN W.P.(C):
SEERAM SAMBASIVA RAO,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
DISTRICT COLLECTOR, KOZHIKODE, WAYANAD ROAD,
CIVIL STATION, KOZHIKODE DISTRICT, PIN-673 020.
BY SRI.K.J.MOHAMMED ANZAR, SPL.GP(REVENUE)
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Con.Case(C).No.1774 OF 2020 2
ALEXANDER THOMAS, J.
-----------------------------------------
Con.Case (C).No.1774 of 2020
[arising out of judgment dated 01.07.2020
in W.P.(C) No.12911/2020]
----------------------------------------------
Dated this the 18th day of February, 2021
JUDGMENT
The above contempt of court case (civil) has been filed
alleging non-compliance of the directions issued by this Court
as per Annexure A-III judgment dated 01.07.2020 in W.P.(C)
No.12911 of 2020 with the following prayer:-
"..........to proceed against the respondent under Sections 10, 11 and 12
of the Contempt of Courts Act and punish him for having committed
Civil Contempt."
2. Heard T.R. Harikumar, the learned counsel
appearing for the petitioner and Sri.K.J. Mohammed Anzar, the
learned Special Government Pleader (Revenue) appearing for
the respondent - District Collector (1st respondent in the writ
petition).
3. Today, when the matter is taken up for
consideration, Sri.K.J. Mohammed Anzar, the learned Special
Government Pleader (Revenue) appearing for the respondent-
District Collector, would submit on the basis of instructions of
his party that the respondent-District Collector has already
complied with the directions issued by this Court in Annexure-
III judgment by the issuance of proceedings dated 22.12.2020,
copy of which has been produced along with the memo dated
03.02.2021, filed by the learned Special Government Pleader
(Revenue), etc.
4. The correctness of the abovesaid factual submissions
made on behalf of the respondent officer regarding compliance
of the directions issued by this Court in Annexure A judgment is
confirmed by the learned counsel appearing for the petitioner.
Accordingly recording the abovesaid submissions of the
respondent officer, the above contempt of court case (civil) will
stand disposed of.
Sd/-
ALEXANDER THOMAS,
JUDGE
Skk//24022021
APPENDIX
PETITIONER'S EXHIBITS:
ANNEXURE I A TRUE COPY OF THE SEIZURE MAHAZAR
DATED 31.05.2020 ISSUED BY THE SUB
INSPECTOR OF POLICE, KODUVALLY
POLICE STATION.
ANNEXURE II A TRUE COPY OF THE REPRESENTATION
DATED 20.06.2020 SUBMITTED BY THE
PETITIONER BEFORE THE RESPONDENT.
ANNEXURE III CERTIFIED COPY OF THE JUDGMENT DATED
01.07.2020 IN WPC NO.12911 OF 2020
OF THIS HON'BLE COURT.
ANNEXURE IV A TRUE COPY OF THE NOTICE DATED
25.08.2020 ISSUED TO THE PETITIONER
FROM THE OFFICE OF THE RESPONDENT.
RESPONDENTS' EXHIBITS: NIL
