Shammy A.Shahib vs Kavitha
2021 Latest Caselaw 5911 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    THURSDAY, THE 18TH DAY OF FEBRUARY 2021 / 29TH MAGHA,1942

         Con.Case(C).No.2166 OF 2020 IN WP(C). 33065/2019

   AGAINST THE JUDGMENT IN WP(C) 33065/2019(G) OF HIGH COURT OF
                              KERALA


PETITIONER:

              SHAMMY A.SHAHIB, AGED 46 YEARS
              S/O.AHAMED, PALACKAL HOUSE, CHERUVANDUR,
              ETTUMANOOR P.O., KOTTAYAM - 686 631.

              SRI.PRAVEEN K. JOY

RESPONDENT:

              KAVITHA, AGE AND FATHERS NAME NOT KNOWN TO THE
              PETITIONER, CONVENOR, LOCAL LEVEL MONITORING
              COMMITTEE, ETTUMANOOR - 686 631.

              SRI.MATHEW GEORGE VADAKKEL-GP

     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.2166 OF 2020

                                         2


                                  JUDGMENT

Dated this the 18th day of February 2021

When this matter was called today, the learned Senior

Government Pleader submitted that the directions in the

judgment dated 05.12.2019 in W.P.(C) No.33065/2019 has been

complied with and that the order of the Local Level Monitoring

Committee has been placed on record, along with memo dated

17.02.2021.

2. Sri.Praveen K.Joy, the learned counsel for the

petitioner, however, still tried to press this case, contending

that the new order issued by the LLMC is contrary to law and

to the established facts.

3. However, it is now well established that this Court

cannot look into the merits of the order now passed by the

LLMC in a contempt of court case and that the petitioner must

invoke appropriate remedies, if he chooses to do so, in terms of

law.

In the afore circumstances, this contempt case is closed;

reserving liberty to the petitioner to challenge the order of the

LLMC as per law.

                                               Sd/- DEVAN RAMACHANDRAN
Stu                                                     JUDGE
 Con.Case(C).No.2166 OF 2020






                              APPENDIX
PETITIONER'S EXHIBITS:

ANNEXURE 1         THE CERTIFIED COPY OF THE JUDGMENT WPC 33065/2019
                   DATED 05/12/2020.

ANNEXURE 2         THE TRUE PHOTOCOPY OF THE LETTER ISSUED TO THE
                   RESPONDENT DATED 25/11/2020.

ANNEXURE 3         NIL

ANNEXURE 4         NIL

ANNEXURE 5         NIL

ANNEXURE 6         NIL

ANNEXURE 7         NIL

ANNEXURE 8         NIL

ANNEXURE 9         THE TRUE COPY OF THE REGULARIZATION ORDER GRANTED

BY THE ETTUMANOOR PANCHAYATH DATED 21.10.2009 ALONG WITH PLAN

ANNEXURE 10 THE TRUE COPY OF THE BUILDING PERMIT DATED 04.10.2005 OF ETTUMANOOR PANCHAYATH

ANNEXURE 11 THE TRUE COPY OF THE DEVELOPMENT PERMIT DATED 04.10.2005 OF ETTUMANOOR PANCHAYATH

ANNEXURE 12 THE TRUE COPY OF THE FEASIBILITY CERTIFICATE DATED 31.01.2006

ANNEXURE P13 THE TRUE COPY OF THE ACKNOWLEDGMENT FROM DEPARTMENT OF INDUSTRIES DATED 23.07.2008

ANNEXURE 14 THE TRUE COPY OF THE RECEIPT DATED 30.09.2008

ANNEXURE 15 THE TRUE COPY OF THE RECEIPTS ISSUED BY THE KERALA STATE ELECTRICITY BOARD DATED 06.10.2008

ANNEXURE 16 THE TRUE COPY OF THE OWNERSHIP CERTIFICATE DATED 21.10.2009