Joseph vs Roshini
2021 Latest Caselaw 5981 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.629 OF 2020 IN WP(C). 26328/2019

   AGAINST THE JUDGMENT IN WP(C) 26328/2019(M) OF HIGH COURT OF
                              KERALA


PETITIONER:

              JOSEPH, AGED 65 YEARS
              S/O.ANTONY, VEMPLIYATH HOUSE, POTTA DESOM, POTTA
              VILLAGE, CHALAKUDY TALUK, THRISSUR DISTRICT

              BY ADV. SRI.N.L.BITTO

RESPONDENT:

              ROSHINI, AGED ABOUT 38 YEARS, (PERSONAL ADDRESS
              NOT KNOWN) THE CONVENER, LOCAL LEVEL MONITORING
              COMMITTEE, ALOOR GRAMA PANCHAYATH, KALLETTUMKARA.P.O,
              (AGRICULTURAL OFFICER, KRISHI BHAVAN, ALOOR,
              THAZHEKKAD.P.O, THRISSUR DISTRICT-680001

              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.629 OF 2020

                                         2


                                 JUDGMENT

Dated this the 18th day of February 2021

This contempt case has been filed on the allegation that

the Local Level Monitoring Committee (LLMC) has not yet

disposed of the application of the petitioner.

However, the learned Senior Government Pleader

submitted that the LLMC has already taken a decision and

that the same was forwarded to the District Level Authorised

Committee (DLAC); which Authority, has now rejected the

petitioner's application. He says that the proceedings of the

DLAC has been placed on record, along with a memo dated

16.02.2021.

Taking note of the afore submissions and since this Court

cannot look into the merits of the orders now issued by the

LLMC or the DLAC, I close this contempt case; however,

leaving liberty to the petitioner to impugn both the orders, if

he is so interested, as per law.

Sd/- DEVAN RAMACHANDRAN

stu JUDGE Con.Case(C).No.629 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE I A TRUE COPY OF THE JUDGMENT IN WP(C)NO.26328/2019 DATED 3.10.2019 OF THIS HON'BLE COURT