K.P.Chandra Sekharan vs P.O.Sadhiq
2021 Latest Caselaw 6064 Ker

Con.Case(C) 369/2021                   1/3



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    Present:
               THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS

          Friday,the 19th day of February 2021/30th Magha,1942
    Contempt Case(Civil) No.369/2021(S) in WP(C) No.2267/2019

    For    information purpose only
PETITIONER/PETITIONER IN CONTEMPT:
     K.P.CHANDRA SEKHARAN,S/O.K.V.K.NAIR,C-4/7 DAE COLONY,
      NFCDAE COLONY,LAPRA,SECUNDARABAD,
      HYDERABAD, ANDRA PRADESH-500062.

BY ADVOCATES           M/S K.M.AUGUSTINE

RESPONDENT/RESPONDENT IN WP(C):
      P.O.SADHIQ ,PRESENTLY WORKING AS THE SPECIAL
      TAHSILDAR(L.A.),GENERAL, THALASSERY,PIN-670101.

   This      Contempt Of Court Case (civil) having come for orders
on 19/02/2021, the Court on the same day passed the following:
                                                                 P.T.O
 Con.Case(C) 369/2021                              2/3




                                     ALEXANDER THOMAS
                             ----------------------------------------------------
                       Contempt of Court Case (Civil) No.369 of 2021
    For information purpose only
                         [arising out of judgment dated 25.01.2019
                                    in W.P.(C) No.2267/2019]
                                ----------------------------------------------
                          Dated this the 19th day of February, 2021

                                             ORDER

Sri.K.J. Mohammed Anzar, the learned Special Government Pleader (Revenue) would submit that as the subject matter has been coming for admission for the

first time, some time may be granted to get her the directions as to whether the

directions in Annexure A-1 judgment dated 25.01.2019 in W.P.(C) No.2267/2019

for consideration of passing orders Ext.P-1 application filed under Section 28A of

the Land Acquisition Act, 1894, has been complied with by the respondent Special

Tahsildar (L.A), etc.

List the case on 10.03.2021.

H/o copies of this order to both sides.

Sd/-

ALEXANDER THOMAS, JUDGE Skk 20/02/21

/true copy/ Sd/-

ASSISTANT REGISTRAR Con.Case(C) 369/2021 3/3

ANNEXURE A1 - CERTIFIED COPY OF THE JUDGMENT DATED 25.01.2019 IN W.P(C)NO.2267 OF 2019.

EXHIBIT P1 - TRUE COPY OF THE SEC.28A APPLICATION DATED 20/06/2018 FILED BY THE PETITIONER

For information purpose only