Contempt Case(Civil) ... vs By Advocates M/S T.C.Suresh Menon
2021 Latest Caselaw 6066 Ker

Con.Case(C) 239/2021                       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.239/2021(S) in WP(C) No.3912/2020

PETITIONER/PETITIONER
    For information purpose only
      RAJANI,,AGED 47 YEARS,W/O.K.P.GOPAKUMAR,
      RESIDING AT NANDANAM, AMRITHA NAGAR COLONY,
      PUTHUR, PALAKKAD-678 001.

BY ADVOCATES M/S T.C.SURESH MENON, P.S.APPU.

RESPONDENT/3RD RESPONDENT
      RAJAN P.,AGRICULTURAL OFFICER AND CONVENER OF LOCAL LEVEL
      MONITORING COMMITTEE (UNDER THE KERALA CONSERVATION OF
      PADDY LAND AND WETLAND ACT), KANNADI GRAMA PANCHAYATH,
      KANNADI P.O., PALAKKAD-678 701.

SRI.K J MOHAMMED ANZAR,GOVERNMENT PLEADER FOR RESPONDENT.

            This Contempt of Court Case (Civil) having come for orders
on 19/02/2021, the Court on the same day passed the following
 Con.Case(C) 239/2021                              2/3



                                     ALEXANDER THOMAS
                             ----------------------------------------------------

Contempt of Court Case (Civil) No.239 of 2021 [arising out of judgment dated 12.02.2020 in W.P.(C) No.3912/2020]

---------------------------------------------- Dated this the 19th day of February, 2021

For information O R D purpose ER only Sri.K.J. Mohammed Anzar, the learned Government Pleader appearing for the

respondent, submits that since this contempt of court case is coming for

admission for the first time, some time may be granted to enable him to get

instructions as to whether the respondent authority has already been complied with the directions in Annexure A judgment dated 12.02.2020 and if not the

minimum time required for compliance, etc.

List the case on 19.03.2021.

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) 239/2021 3/3

ANNEXURE A - TRUE COPY OF THE JUDGMENT IN WP(C) NO.3912/2020-L ON THE FILE OF THIS HONOURBALE COURT DATED 12.02.2020.

For information purpose only