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2021 Latest Caselaw 6117 Ker

Con.Case(C) 316/2021                       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(C) No.316/2021(S) in WP(C) No.12782/2020


     For information purpose only
PETITIONER/PETITIONER
      SINDHU.S.LAL,W/O.SINILAL,
      SININILAYAM, PRAMADOM, MALLASERY P.O.,
      PATHANAMTHITTA DISTRICT.

BY ADVOCATES           M/S ENOCH DAVID SIMON JOEL,
                           SHRI.CIMIL CHERIAN KOTTALIL,
                           RONY JOSE, S.SREEDEV,
CONTEMNORS/3RD RESPONDENT
1.    SMT.ANCY SALIM
      THE AGRICULTURAL OFFICER, KRISHI BHAVAN, PRAMADOM,
      PATHANAMTHITTA-689645.
2.    SMT.MINI MATHEW,
      W/O.SRI.MANOJ, SECRETARY,
      PRAMADOM GAMA PANCHAYAT, PRAMADOM,
      PATHANAMTHITTA-689 645.



     This contempt of Court Case (Civil) having come up for orders on
19/02/2021, the Court on the same day passed the following:-


                                                          P.T.O.
 Con.Case(C) 316/2021                        2/3




                               ALEXANDER THOMAS, J.
                       ============================
                          Cont. Case (Civil) No.316 of 2021
                        (arising out of the judgment dated 30.6.2020
                                  in W.P(C) No.12782/2020
                          ============================
                            Dated this the 19th day of February, 2021
     For information purpose only
                                              ORDER

Sri.K.J.Mohammed Anzar, the learned Special Government Pleader

(Revenue) seeks short time to get instructions from the respondents and would

further submit that strict instructions and directions be given to the respondents to immediately comply with the directions and orders passed by this Court in

Annexure A1 judgment dated 30.6.2020 in W.P(C) No.12782/2020, if the same has

not so far been complied with, so as to ensure that the subject property is deleted

from the land data bank.

Post on 15.3.2021.

Sd/-

ALEXANDER THOMAS JUDGE

Handover

ab

/true copy/ Sd/-

ASSISTANT REGISTRAR Con.Case(C) 316/2021 3/3

ANNEXURE A1 - CERTIFIED COPY OF THE JUDGMENT DATED 30.06.2020 IN WPC NO.12782/2020 ON THE FILES OF THE LEARNED SINGLE JUDGE OF THIS HON'BLE COURT.

For information purpose only