Manu Kunjachan vs Pareeth Working As Tahsildar
2021 Latest Caselaw 6119 Ker

Con.Case(C) 287/2021                     1/4



                  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
                 Con.Case(C) No.287/2021(S) in WP(C) No.13499/2020

     For  information purpose only
PETITIONERS/PETITIONERS:
1.    MANU KUNJACHAN,AGED 26 YEARS,
      S/O.K.A.KUNJACHAN, KANIYODIKKAL HOUSE, MANU VILLA,
      M.A.BALAKRISHNAN ROAD, THRIKKANNARVATTOM P.O., ERNAKULAM
      NORTH, KOCHI-18.

2.    JESSY KUNJACHAN,,AGED 46 YEARS,
      W/O.K.A.KUNJACHAN, KANIYODIKKAL HOUSE, MANU VILLA,
      M.A.BALAKRISHNAN ROAD, THRIKKANNARVATTOM P.O., ERNAKULAM
      NORTH, KOCHI-18.

BY ADVOCATES           M/S BABU JOSEPH KURUVATHAZHA,
                          K.S.ARCHANA, M.G.SREEJITH,


RESPONDENT/4TH RESPONDENT:
      PAREETH WORKING AS TAHSILDAR,
      TALUK OFFICE, ALUVA, ALUVA P.O.,
      ERNAKULAM DISTRICT, PIN-683 301.


         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) 287/2021                        2/4




                             ALEXANDER THOMAS
                      ----------------------------------------------------
                 Contempt of Court Case (Civil) No.287 of 2021
                       [arising out of judgment dated 18.08.2020
                               in W.P.(C) No.13499/2020]
    For information                  purpose only
            ----------------------------------------------
                        Dated this the 19th day of February, 2021




                                      ORDER

Sri.K.J. Mohammed Anzar, the learned Special Government Pleader (Revenue), submits that since the case is coming for admission for the first time, some time may be granted to enable him to get instructions to ascertain whether the directions in Annexure A-1 judgment dated 18.08.2020 in W.P.(C) No.13499/2020 have been complied with and that strict instructions and directives may be given to the respondent officer to immediately comply with the directions of this Court in Annexure A-1 judgment, if the same was not already complied with.

2. If the respondent officer officer does not comply with the abovesaid directions in Annexure A-1 judgment and report compliance through the Government Pleader by the next posting date, then this Court will be constrained to direct the officer to be personally present before this Court.

Con.Case(C) 287/2021 3/4

List the case on 19.03.2021.

H/o copies of this order to both sides.

Sd/-

ALEXANDER THOMAS, JUDGE Skk For information purpose only 19/02/21

/true copy/ Sd/-

ASSISTANT REGISTRAR Con.Case(C) 287/2021 4/4

ANNEXURE- A1:CERTIFIED COPY OF THE JUDGEMENT DATED 18.08.2020 IN WP(C) NO. 13499/2020 OF THIS HON'BLE COURT.

For information purpose only