Ramesh.K vs Biju
2021 Latest Caselaw 6947 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

    FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942

         Con.Case(C).No.1101 OF 2019 IN WP(C). 36494/2018

AGAINST THE ORDER/JUDGMENT IN WP(C) 36494/2018(J) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER:

             RAMESH.K
             AGED 50 YEARS
             S/O.KESHAVAN, MADATHIL HOUSE,
             KANIMANGALAM.P.O., THRISSUR-680027.

             BY ADV. SRI.V.A.VINOD

RESPONDENT/5TH RESPONDENT:

             BIJU,
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS),
             THE CONVENER, LOCAL LEVEL MONITORING COMMITTEE,
             THRISSUR CORPORATION (THE AGRICULTURAL OFFICER,
             KRISHI BHAVAN, KOORKANCHERY,
             NEDUMPUZHA, THRISSUR - 680007).

             R1 BY GOVERNMENT PLEADER
             SRI.SURIN GEORGE IPE

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 26.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.1101 OF 2019 IN WP(C). 36494/2018

                                      2


                              JUDGMENT

Dated this the 26th day of February 2021

This Contempt Petition is filed complaining that the

directives contained in the judgment dated 14.11.2018 in WP(C)

No.36494 of 2018 are not complied with. However, along with an

affidavit the respondent has produced Annexure R1(a) order from

where I am satisfied that the District Collector has passed an

order on 19.02.2019 apparently in compliance with the directions

contained in the judgment.

In that view of the matter, I do not think anything survives

to be considered and the Contempt Case is closed accordingly.

Sd/-

SHAJI P.CHALY JUDGE SCS Con.Case(C).No.1101 OF 2019 IN WP(C). 36494/2018

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT IN WPC.NO.36494/2018 DATED 14.11.2018.

RESPONDENT'S/S EXHIBITS:

ANNEXURE R1(a) TRUE COPY OF THE ORDER No.No-B3-

41768/17 DATED 19.02.2019