Contempt Case(C) ... vs By Advocate Sri.C.A. Anoop
2021 Latest Caselaw 6951 Ker

Con.Case(C) 2061/2019                      1/1



                        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

             Contempt Case(C) No.2061/2019(S) in WP(C) No.31600/2018

PETITIONERS/PETITIONERS IN WPC 31600/2018
     For information purpose only
      M.K. GOPI, AGED 66 YEARS,
      S/O.M.K. KUTTAN, GOPIKA, 40 NAGAR,
      CHEROOR, THRISSUR-680 008.

       BY ADVOCATE SRI.C.A. ANOOP.
RESPONDENTS/RESPONDENTS 1 TO 3 IN WPC 31600/2018
1.    MARGARET,
      THE VILLAGE OFFICER, PERINGAVU VILLAGE, THRISSUR-680 008.
2.    AFSANA PARVEEN,
      THE REVENUE DIVISIONAL OFFICER, 1ST FLOOR,
      CIVIL STATION, CIVIL LANE ROAD, AYYANTHOLE-680 003.
3.    G. KAVITHA,
      LOCAL SELF MONITORING COMMITTEE,
      REP. BY ITS CHAIRMAN/CONVENOR AGRICULTURAL OFFICER,
      KRISHIBHAVAN, VILVATTOM, THRISSUR-680 008.

       SENIOR GOVERNMENT PLEADER FOR RESPONDENT.


        This contempt of Court Case (Civil) having come up for orders on
26/02/2021, the Court on the same day passed the following:-
                                       O R D E R

Learned Senior Government Pleader submitted that the directions contained in the judgment could not be complied with since the report from the KSREC is not so far secured by the Local Level Monitoring Committee and some more time is required to pass orders in accordance with the directions contained in the judgment.

Post on 12/03/2021.

26-02-2021 Sd/-

SHAJI P.CHALY,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR