Vincent Varghese vs Arjun Pandyan I.A.S
2021 Latest Caselaw 1858 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

           THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

     MONDAY, THE 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942

         Con.Case(C).No.2081 OF 2020 IN WP(C). 20571/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 20571/2020(V) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER IN THE W.P(C):

             VINCENT VARGHESE
             AGED 50 YEARS
             S/O.LATE E.M.VARKEY, ILAVUNKAL HOUSE, MANTHONI,
             POONCHOLA, POTTASSERY P.O., MANNARKAD TALUK, PALAKKAD
             DISTRICT.

             BY ADVS.
             SRI.JACOB SEBASTIAN
             SRI.K.V.WINSTON

RESPONDENT/FIRST RESPONDENT IN THE W.P(C):

             ARJUN PANDYAN I.A.S
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER, THE
             REVENUE DIVISIONAL OFFICER (RDO), OTTAPALAM, OFFICE
             OF THE REVENUE DIVISIONAL OFFICER, OTTAPALAM,
             PALAKKAD DISTRICT, PIN - 679 101.

             BY ADV. SRI.K.J.MANURAJ, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.2081 OF 2020 IN WP(C). 20571/2020

                                       2




                 Contempt Case (C) No.2081 of 2020
                 -----------------------------------------------

                              JUDGMENT

Having regard to the peculiar facts and circumstances of

this case, the contempt case is closed without prejudice to the right of

the petitioner to challenge the order dated 05.01.2021 passed

pursuant to the judgment sought to be enforced, if so advised.

Sd/-

                                                 P.B.SURESH KUMAR

Mn                                                      JUDGE

Con.Case(C).No.2081 OF 2020 IN WP(C). 20571/2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 A TRUE COPY OF THE REPORT WITH LOCAL LEVEL MONITORING COMMITTEE ALONG WITH MEMO FILED BY THE GOVERNMENT PLEADER IN W.P(C) NO.27145/2016 OF THIS HONOURABLE COURT.

ANNEXURE A2 A TRUE COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED JUNE 8/2017 IN W.P. (C) NO.27145/2016.

ANNEXURE A3 A TRUE COPY OF THE APPLICATION SUBMITTED BY THE PETITIONER UNDER CLAUSE 6 OF THE KLU ORDER BEFORE THE FIRST RESPONDENT ALONG WITH THE POSTAL ACKNOWLEDGMENT CARD DATED 21/06/2017.

ANNEXURE A4 A CERTIFIED COPY OF THE JUDGMENT DATED OCTOBER 1, 2020 IN W.P.(C) NO.20571/2020 OF THIS HONOURABLE COURT.

ANNEXURE A5 A TRUE COPY OF THE COVERING LETTER SENT BY THE PETITIONER TO THE RESPONDENT ALONG WITH POSTAL RECEIPT.

ANNEXURE A6 A TRUE COPY OF THE ORDER ISSUED BY THE RESPONDENT DELETING THE PROPERTY OF PETITIONER FROM DATA BANK DATED 28/11/2020. //TRUE COPY// PA TO JUDGE