Sunny Thomas vs Dr.Narasimhugari T.L. Reddy
2021 Latest Caselaw 13620 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
         THURSDAY, THE 1ST DAY OF JULY 2021 / 10TH ASHADHA, 1943
                       CON.CASE(C) NO. 288 OF 2021
   AGAINST THE JUDGMENT IN WP(C).NO.10663/2020 OF HIGH COURT OF KERALA


PETITIONER/PETITIONER IN WP(C):

           SUNNY THOMAS, AGED 63 YEARS,
           S/O.LATE VARKEY THOMAS, NADUVILEPARAMPIL VEEDU, NELLADU,
           ERAVIPEROOR P.O., THIRUVALLA THALUK,
           PATHANAMTHITTA DISTRICT-689 542.

           BY ADVS.VARUGHESE M EASO, SRI.VIVEK VARGHESE P.J.,
           SHRI.SHAJI MATHEW N.M.


RESPONDENT/RESPONDENT NO.5 IN WP(C):

           DR.NARASIMHUGARI T.L. REDDY
           THE DISTRICT COLLECTOR, CIVIL STATION, PATHANAMTHITTA P.O.,
           PATHANAMTHITTA DISTRICT-689 645.

           SRI.K.J.MOHAMMED ANZAR, SPL.GP(REVENUE)




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
01.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                       ALEXANDER THOMAS, J.
           ------------------------------------------------------
                    Cont. Case (C) No. 288 of 2021
                                     in
                       WP(C) No. 10663 of 2020
           ------------------------------------------------------
                  Dated this the 1st day of July, 2021

                           JUDGMENT

The above Contempt of Court case has been filed alleging

non compliance of the directions and orders passed by this Court in

Anx.A1 judgment dated 1.6.2020 in WP(C).No.10663/2020.

2. Today when the matter has been taken up for

consideration, Sri.Varughese M.Easo, learned counsel appearing for

the petitioner would submit on the basis of instructions that

subsequently, the RDO concerned has recalled the previous order

and has called the petitioner for personal hearing which was

conducted on 8.6.2021, and that orders are yet to be passed and that

the matter is covered in favour of the petitioner as per the dictum

laid down by this Court in the case in Indira P.S. & others v. Sub

Collector, Fort Kochi & another [2020 (4) KHC 33] etc.

3. Sri.K.J.Mohammed Anzar, learned Special Government

Pleader (Revenue), appearing for the respondent would submit that,

if that be so, orders will be passed on the application of the

petitioner without any further delay, and that time by one month

may be granted.

Cont. Case (C) No. 288 of 2021

..3..

4. Accordingly, it is ordered that time limit for compliance

of the directions in Anx.A1 judgment will stand extended by a further

period of one month from the date of receipt of a copy of this

judgment.

With these observations and directions, the above

Contempt of Court case will stand disposed of.

Sd/-

ALEXANDER THOMAS, JUDGE

MMG Cont. Case (C) No. 288 of 2021

..4..

APPENDIX OF CON.CASE(C).NO. 288/2021

PETITIONER'S ANNEXURE

ANNEXURE A1 CERTIFIED COPY OF JUDGMENT DATED 01.06.2020 IN WPC NO.10663/20 OF THIS HON'BLE COURT.

ANNEXURE A2 TRUE COPY OF THE REPRESENTATION DATED 10.06.2020 BY THE PETITIONER TO THE DISTRICT COLLECTOR, PATHANAMTHITTA.

ANNEXURE A3 TRUE COPY OF REPORT DATED 24.08.2020 FROM THE VILLAGE OFFICER, NEDUMBRAM.

ANNEXURE A4                 TRUE   COPY   OF   THE   REPORT   DATED
                            25.08.2020    FROM   THE    AGRICULTURE
                            OFFICER, NEDUMBRAM.

ANNEXURE A5                 TRUE   COPY   OF   THE   REPORT    DATED
                            06.07.2020 FROM THE SURVEY        DEPUTY
                            DIRECTOR, PATHAHNAMTHITTA.

ANNEXURE A6                 TRUE COPY OF THE CONTEMPT NOTICE DATED

19.01.2021 TO THE DISTRICT COLLECTOR, PATHANAMTHITTA ALONG WITH POSTAL RECEIPT.