Rajani vs Rajan P
2021 Latest Caselaw 13633 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. 239 OF 2021
 AGAINST THE JUDGMENT IN WP(C).NO.3912/2020 OF THE HIGH COURT OF KERALA


PETITIONER/PETITIONER:

           RAJANI, AGED 47 YEARS,
           W/O.K.P.GOPAKUMAR, RESIDING AT NANDANAM, AMRITHA NAGAR
           COLONY, PUTHUR, PALAKKAD-678 001.

           BY ADVS. M/S.T.C.SURESH MENON & P.S.APPU



RESPONDENT/3RD RESPONDENT:

           RAJAN P.,
           AGRICULTURAL OFFICER AND CONVENER OF LOCAL LEVEL MONITORING
           COMMITTEE (UNDER THE KERALA CONSERVATION OF PADDY LAND AND
           WETLAND ACT), KANNADI GRAMA PANCHAYATH, KANNADI P.O.,
           PALAKKAD-678 701.

           GOVERNMENT PLEADER




     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. 239 of 2021
                                       in
                          WP(C) No. 3912 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.A

judgment dated 12.2.2020 in WP(C).No.3912/2020.

Today when the matter has been taken up for consideration,

Sri.Saigi Jacob Palatty, learned Senior Government Pleader appearing

for the respondents would submit that on the basis of the materials

filed along with the memo dated 18.6.2021 filed by the Government

Pleader, now the respondent authority has passed proceedings

No.KNDY/26/2020-21 dated 13.4.2021 whereby the case of the

petitioner has been recommended by the Local Level Monitoring

Committee to the District Level Authorization Committee (DLAC) in

respect of her claim under Sec.5 r/w Sec.9(1) of the State Act 28 of

2008 for permission in the matter of construction of residential

building, and that further aspects in the matter are to be dealt with by

the DLAC.

Recording the abovesaid submission of the respondent, the

above Contempt of Court case will stand disposed of.

Sd/-

ALEXANDER THOMAS, JUDGE

MMG Cont. Case (C) No. 239 of 2021

..3..

APPENDIX OF CON.CASE(C).NO. 239/2021

PETITIONER'S ANNEXURE

ANNEXURE A TRUE COPY OF THE JUDGMENT IN WP(C) NO.3912/2020-L ON THE FILED OF THIS HONOURBALE COURT DATED 12.02.2020.