E.M.Sanjay Kumar vs Mr. Syamdhas
2021 Latest Caselaw 13779 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
        FRIDAY, THE 2ND DAY OF JULY 2021 / 11TH ASHADHA, 1943
                      CON.CASE(C) NO. 544 OF 2021
AGAINST THE JUDGMENT IN WP(C) 41468/2018 DATED 19.12.2018 OF HIGH
                             COURT OF KERALA
PETITIONER/S:

    1      E.M.SANJAY KUMAR
           AGED 46 YEARS
           S/O. BALAN, ELAMANA MARAKKADATH, XV/179, PANTHEERAMKAVU
           P. O., KOZHIKODE DISTRICT, KERALA, PIN - 673019.

    2      DEEPNA
           AGED 42 YEARS
           W/O. E. M. SANJAY KUMAR, ELAMANA MARAKKADATH, XV/179,
           PANTHEERAMKAVU P. O., KOZHIKODE DISTRICT, KERALA, PIN -
           673019.

           BY ADVS.
           K.RAKESH ROSHAN
           SMT.THUSHARA.V



RESPONDENT/S:

           MR. SYAMDHAS
           (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER), THE
           AGRICULTURAL OFFICER, KRISHIBHAVAN, POST - PERUMANNA,
           KOZHIKODE DISTRICT, PIN - 673101. CONVENER, LOCAL LEVEL
           MONITORING COMMITTEE CONSTITUTED UNDER WETLAND ACT).




           SRI.SURIN GEORGE IPE,SENIOR GOVERNMENT PLEADER



THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 02.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 544 OF 2021
                                       2

                                  JUDGMENT

This contempt petition is filed complaining that the directives contained

in the judgment dated 19.12.2018, is not complied with. However, today

when the matter was taken up, learned Senior Government Pleader Sri.Surin

George Ipe submitted that, the Local Level Monitoring Committee met on

20.04.2021, has decided to exclude the property of the petitioner from the

data bank constituted under the provisions of the Kerala Conservation of

Paddy Land and Wet Land Act, 2008. Learned Counsel for the petitioner

submitted that the order is not yet received.

2. Since learned Senior Government Pleader submitted before this

Court that the directions are already complied with, I do not find any reason

to pursue the contempt petition any further.

Therefore, the contempt petition is closed, leaving open the liberty of

the petitioner to pursue further directions contained in the judgment by filing

suitable application before the appropriate authority, if required.

Sd/-

SHAJI P.CHALY JUDGE uu 02.07.2021 CON.CASE(C) NO. 544 OF 2021

APPENDIX OF CON.CASE(C) 544/2021

PETITIONER ANNEXURE

ANNEXURE I TRUE COPY OF THE PURCHASE CERTIFICATE PRODUCED IN THE WRIT PETITION AS EXHIBIT P2.

ANNEXURE II CERTIFIED COPY OF THE JUDGMENT DATED 19.12.2018 IN W.P.(c) no.41468/2018.

ANNEXURE III TRUE COPY OF THE AFFIDAVIT FILED BY THE 2ND RESPONDENT ALONG WITH I.A.NO.1/2019 IN W.P.

(c) NO.41468/2018.