Pradeepan vs Shaju N.I
2021 Latest Caselaw 13803 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. 486 OF 2021
 AGAINST THE JUDGMENT IN WP(C) 21445/2017 DATED 11.2.2019 OF HIGH
                            COURT OF KERALA
PETITIONER/S:

          PRADEEPAN
          S/O. KELAPPANKIDAVU, POOMTHURUTHIYIL, KULATHOOR P.O,
          ATHOLI, KOZHIKODE DISTRICT, PIN - 673315.

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



RESPONDENT/S:

          SHAJU N.I., (AGE AND FATHERS NAME NOT KNOWN TO THE
          PETITIONER)
          THE REVENUE DIVISIONAL OFFICER, VATAKARA, PWD GUEST
          HOUSE, VATAKARA, KOZHIKODE DISTRICT, PIN - 673101.




          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. 486 OF 2021
                                         2



                                  JUDGMENT

This contempt petition is filed complaining that the directives contained

in the judgment dated 11.02.2019 is not complied with. However, today when

the matter was taken up, leaned Senior Government Pleader Sri. Surin George

Ipe submitted that, orders were passed on 16.04.2021, and thereby the

judgment of this Court is complied with, though belatedly.

2. Learned Counsel for the petitioner Sri. Rakesh Roshan submitted

that, the order was received by the petitioner recently.

In that view of the matter, I do not think anything survives to be

pursued in the contempt of court case and closed accordingly.

Sd/-

SHAJI P.CHALY JUDGE

uu 02.07.2021 CON.CASE(C) NO. 486 OF 2021

APPENDIX OF CON.CASE(C) 486/2021

PETITIONER ANNEXURE

ANNEXURE I TRUE COPY OF THE JUDGMENT DATED 25.01.2017 IN WP(C) NO. 33517/2016.

ANNEXURE II TRUE COPY OF THE CERTIFICATE IN THE FORM OF A LETTER ISSUED BY THE AGRICULTURAL OFFICER, DATED 09.02.2017.

ANNEXURE III TRUE COPY OF THE ORDER DATED 26.05.2017 OF THE 3RD RESPONDENT THEREIN (RDO) (MARKED AS EXHIBIT P8 IN WP(C) NO. 33517/2016)

ANNEXURE IV CERTIFIED COPY OF THE JUDGMENT DATED 11.2.2019 IN WP(C) NO. 21445/2017.

ANNEXURE V TRUE COPY OF THE COVERING LETTER DATED 27.2.2019 ADDRESSED TO THE RESPONDENT FOR SERVING ANNEXURE IV JUDGMENT.

ANNEXURE V(A) TRUE COPY OF THE LETTER ADDRESSED TO THE RESPONDENT DATED 10.7.2019

ANNEXURE VI TRUE COPY OF THE POSTAL ACKNOWLEDGMENT CARD FOR THE RECEIPT OF THE FOR THE REMINDER SEND BY THE PETITIONER.