Krishnan Nair V vs T.V.Subash
2021 Latest Caselaw 15864 Ker

Citation : 2021 Latest Caselaw 15864 Ker
Judgement Date : 30 July, 2021

Kerala High Court

Krishnan Nair V vs T.V.Subash on 30 July, 2021

Con.Case(C) No.1210/2021                      1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
               Friday, the 30th day of July 2021 / 8th Sravana, 1943
             CONTEMPT CASE(C) NO. 1210 OF 2021(S) IN WP(C) 25708/2020
   PETITIONER/PETITIONER:

           KRISHAN NAIR. V., S/O. PADMANABHA PODUVAL,
           KANDAKKORANMUKKU, ANNUR P.O, PAYYANUR,
           KANNUR DISTRICT - 670 332.

         BY ADV SRI.UNNI. K.K.
   RESPONDENTS/RESPONDENTS 2 AND 3:

       1. T.V. SUBASH, DISTRICT COLLECTOR, COLLECTORATE, THAVAKKARA, KANNUR -
          670 001.
       2. SHAJI. V.K., SPECIAL THAHASILDAR (LA) GENERAL, TALUK OFFICE,
          THALASSERY- 670 501.

          GOVERNMENT PLEADER FOR RESPONDENTS.


        This Contempt of court case (civil) having come up for orders on
   30.07.2021, the court on the same day passed the following:




                                                             P.T.O.
 Con.Case(C) No.1210/2021                          2/2




                                RAJA VIJAYARAGHAVAN V, J.
                               -------------------------------------
                               Cont. Case (C) No.1210 of 2021
                                                in
                                W.P.(C) No. 25708 of 2020
                              --------------------------------------
                            Dated this the 30th day of July, 2021

                                            ORDER

The learned Government Pleader takes notice for the respondents.

The respondents shall file an affidavit stating the reasons as to why the

directions in judgment dated 15.12.2020 have not been complied with till

date.

The appearance of the respondents is exempted for the time being.

Post on 12.08.2021.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE DSV/30.7.21

30-07-2021 /True Copy/ Assistant Registrar