Contempt Case(Civil) ... vs By Advocates M/S P.K.Soyuz & ...
2021 Latest Caselaw 10014 Ker

Con.Case(C) 485/2021                        1/1



                         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                         Present:

                       THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

                  Wednesday,the 24th day of March 2021/3rd Chaithra, 1943

             Contempt Case(Civil) No.485/2021 (S) in WP(C) No.34680/2019

PETITIONER/PETITIONER
            For information purpose only
        AZHAR ALI U.H., AGED 47, S/O. HANEEFA,
        UZHINJELIL HOUSE, 3/78, MOOLEPADAM ROAD,
        VAZAKKALA, KAKKANADU P.O., ERNAKULAM DISTRICT, PIN-682 030.

         BY ADVOCATES M/S P.K.SOYUZ & E.V.BABYCHAN
RESPONDENT/RESPONDENT NO.1
        ILAKKIYA S. IAS,
        REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,
        REVENUE DIVISIONAL OFFICE, DISTRICT COURT ROAD,
        THATHAMPALLY, ALAPUZHA DISTRICT, PIN - 688 013.




        This Contempt of Court Case (Civil) having come up for orders on
24/03/2021, the Court on the same day passed the following:-
                                         O R D E R

The judgment shows that the respondent was totally granted five month's time to complete the proceedings. However, after more than lapse of one year, it appears at the first limb of the directions has now been complied with; but not the second.

Clearly, this is an affront to the directions of this Court and I am, prima facie, of the view that further action will require to be taken.

However, acceding to the request of the learned Senior Government Pleader for some latitude at this time, I adjourn this matter to be considered on 07/04/2021; and if directions are not complied with by then, the respondent will remain present before this Court in person.

24-03-2021 Sd/-

DEVAN RAMACHANDRAN,JUDGE

/true copy/ Sd/-

ASSISTANT REGISTRAR