Devaprasad vs Snehil Kumar Singh
2021 Latest Caselaw 10404 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

           THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

           FRIDAY, THE 26TH DAY OF MARCH 2021/5TH CHAITHRA, 1943

           Con.Case(C).No.580 OF 2020 IN WP(C).NO.13086 OF 2018

   AGAINST THE JUDGMENT DATED 12.4.2018 IN W.P(C).NO.13086/2018(I)
                       OF HIGH COURT OF KERALA


PETITIONERS/PETITIONERS:

       1        DEVAPRASAD
                AGED 64 YEARS, S/O. VASAVAN, THERAYIL HOUSE,
                VYTTILA P.O., POONITHURA VILLAGE, KANAYANNUR TALUK,
                ERNAKULAM DISTRICT.

       2        SRIJITH PRASAD
                AGED 30 YEARS, S/O. DEVAPRASAD, THERAYIL HOUSE,
                VYTTILA P.O., POONITHURA VILLAGE, KANAYANNUR TALUK,
                ERNAKULAM DISTRICT.

                BY ADV. SRI.S.SHANAVAS KHAN

RESPONDENTS/RESPONDENT NO.1:

                SNEHIL KUMAR SINGH
                FATHERS NAME NOT KNOWN TO THE PETITIONER,
                AGED ABOUT 30 YEARS, THE REVENUE DIVISIONAL OFFICER
                (R.D.O), FORT KOCHI, ERNAKULAM DISTRICT, PIN-682 001.

                BY SMT.RAJI T. BHASKAR, GOVT. PLEADER

          THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
     HEARD ON 26.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
     FOLLOWING:
 Cont.Case (C).No.580/2020        :: 2 ::




                            JUDGMENT

It is submitted by the learned counsel for the petitioners

that pursuant to the directions in the judgment dated 12.4.2018

in W.P.(C).No.13086/2018, an order has been passed by the

respondent, albeit against the petitioners. Taking note of the said

submission, this Contempt of Court Case is closed, without

prejudice to the right of the petitioners to impugn the said order,

in appropriate proceedings, if so advised.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

prp/27/3/21 Cont.Case (C).No.580/2020 :: 3 ::

APPENDIX

PETITIONERS EXHIBITS:

ANNEXURE A1 TRUE COPY OF THE APPLICATION DATED 9.4.2018 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.

ANNEXURE A2 CERTIFIED COPY OF THE JUDGMENT DATED 12.4.2018 IN WP(C) NO.13086/2018 ON THE FILE OF THIS HONOURABLE COURT.

ANNEXURE A3 TRUE COPY OF THE RELEVANT PAGES OF THE MINUTES OF MEETING OF THE LOCAL LEVEL MONITORING COMMITTEE HELD ON 6.9.2019.

ANNEXURE A4 TRUE COPY OF THE COMMUNICATION DATED 16.12.2019 ISSUED BY THE AGRICULTURAL OFFICER TO THE PETITIONER.

RESPONDENTS EXHIBITS:          NIL.


                               //TRUE COPY//


                               P.S. TO JUDGE