Alias Kurivila vs S.Suhas Ias
2021 Latest Caselaw 10425 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.1243 OF 2020 IN W.P(C).NO.41609 OF 2017

    AGAINST THE JUDGMENT DATED 9.2.2018 IN W.P(C).NO.41609/2017(A)
                       OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

              ALIAS KURIVILA
              AGED 76 YEARS
              S/O.KURIVILA, THAREVALEL HOUSE, RAMAMANGALAM P.O.,
              ERNAKULAM DISTRICT, PIN-686663.

              BY ADVS.SRI.AVANEESH KOYIKKARA
                      SRI.LINDONS C.DAVIS

RESPONDENT/2ND RESPONDENT:

              S.SUHAS IAS
              (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
              THE DISTRICT COLLECTOR, ERNAKULAM CIVIL STATION,
              KAKKANAD POST, ERNAKULAM-682030.

              BY SRI.A.J.MUHAMMED ANZAR, SPL. 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.1243/2020          :: 2 ::




                               JUDGMENT

It is submitted by Sri.A.J.Muhammed Anzar, the learned

Special Government Pleader that the order issued by the District

Collector, in purported compliance with the directions in the

judgment, on 5.3.2021, will be withdrawn, and a fresh order in

accordance with the directions in the judgment passed within

three weeks. Taking note of the assurance of the learned

Government Pleader, the Contempt of Court Case is closed,

without prejudice to the right of the petitioner to get the matter

restored in the event of non-compliance by the respondent.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

prp/27/3/21 Cont.Case (C).No.1243/2020 :: 3 ::

APPENDIX

PETITIONER'S EXHIBITS:

ANNEXURE 1 CERTIFIED COPY OF THE JUDGMENT IN WP(C).NO.41609/2017 DATED 09.02.2018 OF THIS HON'BLE COURT.

ANNEXURE 2 THE TRUE COPY OF THE COVERING LETTER DATED 20.12.2018 FOR SUBMITTING THE JUDGMENT BEFORE THE RESPONDENT.

ANNEXURE 3 THE TRUE COPY OF THE LLMC REPORT/ORDER DATED 07.09.2018.

RESPONDENTS EXHIBITS: NIL.

//TRUE COPY//

P.S. TO JUDGE