For Information Purpose Only vs By Advocate Sri.C.A.Anoop
2021 Latest Caselaw 8358 Ker

Con.Case(C) 2061/2019                      1/3



                        IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        Present:

                        THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

                Friday,the 12th day of March 2021/21st Phalguna, 1942

            Contempt Case(C) No.2061/2019 (S) in WP(C) No.31600/2018


     For information purpose only
PETITIONERS/PETITIONERS IN WPC 31600/2018

       M.K.GOPI,AGED 66 YEARS,S/O.M.K.KUTTAN,
       GOPIKA,40 NAGAR,CHEROOR,THRISSUR-680 008.

       BY ADVOCATE SRI.C.A.ANOOP.

RESPONDENTS/RESPONDENTS 1 TO 3 IN WPC 31600/2018

1.    MARGARET,THE VILLAGE OFFICER,
      PERINGAVU VILLAGE,THRISSUR-680 008.
2.    AFSANA PARVEEN,THE REVENUE DIVISIONAL OFFICER,
      1ST FLOOR,CIVIL STATION,CIVIL LANE ROAD,AYYANTHOLE-680 003.
3.    G.KAVITHA,LOCAL SELF MONITORING COMMITTEE,
      REP. BY ITS CHAIRMAN/CONVEYOR AGRICULTURAL OFFICER,
      KRISHIBHAVAN,VILVATTOM,THRISSUR-680 008.

      SENIOR GOVERNMENT PLEADER FOR RESPONDENT.

      This contempt of Court Case (Civil) having come up for orders on
12/03/2021, the Court on the same day passed the following:-
                                                                        PTO
                        SHAJI P. CHALY, J.

=============================== Contempt Case (Civil) No. 2061 of 2019 =============================== Dated this the 12th day of March, 2021

For information O R D Epurpose R only

The judgment in question was rendered by this Court as early as

on 27.09.2018 and the contempt petition was filed before this Court

on 11.10.2019. An affidavit is placed before this Court by the

respondents. However, when the matter came up on the previous

posting, the learned Senior Government Pleader was directed to take

instructions in the matter.

2. Today, when the matter is taken up, it is submitted that the

report from the KSREC is not received and orders will be passed

when the report is received. It is surprising to note that even though

the judgment was passed 2 ½ years before, the respondent has not

cared to secure the KSREC report.

3. In that view of the matter, it can only be seen that there is

deliberate attempt on the part of the respondents in not complying

with the directions issued by this Court. Therefore, the respondents are

directed to comply with the directions contained in the judgment, after

securing report from the KSREC, within two weeks, and report

For information purpose only compliance of the judgment.

Post on 09.04.2021.

Sd/-

SHAJI P. CHALY JUDGE

Eb

/true copy/ Sd/- ASSISTANT REGISTRAR