Shoukath Ali vs T.V.Anupama
2021 Latest Caselaw 8403 Ker

Con.Case(C) 2508/2018                      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(Civil) No.2508/2018(S) in WP(C) No.34808/2018


    For information purpose only
PETITIONER/PETITIONER:
      SHOUKATH ALI,AGED 31 YEARS,S/O.MUHAMMED,
      PUNCHAMKUNDIL HOUSE, PALLAM P.O., DESAMANGALAM VILLAGE,
      THALAPILLY TALUK, THRISSUR.

       BY ADVOCATES       M/S R.SUNIL KUMAR, A.SALINI LAL.
RESPONDENT/1ST RESPONDENT:
      T.V.ANUPAMA,
      DISTRICT COLLECTOR, COLLECTORATE, THRISSUR - 620 680.

       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:
                                                                        P.T.O.
                        SHAJI P.CHALY, J.
              ===============================
               Contempt Case No.2508 of 2018
                            in
                  W.P(C) No.34808 of 2018
         ===============================
         Dated this the 12th day of March, 2021
  For information purpose only
                             ORDER

On 26.02.2021 when this mater was posted

before the Court it was submitted by the learned

counsel for the petitioner that, the stay granted

by this Court against the order of the District

Court in C.M.A.No.15/2017 in regard to the

confiscation of the vehicle for violating the

provisions of the Kerala Conservation of Paddyland

and Wetland Act, 2008 was vacated. Accordingly, the

learned Special Government Pleader was directed to

place an affidavit as to why the vehicle was not

released to the petitioner.

2. Today when the matter is taken up,

learned counsel for the petitioner submitted that

infact the submission made before this Court on the

said date that the stay was vacated is a mistaken

submission, however inspite of several postings,

Contempt Case No.2508 of 2018 in W.P(C) No.34808 of 2018

the stay was not extended by the learned Single

Judge. Anyhow it is admitted that, as of now there For information purpose only is no order of stay. Therefore, an affidavit shall

be placed before this Court as to why action shall

not be taken against the respondent for not

complying with the directions contained in the

judgment in question within two weeks.

Post on 26.03.2021.

Sd/-

SHAJI P.CHALY JUDGE hmh

/true copy/ Sd/- ASSISTANT REGISTRAR