Wednesday vs By Advocate Sri. V.N.Haridas
2021 Latest Caselaw 8918 Ker

Con.Case(C) 1730/2020                      1/2



                        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        Present:
                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

        Wednesday,the 17th day of March 2021/26th Phalguna, 1942
   Contempt Case(Civil) No.1730/2020(S) in WP(C) No.29929/2019
PETITIONER/PETITIONER
            For information purpose only
        SAGEER,
        S/O.AMMUKUNJI,RESIDING AT SRAMBIKKAL HOUSE,
        PO.PERINJANAM,THRISSUR-680686.

BY ADVOCATE SRI. V.N.HARIDAS

RESPONDENT/RESPONDENT NO.1
        C.LATHIKA
        THE REVENUE DIVISIONAL OFFICER,
        IRINJALAKKUDA, THRISSUR-680125.

GOVERNMENT PLEADER FOR RESPONDENT

           This Contempt of Court Case(Civil) having come up for
orders on 17/03/2021, the Court on the same day passed the
following:

                                                                   PTO
 Con.Case(C) 1730/2020                    2/2




                         DEVAN RAMACHANDRAN, J.
                                  ----------------------
                           Con.Case(C) No.1730 of 2020
                                  ----------------------
                        Dated this the 17th day of March 2021


            For information purpose only
                         ORDER

When this matter was called today, the learned Special Government Pleader submitted that due to certain technical reasons, the directions in the judgment could not be complied with yet. He, however, added that since the property in question is only about 25 cents in extent, if the petitioner makes a fresh application under the new Government Order dated 25.02.2021, the same will be considered by the RDO, without insisting on any fees to be remitted, as per the provisions of Section 27 of the Kerala Conservation of Paddy Land and Wet Land Act, 2008.

The learned counsel for the petitioner submitted that since his client is only interested in obtaining lawful orders, he would not stand in the way of the afore suggestion and that he will make an application as afore at the earliest. In the afore circumstances, I adjourn this matter to be called on 07.04.2021 and leave liberty to the petitioner to move an application under the new Government Order before the RDO within a period of one week from today; with a consequential direction to the said Authority to consider the same and inform this Court by the next posting date the action taken thereof.

I am making this order also because, in any event of the matter, the respondent is obligated to grant the orders under the KLU Order as per the directions in the judgment.

Sd/-DEVAN RAMACHANDRAN, JUDGE.

stu

/true copy/ Sd/-

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