Citation : 2021 Latest Caselaw 8952 Ker
Judgement Date : 17 March, 2021
Con.Case(C) 19/2021 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
th th
Wednesday,the 17 day of March 2021/26 Phalguna, 1942
Contempt Case(Civil) No.19/2021(S) in WP(C) No.1151/2019
For information purpose only
PETITIONER/PETITIONER:
RANJITH V.R.,VADAKKUMMURI HOUSE,
VANDAZHY POST, PALAKKAD DISTRICT.
BY ADVOCATES M/S DEEPU THANKAN, LAKSHMI SREEDHAR,UMMUL FIDA.
RESPONDENT/RESPONDENT:
SOURABH JAIN IAS, SECRETARY., TAXES (A) DEPARTMENT,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM 695 001.
This Contempt Of Court Case (civil) having come up for orders on
17/03/2021, the Court on the same day passed the following:
P.T.O.
Con.Case(C) 19/2021 2/3
ANNEXURE C TRUE COPY OF THE GOVT.ORDER NO.
GO(RT)NO.175/2021/ TAXES DATED 1/3/2021.
For information purpose only
Con.Case(C) 19/2021 3/3
A. MUHAMED MUSTAQUE, J.
==========================
Cont. Case (C) No. 19 of 2021
====================================
Dated this the 17th day of March, 2021
O R D E R
Having gone through Annexure C order, I am certain For information purpose only that the respondent disobeyed the directions in the judgment dated 17.07.2020 in W.P.(C) No. 1151 of 2019. It appears that the respondent had not read the judgment in toto. Therefore, a prima facie case is made out against him and the respondent is directed to appear before this Court in person on 7.04.2021. However, the respondent need not appear, if the directions are complied in its true spirit and substance by then.
Post on 7.04.2021.
Sd/-
A. MUHAMED MUSTAQUE, JUDGE
PR
/true copy/ Sd/-
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