K.A. Sebastian vs Vishnu Raj
2021 Latest Caselaw 23440 Ker

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                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
          Thursday, the 25th day of November 2021 / 4th Agrahayana, 1943
             CONTEMPT CASE(C) NO. 1925 OF 2021(S) IN WP(C) 10202/2020
   PETITIONERS/PETITIONERS:

       1. K.A. SEBASTIAN, AGED 57 YEARS, S/O ESTHAPPANOSE, KALLUNGAL,
          CHERUMATTAPUZHAKKARAYIL, VAZHAKKALA VILLAGE, KANAYANNUR TALUK,
          THRIKKAKARA P.O, KOCHI-12.
       2. K.C. RAJU, AGED 57 YEARS, S/O CYRIL, KALIYATHU VEETTIL, NJALAKAM
          KARAYIL, THRIKKAKARA NORTH VILLAGE, KANAYANNUR TALUK, CHENGAMPUZHA
          NAGAR P.O, ERNAKULAM DISTRICT.
       3. DR.JAIMES SEBASTAIN, AGED 60 YEARS, S/O DEVASSY, PAYIKKAT,
          PARIJATHAM ROAD, NJALAKAM KARAYIL, THRIKKAKARA NORTH VILLAGE,
          KANAYANNUR TALUK, CHANGAMPUZHA NAGAR P.O, ERNAKULAM DISTRICT.

        BY ADVS. M/S.ANIMON A. JOHN, SHAN V.SHINE.
   RESPONDENT/ADDL. RESPONDENT NO.5:

           MR.VISHNU RAJ, I.A.S.,
           REVENUE DIVISIONAL OFFICER, FORT KOCHI,
           ERNAKULAM-682 001.

           BY SRI.SAIGI JACOB PALATTY, SENIOR GOVERNMENT PLEADER

        This Contempt of court case (civil) having come up for orders on
   25.11.2021, the court on the same day passed the following:

                                                                     P.T.O.
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                                  ALEXANDER THOMAS, J.
                                    ==================
                           Contempt of Court Case (Civil) No. 1925 of 2021
              [Arising out of the judgment dated 25.5.2020 in W.P.(C).No.10202/2020]
                                     ==================
                            Dated this the 25th day of November, 2021
                                             ORDER

Sri.Saigi Jacob Palatty, learned Senior Govt. Pleader submits

that since this contempt case is coming for admission for the first

time, necessary time may be granted to him to get instructions and

further that he would give strict directives and instructions to the

respondent officer to ensure the immediate compliance of the

directions and orders passed by this Court as per Anx.A-1 judgment

dated 25.5.2020 in W.P.(C).No.10202/2020, in case the same has

not so far been complied with and there are no legal impediments in

that regard, etc.

List the case at 1.30 p.m. in chambers on 20.12.2021.

H/O.

Sd/-

          sdk+                                     ALEXANDER THOMAS, JUDGE




25-11-2021                           /True Copy/                           Assistant Registrar
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                           APPENDIX OF CON.CASE(C) 1925/2021
Annexure A1                 CERTIFIED COPY OF JUDGMENT IN WPC NO.10202/2020 DATED
                            25.05.2020 OF THIS HON'BLE COURT.