Radhakrishnan K.P vs A.Alexander
2021 Latest Caselaw 23775 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
   TUESDAY, THE 30TH DAY OF NOVEMBER 2021 / 9TH AGRAHAYANA, 1943
                    CON.CASE(C) NO. 1527 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 8574/2021 OF HIGH COURT OF
                               KERALA
PETITIONER:

          RADHAKRISHNAN K.P.
          AGED 64 YEARS
          S/O.PHALGUNAN, RESIDING AT KRISHNA VILASOM,
          PUTHENCHANTHA, THURAVOOR SOUTH, THURAVOOR, ALAPPUZHA -
          688 532.

          BY ADVS.
          P.RAMAKRISHNAN
          PREETHI RAMAKRISHNAN (P-212)
          T.C.KRISHNA
          C.ANIL KUMAR
          PRATAP ABRAHAM VARGHESE



RESPONDENTS:

    1     A.ALEXANDER
          (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
          DISTRICT COLLECTOR, ALAPPUZHA, CIVIL STATION, ALAPPUZHA
          - 688 001.

    2     K.G.SREEKUMAR
          (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
          SPECIAL TAHSILDAR, LAND ACQUISITION (GENERAL),
          COLLECTORATE, ALAPPUZHA - 688 001.

          BY ADV GOVERNMENT PLEADER



OTHER PRESENT:

          SMT.K.AMMINIKUTTY .SR.G.P..


THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 30.11.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1527 OF 2021
                                2

                         JUDGMENT

When this matter was called today, the learned counsel

for the petitioner - Sri.T.C.Krishna and the learned Senior

Government Pleader Smt.K.Amminikutty were ad idem that the

directions in the judgment have been complied with by the

respondent, by issuing an order on 30/10/2021.

2. Sri.T.C.Krishna , however, prayed that liberty may be

reserved to his client to challenge the afore mentioned order

appositely.

Taking note of the afore submissions, I close this

contempt case, however, leaving full liberty to the petitioners

as requested afore.

Sd/-

DEVAN RAMACHANDRAN JUDGE ANB CON.CASE(C) NO. 1527 OF 2021

APPENDIX OF CON.CASE(C) 1527/2021

PETITIONER ANNEXURE

Annexure A1 TRUE COPY OF REPRESENTATION DATED 28/6/2021 SUBMITTED BY THE PETITIONER BEFORE THE 1ST RESPONDENT ALSO TRANSLATION.

Annexure A2 TRUE COPY OF POSTAL ACKNOWLEDGMENT CARD SIGNED BY THE 1ST RESPONDENT.