Pappy Kumaran vs S.Suhas, I.A.S, District ...
2021 Latest Caselaw 20199 Ker

Con.Case(C) No.2504/2019                           1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                 Friday, the 24th day of September 2021 / 2nd Aswina, 1943
                 CONTEMPT CASE(C) NO. 2504 OF 2019(S) IN WP(C) 36428/2018

   PETITIONER/PETITIONER IN THE JUDGMENT
           PAPPY KUMARAN, AGED 85 YEARS, W/O.LATE KUMARAN,
           PANDARAPPARAMBIL HOUSE, KONAM ROAD, PERUMBADAPPU,
           PALLURUTHY P.O., ERNAKULAM-682 006.


           BY ADVOCATES M/S S.PRASANTH (AYYAPPANKAVU)
           VARSHA BHASKAR
           JYOTHISH D.MONY.


   RESPONDENT/1ST RESPONDENT IN THE JUDGMENT
   1.      S.SUHAS, I.A.S, DISTRICT COLLECTOR,
           CIVIL STATION, KAKKANAD P.O., ERNAKULAM-682 030.

           ADDL. R2 IMPLEADED

   2.      MANIKUTTY. R., SECRETARY, MULAVUKAD GRAMA PANCHAYATH,
           MULAVUKAD P.O., ERNAKULAM-682 504.

           IS IMPLEADED AS ADDL. R2 AS PER ORDER DATED 25/06/2021
           IN IA.1/2021 IN COC.2504/2019.

         GOVERNMENT PLEADER FOR R1
         ADV. SMT.REKHA VASUDEVAN FOR R2.
        This Contempt of court case (civil) having come up for orders on
   24.09.2021, the court on the same day passed the following:
                                      ORDER

The learned counsel for the petitioner submits that some more time

is required to get instructions on the aspects borne out from the

affidavits filed by the respondents.

List this case when moved again.

Sd/- ALEXANDER THOMAS JUDGE

24-09-2021 /True Copy/ Assistant Registrar