T.D. Stephen vs Saradha Muraleedharan
2022 Latest Caselaw 3925 Ker

Con.Case(C) No.62/2022                          1/3

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
             Tuesday, the 5th day of April 2022 / 15th Chaithra, 1944
              CONTEMPT CASE(C) NO. 62 OF 2022(S) IN WP(C) 18043/2020
   PETITIONER/8TH RESPONDENT

           T.D. STEPHEN ,AGED 68 YEARS,S/O. DEVASSY, THEKKANATH HOUSE,
           VIMALAGIRI, POST MALAYATTOOR, ERNAKULAM - 683587.

         BY ADVS.R.SUDHISH,M.MANJU
   RESPONDENTS/RESPONDENT 1 & 2

       1. SARADHA MURALEEDHARAN,SECRETARY, DEPARTMENT OF LOCAL SELF
          GOVERNMENT, SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695001.
       2. BELDEV,ASSISTANT EXECUTIVE ENGINEER, P.W.D. ROADS SUB DIVISION, SUB
          JAIL ROAD, ALUVA - 683101.

         BY GOVERNMENT PLEADER
        This Contempt of court case (civil) having come up for orders on
   05.04.2022, the court on the same day passed the following:
 Con.Case(C) No.62/2022                             2/3




                                RAJA VIJAYARAGHAVAN V, J.
                               -------------------------------------
                               Cont.Case(C) No.62 of 2022
                              -------------------------------------------
                             Dated this the 5th day of April, 2022


                                                   ORDER

This Contempt Case is filed alleging non compliance of directions issued by this

Court in judgment dated 02.03.2021 in W.P.(C) No.18043 of 2020. Since it was

submitted before this Court that the name of the party respondent has been included

in the list of the persons included in the Zero Landless Project, time was granted to the

respondent to comply with the directions. However, Sri.R.Sudhish, the learned counsel

submits that in blatant disobedience of the directions issued by this Court, no steps

have been taken by the respondents to remove the encroachment.

If the encroachments are not removed on or before 19.05.2022, as directed by

this Court in Annexure A1 judgment, the respondents shall appear in person before

this Court to answer as to why they shall not be proceeded against for failing to

comply with the directions.

Post on 19.05.2022.

Sd/-

                                                           RAJA VIJAYARAGHAVAN V,

                                                                     JUDGE

       IAP




05-04-2022                           /True Copy/                               Assistant Registrar
 Con.Case(C) No.62/2022                 3/3

                         APPENDIX OF CON.CASE(C) 62/2022
Annexure A1              CERTIFIED COPY OF THE JUDGMENT OF THIS HONOURABLE COURT
                         IN WP(C) NO. 18043 OF 2020 DATED 2.3.2021.