K.Abdul Karim vs V.R.Premkumar Ias
2022 Latest Caselaw 4178 Ker

Con.Case(C) No.1854/2021                       1/3

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
             Thursday, the 7th day of April 2022 / 17th Chaithra, 1944
             CONTEMPT CASE(C) NO. 1854 OF 2021(S) IN WP(C) 14902/2020
   PETITIONER/PETITIONER:

           K. ABDUL KARIM, AGED 61 YEARS, S/O. MUHAMMED,
           KALLIDUMBAN HOUSE, SOUTH VALLUVANADU P.O.,
           MALAPPURAM DISTRICT.

        BY ADVOCATE SRI. R.RANJITH (MANJERI).

   RESPONDENTS/RESPONDENT NOS.2 AND 3:


       1. V.R. PREMKUMAR IAS, THE DISTRICT COLLECTOR, COLLECTORATE, CIVIL
          STATION, MALAPPURAM, MALAPPURAM DISTRICT - 676 505.
       2. SREEDHANYA SURESH IAS, THE REVENUE DIVISIONAL OFFICER, THE OFFICE OF
          THE REVENUE DIVISIONAL OFFICER, PERINTHALMANNA DIVISION, MALAPPURAM
          DISTRICT - 679 322.

           BY SRI.SAIGI JACOB PALATTY, SENIOR GOVERNMENT PLEADER.

        This Contempt of court case (civil) having come up for orders on
   07.04.2022, the court on the same day passed the following:

                                                               P.T.O.
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                                  ALEXANDER THOMAS, J.
                       =================================
                            Contempt Case (Civil) No.1854 of 2021
                  [arising out of the judgment dated 03.08.20 in W.P(C) No.14902/20]
                           ================================
                                  Dated this the 07th day of April, 2022

                                               ORDER

Sri.Saigi Jacob Palatty, learned Senior Government Pleader would

submit on the basis of instructions that it is reliably learnt that the

respondent-RDO has examined the matter and has filed his report in the

matter before the respondent-District Collector, as ordered in Annexure-A

and further that, the remaining part of the action is to be finalized by the

respondent-District Collector, for which some time may be granted.

2. Sri.R.Ranjith (Manjeri), learned counsel appearing for the

petitioner would submit that these aspects are not known to the petitioner and

that not even notice of hearing has been given to the petitioner by the

respondent-RDO, as directed in Annexure-A judgment.

3. The respondent-RDO will furnish instructions on the abovesaid

aspects and if the report given by him to the District Collector, is adverse to

the petitioner herein, then he shall ensure that the petitioner is heard

immediately and thereafter, a fresh report may be submitted to the District

Collector in the matter, without any further delay.

List on 01/06/2022.

Hand Over

Sd/-

                                                   ALEXANDER THOMAS, JUDGE
          vgd

07-04-2022                           /True Copy/                            Assistant Registrar
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                           APPENDIX OF CON.CASE(C) 1854/2021
Annexure A                  CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN
                            WP(C) NO.14902/2020 DATED 3-8-2020.