Abdul Azeez vs Anju K.S., Ias
2022 Latest Caselaw 4346 Ker

                  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(CIVIL) NO. 317 OF 2021(S) IN WP(C) 7142/2020

PETITIONER/PETITIONER

     ABDUL AZEEZ,AGED 51,S/O.MOHAMMED, KOTTAKUTH HOUSE, EDAKARA P.O.,
     NILAMBOOR, MALAPPURAM DISTRICT, PIN-679 331.

    BY ADVS.P.K.SOYUZ,SRI.E.V.BABYCHAN
RESPONDENT/RESPONDENT NO.1

     ANJU K.S., IAS THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR, RDO
     OFFICE, PERINTHALMANNA, MALAPPURAM DISTRICT, PIN-679 322.

    BY SRI.S.RENJITH,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:
                        ALEXANDER THOMAS, J.
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                     Cont. Case (C) No. 313 of 2021
  (arising out of impugned judgment dated 10.3.2020 in WP(C).No.7157/2020)

                                     &
                    Cont. Case (C) No. 317 of 2021
  (arising out of impugned judgment dated 10.3.2020 in WP(C).No.7142/2020)
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                  Dated this the 7th day of April, 2022

                                ORDER

Sri.S.Renjith, learned Government Pleader submits that the

respondent officer is personally present today before this Court,

and that she has already filed affidavit dated 15.3.2022 separately

in both the cases, and that it is only on account of her

inexperience that she was not aware that she should have been

personally present before this Court on 17.11.2021. Further that,

now, the impugned judgment in the WP(C)s have been stayed by

the Division Bench of this Court as per interim order granted in

W.A.No. 1731/2021 filed by the State authorities, etc. Further that,

she has tendered her unconditional apology in the said affidavit

on account of the inconvenience caused to this Court by her

conduct, etc.

In view of the said unconditional apology tendered by the

respondent officer, this Court is of the view that the lapses of the Cont. Case (C) Nos. 313 & 317 of 2021

..2..

respondent officer in disobeying the summons for personal

appearance could be condoned for the time being.

List these cases immediately after the disposal of the Writ

Appeal or after the stay order is modified or vacated, etc.

Sd/-

ALEXANDER THOMAS, JUDGE

MMG

07-04-2022 /True Copy/ Assistant Registrar