Santha.C.P vs P.A. Vibooshanan
2022 Latest Caselaw 9391 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
              THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
         Wednesday, the 10th day of August 2022 / 19th Sravana, 1944
          CONTEMPT CASE(C) NO. 1463 OF 2022(S) IN WP(C) 20343/2020
PETITIONERS/PETITIONERS:

  1. SANTHA. C.P., D/O. KOCHU PAILY, CHENGANIYADAN, ALPARA DESOM,
     PANANCHERY VILLAGE, THRISSUR TALUK, PIN - 680 652.
  2. JOSE.C.P., S/O.KOCHU PAILY, CHENGANIYADAN, ALPARA DESOM, PANANCHERY
     VILLAGE, THRISSUR TALUK, PIN - 680 652.
  3. ALPHONSE C.P., D/O. KOCHU PAILY, CHENGANIYADAN, ALPARA DESOM,
     PANANCHERY VILLAGE, THRISSUR TALUK, PIN - 680 652.
  4. ANTONY C.K., S/O. KOCHU PAILY, CHENGANIYADAN, ALPARA DESOM,
     PANANCHERY VILLAGE, THRISSUR TALUK, PIN - 680 652.
  5. THRESSIA @ BIJI C.P., D/O. KOCHU PAILY, CHENGANIYADAN, ALPARA DESOM,
     PANANCHERY VILLAGE, THRISSUR TALUK, PIN - 680 652.
  6. SAJI. C.P., S/O. KOCHU PAILY, CHENGANIYADAN, ALPARA DESOM,
     PANANCHERY VILLAGE, THRISSUR TALUK, PIN - 680 652.
  7. ABRAHAM, S/O. OUSEPH, PERUMATIL, ALPARA DESOM, PANANCHERY VILLAGE,
     THRISSUR TALUK, PIN - 680 652.

    BY ADV. SRI.P.R.VENKATESH

RESPONDENT/2ND RESPONDENT:


     P.A. VIBOOSHANAN, RDO, THRISSUR, CHAIRMAN,
     TALUK LAND BOARD, THRISSUR, THRISSUR-680 003.

     This Contempt of court case (civil) having come up for orders on
10.08.2022, the court on the same day passed the following:

                                                      P.T.O.
                             RAJA VIJAYARAGHAVAN V, J.
                           -------------------------------------
                         Cont. Case (C) No.1463 of 2022
                          -------------------------------------------
                       Dated this the 10th day of August, 2022



                                          ORDER

The learned Government Pleader shall get instructions and submit

before this Court as to whether the directions in the judgment dated

07.10.2020 in W.P.(C.) No. 20343 of 2020 have been complied with.

The personal appearance of the respondent is exempted for the time

being.

Post after two weeks.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

NS

10-08-2022 /True Copy/ Assistant Registrar