Tessy Joseph vs Rajeev Kumar Chowdhary I.A.S
2022 Latest Caselaw 9638 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
          Thursday, the 25th day of August 2022 / 3rd Bhadra, 1944
          CONTEMPT CASE(C) NO. 1249 OF 2022(S) IN WP(C) 8929/2022

  PETITIONER/PETITIONER:


         TESSY JOSEPH, AGED 53 YEARS, W/O. SAJIMON PHILIP,

         MEENATHEKONIL HOUSE, ITHITHANAM, CHANGANACHERRY TALUK,

         KURICHI VILLAGE, KOTTAYAM DISTRICT, PIN - 686 535.

      BY ADVS. M/S. M.P.MADHAVANKUTTY, ANOOP SATHYAN, MATHEW DEVASSI,
      ANANTHAKRISHNAN A. KARTHA, REMYA M. MENON.

  RESPONDENT/1ST RESPONDENT:


         RAJEEV KUMAR CHOWDHARY I.A.S,

         PRESENTLY WORKING AS THE SUB COLLECTOR,

         OFFICE OF THE SUB COLLECTOR, MINI CIVIL STATION,

         KOTTAYAM, PIN - 686 002.

      BY GOVERNMENT PLEADER

     This Contempt of court case (civil) having come up for orders on
25.08.2022, the court on the same day passed the following:


                                                        P.T.O.
                   ANU SIVARAMAN, J.
          =========================
            Contempt Case (C) Nos.1232,
                1229 and 1249 of 2022
          =========================
          Dated this the 25th day of August, 2022

                        ORDER

Heard the learned counsel for the petitioners and

the learned Government Pleader.

2. It is submitted by the learned Government Pleader

on instructions that it was on account of a letter dated

07.05.2022 issued by the Government that orders had been

passed by the Sub Collector.

3. The learned counsel for the petitioners submits

that the order dated 07.05.2022 stands stayed by this Court

by order dated 23.08.2022 in W.P.(C). No.23903 of 2022.

In the above view of the matter, since the order

dated 07.05.2022, on which reliance is placed is no longer

valid, I am of the opinion that the issue is to be

re-considered specifically in accordance with the directions Contempt Case (C) Nos.1232 of 2022 and connected cases.

contained in the judgment and the directions of the

judgment by a Division Bench of this Court in Baby v.

District Collector [2021 (6) KLT 316].

The learned Government Pleader submits that the

matter will be re-considered and appropriate orders shall be

passed in the matter.

Post on 20.09.2022.

Sd/-

ANU SIVARAMAN JUDGE

Hand over to both sides.

SSK/25/08

25-08-2022 /True Copy/ Assistant Registrar