Shinila P.C vs Chelsasini V
2022 Latest Caselaw 12596 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     FRIDAY, THE 23RD DAY OF DECEMBER 2022 / 2ND POUSHA, 1944
                         CON.CASE(C) NO. 2596 OF 2022
 AGAINST THE ORDER/JUDGMENT IN WP(C) 16412/2022 OF HIGH COURT OF
                                       KERALA
PETITIONER:

             SHINILA P.C
             AGED 36 YEARS
             PARACHALIL HOUSE, PUNNASSERI P.O, KAKKOOR
             KOZHIKODE, PIN - 673585
             BY ADV UNNI. K.K. (EZHUMATTOOR)
RESPONDENT:

             CHELSASINI V
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL OFFICE,
             CIVIL STATION, ERNAHIPALAM, KOZHIKODE, PIN - 673020
             SRI.V.K.SUNIL, SR.GP
     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.12.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 2596 OF 2022

                                     2




                               JUDGMENT

Dated this the 23rd day of December, 2022

This contempt of court case is closed, leaving open the

contentions of the petitioner and her right to challenge the order passed

under Section 27A of the Kerala Conservation of Paddy Land and

Wetland Act, 2008, if she is so aggrieved.

Sd/-

ANU SIVARAMAN JUDGE NP CON.CASE(C) NO. 2596 OF 2022

APPENDIX OF CON.CASE(C) 2596/2022

PETITIONER'S ANNEXURES Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 20.5.2022 IN W.P[C] NO.16412/2022 RESPONDENT'S ANNEXURES: NIL