K.G.Bhaskaran Nair vs Vishnu Raj Ias
2022 Latest Caselaw 12700 Ker

CON.CASE(C) NO. 2607 OF 2022         1



                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
     FRIDAY, THE 30TH DAY OF DECEMBER 2022 / 9TH POUSHA, 1944
                          CON.CASE(C) NO. 2607 OF 2022
   AGAINST THE ORDER/JUDGMENTWP(C) 16014/2021 OF HIGH COURT OF
                                     KERALA
PETITIONER/S:

               K.G.BHASKARAN NAIR
               AGED 77 YEARS
               S/O GOURI AMMAANATHURUTHI HOUSE, "SRIRASHMI",
               VENGOOR, KIDANGOOR.P.O, ANGAMALY, ALUVA, PIN - 683572

               BY ADVS.
               K.P.SANTHI
               TARA PREM



RESPONDENT/S:

               VISHNU RAJ IAS
               (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
               REVENUE DIVISINAL OFFICER, FORTKOCHI, PIN - 682001

               SRI.RENJITH T.R., SR.GP


       THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.12.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 2607 OF 2022     2




                       P.V.KUNHIKRISHNAN, J
                   ---------------------------------------
                 Cont. Case (C) No. 2607 of 2022
                                      in
                     W.P.(C.) No. 16014 of 2021
                    --------------------------------------
             Dated this the 30th day of December, 2022


                               JUDGMENT

The above contempt case is filed alleging the violation of

the directions in the judgment dated 12.8.2022 in W.P.(C.) No.

16014 of 2021. Admittedly, Annexure-II order is passed. The

petitioner is aggrieved by the same. According to the petitioner,

that order is illegal and is not in compliance with the directions

of this Court. The petitioner is free to challenge that order in

accordance to law. There is no contempt in this case.

Therefore, this contempt case is closed with liberty to the

petitioner to challenge Annexure-II order.

SD/-

P.V.KUNHIKRISHNAN JUDGE SKS

APPENDIX OF CON.CASE(C) 2607/2022

PETITIONER ANNEXURES

Annexure I CERTIFIED COPY OF THE JUDGMENT DATED 12-8-

2022 IN W.P.(C) NO. 16014 OF 2021 OF THIS HONOURABLE COURT

Annexure II TRUE COPY OF THE LETTER DATED 19-10-2022 ISSUED BY THE RESPONDENT

Annexure III TRUE COPY OF THE LETTER DATED 12-10-2022 OF THE LAND REVENUE COMMISSIONER

Annexure IV TRUE COPY OF THE REPRESENTATION DATED 19-

10-2022 WITH THE FORWARD NOTE OF THE DISTRICT COLLECTOR, ERNAKULAM