Mary Lonappan vs Jafar Malik
2022 Latest Caselaw 1394 Ker

Con.Case(C) No.113/2022                     1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                      THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
             Tuesday, the 1st day of February 2022 / 12th Magha, 1943
             CONTEMPT CASE(C) NO. 113 OF 2022(S) IN WP(C) 20546/2020
   PETITIONER/PETITIONER:

           MARY LONAPPAN, AGED 77 YEARS, W/O. C.A. LONAPPAN,
           CHAKKANAT HOUSE, AYINI NADA, MARADU. P.O, ERNAKULAM.

        BY ADVS. M/S. R.SANJITH, C.S.SINDHU KRISHNAH, CHARUTHA
        BHAIJU, P.S.ANJU, ANOOP GEORGE.

   RESPONDENTS/RESPONDENTS 1 & 3:


       1. JAFAR MALIK, DISTRICT COLLECTOR, CIVIL STATION, KAKKANAD, ERNAKULAM-
          682 030.
       2. SEERAM SAMBASIVA RAO, THE DIRECTOR, DIRECTORATE OF SURVEYS AND LAND
          RECORDS, SURVEY BHAVAN, COTTON HILL ROAD, VAZHUTHACAUD,
          THIRUVANANTHAPURAM-695 014.

           BY GOVERNMENT PLEADER

        This Contempt of court case (civil) having come up for orders on
   01.02.2022, the court on the same day passed the following:

                                                             P.T.O.
 Con.Case(C) No.113/2022                          2/3




                               RAJA VIJAYARAGHAVAN V, J.
                                ---------------------------------
                            Cont. Case (C.) No. 113 of 2022
                               ----------------------------------
                          Dated this the 1st day of February, 2022


                                             ORDER

It is submitted by the learned Government Pleader that steps are being

taken by the respondents to comply with the directions, exactly in tune with

Annexure-A2 as reiterated in Annexure-A1. It is submitted by the learned

Government Pleader that she requires some time to report on the present

stage of proceedings.

Post on 10.02.2022.

The personal appearance of the respondents is exempted for the time

being.

Sd/-

                                                       RAJA VIJAYARAGHAVAN V,
                                                                JUDGE




        avs




01-02-2022                         /True Copy/                            Assistant Registrar
 Con.Case(C) No.113/2022                 3/3

APPENDIX OF CON.CASE(C) 113/2022 Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 08/10/2020 IN W.P.(C) NO.20546/2020 OF THE HONOURABLE HIGH COURT OF KERALA.

Annexure A2 TRUE COPY OF JUDGMENT DATED 20/11/2019 IN W.P.(C) NO.30957/2019.