C.Krishnan vs Sri.Gangadharan T.O
2022 Latest Caselaw 1642 Ker

CON.CASE(C) NO.219 OF 2022          1

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
    TUESDAY, THE 15TH DAY OF FEBRUARY 2022 / 26TH MAGHA, 1943
                     CON.CASE(C) NO.219 OF 2022


PETITIONER/PETITIONER :

             C.KRISHNAN
             AGED 72 YEARS
             SON OF KELU, NEST, ARATTUVAYAL,
             P.O.CHIRAKKAL, KANNUR DISTRICT,
             PIN - 670611


             BY ADV P.U.SHAILAJAN


RESPONDENT/S:

             SRI.GANGADHARAN T.O.,
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             GENERAL MANAGER, DISRICT INDUSTRIES CENTRE,
             CIVIL STATION, KANNUR, PIN - 670002

             BY ADVS.
             ADVOCATE GENERAL OFFICE KERALA
             GOVERNMENT PLEADER(GP-1)

             SMT. SURYA BINOY, SR. GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 15.02.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO.219 OF 2022                      2

                                      JUDGMENT

By judgment dated 16.09.2020, this Court had directed the General Manager,

District Industries Centre, to take up Ext.P3 representation filed by the petitioner for

allotment of land and to take a decision on its merits. This Contempt Case is preferred

alleging non-compliance of the directions.

2. It is submitted by the learned Government Pleader that an application in

Form V was submitted by the petitioner on 17.11.2020 and that, on 29.12.2020, the

General Manager had issued recommendations in favour of the petitioner for

assignment of land on the registry for the purpose of establishing an industrial unit for

the manufacture of power loom clothes. A copy of the order has also been handed

across the bar. It is submitted that a copy of the order is being produced along with a

memo. It is further submitted that the recommendations have been forwarded to the

District Collector concerned and it is for the District Collector to take a decision as per

law.

In that view of the matter, nothing further survives in this contempt case. This

Contempt Case (C) is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE NS

APPENDIX OF CON.CASE(C) 219/2022

PETITIONER(S) ANNEXURES :

Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 16.9.2020 IN W.P(C)NO.18713 OF 2020 OF THE LEARNED SINGLE JUDGE

Annexure A2 TRUE COPY OF THE FIRST PAGE OF THE JUDGMENT REGARDING RECEIPT OF ANNEXUREA1 JUDGMENT SUBMITTED BY THE PETITIONER TO THE RESPONDENT

RESPONDENT(S) ANNEXURES :