Thajudeen vs Afsana Perween Ias
2022 Latest Caselaw 438 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
     THURSDAY, THE 13TH DAY OF JANUARY 2022 / 23RD POUSHA, 1943
                       CON.CASE(C) NO. 2057 OF 2021
   AGAINST THE ORDER/JUDGMENT IN WP(C) 11195/2021 OF HIGH COURT OF
                                  KERALA
PETITIONER:

              THAJUDEEN
              AGED 68 YEARS
              S/O.ILLYAS RAVUTHER, KOTTARAMVILAYIL, KOLLAYIL.P.O,
              CHITHARA,
              KOTTARARA TALUK,
              KOLLAM-691559.
              BY ADVS.
              K.R.AVINASH (KUNNATH)
              ABDUL RAOOF PALLIPATH


RESPONDENT/RESPONDENT NO.2:

              AFSANA PERWEEN IAS
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
              DISTRICT COLLECTOR, COLLECTORATE, KOLLAM DISTRICT,
              CIVIL STATION.P.O,
              KOLLAM-691013.



              SRI.APPU P S, GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 13.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 2057 OF 2021           2




                               JUDGMENT

Dated this the 13th day of January, 2022

By judgment dated 07.05.2021, this Court disposed of

Writ Petition No.11195 of 2021 directing the 2 nd respondent-

District Collector to consider and pass orders on Ext.P7 appeal

filed by the petitioner, within a period of two months.

2. The petitioner in the writ petition filed this Contempt

of Court Case alleging non-compliance of the directions

contained in Annexure-1 judgment.

3. When this Contempt of Court Case came for hearing

today, the learned Government Pleader submitted that

pursuant to the directions of this Court, the District Collector

has passed an order on 20.12.2021 remitting the matter back

to the Tahsildar.

4. As the respondent has complied with the order

though belatedly, this Court finds that there is substantial

compliance and no further orders are required in the Contempt

of Court Case.

Recording the submission made by the learned

Government Pleader, the Contempt of Court Case is closed.

sd/-

N.NAGARESH JUDGE hmh

APPENDIX OF CON.CASE(C) 2057/2021

PETITIONER ANNEXURES

Annexure 1 TRUE COPY OF THE JUDGMENT IN W.P.

(C)NO.11195/21 DATED 07.05.2021 OF THIS HON'BLE COURT.

Annexure 2 TRUE COPY OF THE WRITTEN STATEMENT SUBMITTED BEFORE THE DISTRICT COLLECTOR, KOLLAM DATED 03.08.2021.

RESPONDENT ANNEXURES           NIL