P.P.Mahroof vs Chelsasini V
2022 Latest Caselaw 8210 Ker

Con.Case(C) No.2214/2021                       1/3

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                   Friday, the 1st day of July 2022 / 10th Ashadha, 1944
                    CONTEMPT CASE(C) NO. 2214 OF 2021 IN WP(C)5777/2020

      PETITIONER/1ST PETITIONER:


                P.P. MAHROOF, AGED 44 YEARS,     S/O. MAMMED KOYA,

                DARUL MASOOD, MAITHRI ROAD, THIRUVANNUR P.O.,

                PANNIYANKARA , KOZHIKODE DISTRICT

            BY ADVOCATES M/S. M. SASINDRAN AND P.K. SUBHASH,

      RESPONDENT/2ND RESPONDENT:


                CHELSASINI V., REVENUE DIVISIONAL OFFICER,

                KOZHIKODE, PIN - 673 001.



             BY SENIOR GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   01.07.2022, the court on the same day passed the following:


                                                                     P.T.O.
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                                      ALEXANDER THOMAS, J.
                           --------------------------------------------------------------
                            Contempt of Court Case (Civil) No.2214 of 2021
                           [arising out of judgment dated 27.02.2020 in W.P.(C) No.5777/2020]
                           --------------------------------------------------------------
                                       Dated this the 01st day of July, 2022

                                                      ORDER

Sri.M.Sasindran, learned counsel appearing for the petitioner

submits that even now the respondent officer is continuing his

contumacious conduct and has rejected the application of the petitioner

citing that the subject property is capable of cultivation, if scientific

methods are employed. The respondent is given last opportunity to

comply with the directions of this Court as per Anx.A1 judgment. If not,

the officer shall be personally present before this Court on the next posting

date. If the respondent officer is still continuing his stand, then he should

explain to this Court as to how the abovesaid condition of the property can

fulfill the definition of paddy land as per Sec.2(12) of the Kerala

Conservation of Paddy Land and Wetland Act, 2008, as on 12.08.2008.

List on 13.07.2022.

Hand Over a copy of this order to both sides.

Sd/-

                                                             ALEXANDER THOMAS,
                                                                   JUDGE
            Skk//01072021




01-07-2022                              /True Copy/                                   Assistant Registrar
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                           APPENDIX OF CON.CASE(C) 2214/2021
ANNEXURE AI                 TRUE COPY OF THE JUDGMENT DATED 27.02.2020 IN WPC
                            NO.5777/2020 OF THIS HON'BLE COURT