Vimala Venkiteswaran vs Vishnuraj Ias
2022 Latest Caselaw 8219 Ker

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                            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. 665 OF 2022(S) IN WP(C) 11240/2020
   PETITIONERS/PETITIONERS IN WPC:

       1. VIMALA VENKITESWARAN, AGED 67 YEARS, W/O. LATE VENKITESWARAN,
          DEVASWAMPARAMBIL HOUSE, PIZHALA P.O., ERNAKULAM - 682 027.
       2. VIJESHKUMAR D.V., AGED 45 YEARS, S/O. LATE
          VENKITESWARAN, DEVASWAMPARAMBIL HOUSE, PIZHALA P.O., ERNAKULAM - 682
          027.

        BY ADVOCATES M/S. M.B.SANDEEP, K.P.SREEJA, AMAL STANLY.

   RESPONDENTS/RESPONDENTS NOS.1, 7, 5 AND 6 IN WPC:


       1. VISHNURAJ IAS, REVENUE DIVISIONAL OFFICER, FORT KOCHI, ERNAKULAM -
          682 001.
       2. JAFFER MALIK IAS, DISTRICT COLLECTOR, COLLECTORATE, KAKKANAD,
          ERNAKULAM - 682 030.
       3. GOPI, S/O. JANARDANAN, THERUVIPARAMBIL (H), PIZHALA P.O, ERNAKULAM -
          682 027.
       4. GOPAN, S/O. GOPI, THERUVIPARAMBIL (H), PIZHALA P.O., ERNAKULAM - 682
          027.

        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.665 of 2022
                           [arising out of judgment dated 10.06.2020 in W.P.(C) No.11240/2020]
                          -----------------------------------------------------------------
                                       Dated this the 01st day of July, 2022

                                                      ORDER

The learned Senior Government Pleader submits on the basis of

instructions that the 1st respondent-RDO has already posted the case for

hearing the petitioner, and some more time is required for him to pass

orders in the matter, in compliance with the directions in Anx.A1

judgment and time by 3 weeks may be granted.

Time granted. List on 25.07.2022.

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) 665/2022 ANNEXURE A1 CERTIFIED COPY OF JUDGMENT DATED 10.06.2020 IN WPC NO.

11240/2020.