Subash.K.Baby vs B.Radhakrishnan
2022 Latest Caselaw 8234 Ker

               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
                        CON.CASE(C) NO. 1413 OF 2021
  AGAINST THE JUDGMENT DATED 20.08.2020 IN WP(C) NO.15878/2020 OF
                              HIGH COURT OF KERALA
PETITIONER/PETITIONER IN W.P.(C):
           SUBASH.K.BABY
           AGED 49 YEARS, S/O. K.P.BABY,
           PUTHOOPPALLIL KALAPPURAYIL HOUSE, NIRANAM P.O.,-
           KADAPRA, THIRUVALLA, PATHANAMTHITTA DISTRICT,
           PIN-689 621
           BY ADVS.
           T.P.PRADEEP
           P.K.SATHEES KUMAR
           MINIKUMARY M.V.


RESPONDENT/2ND RESPONDENT IN W.P.(C):

    1     B.RADHAKRISHNAN
          SUB COLLECTOR/ REVENUE DIVISIONAL OFFICER (R.D.O),
          REVENUE DIVISIONAL OFFICE, THRIUVALLA P.O.,
          PATHANAMTHITTA DIST-689 101
 *ADDL R2 CHANDRASEKHARAN NAIR,
          AGE & FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          SUB COLLECTOR/REVENUE DIVISIONAL OFFICER (R.D.O.),
          REVENUE DIVISIONAL OFFICE, THIRUVALLA P.O.,
          PATHANAMTHITTA DISTRICT-689 101.
          *(ADDL R2 IS IMPLEADED VIDE ORDER DTD 07/04/2022 IN IA
          1/22 IN COC 1413/2021)
          BY ADV T.P.PRADEEP


OTHER PRESENT:
           SRI SAIGI JACOB PALATTY-SR.GP


     THIS    CONTEMPT    OF    COURT   CASE   (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 01.07.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                         ALEXANDER THOMAS, J.
                  -----------------------------------------------------
                Contempt of Court Case (Civil) No.1413 of 2021
            [arising out of judgment dated 20.08.2020 in W.P.(C) No.15878/2020]
                      --------------------------------------------
                         Dated this the 01st day of July, 2022

                                    JUDGMENT

Today, when the matter has been taken up for consideration,

Sri.Saigi jacob Palatty, learned Senior Government Pleader, would

submit on the basis of instructions that the respondent RDO has passed

order dated 11.05.2022, ordering that the Sec.27A(1) application of the

petitioner in Form No.V, stands allowed, subject to the condition that

the petitioner should pay the prescribed fee mentioned in the said

proceedings and that on payment of the said fee amount, consequential

steps will be taken.

2. Sri.T.P.Pradeep, learned counsel appearing for the

petitioner submits that the contempt may be closed recording the

abovesaid submission of the respondent officer.

Recording submissions of both sides the above contempt of court

case will stand disposed of.

Sd/-

ALEXANDER THOMAS, JUDGE Skk//01072021 APPENDIX OF CON.CASE(C) 1413/2021

PETITIONER ANNEXURES:-

Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 20.08.2020 IN WPC NO.15878/2020 Annexure B TRUE COPY OF THE NOTICE AND COMMUNICATION OF THE RESPONDENT DATED 05.01.2021 Annexure C TRUE COPY OF THE WPC NO.15878/2020 ALONG WITH THE EXHBITS