Bharathi Sundharesha Poduval vs Dr.Harris Rashid I.A.S
2022 Latest Caselaw 8381 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
           CONTEMPT CASE(C) NO. 1406 OF 2021(S) IN WP(C) 14810/2020

  PETITIONER/PETITIONER:


           BHARATHI SUNDHARESHA PODUVAL, AGED 75 YEARS, W/O. A.N.S. PODUVAL,

           HOUSE NO.29, 1ST FLOOR, 3RD CROSS ROAD, GIRI NAGAR, KADAVANTHRA
   P.O.,

           ERNAKULAM - 682 020.

      BY ADVOCATES M/S. K.J. MOHAMMED ANZAR,P.K. MINIMOLE, BAPPU GALIB
      SALAM.

  RESPONDENTS/RESPONDENTS 1 & 3 IN WPC:


    1. DR. HARRIS RASHID IAS, THE REVENUE DIVISIONAL OFFICER, FORT KOCHI,
       FORT KOCHI P.O., ERNAKULAM - 682 001.
    2. RAJAN, THE AGRICULTURE OFFICER AND CONVENOR OF LLMC, KRISHI
       BHAVAN, THRIPPUNNITHURA P.O., ERNAKULAM - 682 301.

     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.
                                 ALEXANDER THOMAS, J.
                     ----------------------------------------------------------------
                         Contempt of Court Case (Civil) No.1406 of 2021
                      [arising out of judgment dated 3.8.2020 in W.P.(C) No.14810/2020]
                     ----------------------------------------------------------------
                                 Dated this the 01st day of July, 2022

                                                ORDER

The learned Senior Government Pleader submits that short time

may be granted, as last opportunity, to the respondent Tahsildar,

Kanayannur Taluk, to comply with the directions issued by this Court,

as per order dated 07.04.2022.

2. The learned counsel appearing for the petitioner also seeks

short time to implead the present incumbent holding the post of

Tahsildar, Kanayannur Taluk, as additional respondent in this

contempt case.

3. Time by 3 weeks 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