C.V.Sunny vs Sandeep.M
2022 Latest Caselaw 6330 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
              THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
           Friday, the 3rd day of June 2022 / 13th Jyaishta, 1944
            CONTEMPT CASE(C) NO. 921 OF 2022(S) IN WA 1433/2017
PETITIONER/APPELLANT:

     C.V.SUNNY,AGED 75 YEARS,SON OF VARGHESE,CHUNGATH HOUSE, 184,185,
     SAROJINI STREET, RAMNAGAR,COIMBATORE., PIN - 641101

    BY ADVS.T.M.CHANDRAN,S.SUJITH
RESPONDENT/RESPONDENT NO.3:

     SRI.SANDHEEP.M,TAHSILDAR,CHAVAKKAD TALUK,CHAVAKKAD, TRICHUR-680506,
     NOW WORKING AS TAHSILDAR(LR SECTION),TALUK OFFICE, WEST PALACE ROAD,
     CHEMBUKKAVU, TRICHUR-680020 AND RESIDING AT AMBAKKATTU MOOLA,
     CHETTUPUSHA, PULLAZHI, P.O., TRICHUR., PIN - 680012

     This Contempt of court case (civil) having come up for orders on
03.06.2022, the court on the same day passed the following:
        ALEXANDER THOMAS & SHOBA ANNAMMA EAPEN, JJ.
                  =================================
                         Cont.Case (C) No.921 of 2022
                             [arising out of the judgment dated
                              19.07.2017 in W.A No.1433/2017]
                  =================================
                           Dated this the 03rd day of June, 2022

                                        ORDER

Issue notice to the respondent herein through the District Collector,

Thrissur, returnable within five days.

2. The petitioner's counsel will serve an additional copy of the

memorandum of this contempt petition with all the annexures thereto to the

learned Senior Government Pleader, who will forward the same to the District

Collector, Thrissur, who in turn will ensure that due service of notice on the

respondent herein is effectuated as above, within five days.

3. The respondent will show cause as to why this Court shall not

initiate contempt proceedings against him and also should show cause as to

why this Court shall not impose exemplary cost of not less than Rs.50,000/- on

him, to be paid from his personal funds and not from the State exchequer.

List the case on 15/06/2022.

Hand Over

Sd/-

ALEXANDER THOMAS JUDGE

Sd/-

SHOBA ANNAMMA EAPEN JUDGE vgd

03-06-2022 /True Copy/ Assistant Registrar