Bhanu Chandran vs Dr Renu Raj Ias
2022 Latest Caselaw 6845 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     TUESDAY, THE 14TH DAY OF JUNE 2022 / 24TH JYAISHTA, 1944
                         CON.CASE(C) NO. 709 OF 2022
 AGAINST THE JUDGMENT IN WP(C) 19022/2021 OF HIGH COURT OF KERALA
PETITIONER:

             BHANU CHANDRAN, AGED 54 YEARS
             W/O. CHANDRAN, THAITHARA VEEDU, ERAMALLOOR, EZHUPUNNA
             VILLAGE, CHERTHALA, KERALA, PIN - 688535

             BY ADV ANEESH K.R



RESPONDENTS:

             DR RENU RAJ IAS, THE DISTRICT COLLECTOR, OFFICE OF THE
             DISTRICT COLLECTOR BESIDE ZILLA PANCHAYATH OFFICE,
             CIVIL STATION WARD, ALAPUZHA, - 688001

             SMT.PARVATHY.K-GP


     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 14.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 709 OF 2022
                                     2


                                JUDGMENT

When this matter was called today, Smt.Parvathy K. -

learned Government Pleader, submitted that the directions in

the judgment have been fully complied with by the

respondent.

2. Sri.Aneesh K.R., learned counsel for the petitioner,

controverted to the afore, saying that the present proceedings

issued by the respondent is in violation of the orders of this

Court, because there is no survey sketch or report mentioned

to have been obtained therein.

3. I am afraid that I cannot enter into the merits of the

afore contentions because, if the petitioner has any objection

to the proceedings now settled by the respondent, he will have

to challenge it appropriately.

Resultantly, leaving the afore liberty open to the

petitioner, I close this contempt case without any further

orders.

Sd/- DEVAN RAMACHANDRAN JUDGE stu CON.CASE(C) NO. 709 OF 2022

APPENDIX OF CON.CASE(C) 709/2022

PETITIONER ANNEXURES

Annexure A 1 CERTIFIED COPY OF THE JUDGMENT OF THIS HONOURABLE COURT IN W.P.(C) NO.19022/2021 DATED 01.10.2021

Annexure 2(a) TRUE COPY OF POSTAL RECEIPT WITH TRACKING ID RL-617285025IN DATED 21.10.2021

Annexure 2(b) DELIVERY CONFIRMATION REPORT OF POSTAL CONSIGNMENT WITH TRACKING ID RL- 617285025IN

Annexure 3 TRUE COPY OF THE REPRESENTATION DATED 16.05.2022 SUBMITTED BEFORE THE RESPONDENT.