Abdul Azeez M.K vs Suresh
2022 Latest Caselaw 6883 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
          Tuesday, the 14th day of June 2022 / 24th Jyaishta, 1944
          CONTEMPT CASE(C) NO. 262 OF 2022(S) IN WP(C) 12986/2021

PETITIONER/1ST PETITIONER:

     ABDUL AZEEZ M.K,S/O.KALATHODIPURAY AHAMMADKUTTY, KARUMARAKKAD AMSOM,
     VAZHAKKAD DESOM, KONDOTTY TALUK, MALAPPURAM DISTRICT-676 552.

    BY ADVS.JAMSHEED HAFIZ,K.K.NESNA
RESPONDENT/2ND RESPONDENT:

  1. MR.SURESH, THE REVENUE DIVISIONAL OFFICER, TIRUR, REVENUE DIVISIONAL
     OFFICE, TIRUR, THRIKANDIYOOR ROAD, MALAPPURAM DISTRICT-676 101.

   ADDL. R2 IMPLEADED

     THE SUB COLLECTOR,PERINTHALMANNA

     IS SUO MOTU IMPLEADED VIDE ORDER DATED 14/06/2022 IN COC 262/2022

     This Contempt of court case (civil) having come up for orders on
14.06.2022, the court on the same day passed the following:
                      RAJA VIJAYARAGHAVAN V, J.
                    -------------------------------------
                  Cont. Case (C.) No. 262 of 2022
                   -------------------------------------------
                 Dated this the 14th day of June, 2022


                                   ORDER

By order dated 27.05.2022, this Court had directed the respondent

herein to appear in person before this Court if the directions in the judgment

are not complied with, within a period of two weeks.

2. Today, when the matter was taken up, it is submitted by the

learned Government Pleader that when the matter had come up on

23.02.2022, it was submitted before this Court that there has been a Division

Change and now the area in question is within the territorial limits of the Sub

Collector, Perinthalmanna and representation is required to be considered by

the said authority. It was also submitted that the representation pending

before the RDO shall be forwarded to the Sub Collector.

3. It is now submitted by the learned Government Pleader that the

Sub Collector, Perinthalmanna is down with Covid-19 and hence the delay.

4. Having regard to the submissions advanced, the Sub Collector,

Perinthalmanna, is suo motu impleaded as an additional respondent. The

learned Government Pleader shall take notice for the additional respondent.

Cont. Case (C.) No. 262 of 2022

The learned Government Pleader shall ensure that the Sub Collector,

Perinthalmanna to whom the representation has been forwarded, takes a

decision on the same, in any event, within a period of three weeks.

Post on 06.07.2022.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

avs

14-06-2022 /True Copy/ Assistant Registrar