Naseem Abdul Rahman vs Lathika C
2022 Latest Caselaw 2363 Ker

Con.Case(C) No.1889/2020                       1/3

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                Wednesday, the 2nd day of March 2022 / 11th Phalguna, 1943
                   CONTEMPT CASE(C) NO. 1889 OF 2020 IN WP(C)12356/2020

   PETITIONER/PETITONER:


           NASEEM ABDUL RAHMAN, AGED 57 YEARS, W/O.ABDUL RAHMAN,
           MANDAYIPURATHU HOUSE, MADAVANA P.O., ERIYADU VILLAGE, KODUNGALLUR
           TALUK, THRISSUR DISTRICT - 680 666.

        BY ADVS.M/S.SHINU J.PILLAI, S.SUJA, MARIYA RAJAN AND AISWARYA JAMES,
   RESPONDENTS/2ND & 4TH RESPONDENTS:

       1. LATHIKA C., THE REVENUE DIVISIONAL OFFICER, CIVIL STATION ANNEXE,
          IRINJALAKUDA, THRISSUR - 680 125, KERALA.
       2. V.K.MANI, AGRICULTURAL OFFICER AND CONVENER, LOCAL LEVEL MONITORING
          COMMITTEE, KODUNGALLUR KRISHI BHAVAN, KUNNUMPURAM, KODUNGALLUR P.O.,
          THRISSUR DISTRICT - 680 664.

         BY SENIOR GOVERNMENT PLEADER
        This Contempt of court case (civil) having come up for orders on
   02.03.2022, the court on the same day passed the following:
                                      ORDER

Con.Case(C) No.1889/2020 2/3

ALEXANDER THOMAS, J.

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Cont. Case (C) No. 1889 of 2020 (arising out of the judgment dated 23.6.2020 in WP(C).No.12356/2020)

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Dated this the 2nd day of March, 2022

ORDER

The learned counsel for the petitioner submits that the

2nd respondent LLMC has already complied with the directions

issued by this Court in Anx.A judgment, etc.

The learned Senior Government Pleader seeks short time to

get instructions from the 1st respondent RDO.

List on 23.3.2022.

Hand over

Sd/-

ALEXANDER THOMAS, JUDGE

MMG

02-03-2022 /True Copy/ Assistant Registrar Con.Case(C) No.1889/2020 3/3

APPENDIX OF CON.CASE(C) 1889/2020 ANNEXURE A CERTIFIED COPY OF THE JUDGMENT DATED 23/06/2020 IN W.P.(C) NO.12356 OF 2020 OF THIS HON'BLE COURT.