E.K.Radhakrishnan vs K.Gopalakrishnan Ias
2022 Latest Caselaw 2369 Ker

                 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
                       CON.CASE(C) NO. 2032 OF 2020
   AGAINST THE JUDGMENT IN WP(C).NO.10993/2020 OF THE HIGH COURT OF
                                  KERALA


PETITIONERS/PETITIONERS 1 & 5 IN THE WP(C):

     1        E.K.RADHAKRISHNAN, AGED 40 YEARS,
              S/O.K.VELAYUDHANKUTTY NAIR, ALINGALTHARA HOUSE,
              MOONNIYUR SOUTH POST, MALAPPURAM DISTRICT - 676 311.
     2        ABDUL LATHEEF, AGED 32 YEARS,
              S/O.YOOSAF, ANATHATHARA HOUSE, MOONNIYUR SOUTH POST,
              MALAPPURAM DISTRICT - 676 311.
              BY ADVS.SRI.BABU KARUKAPADATH, SMT.M.A.VAHEEDA BABU,
              SRI.P.U.VINOD KUMAR, SMT.ARYA RAGHUNATH, SMT.VAISAKHI V.,
              SRI.T.M.MUHAMMED MUSTHAQ, SRI.UNAIS K.P.

RESPONDENT/8TH RESPONDENT IN WP(C):

             K.GOPALAKRISHNAN IAS,
             THE DISTRICT COLLECTOR, COLLECTORATE,
             CIVIL STATION, MALAPPURAM - 676 505.
              SRI.SAIGI JACOB PALATTY, SR.GOVT.PLEADER



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 02.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                         ALEXANDER THOMAS, J.
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                     Cont. Case (C) No. 2032 of 2020
  (arising out of the judgment dated 10.6.2020 in WP(C).No.10993/2020)
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                  Dated this the 2nd day of March, 2022

                              JUDGMENT

The above Contempt of Court has been filed alleging non

complaince of the directions issued by this Court in the judgment

dated 10.6.2020 rendered by this Court in WP(C) No. 10993/2020

filed by the petitioners herein.

2. Today, when the matter has been taken up for

consideration, the learned Senior Government Pleader would submit

on the basis of instructions that now, the respondent District

Collector, Malappuram, has passed proceedings dated 3.12.2021

after hearing the petitioners, whereby the plea of the petitioners

have been rejected.

3. The counsel for the petitioners submits that liberty may

be accorded to the petitioners to challenge the said order in the

manner known to law.

4. The learned Government Pleader will ensure that a copy

of said proceedings dated 3.12.2021 shall be immediately furnished

to Sri.Babu Karukapadath, learned counsel appearing for the Cont. Case (C) No. 2032 of 2020

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petitioners within a day or two.

5. In case the petitioners have any legally justiciable

grievances in the matter arising out of said proceedings dated

3.12.2021, they will be at liberty to challenge the same in the manner

known to law.

With these observations and directions, the above Contempt of

Court case will stand disposed.

Sd/-

ALEXANDER THOMAS, JUDGE MMG Cont. Case (C) No. 2032 of 2020

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APPENDIX OF CON.CASE(C).NO.2032/2020

PETITIONERS' ANNEXURES:

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT DATED 10/06/2020 IN WP(C) NO.10993/2020 OF THE HON'BLE HIGH COURT OF KERALA.

ANNEXURE B A TRUE COPY OF THE PETITION/APPLICATION DATED 16/07/2020 SUBMITTED BY THE 1ST PETITIONER TO THE RESPONDENT.