Sindhu Chandran vs Dr. Navjot Khosa I.A.S
2022 Latest Caselaw 2389 Ker

Con.Case(C) No.835/2020                       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. 835 OF 2020 IN WP(C) 3189/2019
   PETITIONER/PETITOIONER:

           SINDHU CHANDRAN, AGED 44 YEARS, D/O. T.VIJAYAKUMAR, RESIDING AT
           SREENANDANAM, HOUSE NO.32/33A, KANIYAVALLI ROAD, PUTHIYAKAVU,
           THEKKUMBHAGAM VILLAGE, THRIPUNITHURA, ERNAKULAM
           PIN CODE - 682 031.

         BY ADVOCATE SRI. J.HARIKUMAR
   RESPONDENTS/SECOND RESPONDENT IN THE WRIT PETITION:

           SMT. DR. NAVJOT KHOSA I.A.S, DISTRICT COLLECTOR, COLLECTORATE,
           THIRUVANANTHAPURAM.
           PIN CODE - 695 043.
           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:
 Con.Case(C) No.835/2020                            2/3




                                     ALEXANDER THOMAS, J.
               ----------------------------------------------------------------------------
                                   Cont. Case (C) No. 835 of 2020
                (arising out of the judgment dated 4.2.2019 in WP(C).No.3189/2019)
             ----------------------------------------------------------------------------
                              Dated this the 2nd day of March, 2022

                                               ORDER

The counsel for the petitioner submits that even now the

respondent District Collector, Thiruvananthapuram, has not cared to

comply with the directions issued by this Court at Anx.A judgment

rendered as early as on 4.2.2019.

2. The learned Senior Government Pleader seeks time

as last chance to get instructions from the respondent District

Collector, and further that the learned Senior Government Pleader

would give strict instructions and directives to the respondent officer

to immediately comply with the directions, etc.

3. It is made clear that if the respondent District Collector

does not comply with the directions contained in Anx.A judgment

by the next posting date, then this Court will be constrained to

initiate Contempt of Court proceedings against him.

List on 23.3.2022.

Hand over.

Sd/-

                                                              ALEXANDER THOMAS,
                                                                     JUDGE
            MMG



02-03-2022                           /True Copy/                                    Assistant Registrar
 Con.Case(C) No.835/2020                 3/3

                          APPENDIX OF CON.CASE(C) 835/2020
ANNEXURE A                CERTIFIED COPY OF THE JUDGMENT DATED 04.02.2019 IN

W.P(C) NO. 3189 OF 2019 OF THIS HONOURABLE COURT.