Abdul Hameed U vs Anju K.S., Ias
2022 Latest Caselaw 2427 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
        CONTEMPT CASE(CIVIL) NO. 313 OF 2021(S) IN WP(C) 7157/2020

PETITIONER/PETITIONER

     ABDUL HAMEED U,AGED 51 YEARS,S/O. ALAVI HAJI,UMMATHOOR HOUSE,EDAKARA
     P.O, NILAMBOOR, MALAPURAM DISTRICT,PIN-679 331

    BY ADVS.P.K.SOYUZ,SRI.E.V.BABYCHAN
RESPONDENT/RESPONDENT NO.1

    ANJU K.S.IAS,THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR, RDO
OFFICE, PERINTHALMANNA, MALAPURAM DISTRICT,PIN-679 322

    BY SRI.S.RANJITH,SPECIAL 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:
                           ALEXANDER THOMAS, J.
                            ==================
                    Contempt of Court Case (Civil) No. 313/2021
                       [Arising out of the judgment in W.P.(C).No. 7157/2020]
                                        &
                    Contempt of Court Case (Civil) No. 317/2021
                       [Arising out of the judgment in W.P.(C).No. 7142/2020]
                             ==================
                        Dated this the 2nd day of March, 2022
                                     ORDER

Sri.S.Ranjith, learned Special Govt. Pleader submits that the

case may be adjourned to ensure that the respondent officer is

personally present before this Court on the next posting day and to

file an affidavit expressing her unconditional apology in not

personally appearing before this Court on the previous day as well

and that he would take necessary steps in that regard, if the case is

adjourned, even though the Division Bench has now granted stay of

operation of the judgment in the W.P.(C).

Sri.P.K.Soyuz, learned counsel for the petitioners would fairly

submit that he would not object on the plea for adjournment, if it is

meant bona fide to file an affidavit to enable the respondent officer to

express her unconditional apology for disobeying the summons on

the previous occasion as well.

List at 1.45 p.m. on 23.03.2022.

H/O.

Sd/-

       sdk+                                   ALEXANDER THOMAS, JUDGE




02-03-2022                      /True Copy/                                     Assistant Registrar