Anoop Pillai vs Smt. Sheeba George
2022 Latest Caselaw 3114 Ker

Con.Case(C) No.255/2022                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Thursday, the 17th day of March 2022 / 26th Phalguna, 1943
              CONTEMPT CASE(C) NO. 255 OF 2022(S) IN WP(C) 23773/2021
       PETITIONER (PETITIONER):

                 ANOOP PILLAI, AGED 44 YEARS, S/O.SIVAN PILLAI,

                 NJARALAKKAD VEEDU, WEST KADUNGALLUR, ALUVA,

                 ERNAKULAM, PIN-683 110, REPRESENTED BY HIS POWER OF

                 ATTORNEY HOLDER AND FATHER K. SIVAN PILLAI, AGED 82 YEARS,

                 S/O.K. KRISHNA PILLAI, NJARALAKKAD VEEDU, WEST KADUNGALLUR,

                 ALUVA, ERNAKULAM, PIN-683 110.

            BY ADVOCATES M/S. P.RAMAKRISHNAN, T.C.KRISHNA, PREETHI RAMAKRISHNAN,
            C.ANIL KUMAR, ASHA K.SHENOY, PRATAP ABRAHAM VARGHESE.

       RESPONDENTS (RESPONDENTS 1 & 2):


           1. SMT.SHEEBA GEORGE, DISTRICT COLLECTOR, IDUKKI, COLLECTORATE,
              KUYILIMALA, PAINAVU, IDUKKI-685 603.
           2. SRI.RAHUL KRISHNA SHARMA, REVENUE DIVISIONAL OFFICER, REVENUE
              DIVISIONAL OFFICE, DEVIKULAM, IDUKKI-685 613.




                 BY SENIOR GOVERNMENT PLEADER.


        This Contempt of court case (civil) having come up for orders on
   17.03.2022, the court on the same day passed the following:

                                              ORDER

The learned Senior Government Pleader seeks time to comply with the directions in the judgment.

List this case, therefore, on 30/03/2022.

Sd/- DEVAN RAMACHANDRAN JUDGE

17-03-2022 /True Copy/ Assistant Registrar