Haridas K R vs Vijayanand
2022 Latest Caselaw 5435 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

          FRIDAY, THE 20TH DAY OF MAY 2022 / 30TH VAISAKHA, 1944

                       CON.CASE(C) NO. 110 OF 2022

 JUDGMENT DATED 28.03.2018 IN WP(C) 4891/2017 OF HIGH COURT OF KERALA

PETITIONERS/PETITIONERS:

     1     HARIDAS K R
           AGED 67 YEARS
           S/O.LATE RAGHAVAN, RESIDING AT PANAMKUTTIKALAM, PERUVEMBA
           P.O., PALAKKAD 678 531.
     2     RAJAMMAL
           D/O.LATE RAGHAVAN, RESIDING AT PANAMKUTTIKALAM, PERUVEMBA
           P.O., PALAKKAD 678 531.
     3     KRISHNAVENI
           D/O.LATE RAGHAVAN, RESIDING AT PANAMKUTTIKALAM, PERUVEMBA
           P.O., PALAKKAD 678 531.
           BY ADVS.
           P.R.VENKATESH
           G.KEERTHIVAS


RESPONDENTS/RESPONDENTS 2, 3 & 4:

     1     VIJAYANAND
           IFS, DATE OF BIRTH AND FATHER'S NAME NOT KNOWN, CUSTODIAN
           OF VESTED FORESTS OLAVAKODE, PALAKKAD DISTRICT-678 002.
     2     KURESH SREENIVAS, DATE OF BIRTH & FATHER'S NAME NOT KNOWN,
           DIVISIONAL FOREST OFFICER, DIVISIONAL FOREST OFFICE,
           PALAKKAD-678 009.
     3     RAJAN, DATE OF BIRTH AND FATHER'S NAME NOT KNOWN,
           ASSISTANT DIRECTOR OF SURVEY, FOREST MINI SURVEY,
           KOZHIKODE-673 004.
           BY ADV ADVOCATE GENERAL OFFICE KERALA




           SRI.T.P.SAJAN, SPL. GOVERNMENT PLEADER



      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION

     ON 20.05.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 C.O.(C) No. 110/2022                      :2:



               Dated this the 20th day of May, 2022.

                                JUDGMENT

This Contempt Case is filed complaining that the directives

contained in the judgment dated 28 th March, 2018 in W.P.(C) No. 4891

of 2017 is not complied with.

2. However, today, when the matter is taken up, the learned

Special Government Pleader for Forest submitted that as per the

directions issued by this Court, the possession of the property was

handed over to the petitioners on 23.03.2022 and a certificate was

also issued by the Divisional Forest Officer in regard to the handing

over of the land to the petitioners.

3. However, the learned counsel for the petitioners submitted

that the sketch is not given by the respondents. The learned Special

Government Pleader submitted that within a reasonable time granted

by this Court, a sketch also can be provided.

4. In that view of the matter, taking into consideration the

submissions of the respective counsel, this Contempt Case is closed.

However, I direct that steps shall be taken to hand over a copy of the

sketch prepared on the basis of the land handed over to the petitioner,

within one month from today.

sd/- SHAJI P. CHALY, JUDGE.

Rv