Prema vs Smt.Nalini Netto
2022 Latest Caselaw 5745 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
           Friday, the 27th day of May 2022 / 6th Jyaishta, 1944
           CONTEMPT CASE(C) NO. 726 OF 2017(S) IN WPC 11389/2015

PETITIONER/1ST PETITIONER IN W.P.(C):

     PREMA ,W/O.PUSHPAN, AGED 42 YEARS, MULLANGAL HOUSE, KALLICHITHRA
     COLONY, NADAMPADAM, PALAPILLY P.O., THRISSUR DISTRICT - 680 304

    BY ADVOCATE SRI. A.X.VARGHESE
RESPONDENTS/RESPONDENTS:

  1. SMT.NALINI NETTO, CHIEF SECRETARY, STATE OF KERALA, SECRETARIAT,
     THIRUVANANTHAPURAM - 695 001
  2. SRI. PUKAZENTHI IFS, THE DIRECTOR, DEPARTMENT OF SC/ST DEVELOPMENT
     DEPARTMENT,THIRUVANANTHAPURAM - 695 001
  3. DR. A. KAWSIKAN, THE DISTRICT COLLECTOR, THRISSUR - 680 001
  4. SRI.MARAPANDIAN IAS, SECRETARY, DEPARTMENT OF WILD LIFE AND FOREST,
     SECRETARIAT, THIRUVANANTHAPURAM - 695 001
  5. SMT.KEERTHI IFS, THE DIVISIONAL FOREST OFFICER, DIVISIONAL FOREST
     OFFICE, CHALAKUDY - 680 307

    BY GOVERNMENT PLEADER

     This Contempt of court case (civil) having come up for orders on
27.05.2022, the court on the same day passed the following:

                                                                   P.T.O.
                                  P.B.SURESH KUMAR, J.
                         -----------------------------------------------
                            Cont. Case (C) No.726 of 2017
                         -----------------------------------------------
                        Dated this the 27th day of May, 2022.


                                          ORDER

It is submitted by the learned Government Pleader

that it is on account of the delay on the part of the Chief

Engineer, Irrigation Department, Project-2, Thiruvananthapuram

in depositing the balance amount payable for acquiring the land

that the direction contained in the judgment in W.P.(C)

No.11389 of 2015 could not be complied with.

Having regard to the fact that the direction aforesaid

was one issued as early as on 14.6.2016, I deem it appropriate

to direct the Chief Engineer, Irrigation Department, Project-2,

Thiruvananthapuram to appear before this court on 10.06.2022.

Ordered accordingly. It is, however, made clear that if the

amount is deposited in the meanwhile, the direction aforesaid

need not be complied with.

Sd/-

P.B.SURESH KUMAR, JUDGE Mn

27-05-2022 /True Copy/ Assistant Registrar