Balakrishnan vs K Balan
2022 Latest Caselaw 10702 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
             THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
          Friday, the 21st day of October 2022 / 29th Aswina, 1944
          CONTEMPT CASE(C) NO. 1831 OF 2022(S) IN WP(C) 14328/2021
  PETITIONER/PETITIONER IN THE WPC:

         BALAKRISHNAN,

         AGED 67 YEARS, S/O. VALIYATTOOR GOVINDAN NAIR,

         ARIYALOOR AMSOM DESOM, MALAPPURAM-675 312,

         REPRESENTED BY HIS POWER OF ATTORNEY HOLDER, ASHRAF,

         AGED 59 YEARS, S/O. ASSAINAR HAJI, MUNEER MANZIL,

         VADAKARA TALUK, KANNUKARA P.O, KOZHIKODE DISTRICT- 673 102.

      BY ADVOCATE SRI. SIRAJ KAROLY

  RESPONDENTS/RESPONENTS 3 & 4 IN THE WRIT PETITION:


    1. SIVADASAN M.S., TAHSILDAR, AGED 54 YEARS, VYTHIRI TALUK, TALUK
       OFFICE, WAYANAD- 673 576.
    2. K. BALAN, VILLAGE OFFICER, AGED 50 YEARS, VELLARIMALA VILLAGE,
       VYTHIRI TALUK, WAYANAD-673 577.


     This Contempt of court case (civil) having come up for orders on
21.10.2022, the court on the same day passed the following:


                                                       P.T.O.
                              RAJA VIJAYARAGHAVAN V, J.
                            -------------------------------------
                          Cont. Case (C) No.1831 of 2022
                           -------------------------------------------
                       Dated this the 21st day of October, 2022


                                               ORDER

By judgment dated 10.08.2021, this Court, after considering the entire facts

and circumstances, the law laid down by this Court in Harrisons Malayalam

Ltd. v. State of Kerala [2018 (2) KLT 369] and the view taken by this Court in

several judgments on identical issues, had directed the petitioner to file an

application before the concerned respondent and the said respondent was

directed to consider the same and issue records within a period of one month.

Though more than one year has elapsed, the petitioner complains that no orders

have been issued. It is not the case of the respondent that the judgment

rendered by this Court was taken in appeal or that it has been varied or set

aside. In that view of the matter, if the direction issued by this Court is not

complied with, within a period of two weeks from today, the respondent shall

appear in person before this Court to answer why contempt action shall not be

taken against him for flouting the directions.

Post on 17.11.2022.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE NS

21-10-2022 /True Copy/ Assistant Registrar