Shaji P.K vs Rajendra Babu P.G
2023 Latest Caselaw 4562 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
    WEDNESDAY, THE 12TH DAY OF APRIL 2023 / 22ND CHAITHRA, 1945
                        CON.CASE(C) NO. 590 OF 2023
AGAINST THE JUDGMENT IN WP(C) 32655/2018 DATED 17.10.2018 OF HIGH
                              COURT OF KERALA
PETITIONER/PETITIONER IN W.P.(C):

             SHAJI P.K.
             AGED 59 YEARS
             S/O. P.RAMAKRISHNAN, KRISHNAS, KALLARA P.O.,
             KOTTAYAM., PIN - 686611
             BY ADV T.S.HARIKUMAR


RESPONDENT/4TH RESPONDENT IN W.P.(C):

             RAJENDRA BABU P.G.
             AGE AND FATHER'S NAME NOT KNOWN TO THIS PETITIONER,
             REVENUE DIVISIONAL OFFICER, PALAI, KOTTAYAM., PIN -
             686575
             BY ADV ADVOCATE GENERAL OFFICE KERALA



             SR.GP SMT. RESHMI.K.M


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 12.04.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 590 OF 2023


                                  -2-

                            JUDGMENT

This contempt petition is filed by the petitioner complaining that

the directives contained in the judgment dated 17.10.2018, is not

complied with.

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

Government Pleader submitted that already the directions issued in

the judgment is complied with and the property in question is

excluded from the Kerala Conservation of Paddy Land and Wet Land

Act, 2008.

In that view of the matter, I do not think anything survives to be

pursued in the contempt of court case and closed accordingly.

Sd/-

SHAJI P.CHALY JUDGE

uu 12.04.2023 CON.CASE(C) NO. 590 OF 2023

APPENDIX OF CON.CASE(C) 590/2023

PETITIONER ANNEXURES Annexure A.1 THE CERTIFIED COPY OF THE JUDGMENT IN W.P.(C).NO.32655 OF 2018, DATED 17TH OCTOBER 2018.

Annexure A.2 THE TRUE PHOTOSTAT COPY OF THE INTIMATION GIVEN TO THE PETITIONER BY THE AGRICULTURAL OFFICER, KRISHI BHAVAN, KALLARA, DATED 23-07-2019. Annexure A.3 THE TRUE PHOTOSTAT COPY OF THE CHALLAN, DATED 24-07-2019 EVIDENCING THE PAYMENT OF FEE OF ₹.1000/-.

Annexure A.4 THE TRUE PHOTOSTAT COPY OF THE INFORMATION SOUGHT BY THE PETITIONER UNDER RIGHT TO INFORMATION ACT FROM THE VILLAGE OFFICE, KALLARA, DATED 9-12-2019 .

RESPONDENT ANNEXURES Annexure True copy of letter No.L7-2381/2019 dated 06.01.2020 from the Revenue Divisional Officer, Pala to the Petitioner PETITIONER ANNEXURES Annexure A.5 THE TRUE PHOTOSTAT COPY OF THE INFORMATION PROVIDED BY THE VILLAGE OFFICER, KALLARA VILLAGE TO THE PETITIONER UNDER RIGHT TO INFORMATION ACT, DATED 04-01-2020.