Jessy Roy vs Sheeba George Ias
2023 Latest Caselaw 1303 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        Wednesday, the 18th day of January 2023 / 28th Pousha, 1944
    IA.NO.1/2023 IN CON.CASE(C) NO. 2229 OF 2022(S) IN WP(C) 4485/2022

APPLICANT/RESPONDENT:


     SHEEBA GEORGE IAS, WORKING AS DISTRICT COLLECTOR, COLLECTORATE ,
     KUYILIMALA, PAINAVU P.O., IDUKKI DISTRICT, PIN - 685 603


RESPONDENT/PETITIONER:


     JESSY ROY, AGED 42 YEARS, W/O. LATE ROY GEORGE, PUTHENPURAKKAN
     HOUSE, ADIMALI KARA, MANNAMKANDAM VILLAGE, DEVIKULAM TALUK, IDUKKI
     DISTRICT, PIN - 685 565


     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to dispense with the
personal appearance of the applicant on 18.01.2023, in the interest of
justice.


     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and upon hearing the arguments
of SRI.JAFFER KHAN, GOVERNMENT PLEADER for the petitioner in
I.A/respondent in COC and of M/S.K.N.ABHILASH, SUNIL NAIR PALAKKAT, RITHIK
S.ANAND, ANU PAUL, SREELAKSHMI MENON P., M.A.AHAMMAD SAHEER, Advocates for
the respondent in IA/petitioner in COC , the court passed the following:

                                                               P.T.O
                             DEVAN RAMACHANDRAN, J.
                    ---------------------------------------------
                                I.A.No. 1 of 2023 in
                     Contempt Case (C) No. 2229 of 2022
                     --------------------------------------------------
                       Dated this the 18th day of January, 2023

                                      ORDER

This application, seeking exemption from appearance by the

respondent today, is allowed, acceding to the undertaking of the

learned Government Pleader - Sri.Jaffar Khan, that the directions

in the judgment will be complied within a period of two weeks.

2. I also record that an Action Taken Report has been

placed on file; but unless the directions are fully complied with,

words therein are nothing but formality. The officers must

understand that when a judgment or order is issued by this Court,

their obligation is to comply with the same, and not to find ways

to get over it.

3. I reserve further comments and adjourn this matter to

be called on 31.01.2023; on which day, if the directions in the

judgment are not complied with, the respondent shall certainly

remain present in person, making it clear that no request for

exemption will be entertained.

Hand over.

Sd/-DEVAN RAMACHANDRAN, JUDGE lsn

18-01-2023 /True Copy/ Assistant Registrar