Citation : 2023 Latest Caselaw 1353 Ker
Judgement Date : 18 January, 2023
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
Wednesday, the 18th day of January 2023 / 28th Pousha, 1944
CONTEMPT CASE(C) NO. 2156 OF 2019(S) IN WP(C) 7198/2016
PETITIONER/PETITIONER:
T.D.STEPHEN, AGED 66 YEARS, S/O. DEVASSY,
THEKKANATH HOUSE, VIMALAGIRI,
POST MALAYATTOOR, ERNAKULAM - 683 587.
BY ADVOCATE SMT. M. MANJU
RESPONDENT/3RD RESPONDENT:
S. SUHAS, DISTRICT COLLECTOR, ERNAKULAM DISTRICT,
CIVIL STATION, KAKKANAD, ERNAKULAM - 682 030.
BY GOVERNMENT PLEADER
This Contempt of court case (civil) having come up for orders on
18.01.2023, the court on the same day passed the following:
P.T.O.
A.MUHAMED MUSTAQUE, J.
--------------------------------
Cont.Case(c) No.2156 of 2019
---------------------------------
Dated this the 18th day of January, 2023
O R D E R
The controversy in this Contempt Case can be
resolved if the Secretary of the District Legal
Services Authority, Ernakulam, inspects the alleged
encroached area of Kalady-Malayatoor-Adivaram road.
The Tahsildar of competent jurisdiction shall accord
necessary assistance either by himself or through
subordinates to find out the encroachers in the area.
The local jurisdictional police shall also provide
protection to complete the exercise as above.
Registry shall forward this order along with a copy
of the judgment to the Secretary of the District
Legal Services Authority, Ernakulam, who shall fix
the time of inspection and intimate the Tahsildar
concerned and also the local jurisdictional police
including the petitioner.
Handover.
Sd/-
A.MUHAMED MUSTAQUE, JUDGE ln
18-01-2023 /True Copy/ Assistant Registrar
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