E.V. Pavithran vs Smt. Reena Raphel
2023 Latest Caselaw 500 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
         Wednesday, the 11th day of January 2023 / 21st Pousha, 1944
           CONTEMPT CASE(C) NO. 1673 OF 2021(S) IN WP(C) 15553/2020
  PETITIONER/PETITIONER:

         E.V. PAVITHRAN, AGED 85 YEARS, S/O.VELAYUDHAN,

         EDAVANA PREM NIVAS, CANAL ROAD, NORTH PARAVUR,

         ERNAKULAM DISTRICT, PIN - 683 513.

      BY ADV. SRI.P.M.POULOSE
  RESPONDENTS/RESPONDENTS 2 TO 4:

    1. SMT. REENA RAPHEL, THE SECRETARY, THE CHENNAMANGALAM GRAMA
       PANCHAYATH, CHENNAMANGALAM, NORTH PARAVUR, ERNAKULAM DISTRICT, PIN
       - 683 513.
    2. MR. DINESHAN H. IAS, THE DIRECTOR OF PANCHAYATS,. GOVERNMENT OF
       KERALA, THIRUVANANTHAPURAM,PIN-695 001.
    3. MR. K.J. JOY, THE DEPUTY DIRECTOR OF PANCHAYATS, HOSPITAL ROAD,
       NEAR MCRV MEN'S HOSTEL 11, SHENOYS ERNAKULAM,PIN-682 011.

      ADVS. M/S.DEEPA NARAYANAN,K.SUJAI SATHIAN,ASHA MARIAM MATHEWS FOR R1
      SENIOR GOVERNMENT PLEADER FOR R2 & R3.

     This Contempt of court case (civil) having come up for orders on
11.01.2023, the court on the same day passed the following:




                                                            P.T.O.
                          ALEXANDER THOMAS, J.
               ======================================
                       Cont. Case (C) No. 1673 of 2021
                                      &
                              R.P. No. 1 of 2023
                    (arising out of the impugned judgment dated 17.8.2020 in
                                      W.P.(C) No.15553/2020)
               ======================================
                     Dated this the 11th day of January, 2023
                                          ORDER

The learned Senior Government Pleader submits that

statement dated 11.1.2023 of the respondent Tahsildar concerned

has been filed in the contempt case regarding the outcome of the

survey and measurement done by the Taluk Surveyor in complaince

of the order dated 21.12.2022.

2. The learned Advocates appearing for all the parties

concerned submit that they have not been served with copy of the

statement.

3. The learned Senior Government Pleader will ensure that

copies of said statement are made available to Sri.P.M.Poulose,

learned counsel appearing for the contempt petitioner, Sri.J.Sujai

Sathian, learned counsel appearing for the respondent Panchayat

Secretary and Sri.Sreekumar G.Chelur, learned counsel appearing

for the review petitioner/3rd party, within a day or two.

List the case on 25.1.2023.

Hand over.

Sd/-

ALEXANDER THOMAS, JUDGE MMG

11-01-2023 /True Copy/ Assistant Registrar