Dr. C.P Abdul Kabeer vs Shashank Mani Tripathi
2023 Latest Caselaw 7317 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
                                     &
                  THE HONOURABLE MRS. JUSTICE SOPHY THOMAS
           Tuesday, the 27th day of June 2023 / 6th Ashadha, 1945
            CONTEMPT CASE(C) NO. 719 OF 2023(S) IN WP(C)1582/2022

  PETITIONER/WRIT PETITIONER:


         DR. C.P ABDUL KABEER, AGED 60, S/O K.I SAYED SHAIK KOYA,

         CHERIYAPURAKKAD HOUSE, KALPENI ISLAND, UNION TERRITORY OF

         LAKSHADWEEP- 682 557, TEMPORARILY RESIDING AT PRESENT AT

         MALABAR HOUSE, WAYANAD ROAD, CIVIL STATION P.O,

         KOZHIKODE - 673 020.

      BY ADV K.M.FIROZ

  RESPONDENTS/OFFICERS REPRESENTING RESPONDENTS 3,2,4,6 AND 8 IN THE WRIT
  PETITION:


    1. SHASHANK MANI TRIPATHI, IAS, SECRETARY OF DEPARTMENT OF FISHERIES,
       AGRICULTURE, ANIMAL HUSBANDRY, UNION TERRITORY OF LAKSHADWEEP,
       KAVARATTI ISLAND, UNION TERRITORY OF LAKSHADWEEP - 682555
    2. A ANBARASU IAS, ADVISOR TO ADMINISTRATOR AND SECRETARY OF SERVICES
       AND HEALTH, UNION TERRITORY OF LAKSHADWEEP, KAVARATTI ISLAND,
       UNION TERRITORY OF LAKSHADWEEP - 682555
    3. RAKESH KUMAR, DIRECTOR OF ANIMAL HUSBANDRY, UNION TERRITORY OF
       LAKSHADWEEP, KAVARATTI ISLAND, UNION TERRITORY OF LAKSHADWEEP -
       682555
    4. RAKESH MINHAS IAS, COLLECTOR, 1ST FLOOR, COLLECTORS BLOCK,
       KAVARATTI, LAKSHADWEEP - 682555
    5. RAJESH KUMAR SINGH, SECRETARY (ANIMAL HUSBANDRY DEPARTMENT) TO
       GOVERNMENT OF INDIA, DEPARTMENT OF FISHERIES, ANIMAL HUSBANDRY AND
       DAIRYING, GROUND FLOOR, CHANDERLOK BUILDING, 36, JANPATH, NEW
       DELHI - 110001.


     This Contempt of court case (civil) having come up for orders on
27.06.2023, the court on the same day passed the following:


                                                           P.T.O.
                                            A.MUHAMED MUSTAQUE &
                                             SOPHY THOMAS, JJ.
                             -------------------------------------------------
                                        Con.Case (C) No.719 of 2023
                             -------------------------------------------------
                                   Dated this the 27th day of June, 2023

                                                    O R D E R

A.Muhamed Mustaque, J.

It is pointed out by the learned counsel for the petitioner that

in spite of the direction of this Court, as early as on 31.03.2022, no

steps have been taken by the Lakshadweep Administration to engage

veterinary doctors to attend health care of animals, birds etc. in

Lakshadweep.

Learned Standing Counsel submitted that steps are being taken.

It is to be noted that as early as on 30.03.2023, this Court

passed an order in the matter for making interim arrangements for

veterinary surgeons to be made available. In spite of that direction

also, the Lakshadweep Administration is not able to come forward with

suggestions. In that view of the matter, if no action is taken to

appoint either veterinary doctors as directed in the impugned judgment

related to contempt, within three weeks from today, either by contract

or permanent, the 1st respondent shall appear in person before this

Court.

Post the matter on 18.07.2023.

Sd/-

A.MUHAMED MUSTAQUE JUDGE

Sd/-

SOPHY THOMAS JUDGE DSV/27.6.23

27-06-2023 /True Copy/ Assistant Registrar