Dr. George P, John vs Vishnu Raj P, Ias
2023 Latest Caselaw 7373 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
      TUESDAY, THE 27TH DAY OF JUNE 2023 / 6TH ASHADHA, 1945
                         CON.CASE(C) NO. 1392 OF 2023
 AGAINST THE ORDER/JUDGMENT IN WP(C) 30719/2021 OF HIGH COURT OF
                                       KERALA
PETITIONER:

             DR. GEORGE P.JOHN
             AGED 49 YEARS
             S/O LATE GEORGE JOHN, MATTAPALLIL, 49/1878 B SURAJ
             ENCLAVE, RAGHAVAN PILLAI ROAD, EDAPPALLY NORTH VIILAGE
             EDAPPALLY P. 0., ERNAKULAM, PIN - 682024
             BY ADVS.
             VARUGHESE M EASO
             VIVEK VARGHESE P.J.


RESPONDENT:

             VISHNU RAJ P, IAS
             AGE AND FATHER`S NAME NOT KNOWN TO THE PETITIONER THE
             REVENUE DIVISIONAL OFFFICER FORT KOCHI FORT KOCHI P.O
             ERNAKULAM DISTRICT, PIN - 682001
OTHER PRESENT:

             SMT.DEEPA NARAYANAN-SR.GP


     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 27.06.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1392 OF 2023            2




                                 JUDGMENT

Dated this the 27th day of June, 2023

Heard the learned counsel for the petitioner.

2. Having considered the contentions advanced, I am

of the opinion that the order passed on 15/6/2023 cannot

be stated to be in contempt of the directions of this Court.

In the above view of the matter, this Contempt of

Court Case is closed with liberty to the petitioner to

challenge the order in appropriate proceedings and

leaving open all the contentions of the parties to be

decided therein.

Sd/-

ANU SIVARAMAN JUDGE ska

APPENDIX OF CON.CASE(C) 1392/2023

PETITIONER ANNEXURES Annexure1 CERTIFIED COPY OF THE JUDGMENT DATED 10/03/2022 IN W P © NO 30719/2021 OF THIS HON'BLE COURT Annexure 2 TRUE COPY OF THE LETTER DATED 31/03/2022 SENT BY THE 1ST PETITIONER IN THE WRIT PETITION TO THE 1ST RESPONDENT Annexure 3 TRUE COPY OF POSTAL ACKNOWLEDGMENT CARD SIGNED BY THE 1ST RESPONDENT RECEIVED BACK ON 05/04/2022 Annexure 4 TRUE COPY OF THE LETTER DATED 23/03/2022 SUBMITTED BY THE 1ST PETITIONER IN THE WRIT PETITION TO THE TAHSILAR (LAND RECORDS), KANAYANNUR TALUK Annexure 5 TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT DATED 25/3/2022 ISSUED FROM THE OFFICE OF THE TAHSILAR (LAND RECORDS), KANAYANNUR TALUK Annexure 6 TRUE COPY OF THE ORDER NO RDOCHN/5626/2022-

SUIT DATED 22/09/2022 ISSUED BY THE 1ST RESPONDENT Annexure 7 TRUE COPY OF THE ORDER OF THIS HONOURABLE COURT DATED 11/10/2022 IN CONTEMPT CASE (CIVIL) NO 1201 OF 2022 Annexure 8 TRUE COPY OF THE LETTER DATED 06/02/2023 SENT BY THE 1ST PETITIONER IN WP(C ) TO THE RESPONDENT Annexure 9 TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT DATED 06/02/2023 NO 13936 IN SUIT 608543/23 Annexure 10 TRUE COPY OF THE KSREC REPORT ON LAND USE CHANGE NOS. A/172/2015/KSREC/008001/22 DATED 07/01/2023 Annexure 11 TRUE COPY OF THE KSREC REPORT ON LANDUSE CHANGE NOS. A/172/2015/KSREC/008002/22 DATED 07/01/2023 Annexure 12 TRUE COPY OF THE ORDER NO. RDOCHN/5626/2022-

SUIT DATED 15-06-2023 OF THE RESPONDENT