C.S. Abeeb vs Vishnuraj I.A.S
2023 Latest Caselaw 10352 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
        Wednesday, the 27th day of September 2023 / 5th Aswina, 1945
           CONTEMPT CASE(C) NO. 235 OF 2022(S) IN WP(C) 21365/2021

PETITIONERS/PETITIONERS:


   1. C.S. ABEEB, AGED 49 YEARS, S/O. C.M SEETHI, 16/1034 C, SITHARA
      HOUSE, THOPPUMPADY P.O, KOCHI, PIN 682 005.
   2. AJNA ABEEB, AGED 41 YEARS, W/O. C.S ABEEB, 16/1034 C, SITHARA
      HOUSE, THOPPUMPADY P.O, KOCHI, PIN 682 005.
   3. JULKER S KABEER, AGED 26 YEARS, S/O. S. KABEER, 16/1034 C, SITHARA
      HOUSE, THOPPUMPADY P.O, KOCHI, PIN 682 005.

      BY ADVOCATES M/S. BABU KARUKAPADATH, M.A. VAHEEDA BABU, P.U. VINOD
      KUMAR, ARYA RAGHUNATH, VAISAKHI V., T.M. MUHAMMED MUSTHAQ, MOHAMED
      HISHAM P, KARUKAPADATH WAZIM BABU, P. LAKSHMI & AISWARYA ANN JACOB

RESPONDENT/1ST RESPONDENT:


       VISHNURAJ I.A.S,

       THE REVENUE DIVISIONAL OFFICER/SUB COLLECTOR,

       REVENUE DIVISIONAL OFFICE, FIRST FLOOR, KB JACOB RD,

       FORT KOCHI, KOCHI, KERALA - 682 001.

      BY GOVERNMENT PLEADER

     This Contempt of court case (civil) having come up for orders on
27.09.2023, the court on the same day passed the following:


                                                             P.T.O.
                    ANU SIVARAMAN, J
     ================================
           Cont. Case (C). Nos.1542 & 235 of 2022
     ============= ==================
          Dated this the 27th day of September, 2023
                                       ORDER

Heard the learned counsel for the petitioners and the learned

Government Pleader.

2. In view of the fact that the directions contained in the judgment

have not been complied with even in spite of repeated postings of these

contempt of court cases, I am of the opinion that the matter requires

expedition at the hands of the respondent.

3. Post on 19.10.2023.

In case the directions are not complied with by then, the

respondent shall appear in person to explain the reason for the same.

Sd/-

Anu Sivaraman, Judge NP

27-09-2023 /True Copy/ Assistant Registrar