Varkey Chakkalayil vs K.R. Jyothilal
2024 Latest Caselaw 10405 Ker

Kerala High Court

Varkey Chakkalayil vs K.R. Jyothilal on 11 April, 2024

Con.Case(C) No.522/2024                     1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
                Thursday, the 11th day of April 2024 / 22nd Chaithra, 1946
                 CONTEMPT CASE(C) NO. 522 OF 2024(S) IN WP(C) 33228/2022

   PETITIONER/PETITIONER:


           VARKEY CHAKKALAYIL, AGED 73 YEARS, S/O. MATHAI,
           CHAKKALAYIL HOUSE, KODENCHERY P.O., KOZHIKODE DISTRICT,
           PIN - 673 504.

         BY ADVOCATE SMT.ARCHANA K.S.

   RESPONDENTS/1ST RESPONDENT AND ANOTHER, WHO IS NOT A PARTY IN THE WPC:


       1. K.R. JYOTHILAL, WORKING AS SECRETARY TO GOVERNMENT, DEPARTMENT OF
          FOREST & WILDLIFE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
          695 001.
       2. T.T. SURESH, WORKING AS JOINT SECRETARY TO GOVERNMENT, DEPARTMENT OF
          FOREST & WILDLIFE, GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM, PIN -
          695 001.

            BY SPECIAL GOVERNMENT PLEADER (FORESTS)


        This Contempt of court case (civil) having come up for orders on
   11.04.2024, the court on the same day passed the following:


                                                                        P.T.O.
 Con.Case(C) No.522/2024                                  2/3




                                           VIJU ABRAHAM, J.
                           .................................................................
                                  Cont. Case (C) No.522 of 2024
                                                          in
                                      W.P.(C) No.33228 of 2022
                           .................................................................
                               Dated this the 11th day of April, 2024


                                                 ORDER

The specific case of the petitioner is that though in the petition filed

by the Government seeking extension of time to comply with the direction

in the judgment which is produced as Annexure-A6 time was sought by

the department for obtaining a KSRSEC report regarding the existence of

the road and the claim of the petitioner, etc., it is without even calling for

a KSRSEC report or making any enquiry in that regard, Annexure-A8

order has been issued.

Learned Special Government Pleader (Forests) to file an affidavit

as to whether Annexure-A8 order has been issued after undergoing the

process as requested for in paragraph 3 of Annexure-A6.

Post on 27.05.2024.

Sd/-

VIJU ABRAHAM JUDGE

cks

11-04-2024 /True Copy/ Deputy Registrar

APPENDIX OF CON.CASE(C) 522/2024 Annexure A6 TRUE COPY OF THE I.A. NO.1/2023 IN W.P.(C) NO.33228/2022 FILED BY THE 2ND RESPONDENT. Annexure A8 TRUE COPY OF G.O.(RT) NO.467/2023/F&WLD DATED 29.12.2023 ISSUED BY THE 2ND RESPONDENT.

11-04-2024 /True Copy/ Deputy Registrar