Narayanan vs Nizamudin A
2024 Latest Caselaw 23041 Ker

Kerala High Court

Narayanan vs Nizamudin A on 1 August, 2024

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
         Thursday, the 1st day of August 2024 / 10th Sravana, 1946
 IA.NO.2/2024 IN CONTEMPT CASE(C) NO. 1663 OF 2024(S) IN WP(C) 43476/2023

APPLICANT/PETITIONER IN CONT.CASE (CIVIL):


     NARAYANAN, AGED 74 YEARS, S/O RAMAN,
     THUNDATHIL HOUSE, MUNDATHIKODE VILLAGE,
     MUNDATHIKODE DESOM, MUNDATHIKODE P O,
     THRISSUR DT. - 680 601.

RESPONDENT/RESPONDENT IN CONT.CASE (CIVIL):

     NIZAMUDIN A, AGED 55 YEARS, DIRECTOR,
     KERALA STATE REMOTE SENSING AND ENVIRONMENT CENTRE,
     'C' BLOCK, VIKAS BHAVAN, THIRUVANANTHAPURAM,
     PIN - 695 033.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to re-open the
Contempt Case (Civil) to proceed against the respondent.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, this Court's judgment dated
19/07/2024 and upon hearing the arguments of SRI.SHOBY K.FRANCIS, Advocate
for the applicant in IA/petitioner in COC and of SRI.S.VISHNU, Advocate
for the respondent in IA/COC, the court passed the following:



                                                                 P.T.O.
                                         VIJU ABRAHAM, J.
                        .................................................................
                  I.A.No.2 of 2024 in Cont. Case (C) No.1663 of 2024
                        .................................................................
                           Dated this the 1st day of August, 2024


                                                 ORDER

The above contempt of court case was closed recording the

submission of the learned counsel for the respondent that the KSRSEC report

is ready and is already forwarded to the Agriculture Officer. Learned counsel

for the petitioner would submit that a perusal of the KSRSEC report would

reveal that same is in respect of a property in a different Village. Learned

counsel for the respondent seeks short time to get instructions on the same.

2. Learned counsel for the petitioner would submit that if the Form 5

application is reconsidered as directed in the judgment based on the above

KSRSEC report, it will cause serious prejudice to the petitioner. Therefore,

there will be a direction to the Revenue Divisional Officer, Thrissur not to pass

any orders in the Form 5 application submitted by the petitioner based on the

present KSRSEC report submitted by the respondent.

The office of the Advocate General shall communicate this order to the

Office of the Revenue Divisional Officer for due compliance.

Post on 22.08.2024.

     H/o.                                                                             Sd/-

                                                                              VIJU ABRAHAM
                                                                                   JUDGE


     cks

01-08-2024                         /True Copy/                                          Assistant Registrar