K.C.C Buildcon Private Limited vs Smt. Tinku Biswas, I.A.S
2024 Latest Caselaw 4955 Ker

Kerala High Court

K.C.C Buildcon Private Limited vs Smt. Tinku Biswas, I.A.S on 9 February, 2024

Author: N.Nagaresh

Bench: N.Nagaresh

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                    THE HONOURABLE MR.JUSTICE N.NAGARESH
           Friday, the 9th day of February 2024 / 20th Magha, 1945

           CONTEMPT CASE(C) NO. 2614 OF 2023(S) IN WP(C) 21017/2023


PETITIONER/WRIT PETITIONER:


      K.C.C BUILDCON PRIVATE LIMITED, BU-5, SFS FLATS,

       OUTER RING ROAD, PITAMPURA, DELHI

      (REPRESENTED BY ITS AUTHORIZED SIGNATORY

      MR.VELLIMATTOM KESAVAN SACHITH, AGED 59 YEARS,

      S/O. V.R.KESAVAN), PIN - 110 034.

     BY ADVOCATE SMT. NAZRIN BANU

RESPONDENTS/1ST RESPONDENT:


1.   SMT. TINKU BISWAS, I.A.S. SECRETARY TO GOVERNMENT,

     DEPARTMENT OF REVENUE, GOVERNMENT OF KERALA,

     THIRUVANANTHAPURAM., PIN - 695 001.

     ADDITIONAL R2 IMPLEADED

2.   DR.B.ASOK, SECRETARY TO THE AGRICULTURAL DEPARTMENT,

     GOVERNMENT OF KERALA, THIRUVANANTHAPURAM.

     ADDL.R2 IS SUO MOTU IMPLEADED AS PER ORDER

     DATED 19/01/2024 IN COC 2614/2023.

      BY GOVERNMENT PLEADER


     This Contempt of court case (civil) having come up for orders on
09.02.2024, the court on the same day passed the following:

                                                  P.T.O.
                                   N.NAGARESH, J.
                        ------------------------------------------------
                          Con.Case(C) No.2614 of 2023
                      -------------------------------------------------
                     Dated this the 9th day of February, 2024


                                        ORDER

In spite of efflux of long time, the 2 nd respondent has not

complied with the directions contained in the judgment dated

05.10.2023 in W.P.(C) No.21017 of 2023.

Post on 26.02.2024, on which date the 2nd respondent shall

file a report of compliance, failing which the 2 nd respondent shall

appear before this Court in person to answer contempt charges.

Sd/-

N.NAGARESH JUDGE hmh

09-02-2024 /True Copy/ Deputy Registrar