Sebastian.V.V vs Jafar Malik
2024 Latest Caselaw 15767 Ker

Kerala High Court

Sebastian.V.V vs Jafar Malik on 6 June, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Con.Case(C) No.1122/2022                         1/2

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                   Thursday, the 6th day of June 2024 / 16th Jyaishta, 1946

                       CONTEMPT CASE(C) NO. 1122 OF 2022(S) IN WP(C) 5944/2020

             PETITIONERS/PETITIONERS IN WPC:

                   1. SEBASTIAN. V.V., AGED 62 YEARS, S/O.VARUTHUTTY, VELLAYIL VEEDU,
                      ELOOKKARA, MUPPATHADAM. P.O., KADUNGALLOOR, ERNAKULAM DISTRICT,
                      PIN - 683 110.
                   2. BEENA SEBASTIAN, AGED 57 YEARS, W/O.SEBASTIAN,    VELLAYIL VEEDU,
                      ELOOKKARA, MUPPATHADAM. P.O., KADUNGALLOOR, ERNAKULAM DISTRICT,
                      PIN - 683 110.

                      BY ADVOCATES M/S. DINESH MATHEW J.MURICKEN, K.A.ABHILASH, NAYANA
                      VARGHESE, VINOD S. PILLAI, AHAMMAD SACHIN K., K.S.SANGEETHA
                      (KOOMBEL), MOHAMMED THAYIB N.M.

             RESPONDENTS/2ND AND 3RD RESPONDENTS IN WPC:


              1.      JAFAR MALIK, DISTRICT COLLECTOR, ERNAKULAM,

                      OFFICE OF DISTRICT COLLECTOR, COLLECTORATE,

                      CIVIL STATION. P.O, KAKKANAD,

                      ERNAKULAM DISTRICT, PIN - 682 030.

              2.      MUSTAFA KAMAL, TAHSILDAR (LAND ACQUISITION),

                      NATIONAL HIGHWAY NO.II, ALUVA. P.O.,

                      ERNAKULAM DISTRICT, PIN - 683 101.

                      ADDL. R3 IMPLEADED

              3.      THE EXECUTIVE ENGINEER, (CORRECTED)

                      PWD ROADS DIVISION, ERNAKULAM.

                      IS SUO MOTU IMPLEADED AS ADDL R3 IN CONT.CASE 1122/2022

                      VIDE ORDER DATED 13/07/2022.

                      THE DESIGNATION OF R3 IS CORRECTED AS

                      'EXECUTIVE ENGINEER, IRRIGATION DEPARTMENT, ERNAKULAM.

                      AS PER ORDER DATED 05/08/2022 IN COC.

                                                                       P.T.O.
 Con.Case(C) No.1122/2022                          2/2




                       ADDL. R4 IMPLEADED

              4.       MR. N.S.K.UMESH I.A.S., DISTRICT COLLECTOR,

                       ERNAKULAM, OFFICE OF DISTRICT COLLECTOR,

                       COLLECTORATE, CIVIL STATION.P.O, KAKKANAD,

                       ERNAKULAM DISTRICT, PIN - 682 030.

                       ADDL. R4 IS IMPLEADED AS PER ORDER DATED 06/06/2024

                       IN IA 2/2024 IN COC 1122/2022.

                       BY GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   06.06.2024, the court on the same day passed the following:


                                               ORDER

Government Pleader seeks another two weeks time saying that the

judgment is being fully complied with, but the only impediment is the

receipt of resources from the Government.

Post on 21/06/2024; on which day, if the directions are fully

complied with, the respondents need not be present but otherwise, they

will remain present.

Sd/- DEVAN RAMACHANDRAN JUDGE

06-06-2024 /True Copy/ Assistant Registrar