Lisha K.V vs Muhammed Shafeeq Ias
2024 Latest Caselaw 8873 Ker

Kerala High Court

Lisha K.V vs Muhammed Shafeeq Ias on 27 March, 2024

Con.Case(C) No.830/2024                     1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
                Wednesday, the 27th day of March 2024 / 7th Chaithra, 1946
                 CONTEMPT CASE(C) NO. 830 OF 2024(S) IN WP(C) 42679/2023

   PETITIONER/PETITIONER:


           LISHA K.V, AGED 42 YEARS, D/O. VELAYUDHAN,
           KANKA HOUSE, THOYAKKAVU P.O, VENKIDANGU,
           KUNDALIYUR, THRISSUR DISTRICT, PIN - 680 513.

         BY ADV. SRI. BINIYAMIN K.S.

   RESPONDENT/2ND RESPONDENT:


           MUHAMMED SHAFEEQ IAS, THE REVENUE DIVISIONAL OFFICER,
           THRISSUR REVENUE DIVISIONAL OFFICE, CIVIL STATION,
           CIVIL LINE ROAD, AYYANTHOLE, THRISSUR DISTRICT,
           PIN - 680 003.

            BY GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   27.03.2024, the court on the same day passed the following:

                                                             P.T.O.
 Con.Case(C) No.830/2024                     2/3




                                     VIJU ABRAHAM, J.
                    --    -- -- -- -- -- -- -- -- -- -- -- --
                               Con. Case (C) No.830 of 2024
                    --    -- -- -- -- -- -- -- -- -- -- -- --
                            Dated this the 27th day of March, 2024

                                           ORDER

This Court has issued directions as per Annexure A1

judgment to consider Form-6 application submitted by the

petitioner at the earliest and fixed a time limit of two months,

taking note of the serious health condition of the petitioner and it

is specifically noted in the judgment that the said direction was

issued specifically taking note of the difficulties pointed out by the

petitioner.

2. In spite of the said direction issued by this Court, orders

have not been passed despite delay of almost 3 months and that

no petition seeking extension is seen filed in the writ petition.

I am granting one more chance to the respondent to comply

with the directions to avoid the contempt. Post on 05.04.2024. If

orders are not passed as directed in the judgment, the respondent

shall be present before this Court to answer the charges of

contempt.

Sd/-

VIJU ABRAHAM JUDGE sm/

27-03-2024 /True Copy/ Deputy Registrar

APPENDIX OF CON.CASE(C) 830/2024 Annexure-A1 CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.

42679/2023 DATED 19.12.2023.

27-03-2024 /True Copy/ Deputy Registrar