S. Raveendranath Pai vs Dr. L. Chandrasekharan
2024 Latest Caselaw 13641 Ker

Kerala High Court

S. Raveendranath Pai vs Dr. L. Chandrasekharan on 27 May, 2024

Author: V.G.Arun

Bench: V.G.Arun

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                    THE HONOURABLE MR.JUSTICE V.G.ARUN
           Monday, the 27th day of May 2024 / 6th Jyaishta, 1946
          CONTEMPT CASE(C) NO. 478 OF 2024(S) IN WP(C) 14705/2022

PETITIONERS/PETITIONERS:


  1. S. RAVEENDRANATH PAI, AGED 84 YEARS, S/O.LATE R.SREENIVASA PAI,
     RESIDING AT SREENIVAS, PALLIKUNNU ROAD, THALASSERY, KANNUR DISTRICT,
     PIN - 670 101.
  2. R. NARENDRANATH PAI, AGED 59 YEARS, S/O.RAVEENDRANATH PAI, RESIDING
     AT SREENIVAS, PALLIKUNNU ROAD, THALASSERY, KANNUR DISTRICT, PIN -
     670 101.
  3. R. VASANTH PAI, AGED 58 YEARS, S/O.RAVEENDRANATH PAI, RESIDING AT
     SREENIVAS, PALLIKUNNU ROAD, THALASSERY, KANNUR DISTRICT, PIN - 670
     101.

   BY ADVS. M/S. BABU JOSEPH KURUVATHAZHA, ARCHANA K.S., MOHAMMED SHAFI.K &
   NOEL EALIAS

RESPONDENT/2ND RESPONDENT:


     DR. L.CHANDRASEKHARAN, WORKING AS CUSTODIAN OF
     ECOLOGICALLY FRAGILE LANDS, FOREST HEADQUARTERS,
     VAZHUTHACAUD, THIRUVANANTHAPURAM, PIN - 695 014.

    BY GOVERNMENT PLEADER

     This Contempt of court case (civil) having come up for orders on
27.05.2024, the court on the same day passed the following:

                                               P.T.O.
                                 V.G.ARUN, J.
                     ============================
                    Cont. Case (C) No.478 of 2024
                      ---------------------------
                Dated this the 27th day of May, 2024


                                   ORDER

Learned Special Government Pleader seeks

adjournment stating that a review petition is

filed before the Honourable Supreme Court. The

mere filing of a review petition is no reason for

the respondent to delay compliance of the

judgment. Even then, acceding to the request made

by the learned Special Government Pleader, this

matter is posted on 15.07.2024, making it clear

that in the absence of either an order in the

review petition or restoration of the property,

this Court will be compelled to initiate

proceedings for contempt against the respondent.

Sd/-

V.G.ARUN JUDGE Scl/

27-05-2024 /True Copy/ Deputy Registrar