M/S. Locus Constructions Private ... vs K. Meera
2024 Latest Caselaw 14404 Ker

Kerala High Court

M/S. Locus Constructions Private ... vs K. Meera on 31 May, 2024

Con.Case(C) No.847/2024                     1/3

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                           THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
                  Friday, the 31st day of May 2024 / 10th Jyaishta, 1946
                 CONTEMPT CASE(C) NO. 847 OF 2024(S) IN WP(C) 39015/2023

   PETITIONER/WRIT PETITIONER:


           M/S. LOCUS CONSTRUCTIONS PRIVATE LIMITED,
           REPRESENTED BY ITS DIRECTOR NAVAS MEERAN,
           401B, NIRANJAN BUILDING, 99 MARINE DRIVE,
           MAHARASHTRA, MUMBAI, PIN - 400 020.

         BY ADVOCATE SMT.C.K.SHERIN

   RESPONDENT/1ST RESPONDENT IN THE WRIT PETITION:


           K. MEERA, REVENUE DIVISIONAL OFFICER,
           REVENUE DIVISIONAL OFFICE, FORT KOCHI,
           ERNAKULAM, PIN - 682 001.

            BY GOVERNMENT PLEADER

        This Contempt of court case (civil) having come up for orders on
   31.05.2024, the court on the same day passed the following:



                                                                     P.T.O.
 Con.Case(C) No.847/2024                      2/3




                                     VIJU ABRAHAM,J
                                  --------------------
                              Cont. Case(C).No.847 of 2024
                            --------------------------------
                          Dated this the 31st day of May, 2024

                                                 ORDER

When the matter was taken up for

consideration, it is reported that the direction

in the judgment has not been complied with. It is

seen that inspite of several adjournments sought

for reporting compliance, the directions has not

been complied with yet.

Post on 21.06.2024 as last chance. If the

direction in Annexure-A1 judgment is not complied

and reported to the court on or before the next

posting date, the respondent shall be personally

present before this Court to answer the charges of

contempt.

Sd/-

VIJU ABRAHAM, JUDGE pm

31-05-2024 /True Copy/ Deputy Registrar

APPENDIX OF CON.CASE(C) 847/2024 Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 22/12/2023 IN WPC 39015/2023.

31-05-2024 /True Copy/ Deputy Registrar