Baiju.S vs Anu Kumari Ias
2024 Latest Caselaw 29981 Ker

Kerala High Court

Baiju.S vs Anu Kumari Ias on 22 October, 2024

                                                           2024:KER:78322
Con. Case(C) No.2301 of 2024      :1:



                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                 THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
    TUESDAY, THE 22ND DAY OF OCTOBER 2024 / 30TH ASWINA, 1946
                        CON.CASE(C) NO. 2301 OF 2024
         IN WP(C) NO.10383 OF 2024 OF HIGH COURT OF KERALA

PETITIONER:

              BAIJU.S
              AGED 47 YEARS
              S/O LATE. SREEDHARAN NADAR, KALLUVILAKATHU VEEDU,
              MUDAVOORPARA, BALARAMAPURAM.P.O,
              THIRUVANANTHAPURAM, PIN - 695501


              BY ADV THIRUMALA P.K.MANI
RESPONDENT:

              ANU KUMARI IAS
              (AGE AND FATHERS NAME NOT KNOWN) DISTRICT COLLECTOR
              THIRUVANANTHAPURAM, COLLECTORATE,
              KUDAPPANAKUNNU.P.O., THIRUVANANTHAPURAM,
              PIN - 695043



OTHER PRESENT:

              SRI. S.UNNIKRISHNAN, GP


       THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.10.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                                        2024:KER:78322
Con. Case(C) No.2301 of 2024    :2:



                           VIJU ABRAHAM, J.
         --     -- -- -- -- -- -- -- -- -- -- -- --
                    Con. Case(C) No.2301 of 2024
         --     -- -- -- -- -- -- -- -- -- -- -- --
                 Dated this the 22nd day of October 2024

                               JUDGMENT

The learned Government Pleader upon instructions submitted

that the amount has been deposited as directed in Annexure A1

judgment. The learned counsel for the petitioner submits that the

whole amount has not been deposited.

If the petitioner has any grievance regarding the amount

deposited, he can raise his objection before the Execution Court.

Reserving that right, the Contempt of Court Case is closed.

Sd/-

VIJU ABRAHAM JUDGE sm/ 2024:KER:78322

APPENDIX OF CON.CASE(C) 2301/2024

PETITIONER ANNEXURES

Annexure A1 TRUE CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO. 10383 OF 2024 DATED 31.05.2024 PASSED BY THE HON'BLE HIGH COURT OF KERALA

Annexure A2 TRUE PHOTOCOPY OF THE DECREE IN LAR NO.31/2018 PASSED BY THE LAND ACQUISITION REHABILITATION AND RE-SETTLEMENT AUTHORITY, THIRUVANANTHA PURAM (2ND ADD. DISTRICT COURT, THIRUVANANTHAPURAM)

Annexure A3 TRUE PHOTOCOPY OF THE EP NO. 13/2024 FILED BY THE PETITIONER TO EXECUTE THE

Annexure A4 TRUE PHOTOCOPY OF THE COUNTER AFFIDAVIT DATED 28.05.2024 FILED IN WP(C)

Annexure A5 TRUE PHOTOCOPY OF THE ORDER DATED 10.07.2024 PASSED BY THE SPECIAL TEHASILDHAR LA INTERNATIONAL AIRPORT CIVIL STATION KUDAPANAKKUNNU