B.Bhageerathi Amma vs Raju Narayana Swami
2024 Latest Caselaw 30688 Ker

Kerala High Court

B.Bhageerathi Amma vs Raju Narayana Swami on 30 October, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

                                                  2024:KER:81016
Cont. Case (C) No.897 of 2016
                                   1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

WEDNESDAY, THE 30TH DAY OF OCTOBER 2024 / 8TH KARTHIKA, 1946

                    CON.CASE(C) NO. 897 OF 2016

         AGAINST THE JUDGMENT DATED 16.09.2015 IN WPC NO.38633

OF 2010 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:

            B.BHAGEERATHI AMMA, W/O RAVINDRAKURUP, RAVI
            VILAS, PULIYOORKONAM.P.O, MADAVOOR PALLICKAL,
            THIRUVANANTHAPURAM-695 604.


            BY ADV SRI.C.R.SIVAKUMAR


RESPONDENTS:

     1      RAJU NARAYANA SWAMI, FATHER'S NAME NOT KNOWN TO
            THE PETITIONER,WORKING AS THE SECRETARY TO STATE
            OF
            KERALA,AGRICULTURE(NCA)DEPARTMENT,SECRETARIAT,THI
            RUVANANTHAPURAM.

 ADDL.R2 P.L. VIJAYAKUMAR, S/O PEETHAMBARA KURUP, NANMA,
         PULIYOORKONAM P.O., MADAVOOR-PALLICKAL,
         TRIVANDRUM DISTRICT, PIN-695 604.

            ADDL.R2 IS IMPLEADED VIDE ORDERS DATED 10.11.2016
            IN I.A. NO.548 OF 2016.

 ADDL.R3 DR.ASWATHY SREENIVAS, THE REVENUE DIVISIONAL
         OFFICER, OFFICE OF THE REVENUE DIVISIONAL
         OFFICER, THIRUVANANTHAPURAM., PIN -695 043.

            ADDL.R3 IS IMPLEADED AS PER ORDER DATED
            16.11.2022 IN IA 2/22 IN COC 897/2016
                                                    2024:KER:81016
Cont. Case (C) No.897 of 2016
                                2



 ADDL.R4 P.L.SUJA, D/O PEETHAMBARAKURUP NANMA,
         PULIYOORKONAM PO MADAVOOR PALLICKAL ,
         THIRUVANANTHAPURAM, PIN - 695 643

            ADDL.R4 IS IMPLEADED AS PER ORDER DATED
            14.12.2022 IN IA 4/22 IN COC 897/2016.


            BY ADVS.
            GOVERNMENT PLEADER
            ADVOCATE GENERAL OFFICE KERALA
            SRI.ANIL K.NAIR
            SRI.AYYAPPAN SANKAR
            SRI.KULATHUR S.V. PREMAKUMARAN NAIR



      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION    ON   30.10.2024,   THE   COURT   ON   THE   SAME   DAY
DELIVERED THE FOLLOWING:
                                               2024:KER:81016
Cont. Case (C) No.897 of 2016
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                      JUDGMENT

The directions in the Judgment dated 16.09.2015 in

W.P. (C) No.38633 of 2010 are complied with. Accordingly, the

Contempt Case is closed.

Sd/-

A.MUHAMED MUSTAQUE JUDGE PR 2024:KER:81016

APPENDIX OF CON.CASE(C) 897/2016

PETITIONER ANNEXURES

Annexure A1 MEMO OF CHARGE

Annexure A2 THE TRUE COPY OF THE DETAILED GUIDELINES SUBMITTED BY THE PETITIONER DATED 05/12/2022

RESPONDENT ANNEXURES

Annexure R3(a) True copy of the proceedings issued to the 2nd respondent and the Secretary of Madavoor Panchayath