Dr. Sunny Kuriyan vs Meera Ias
2024 Latest Caselaw 30743 Ker

Kerala High Court

Dr. Sunny Kuriyan vs Meera Ias on 30 October, 2024

Author: P.V. Kunhikrishnan

Bench: P.V.Kunhikrishnan

CON.CASE(C) NO. 2687 OF 2024         1




                                                     2024:KER:81063
                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                   PRESENT

             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN

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

                         CON.CASE(C) NO. 2687 OF 2024

          AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.10195 OF

2024 OF HIGH COURT OF KERALA

PETITIONER/S:

      1        DR. SUNNY KURIYAN
               AGED 64 YEARS
               S/O KURIAN FRANCIS, SUJATHA BUNGLAV, THOTTUMUGHAM,
               ALUVA P.O., PIN - 683105

      2        SAJAN KURIYAN
               AGED 59 YEARS
               S/O KURIAN FRANCIS, SUJATHA BUNGLAV, THOTTUMUGHAM,
               ALUVA P.O., PIN - 683105


               BY ADV T.K.AJITHKUMAR (VALATH)
RESPONDENT/S:
          MEERA IAS
          AGED 30 YEARS
          D/O FATHERS NAME NOT KNOWN TO THE PETITIONER,
          REVENUE DIVISIONAL OFFICER, REVENUE DIVISIONAL
          OFFICE, FORT KOCHI, PIN - 682001


OTHER PRESENT:
          SRI.RENJITH.T.R, SR.GP
     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 30.10.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 2687 OF 2024         2




                                                       2024:KER:81063



                     P.V. KUNHIKRISHNAN, J
                  --------------------------------------
                 Cont. Case (C) No. 2687 of 2024
                                     in
                    W.P.(C.) No. 10195 of 2024
                   --------------------------------------
             Dated this the 30th day of October, 2024



                                 JUDGMENT

This contempt case is filed alleging violation of the

directions in the judgment dated 14.03.2024 in W.P.(C.) No.

10195/2024. The Government Pleader, after getting

instructions, submitted that the 3 rd respondent-Agricultural

Officer recommended for KSREC report and therefore, the 1 st

respondent informed the petitioners to take necessary steps

for submitting application for KSREC report on 17.10.2024

through online site. The petitioners can take necessary steps

and immediately after getting the KSREC report, the 1 st

respondent will comply direction No.2 in the judgment passed

2024:KER:81063 by this Court.

With the above observation, this contempt case is closed,

with liberty to re-open it, if there is any further violation.

Sd/-

P.V.KUNHIKRISHNAN JUDGE SKS

2024:KER:81063 APPENDIX OF CON.CASE(C) 2687/2024

PETITIONER ANNEXURES

Annexure 1 THE CERTIFIED COPY OF THE JUDGMENT IN WP(C)NO.10195/2024 DATED 14-3-2024

Annexure 2 THE TRUE PHOTO COPY OF THE RECEIPT DATED 8-4-2024

Annexure 3 THE TRUE PRINTOUT OF THE RELEVANT PAGE OF THE ONLINE SITE OF THE RESPONDENT