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K. Ouseppachan vs K.P. Deepa
2024 Latest Caselaw 27769 Ker

Citation : 2024 Latest Caselaw 27769 Ker
Judgement Date : 13 September, 2024

Kerala High Court

K. Ouseppachan vs K.P. Deepa on 13 September, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
         Friday, the 13th day of September 2024 / 22nd Bhadra, 1946
           CONTEMPT CASE(C) NO. 2379 OF 2024(S) IN WP(C) 11546/2024

  PETITIONER/PETITIONER:


         K. OUSEPPACHAN, AGED 67 YEARS, S/O MATHAI,

         KOTTANNOOR HOUSE (CHINGAMKUNNATHU), VALAVOOR P.O,

         PALA, KOTTAYAM DISTRICT, PIN - 686 635.

      BY ADVOCATES M/S. P.K. SOYUZ & E.V. BABYCHAN

  RESPONDENT/RESPONDENT NO.1:


         K.P. DEEPA, THE REVENUE DIVISIONAL OFFICER,

         PALA RDO OFFICE, MINI CIVIL STATION, PALA,

         KOTTAYAM DISTRICT, PIN - 686 575.

         BY GOVERNMENT PLEADER


     This Contempt of court case (civil) having come up for orders on

13.09.2024, the court on the same day passed the following:

                                               P.T.O.
                                 P.V.KUNHIKRISHNAN, J.
                              --------------------------------
                           Contempt Case No.2379 of 2024
                       ----------------------------------------------
                      Dated this the 13th day of September, 2024


                                      ORDER

It is submitted that, as directed by this Court in the

judgment dated 21.03.2024 in W.P.(C) No.11546/2024, the

Agricultural Officer submitted the report to the respondent on

22.04.2024. If that be the case, the respondent has to pass

necessary orders within two months. But no orders are

passed as on today.

2. I am of the prima facie opinion that the respondent

committed contempt. Therefore, the respondent shall appear

before this Court through video conferencing on 30.09.2024.

In the meanwhile, if the directions are complied with or if the

judgment is varied or modified, the appearance is dispensed

with.

Post on 30.09.2024.

Issue a copy of this order to the Government Pleader

who will communicate the same to the respondent.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM

13-09-2024 /True Copy/ Assistant Registrar

 
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