Geetha S. Pillai vs Moby. J
2024 Latest Caselaw 27903 Ker

Kerala High Court

Geetha S. Pillai vs Moby. J 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. 2273 OF 2024(S) IN WP(C) 6709/2024

  PETITIONER/PETITIONER:


         GEETHA S. PILLAI, AGED 63 YEARS,   W/O. SADASIVAN PILLAI (LATE),

         KANNANKARA PUTHEN VEEDU, VTC PANDANADU, CHENGANNUR,

         KEEZHUVANMAZHIMURI, ALAPPUZHA, PIN - 689 506.

      BY ADVS. M/S. FARHANA K.H. & MUHASIN K.M.

  RESPONDENT/R2 & R4 IN WP(C):


    1. MOBY. J. , THE SUB COLLECTOR/REVENUE DIVISIONAL OFFICER,
       CHENGANNUR REVENUE DIVISIONAL OFFICE, MAVELIKKARA - KOZHENCHERY
       ROAD, CHENGANNUR, ALAPPUZHA, PIN - 689 121.
    2. ARCHANA, THE AGRICULTURAL OFFICER, PANDANAD KRISHI BHAVAN,
       PULIYOOR, CHENGANNUR, ALAPPUZHA, PIN - 689 510.

         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.2273 of 2024
                       ----------------------------------------------
                      Dated this the 13th day of September, 2024


                                      ORDER

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

judgment dated 22.02.2024 in W.P.(C) No.6709/2024, the

Agricultural Officer already submitted the report to the

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

necessary orders. 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