Mary vs Meera K Ias
2024 Latest Caselaw 28032 Ker

Kerala High Court

Mary vs Meera K Ias on 23 September, 2024

Con.Case(C) No.2207/2024                              1/2

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                              THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
                 Monday, the 23rd day of September 2024 / 1st Aswina, 1946
                 CONTEMPT CASE(C) NO. 2207 OF 2024(S) IN WP(C) 31323/2023

   PETITIONER(S)/PETITIONER:


           MARY, AGED 63 YEARS, W/O.JOHN, MANJALY HOUSE,
           PARAKULAM ROAD, ANGAMALY, ERNAKULAM DISTRICT,
           REPRESENTED BY HER POWER OF ATTORNEY HOLDER,
           M.T.KURIACHAN,AGED 57 YEARS, S/O.M.L.THOMAS,
           C 53 23 MANJALY HOUSE,PARAKULAM ROAD, ANGAMALY,
           ERNAKULAM DISTRICT, PIN - 683 572.

         BY ADV. SRI. AVANEESH KOYIKKARA

   RESPONDENT(S)/2ND RESPONDENT:


           MEERA K IAS, REVENUE DIVISIONAL OFFICER, FORT KOCHI,
           REVENUE DIVISIONAL OFFICE, KB JACOB RD, FORT KOCHI,
           ERNAKULAM, PIN - 682 001.

            BY GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   23.09.2024, the court on the same day passed the following:


                                                  ORDER

Learned Government Pleader submits that non-receipt of the Agriculture Officer's report is the reason for not taking a decision as directed in Annexure A1 judgment.

Learned Government Pleader sought for a posting after ten days for reporting compliance.

Post on 07/10/2024.

Sd/- VIJU ABRAHAM JUDGE

23-09-2024 /True Copy/ Assistant Registrar

APPENDIX OF CON.CASE(C) 2207/2024 Annexure A1 A CERTIFIED COPY OF JUDGMENT IN W.P.(C) NO. 31323/2023 DATED 08.11.2023.