Kerala High Court
Gospel For Asia vs Susamma Thomas on 6 January, 2012
Author: Thottathil B.Radhakrishnan
Bench: Thottathil B.Radhakrishnan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR.JUSTICE THOTTATHIL B.RADHAKRISHNAN
&
THE HONOURABLE MR. JUSTICE A.V.RAMAKRISHNA PILLAI
MONDAY,THE 9TH DAY OF SEPTEMBER 2013/18TH BHADRA, 1935
Con.Case(C).No. 579 of 2012 (S)
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(AGAINST THE ORDER/JUDGMENT IN RP.NO. 676/2011 DATED 6/1/2012)
(AGAINST THE ORDER/JUDGMENT IN WP(C).NO. 32628/2007 DATED 30/6/2011)
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PETITIONER/PETITIONER :
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GOSPEL FOR ASIA,
THIRUVALLA, REPRESENTED BY MOST REV.DR.K.P.YOHANNAN,
METROPOLITAN BISHOP, BELIEVERS CHURCH,
THROUGH HIS POWER OF ATTORNEY HOLDER JACOB POTHEN,
S/O.T.K.POTHEN, AGED 53 YEARS, GENERAL ADMINISTRATOR,
GOSPEL FOR ASIA, MANJADI P.O., THIRUVALLA.
BY SRI.R.D.SHENOY,SENIOR ADVOCATE
ADVS. SMT.S.SIKKY
SMT.LIJI KUTTAPPAN
SRI.P.HARIDAS
SRI.CHERIAN GEE VARGHESE
RESPONDENT/5TH RESPONDENT :
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SUSAMMA THOMAS,AGED ABOUT 52 YEARS,
HUSBAND'S/FATHER'S NAME NOT KNOWN,
WORKING AS ADDITIONAL TAHSILDAR,
KANJIRAPPALLY-686 507.
BY SPL GOVERNMENT PLEADER (REVENUE) SMT. SUSHEELA R. BHAT
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 07-03-2013, THE COURT ON 09-09-2013 DELIVERED THE FOLLOWING:
sts
COC.NO.579/2012
APPENDIX
PETITIONER'S ANNEXURES:
ANNEX 1 COPY OF THE COMMON JUDGEMENT IN WP(C)NO.32628/2007 AND
CONNECTED CASES DATED 30/6/2011 PASSED BY THIS HONOURABLE
COURT.
ANNEX II COPY OF THE COMMON JUDGEMENT DATED 6/1/2012 IN
R.P.NO.676/2011 IN WP(C)NO.32628/2007 AND CONNECTED REVIEW
PETITION.
ANNEX III COPY OF THE JUDGEMENT DATED 30/5/2008 IN WP(C)NO.738 OF 2008
ANNEX IV COPY OF THE NOTICE DATED 19/3/2012 ISSUED BY THE
RESPONDENT
ANNEX IV(A) COPY OF THE ENGLISH TRANSLATION OF ANNEXURE-IV
ANNEX V COPY OF THE NOTICE DATED 19/3/2012 ISSUED BY THE RESPONDENT
ANNEX V(A) COPY OF THE ENGLISH TRANSLATION OF ANNEXURE-V
ANNEX VI COPY OF THE GOVERNMENT CIRCULAR DATED 12/3/2012
RESPONDENT'S ANNEXURES:
ANNEX 1 COPY OF THE AFFIDAVIT FILED IN WP(C)NO.20812/2010
/TRUE COPY/
P.A.TO.JUDGE
sts
Thottathil B.Radhakrishnan
&
A.V.Ramakrishna Pillai, JJ.
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Contempt Case(Civil).No.579 of 2012-S
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Dated this the 9th day of September, 2013
ORDER
Thottathil B.Radhakrishnan, J. The defence set up by the respondent to this application for initiating action under the Contempt of Courts Act is the stand taken by the Government in OP(C).No.3508 of 2011. That original petition by the State of Kerala has been dismissed today vide separate judgment. The other plea is that the Government is initiating appropriate steps to protect the land and to resume all illegally possessed lands. Such omnibus contentions are no answer to the alleged disobedience of the clear directions contained in the judgment on the basis of which this contempt of court case is filed. The respondent is, therefore, granted 45 days' time to comply with COC.579/12 -: 2 :- directions and report compliance. Post for further affidavit on 30.10.2013. If affidavit is not filed on that date, the respondent shall be present in person.
Thottathil B.Radhakrishnan Judge A.V.Ramakrishna Pillai Judge Sha/