Kerala High Court
Kerala Karshaka Samrakshana ... vs Dr. Suresh Babu on 8 December, 2016
Author: Shaji P. Chaly
Bench: Shaji P.Chaly
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
TUESDAY, THE 27TH DAY OF FEBRUARY 2018 / 8TH PHALGUNA, 1939
Con.Case(C).No. 269 of 2018
----------------------------
AGAINST THE JUDGMENT IN WP(C) 6318/2016 DATED 08-12-2016
-------------
PETITIONER/PETITIONER:
----------------------
KERALA KARSHAKA SAMRAKSHANA ASSOCIATION,
REPRESENTED BY ITS CHAIRMAN, N.K.SIVARAMAN,
REG.NO.PKD/CA/262/2012,
KAVASSERY POST, ALATHUR TALUK, PALAKKAD-678 543,
MOB: 9847816442.
BY ADV.SRI.P.BABU KUMAR
RESPONDENT(S)/RESPONDENTS:
--------------------------
1. DR. SURESH BABU, I.A.S.,
AGED ABOUT 52 YEARS, FATHER'S NAME IS NOT KNOWN TO THE
PETITIONER, NOW WORKING AS DISTRICT COLLECTOR,
COLLECTORATE, PALAKKAD-678 001.
2. C.SASIKUMAR,
AGED ABOUT 52 YEARS, FATHER'S NAME IS NOT KNOWN TO THE
PETITIONER,
DIVISIONAL FOREST OFFICER, DIVISIONAL FOREST OFFICE,
NENMARA P.O., PALAKKAD-678 508.
3. SUMATHY, AGED ABOUT 48 YEARS,
FATHER'S NAME IS NOT KNOWN TO THE PETITIONER,
SPECIAL TAHSILDAR, CHARGE OF THE AUTHORISED OFFICER,
LAND TRIBUNAL, MINI CIVIL STATION, OTTAPALAM P.O.,
PALAKKAD-679 101.
4. SUNIL MATHES,
AGED ABOUT 54 YEARS,
FATHER'S NAME IS NOT KNOWN TO THE PETITIONER,
THE ADDL.TAHSILDAR, TALUK OFFICE,
ALATHUR P.O., PALAKKAD-678 543.
5. SUNIL JOSEPH,
AGED ABOUT 50 YEARS,
FATHER'S NAME IS NOT KNOWN TO THE PETITIONER,
DIRECTOR, FOREST MINI SURVEY,
MANTHOTTAM, ARAKKINAR P.O., KOZHIKODE-673 028.
BY GOVERNMENT PLEADER SRI MOHAMMED ANZAR.K.J
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 27-02-2018,THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
K.V.
Con.Case(C).No. 269 of 2018
---------------------------
APPENDIX
PETITIONERS ANNEXURES:
----------------------
A1: CERTIFIED COPY OF THE JUDGMENT IN WPC NO.6318/2016 DATED 8/12/2016 OF THE
HON'BLE HIGH COURT OF KERALA.
A2: TRUE COPY OF THE NOTICE DATED 18.12.2017.
A3: TRUE COPY OF THE LETTER DATED 3.1.2018.
RESPONDENTS ANNEXURES: NIL
---------------------
/TRUE COPY/
K.V. P.S.TO JUDGE
8.03.2018
SHAJI P. CHALY, J.
---------------------------------------
Cont. of Court Case (C). No. 269 OF 2018
----------------------------------------
Dated this the 27th day of February, 2018
JUDGMENT
This contempt case is filed by the petitioner complaining that the direction contained in the judgment in W.P.(C). No. 6318/2016 dated 08.12.2016 is not complied with by the respondents. However, fact remains, as sought for by the respondents, the time period provided in the judgment is extended by a period of three months from 31.01.2018. Therefore, since the time is extended, the contempt of court case cannot have any legal sustenance at this point of time.
The contempt of court case is closed, however leaving open the liberty of the petitioner to resurrect the same, if situation warrants.
sd/-
SHAJI P. CHALY JUDGE DCS //True Copy// P.A. to Judge