CONFIDENT PROJECTS INDIA PVT. LIMITED Vs. PRIYANKA.G

JUDGEMENT

(1.) This contempt case has been filed alleging that in spite of the directions in the judgment dated 13/12/2019, the respondent has not issued necessary orders under Clause 6 of the Kerala Land Utilization Order.

(2.) However, the learned Senior Government Pleader has filed a memo, dated 10/08/2020, producing an order of the Revenue Divisional Officer, dated 07/08/2020; and prayed that since the compliance of the directions in the judgment has been thus complete, this contempt case be closed.

(3.) However, Shri.S.Shanavas Khan, learned counsel appearing or the petitioner, vehemently pointed out that the contents of the order now produced by the learned Senior Government Pleader are wholly contrary to Clause 6 of the Kerala Land Utilization Order; and that even though the land in question has been assessed as a commercial and residential one under the Kerala Stamp Act by the very same Authority, the respondent has still refused to grant permission under Clause 6 of the Kerala Land Utilization Order, solely citing the reason that this land is required to be kept vacant, so as to control flooding in the city of Kozhikode.