P.N.BHASKARAN Vs. ANU KUMARI

JUDGEMENT

(1.) This Contempt of Case has been filed alleging that in spite of the specific directions of this Court, no orders have been issued by the respondent on the application preferred by the petitioners under Section 27A of the Kerala Conservation of Paddy Land and Wetland Act, 2008 (Paddy Land Act for short).

(2.) When this Contempt Case was pending, the learned Senior Government Pleader - Sri.M.V.Anandan, filed a Memo dated 06.03.2020, enclosing an order issued by the respondent on 04.03.2020 and he submits that the directions in the judgment have been complied with.

(3.) However, Sri.B.Mohan Lal, learned counsel appearing for the petitioners, vehemently submits that the order dated 04.03.2020 can never be seen to be in compliance of the directions of this Court and that it has been issued merely to get over the rigour of this Contempt Case; and he further pointed out that in the said order, it is not even mentioned that his clients had been heard. He asserted that his clients have never been given an opportunity of being heard in spite of the directions in the judgment and thus prays that further proceedings in this Con.Case(C).No.161 OF 2020 IN WP(C). 26491/2019 case be taken forward.