AUGUSTIN Vs. UMEER P MUHAMMED

JUDGEMENT

(1.) AS instructed by the learned Government Pleader, respondent who is now the Land Tribunal at Thripunithura has appeared in person.

(2.) ACCORDING to the petitioner who is the legal representative of the kudikidappukaran, the respondent has committed contempt by not complying with the directions in Annexures-A3, A6 and A10, judgments.

(3.) THE son of the kudikidappukaran (petitioner) again came to this Court complaining of contempt of earlier directions of this Court by filing Cont. Case (C) No.1153 of 2011. That petition was disposed of by Annexure-A10, judgment dated 04.11.2011. This Court reminded the Tribunal of the earlier directions (referred above) and directed the Tribunal to expedite the proceedings and dispose of O.A.No.99 of 1998 (application for shifting of the kudikidappu).