NALINIKUTTY AMMA Vs. MINI ANTONY

JUDGEMENT

(1.) BY Annexure II judgment in WP(C) No. 23249/07, this Court ordered implementation of Annexure I order, which was marked in that writ petition as Ext.P11. That order of the District Collector passed in a revision filed under the Kerala Land Conservancy Act directed eviction of the party respondents in the writ petition from the puramboke pathway in Sy.No.112/3 of Vazhappally West Village. It is complaining of disobedience of the aforesaid direction, this contempt petition has been filed.

(2.) IRRESPECTIVE of the contention of the learned Government Pleader appearing for the respondents that the contempt petition is barred by limitation and therefore is not maintainable, in the affidavit filed by the 1st respondent, it is stated thus:

(3.) I also record the submission made by the learned Government Pleader that a copy of the sketch will be given to the counsel for the petitioners.