K K SADANANDAN Vs. M BEENA

JUDGEMENT

(1.) HEARD the learned counsel for petitioner and the learned Government Pleader.

(2.) EVEN though petitioner has alleged non-compliance of judgment while issuing order by the Collector and inspection report by the RDO, I do not think it is a fit case to initiate contempt against the respondents. Contempt petition is accordingly closed leaving freedom to the petitioner to challenge the order passed pursuant to the judgment in the writ petition and ask for appropriate relief. Issue photocopy today itself.