A.J.Varghese vs P.V.Manoharan

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     WEDNESDAY, THE 8TH DAY OF JUNE 2022 / 18TH JYAISHTA, 1944
                        CON.CASE(C) NO. 794 OF 2022
    AGAINST THE JUDGMENT IN WP(C) 25303/2021 DATED 29.11.2021
PETITIONER/PETITIONER:

             A.J.VARGHESE, AGED 54 YEARS, S/O. JOSEPH,
             ADAVICHIRA, PALLIKKACHIRA P.O.,
             PIN -686537, PIN - 686537

             BY ADVS.
             P.HARIDAS
             BIJU HARIHARAN
             SHIJIMOL M.MATHEW
             P.C.SHIJIN
             RISHIKESH HARIDAS
RESPONDENTS/RESPONDENTS 9,6 & 8:

    1        P.V.MANOHARAN, AGED 61 YEARS, S/O K.K.VASU,
             RESIDING AT PATTAPURAYIDATHIL, ANIKKAD VILLAGE,
             MALLAPPALLY TALUK, PATHANAMTHITTA DISTRICT,
             PIN-689585, PIN - 689585

    2        SHALINI MATHEW, AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER PRESENTLY WORKING AS THE ASSISTANT EXECUTIVE
             ENGINEER, ROADS SUB DIVISION MALLAPPALLY, OFFICE OF THE
             ASSISTANT EXECUTIVE ENGINEER, MALLAPPALLY, PUBLIC WORKS
             DEPARTMENT (ROADS), PATHANAMTHITTA DISTRICT,
             PIN-689645

    3        RAJESH KUMAR, AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER PRESENTLY WORKING AS THE SECRETARY,
             MALLAPPALLY GRAMA PANCHAYATH, MALLAPPALLY WEST.P.O.,
             PATHANAMTHITTA DISTRICT. PIN- 689585, PIN - 689585

             BY ADVS.
             SWAPNA VIJAYAN
             OMANAKUTTAN T.N.
             HARI KRISHNAN K.
             RESMI THOMAS - GP
     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 08.06.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 COC 794/22
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                           JUDGMENT

When this matter was called today, both the learned Government Pleader - Smt.Resmi Thomas and the learned Standing Counsel for the 3 rd respondent - Smt.Swapna Vijayan, submitted that every direction in the judgment has been complied with.

I, therefore, close this Contempt Case, recording the afore submissions; however, leaving liberty to the petitioner to seek a rehearing, if it is found to be not accurate, in future.

Sd/-

RR                                        DEVAN RAMACHANDRAN
                                                JUDGE
 COC 794/22
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APPENDIX OF CON.CASE(C) 794/2022 PETITIONER ANNEXURES Annexure1 CERTIFIED COPY OF THE JUDGMENT DATED 29.11.2021 IN WP(C) NO.25303/2021 OF THIS HONOURABLE COURT.

Annexure2 TRUE COPY OF THE ADVOCATE NOTICE ISSUED BY THE PETITIONER TO THE 3RD RESPONDENT DATED 5.3.2022 Annexure3 TRUE COPY OF THE REPLY NOTICE ISSUED BY THE 3RD RESPONDENT TO THE PETITIONERS COUNSEL DATED 7.3.2022