Ampily Krishnan vs Bindhu Jayakumar
2021 Latest Caselaw 11165 Ker

COC No.634/2021                      1

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

                  THE HONOURABLE MR. JUSTICE SUNIL THOMAS

   WEDNESDAY, THE 07TH DAY OF APRIL 2021 / 17TH CHAITHRA, 1943

           Con.Case(C).No.634 OF 2021 IN WP(C). 830/2021

  (ORDER/JUDGMENT IN WP(C) 830/2021(C) OF HIGH COURT OF KERALA)


PETITIONERS:

       1          AMPILY KRISHNAN
                  AGED 39 YEARS
                  W/O.PRAMOD KUMAR, RESIDING AT VISWABHARATHY,
                  THIRUMOOLAPURAM P.O., THIRUVALLA, PATHANAMTHITTA
                  DISTRICT - 689 115.

       2          ANNAMMA BEHANAN,
                  AGED 68 YEARS
                  W/O.BEHANAN, KEECHERIL HOUSE, THIRUMOOLAPURAM P.O.,
                  THIRUVALLA, PATHANAMTHITTA DISTRICT - 689 115.

                  BY ADV. SRI.R.RANJITH (MANJERI)

RESPONDENT:

                  BINDHU JAYAKUMAR
                  (AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
                  CHAIRMAN OF TRAFFIC REGULATORY COMMITTEE, CHAIRMAN,
                  THIRUVALLA MUNICIPALITY, THIRUVALLA, PATHANAMTHITTA
                  DISTRICT - 689 101.

                  R1 BY ADV. SRI.S.SUBHASH CHAND

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 07.04.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 COC No.634/2021                          2




                                 JUDGMENT

Dated this the 7th day of April 2021

When the matter was taken up, it was submitted by Advocate Subhash

Chand S., learned counsel for the respondent that Traffic Regulatory Committee

has met and appropriate decision taken. Thereby the order of this court has been

given effect to. It seems that few decisions were taken by Ext.R1(b). However,

Municipality shall give effect to the above decisions without any delay.

In the light of the above,the contempt of court case is closed, reserving the

right of the petitioner to approach this Court in case of non compliance of

Ext.R1(b) . Delay in complying with the judgment will stand condoned.

Sd/-

SUNIL THOMAS

JUDGE

dpk

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P.(C) NO.830/2021 DATED 1/2/2021.

ANNEXURE B A TRUE COPY OF THE COMPLAINT PREFERRED BEFORE THE THIRUVALLA MUNICIPALITY ALONG WITH RECEIPT FOR THE SAME, DATED 8/2/21.

ANNEXURE C A TRUE COPY OF THE COMPLAINT PREFERRED BEFORE THE RESPONDENT ALONG WITH RECEIPT FOR THE SAME, DATED 8/2/21.