Kerala High Court
George Paulose vs A.V.Shaji on 11 August, 2021
Con.Case(C) No.703/2021 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
Wednesday, the 11th day of August 2021 / 20th Sravana, 1943
CONTEMPT CASE(CIVIL) NO. 703 OF 2021(S) IN WP(C) 10407/2020
PETITIONER/PETITIONER
GEORGE PAULOSE,AGED 59 YEARS,S/O. VARKEY PAULOSE,ITHAKKAN
HOUSE,ASHOKAPURAM P.O., MANAKKAPADY,ALUVA,ERNAKULAM,PIN-686 548.
BY ADV G.SANTHOSH KUMAR (P).
RESPONDENTS/2ND RESPONDENT IN WP(C)
1. A.V.SHAJI,FORMER SECRETARY,CHOORNIKARA GRAMA PANCHAYAT,THAIKATTUKARA
P.O.,ALUVA, ERNAKULAM-683 106.PRESENTLY OFFICIATING AS
SECRETARY,KUTTAMPUZHA GRAMA PANCHAYAT, KUTTAMPUZHA P.O.,ERNAKULAM
DISTRICT-686 681.
2. REKHA K.,SECRETARY,CHOORNIKARA GRAMA PANCHAYAT,THAIKATTUKARA
P.O.,ALUVA,ERNAKULAM-683 106.
BY ADV ANIL K.MUHAMED,SC, CHOORNIKKARA GRAMA PANCHAYAT FOR R2
This Contempt of court case (civil) having come up for orders on
11.08.2021, the court on the same day passed the following:
Con.Case(C) No.703/2021 2/4
APPENDIX OF CON.CASE(C) 703/2021
ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 27.5.2020 IN WPC
NO.10407/2020 OF THIS HON'BLE COURT.
ANNEXURE A2 TRUE COPY OF THE REPORT DATED 3.7.2020 SUBMITTED BY THE
ASSISTANT ENGINEER, LSGD, CHOORNIKKARA PANCHAYATH.
Con.Case(C) No.703/2021 3/4
ALEXANDER THOMAS, J.
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Contempt of Court Case (Civil) No.703 of 2021
[arising out of judgment dated 27.05.2020 in W.P.(C) No.10407/2020]
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Dated this the 11th day of August, 2021
ORDER
Paragraph No.3 of AnxA.2 report dated 03.07.2020 furnished
by the Assistant Engineer, Local Self Government Department
(LSGD), of the area concerned reads as follows:-
"ട മ ഖലയൽ ഗ ണ വ ടർ മടബൾ ലലവൽ ഉയർനത ണ . സ പല കണറകളലല ജലനരപ
ഉയർന തലനയ ണ . ഉയർന ഗ ണ വ ടർ മടബൾ ലലവൽ ഉളതന ല& പമ(ശ കളപ റ
അധകരചതന ല& ണനടയമലക ലവള& അധക& ഇറങമപ കല . ലവള& Natural Seepage
ആയ മത ടമലക ഒഴകമപ കണ& . ആയതന അശ സയ യ സ ന ഇട അടച ലകടയരകനത
റ ലത പറല. ശ . മജ ർജലന പരയട ലന Level ഉയര ടമ ള& ട Seepage ലല
തടസ& Water Stagnation ഉണ ക&. നലവൽ Upstream ൽ (See Site Plan) 2 m
വതയൽ മത ട ണളത . കലങനടയലലട പര ത പമ(ശ 3.50 വതയ ണ മത ടനളത
മശഷ& മത ടലന വത 1.65 ആയ ചരങന."
2. Sri. G.Santhosh Kumar, learned counsel appearing for
the petitioner submits that the stand taken by the respondent
Panchayat Secretary as if the directions and orders passed by this
Court at Anx.A1 judgment has been effectively complied with, etc. is
untenable and that atleast the remedial measure pointed out by the
Assistant Engineer of the LSGD in para No.3 of Anx.A2 report
quoted hereinabove is to be done and if that be so, a substantial
relief will be there for the petitioner as far as the consistent water
logging problems are concerned.
3. The 2nd respondent Panchayat Secretary will
Con.Case(C) No.703/2021 4/4
immediately make a site inspection along with the Assistant
Engineer, Local Self Government Department with notice to the
petitioner and thereafter the Assistant Engineer should report
before this Court as to whether atleast the limited steps as envisaged
in para No.3 of Anx.A2 report could be done to show her bona fides.
4. The Assistant Engineer of the Local Self Government
Department will also furnish a report as to whether there is any
technical impediment in meting with the remedial measures pointed
out by him in para No.3 of Anx.A2 report, etc.
5. The learned counsel appearing for the petitioner will
serve a copy of this order to Sri.Saigi Jacob Palatty, learned Senior
Government Pleader who in turn, will communicate the same to the
Assistant Engineer, Local Self Government Department, attached to
the respondent-Choornikkara Panchayat, for compliance.
6. The 2nd respondent will report compliance of the
abovesaid aspects well before the next posting date.
List on 31.08.2021.
H/o copies of this order to both sides.
Sd/-
ALEXANDER THOMAS,
JUDGE
Skk//12082021
11-08-2021 /True Copy/ Assistant Registrar
