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Shaji J. Kodankandath vs P.K.Jose
2021 Latest Caselaw 16753 Ker

Citation : 2021 Latest Caselaw 16753 Ker
Judgement Date : 11 August, 2021

Kerala High Court
Shaji J. Kodankandath vs P.K.Jose on 11 August, 2021
Con.Case(C) No.904/2021                       1/2

                            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(C) NO. 904 OF 2021(S) IN WP(C) 10028/2020




   PETITIONER/1ST PETITIONER IN THE WRIT PETITION:

           SHAJI J.KODANKANDATH, AGED 50 YEARS,
           S/O.JOSE KODANKANDATH, SNEHA ROSE VILLA,
           KODANKANDATH HOUSE, CHEMBUKAVU P.O., THRISSUR-680 020.

         BY ADVS. M/S. K.B.GANGESH & AMAL S KUMAR.




   RESPONDENTS/RESPONDENTS 3 AND 4 IN THE WRIT PETITION:

       1. P.K. JOSE, THE SECRETARY, WATER RESOURCE DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM-695 001.
       2. S. SHANAVAS, DISTRICT COLLECTOR (IN CAPACITY AS THE CHAIRPERSON OF
          THRISSUR DISTRICT DISASTER MANAGEMENT AUTHORITY), COLLECTORATE,
          AYYANTHOLE, THRISSUR-680 003.

           SRI.SAIGI JACOB PALATTY, SENIOR GOVERNMENT PLEADER.


        This Contempt of court case (civil) having come up for orders on
   11.08.2021, the court on the same day passed the following:

                                                              P.T.O.
 Con.Case(C) No.904/2021                         2/2




                                ALEXANDER THOMAS, J.
                                =====================
                                 Cont.Case (C) No.904 of 2021
                          [arising out of the judgment dated 21.05.2020
                                   in WP(C) No.10028 of 2020]
                               =====================
                            Dated this the 11th day of August, 2021

                                                ORDER

The learned Government Pleader submits that he has not been

furnished the case file by the office. To obviate the further delay the

counsel for the petitioner will furnish an additional copy of the

memorandum of this Contempt Petition with all the Annexures to

Sri.Saigi Jacob Palatty, learned Senior Government Pleader today

itself within a day or two.

The learned Senior Government Pleader will get instructions

as already ordered on 25.06.2021.

List the case on 01.09.2021.

Hand over.

Sd/-

ALEXANDER THOMAS JUDGE SCS

11-08-2021 /True Copy/ Assistant Registrar

 
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