P.J. Peter vs Renjith George
2021 Latest Caselaw 17402 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
         THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
  WEDNESDAY, THE 25TH DAY OF AUGUST 2021 / 3RD BHADRA, 1943
                    CON.CASE(C) NO. 1215 OF 2021
   ARISING OUT OF THE JUDGMENT DATED 15.03.2021 IN W.P.(C).
       No.21678/2020 OF HIGH COURT OF KERALA, ERNAKULAM
PETITIONER:


          P.J. PETER, AGED 73 YEARS
          S/O PETER JOSEPH (LATE),
          PALICKAVETTIL HOUSE, SASTHRI ROAD, VADUTHALA POST,
          ERNAKULAM DISTRICT, PIN-682023.

          BY ADV AVANEESH KOYIKKARA



RESPONDENT:
          RENJITH GEORGE
          [AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER],
          TAHSILDAR, KANAYANNUR, KANAYANNUR TALUK OFFICE,
          PARK AVENUE, NEAR SUBHASH PARK, MARINE DRIVE,
          ERNAKULAM H.O.POST, ERNAKULAM DISTRICT, PIN-682011.

          BY ADV GOVERNMENT PLEADER

OTHER PRESENT:
          SMT.MAYA.M.N (GP)



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.08.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 1215 OF 2021
                               -2-

                           JUDGMENT

The petitioner has filed this contempt case alleging non-

compliance of the directions contained in Annexure-A1 judgment

of this Court dated 15.03.2021 in W.P.(C).No.21678 of 2020,

whereby that writ petition was disposed of directing the 5 th

respondent to take an appropriate decision on Ext.P3 application

made by the petitioner taking note of the law laid down in Jose

Uppani v. District Collector [2020 (2) KHC 411], with notice

to the petitioner and after affording him an opportunity of being

heard, as expeditiously as possible, at any rate, within a period

of two months from the date of receipt of a certified copy of that

judgment.

2. On 04.08.2021, when the contempt case was taken up

for admission, the learned Government Pleader was directed to

get instructions.

3. Today, when the matter is taken up for consideration, the

learned counsel on both sides submitted that the 5 th respondent

has complied with the direction contained in Annexure-A1

judgment.

CON.CASE(C) NO. 1215 OF 2021

Recording the above submission made by the learned

counsel on both sides, this contempt case is closed.

Sd/-

ANIL K.NARENDRAN, JUDGE.

bkn/-

CON.CASE(C) NO. 1215 OF 2021

APPENDIX OF CON.CASE(C) 1215/2021

PETITIONER'S ANNEXURE

Annexure -A1 CERTIFIED COPY OF THE JUDGMENT IN WPC NO.21678/2020 DATED 15.03.2021 OF THIS HON'BLE COURT.

Annexure -A2 THE TRUE COPY OF THE COVERING LETTER DATED 04.04.2021 ALONG WITH ITS POSTAL ACKNOWLEDGMENT CARD.