Gopalakrishna Pillai vs Beenamol J
2021 Latest Caselaw 17542 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
      THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
 THURSDAY, THE 26TH DAY OF AUGUST 2021 / 4TH BHADRA, 1943
               CON.CASE(C) NO. 987 OF 2021
AGAINST THE ORDER/JUDGMENT IN RP 341/2020 OF HIGH COURT OF
                    KERALA, ERNAKULAM
PETITIONER/PETITIONER IN W.P.(C):

         GOPALAKRISHNA PILLAI
         AGED 61 YEARS
         S/O.SOMASEKHARAN PILLAI, UTHRADOM,
         MUTHUKULAM SOUTH P.O., ALAPPUZHA DISTRICT.

         BY ADVS.
         SRI.JOMY GEORGE
         SRI.R.PADMARAJ
         SRI.M.J.BENNY
         SRI.DEEPAK MOHAN
         SMT.CHITRA N. DAS
         SRI.RISHAB S.
         SRI.R.AJITH KUMAR [V.K.EDOM]
         SRI.GEORGE J MOOLAMKUNNAM

RESPONDENT/2ND RESPODENT IN THE WRIT PETITION:

         BEENAMOL J.,
         AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONER,
         SECRETARY OF MUTHUKULAM GRAMA PANCHAYAT,
         MUTHUKULAM P.O., ALAPPUZHA DISTRICT-690 506.


         BY ADV. SRI.P.C HARIDAS


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 26.08.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 C.O.C No.987 of 2021 (S)
                                  2

                           JUDGMENT

This Contempt Case has been filed with the allegation

that the respondent has not submitted the bill for the amounts

due to the petitioner, to the Project Director of the MGNREGS, in

spite of the specific direction of this Court to do so.

2. I notice that when this matter was earlier heard, it

was submitted before me that the judgment was taken up in

appeal before the learned Division Bench of this Court.

3. Today, the learned counsel for the parties are ad idem

that the learned Division Bench has dismissed the appeal and the

learned counsel for the respondent, Sri.P.C.Haridas, affirms that

his client is now willing to submit the bills before the Project

Director not later than 03.09.2021.

In the above circumstances, I close this Contempt

Case, recording the undertaking of Sri.P.C.Haridas as afore;

however, leaving full liberty to the petitioner to approach this

Court with a fresh Contempt Case, in case the same is

violated.

Sd/-

DEVAN RAMACHANDRAN, JUDGE

ww C.O.C No.987 of 2021 (S)

APPENDIX OF CON.CASE(C) 987/2021

PETITIONER'S ANNEXURES:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN WPC NO.28891/2019 DATED 17.12.2019 OF THIS HON'BLE COURT.

ANNEXURE A2 CERTIFIED COPY OF THE ORDER IN R.P.NO.341/2020 DATED 01.07.2020 OF THIS HON'BLE COURT.

ANNEXURE A3                TRUE   COPY    OF   THE    LETTER    DATED
                           23.11.2020    ISSUED    BY    THE    JOINT
                           PROGRAMME      COORDINATOR,       MGNREGS,
                           ALAPPUZHA.

ANNEXURE A4                TRUE COPY OF THE LAWYER NOTICE DATED

05.02.2021 ISSUED BY THE PETITIONER