Salini Vijayan vs G.Renuka Devi
2021 Latest Caselaw 17607 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
   THURSDAY, THE 26TH DAY OF AUGUST 2021/4TH BHADRA, 1943
                CON.CASE(C) NO. 1167 OF 2021
      JUDGMENT DATED 04.05.2021 IN WP(C) 11006/2021 OF
              HIGH COURT OF KERALA, ERNAKULAM


PETITIONER/PETITIONER:

         SALINI VIJAYAN, W/O. C.K.VIJAYAN,
         AGED 48 YEARS, FLAT-6A, VIJAYA GLIMPSES,
         JAWAHAR NAGAR, KADAVANTHARA,
         ELAMKULAM VILLAGE-682 020.

         BY ADV L.RAJESH NARAYAN


RESPONDENT/RESPONDENT:

         G.RENUKA DEVI,
         AGE NOT KNOWN TO THE PETITIONER,
         FATHERS NAME NOT KNOWN TO THE PETITIONER,
         SECRETARY, MARADU MUNICIPALITY,
         MARADU P.O., KOCHI-682 304.

         BY ADV T.R.RAJAN, SC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 26.08.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 COC No.1167/2021

                                  2




                           JUDGMENT

Dated this the 26th day of August, 2021

The learned counsel for the petitioner submits that the

direction to the 2nd respondent in the judgment in

WP(C)No.11006/2021 was to consider Exts.P6 to P8

applications submitted by the petitioner and pass orders

thereon after giving an opportunity of hearing to the

petitioner.

2. The petitioner in the Contempt of Court Case

submits that though an order has been passed, it has been

passed without hearing the petitioner as directed in the

judgment. However, the learned counsel for the petitioner

submits that the Contempt Case can be closed granting

liberty to the petitioner to challenge the order now passed

by the respondents taking up the issue of denial of COC No.1167/2021

opportunity of hearing to the petitioner.

Reserving the liberty, the Contempt of Court Case is

closed.

Sd/-

N. NAGARESH JUDGE ncd/26.08.2021 COC No.1167/2021

APPENDIX OF CON.CASE(C) 1167/2021

PETITIONER'S ANNEXURE

Annexure A1 CERTIFIED COPY OF JUDGMENT DATED 4.5.2021 IN WPC NO.11006 OF 2021.