Pathal Hotels & Resorts vs Vinodan V.P
2021 Latest Caselaw 17711 Ker

CON.CASE(C) NO. 1310 OF 2021         1

            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
        THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
     FRIDAY, THE 27TH DAY OF AUGUST 2021 / 5TH BHADRA, 1943
                  CON.CASE(C) NO. 1310 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 27473/2020 OF HIGH COURT OF
                       KERALA, ERNAKULAM
PETITIONER/S:

          M/S PAITHAL HOTELS & RESORTS
          ( THE HOTEL ELEGANCE), KARUVANCHAL P.O.,
          THALIPARAMBA, KANNUR DISTRICT,
          REPRESENTED BY ITS MANAGING PARTNER, JOY JOSEPH,
          AGED 60 YEARS, S/O. LATE V.V.JOSEPH (LATE)

          BY ADV M.G.KARTHIKEYAN



RESPONDENT/S:

    1     VINODAN V.P.,
          (AGE & FATHER'S NAME NOT KNOWN TO THE PTIITONER)
          THE SUB INSPECTOR OF POLICE, ALAKKODU POLICE STATION,
          ALAKKODU P.O., KANNUR DISTRICT, PIN-670 571

    2     VINESH KUMAR,
          (AGE & FATHER'S NAME NOT KNOWN TO THE PTIITONER)
          THE CIRCLE INSPECTOR OF POLICE, ALAKKODU P.O.,
          KANNUR DISTRICT,PIN-670 571

    3     T.K.RATNAKUMAR,
          (AGE & FATHER'S NAME NOT KNOWN TO THE PTIITONER)
          THE DEPUTY SUPERINTENDENT OF OF POLICE, THALIPARAMBA,
          KANNUR-670 141

    4     NAVNEET SHARMA,
          (AGE & FATHER'S NAME NOT KNOWN TO THE PTIITONER)
          THE DISTRICT POLICE CHIEF, KANNUR-670 001

    5     SRI. ANIL KANTH,IPS,
          (AGE & FATHER'S NAME NOT KNOWN TO THE PTIITONER)
          THE DIRECTOR GENERAL OF POLICE (LAW & ORDER ),
          POLICE HEAD QUARTERS, THIRUVANANTHAPURAM-695 001
 CON.CASE(C) NO. 1310 OF 2021      2



    6     T.K.JOSE,IAS,
          (AGE & FATHER'S NAME NOT KNOWN TO THE PTIITONER)
          THE SECRETARY (HOME AFFAIRS), GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM-695001

    7     M.MANOJ,
          (AGE & FATHER'S NAME NOT KNOWN TO THE PTIITONER)
          THE DISTRICT LABOUR OFFICER, KANNUR-670 001




          SRI RIYAL DEVASSY, GP




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.08.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 1310 OF 2021                   3

                                      JUDGMENT

This Contempt Case is preferred alleging non-compliance of the

directions issued by this Court in the judgment dated 8.4.2021.

2. None appears for the petitioner.

3. Sri.Riyal Devassy, the learned Government Pleader submitted

that based on the complaint lodged by the petitioner that obstruction was

being caused, Crime No.289/2021 was registered inter alia under Sections

143, 147, 341, 283 and 506 r/w Section 149 of the IPC. It is further

submitted that regular patrolling is carried out in the area to ensure that law

and order situation is maintained. It is further submitted that the

respondents shall ensure that the directions in the judgment are complied

with.

The submission of the learned Government Pleader is recorded and

this Contempt Case is closed.

Sd/-

RAJA VIJAYARAGHAVAN V JUDGE sru

APPENDIX OF CON.CASE(C) 1310/2021

PETITIONER ANNEXURE

Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 08.04.2021 IN WPC NO.27473/2020 PASSED BY THIS HON'BLE COURT

Annexure B PHOTOCOPY OF THE PETITION SUBMITTED BEFORE THE RESPONDENTS 1 TO 7

RESPONDENTS EXHIBITS:NIL