K.P.Mahesh vs V.M.Chacko
2021 Latest Caselaw 3822 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

         THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V

     TUESDAY, THE 02ND DAY OF FEBRUARY 2021 / 13TH MAGHA,1942

         Con.Case(C).No.2124 OF 2020 IN WP(C). 20338/2020

   AGAINST THE JUDGMENT IN WP(C) 20338/2020(N) OF HIGH COURT OF
                              KERALA


PETITIONER:

              K.P.MAHESH
              MAHESH MANDIRAM, MARIYATHURUTH P.O., KOTTAYAM,
              REPRESENTED BY THE POWER OF ATTORNEY HOLDER,
              T.C.THOMAS, AGED 50 YEARS, S/O.K.C.CHANDY,
              THAKADIYELPARAMBIL HOUSE, CHANNANIKKAD P.O.,
              KOTTAYAM.

              BY ADVS.
              SRI.SAJU J.VALLYARA
              SRI.G.PRABHAKARAN

RESPONDENT:

              V.M.CHACKO
              AGED 55 YEARS
              SON OF (NOT KNOWN TO THE PETITIONER), SECRETARY,
              REGIONAL TRANSPORT AUTHORITY, KOTTAYAM-686002.




              SMT MABLE C KURIAN, GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 02.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.2124 OF 2020

IN WP(C). 20338/2020                  2




                                  JUDGMENT

It is submitted by the learned counsel appearing for the petitioner

that in purported compliance of the directions in the judgment, an order

has been passed on 4.12.2020 which was received by him only on

01.02.2021. It is requested that the contempt case be closed reserving the

right of the petitioner to challenge the order.

In view of the said submission, leaving open the rights of the

petitioner to challenge the order dated 4.12.2020, this contempt case is

closed.

Sd/-

RAJA VIJAYARAGHAVAN V

JUDGE sru Con.Case(C).No.2124 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE I PHOTOCOPY OF THE PROCEEDINGS OF THE RTA, KOTTAYAM (CIRCULATION OF FILE) VIDE ORDER NO.C2/5042/2020/K DATED 21.07.2020.

ANNEXURE II CERTIFIED COPY OF THE JUDGMENT IN W.P.

(C)NO.20338/2020 DATED 29.09.2020 OF THIS HONOURABLE COURT.

ANNEXURE III PHOTOCOPY OF THE NOTICE DATED 24.11.2020 ISSUED BY THE PETITIONER'S COUNSEL TO THE RESPONDENT.

RESPONDENT'S EXHIBITS:

ANNEXURE R1 TRUE COPY OF THE ORDER DATED 4.12.2020