Citation : 2021 Latest Caselaw 4019 Ker
Judgement Date : 3 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
WEDNESDAY, THE 03RD DAY OF FEBRUARY 2021 / 14TH
MAGHA,1942
Con.Case(C).No.2189 OF 2020 IN WP(C). 24837/2019
AGAINST THE ORDER/JUDGMENT IN WP(C) 24837/2019(D) OF HIGH
COURT OF KERALA
PETITIONER:
P.T.SANIL KUMAR, AGED 47 YEARS, S/O. P.K
THANKAPPAN NAIR, THOTTATHIL VEEDU, KOTTANADU
P.O, PATHANAMTHITTA DISTRICT 689 615
(DRIVER, KSRTC, THIRUVALLA DEPOT)
BY ADV. SHRI.N.SASIDHARAN UNNITHAN
RESPONDENT:
BIJU PRABHAKAR IAS
(AGE AND FATHERS NAME NOT KNOWN TO THE
PETITIONER)
CHAIRMAN AND MANAGING DIRECTOR, KERALA STATE
ROAD TRANSPORT CORPROATION, TRANSPORT BHAWAN,
FORT, THIRUVANANTHAPURAM 695 002
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 03.02.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
Con.Case(C).No.2189 OF 2020 IN WP(C). 24837/2019
..2..
JUDGMENT
Dated this the 3rd day of February 2021
The directions in the judgment dated 17.12.2019 in
W.P.(C) No. 24837 of 2019 are complied with. Accordingly,
the contempt case is closed.
Sd/-
A.MUHAMED MUSTAQUE
JUDGE
PR Con.Case(C).No.2189 OF 2020 IN WP(C). 24837/2019
..3..
APPENDIX PETITIONER'S EXHIBITS:
ANNEXURE A1 CERTFIIED COPY OF THE JUDGMENT OF THIS HONOURABLE COURT DATED 17-12-2019 IN WP(C) NO. 24837/2020
ANNEXURE A2 TRUE COPY OF THE APPLICATION DATED 9-
9-2020 OF THE PETITIONER SEEKING INFORMATION UNDER RIGHT TO RIGHT TO INFORMATION ACT
ANNEXURE A3 TRUE COPY OF THE REPLY DATED 9-9-2020 OF THE STATE PUBLIC INFORMATION OFFICE UNDER THE KSRTC SENT TO THE PETITIONER.
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