Writ Petitioner In ... vs Respondents 3 & 4 In ...
2021 Latest Caselaw 4759 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

               THE HONOURABLE SMT. JUSTICE P.V.ASHA

    TUESDAY, THE 09TH DAY OF FEBRUARY 2021 / 20TH MAGHA,1942

          Con.Case(C).No.132 OF 2021 IN WP(C). 23603/2020

  AGAINST THE JUDGMENT DT.23.11.2020 IN WP(C) 23603/2020(A) OF
                      HIGH COURT OF KERALA


PETITIONER:WRIT PETITIONER IN W.P(C).NO.23603/2020(A)

              MURUKAN NAIR K
              AGED 68 YEARS, S/O.KUMARA PILLA,
              PWD CONTRACTOR, KUMARI NILAYAM, CHOOZHATTUKOTTA,
              MALAYAM P.O., THIRUVANANTHAPURAM.

              BY ADVS.
              SHRI.AJITH KRISHNAN
              SHRI.SUNIL KUMAR C.M

RESPONDENTS:RESPONDENTS 3 & 4 IN W.P(C).NO.23603/2020(A)

      1       HYGINE ALBERT
              (AGE AND FATHER'S NAME NOT KNOWN TO THE
              PETITIONER), THE CHIEF ENGINEER, PUBLIC WORKS
              DEPARTMENT BUILDINGS, PUBLIC OFFICE,
              THIRUVANANTHAPURAM-695 033.

      2       SANTHOSH V.
              (AGE AND FATHER'S NAME NOT KNOWN TO THE
              PETITIONER), THE EXECUTIVE ENGINEER, PUBLIC WORKS
              DEPARTMENT (BUILDINGS DIVISION), P.M.G. JUNCTION,
              THIRUVANANTHAPURAM-695 033.



              SMT.VINITHA.B, GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 09.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                                      P.V.ASHA, J.
                  -----------------------------------------------------
                          Cont.Case(C) No.132 of 2021-S
                                            in
                            W.P(c) No.23603 of 2020-A
                   ----------------------------------------------------
                      Dated this the 9th day of January, 2021

                                 JUDGMENT

The learned counsel on both sides submit that the directions contained in the

judgment dated 23.11.2020 in WP(C).No.23603 of 2020 are complied with.

Accordingly, the Contempt Case is closed.

                                                     Sd/-       (P.V.ASHA, JUDGE)

rtr/

Cont.Case(C) No.132 of 2021-S

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT DATED 23.11.2020 IN WPC NO.23603/2020 (A) ON THE FILE OF THIS HON'BLE COURT.