Radhamony M.N vs S.Shanavas Ias
2021 Latest Caselaw 5562 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

             THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     TUESDAY, THE 16TH DAY OF FEBRUARY 2021 / 27TH MAGHA,1942

          Con.Case(C).No.223 OF 2020 IN WP(C). 29088/2017

   AGAINST THE JUDGMENT IN WP(C) 29088/2017(I) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER:

             RADHAMONY M.N.,
             AGED 60 YEARS
             W/O.LATE GOPI M.V., MAKKOOTTATHIL HOUSE, VIYYUR PO,
             PADUKAD, VIYYUR VILLAGE, THRISSUR TALUK, THRISSUR.

             BY ADV. SRI.SHOBY K.FRANCIS

RESPONDENTS/2ND, 3RD AND 6TH RESPONDENTS IN W.P(C):

      1      S.SHANAVAS IAS,
             AGED 45 YEARS
             DISTRICT COLLECTOR, COLLECTORATE, THRISSUR,
             AYYANTHOLE PO, THRISSUR-680003.

      2      GEORGE JOSEPH,
             AGED 53 YEARS
             TAHSILDAR, THALUK OFFICE, OPPOSITE TOWN HALL,
             CHEMBUKAVU, THRISSUR-680020.

      3      ANUJA A.S.,
             AGED 45 YEARS
             CORPORATION SECRETARY, THRISSUR CORPORATION,
             THRISSUR-680001.

             R1-R2 BY SRI.SURIN GEORGE IPE, SENIOR GOVERNMENT
             PLEADER
             R3 BY ADV. SRI.SANTHOSH P.PODUVAL, STANDING COUNSEL




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 16.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.223 OF 2020                 2

IN WP(C). 29088/2017




                                JUDGMENT

Dated this the 16th day of February 2021

This contempt petition is filed complaining that the directives contained

in the judgment dated 6.2.2018 is not complied with.

2. However, today when the matter is taken up, learned Senior

Government Pleader has produced an order bearing No.DCTSR/9828/2019/B2,

from where I am satisfied that in compliance with the directions, orders are

passed and assignments are granted in favour of the petitioner.

In that view of the matter, I do not think anything survives in the

contempt petition. Therefore, contempt petition is closed recording the

submission.

Sd/-

                                                  SHAJI P.CHALY

smv                                                      JUDGE


IN WP(C). 29088/2017



                                 APPENDIX
PETITIONER'S ANNEXURES:

ANNEXURE A1                  TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT
                             CARD DATED 2.3.2018.

ANNEXURE A2                  TRUE COPY OF THE APPLICATION SENT BY THE

COUNSEL UNDER RTI ACT, DATED 7.1.2019.

ANNEXURE A3 TRUE COPY OF THE LETTER DATED 22.1.2019 ISSUED BY THE OFFICE OF THE 2ND RESPONDENT.

ANNEXURE A4 TRUE COPY OF THE REGISTERED CONTEMPT NOTICE DATED 8.2.2019 SENT TO THE RESPONDENT 1 AND

ANNEXURE A5 TRUE COPY OF THE POSTAL ACKNOWLEDGEMENT CARDS DATED 19.2.2019.

ANNEXURE A6 TRUE COPY OF THE REPLY DATED 8.3.2019 ISSUED BY THE 2ND RESPONDENT.

ANNEXURE A7 TRUE COPY OF THE LETTER ISSUED BY THE 1ST RESPONDENT TO THE ADDL. CHIEF SECRETARY DATED 19.10.2019.