Kerala High Court
Thampi vs Dr.Venu.V on 18 February, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
THURSDAY, THE 18TH DAY OF FEBRUARY 2021 / 29TH MAGHA,1942
CON.CASE(C).NO.1046/2019 IN WP(C).NO.31602/2018
AGAINST THE JUDGMENT IN WP(C).NO.31602/2018(A) OF HIGH COURT OF
KERALA
PETITIONER/PETITIONER:
THAMPI, AGED 62 YEARS,
S/O. ACHUTHAN, T.C. NO. 5/186, JAYAVILASAM,
ALATHARA, SREEKARIYAM P.O, THIRUVANANTHAPURAM.
BY ADV. SRI.BASANT BALAJI
RESPONDENT/RESPONDENTS:
1 DR.VENU.V
PRINCIPAL SECRETARY TO GOVERNMENT, REVENUE
DEPARTMENT, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001
2 DR. VASUKI,
DISTRICT COLLECTOR, CIVIL STATION,
THIRUVANANTHAPURAM-695 001
3 SRI. SURESH KUMAR A.
THE EXECUTIVE ENGINEER, PWD ROAD DIVISION,
THIRUVANANTHAPURAM-695 001
*ADDL. 4 SRI.KAMAL VARDHANA RAO
PRINCIPAL SECRETARY TO GOVERNMENT,
PUBLIC WORKS DEPARTMENT,
GOVERNMENT SECRETARIAT,THIRUVANANTHAPURAM-695001
*ADDL. 5 SRI.DARLENE CARMELITA D CRUZ
CHIEF ENGINEER(ROADS),
PUBLIC WORKS DEPARTMENT,PUBLIC OFFICE
BUILDING,THIRUVANANTHAPURAM-695001
* ARE IMPLEADED AS PER ORDER DT 5/8/19 IN IA.NO.1/19
IN COC
BY GOVERNMENT PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.02.2021, ALONG WITH CON.CASE(C).NO.1533/2019,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
THURSDAY, THE 18TH DAY OF FEBRUARY 2021 / 29TH MAGHA,1942
CON.CASE(C).NO.1533/2019 IN WP(C).NO.38736/2018
AGAINST THE JUDGMENT IN WP(C) 38736/2018(N) OF HIGH COURT OF
KERALA
PETITIONER/PETITIONER:
SAJITH, AGED 55 YEARS,
S/O SADA SIVAN, SUPRIYA NIVAS, CHENKOTTUKONAM,
AYIROORPPARA VILLAGE, PRESENT ADDRESS T.C
27/37,PANKAJALAYAM, PATTOOR, VANJIYOOR
P.O.THIRUVANANTHAPURAM-695 035.
BY ADV. SRI.BASANT BALAJI
RESPONDENTS/RESPONDENTS:
1 DR.VASUKI, THE DISTRICT COLLECTOR,
THIRUVANANTHAPURAM -695 001.
2 BIJU G.R,
EXECUTIVE ENGINEER, PWD (ROADS),
THIRUVANANTHAPURAM-695 001.
SRI.K.J.MOHAMMED ANZAR, SPL.GP(REVENUE)
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.02.2021, ALONG WITH CON.CASE(C).NO.1046/2019,
THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
ALEXANDER THOMAS, J.
------------------------------------------------
Cont. Case (C) No. 1046 of 2019 in
WP(C) No. 31602 of 2o18
&
Cont. Case (C) No. 1533 of 2019 in
WP(C) No. 38736 of 2o18
-------------------------------------------------
Dated this the 18th day of February, 2021
JUDGMENT
Sri.Basant Balaji, learned counsel appearing for the
petitioners in the above Contempt cases would submit that both the
Contempt cases can be closed as the directions in the impugned
judgments have already been complied with.
Recording the abovesaid submission, the above Contempt of
Court cases will stand disposed of.
Sd/-
ALEXANDER THOMAS, JUDGE
MMG
Cont. Case (C) Nos. 1046/2019 &
1533/2019
..4..
APPENDIX OF CON.CASE(C).NO.1046/2019
PETITIONER'S EXHIBITS:
ANNEXURE A1 TRUE COPY OF THE JUDGMENT DTD
12.11.2018 IN WP(C) NO. 31602 OF 2018.
Cont. Case (C) Nos. 1046/2019 &
1533/2019
..5..
APPENDIX OF CON.CASE(C).NO.1533/2019
PETITIONER'S EXHIBITS:
ANNEXURE A1 TRUE COPY OF THE JUDGMENT DATED
29.11.2018
ANNEXURE A2 TRUE COPY OF THE COVERING LETTER AND
RECEIPT SENT TO THE RESPONDENT DATED
18.12.2018
ANNEXURE A3 TRUE COPY OF THE REQUEST OF THE
PETITIONER DATED 12.3.2019
ANNEXURE A4 TRUE COPY OF THE ACKNOWLEDGEMENT CARD
