Citation : 2021 Latest Caselaw 6031 Ker
Judgement Date : 19 February, 2021
Con.Case(C) 337/2021 1/3
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
Friday,the 19th day of February 2021/30th Magha,1942
Contempt Case(Civil) No.337/2021(S) in WP(C) No.16220/2020
For information purpose only
PETITIONER/4TH RESPONDENT:
GOPINATHAN,AGED 60 YEARS,S/O.BALACHANDRAN,
NEDIYEDATH (H), NEAR OUSHADI, THALIKKULA P.O.,
THRISSUR - 680 569.
BY ADVOCATES M/S RAJIT
RESPONDENT/2ND RESPONDENT:
FRANCIS,THE SECRETARY, THALIKKULAM GRAMA
PANCHAYATH, NH 66, THALIKKULAM, THRISSUR DISTRICT - 689 569.
SRI.S.MANU WILSON, STANDING COUNSEL FOR RESPONDENT.
This Contempt Of Court Case (civil) having come up for orders on
19/02/2021, the Court on the same day passed the following:
P.T.O
Con.Case(C) 337/2021 2/3
ALEXANDER THOMAS, J.
============================ Cont. Case (Civil) No.337 of 2021 (arising out of the judgment dated 13.8.2020 in W.P(C) No.16220/2020 ============================ Dated this the 19th day of February, 2021
For information purpose ORD ER only Sri.K.V.Sasidharan, the learned Advocate submits that the name of
Sri.S.Manu Wilson, the learned Standing Counsel for the respondent-Thalikkulam
Grama Panchayath may be shown in the cause list.
2. Registry will show the name of Sri.S.Manu Wilson, the learned standing
counsel for the respondent in the cause list.
The learned counsel for the respondent seeks short time to get instruction
from the respondent Panchayath Secretary and further submit that strict
instructions and directions be given to the Panchayath Secretary to strictly
comply with the directions and orders passed in Annexure 1 judgment dated
13.8.2020 in W.P(C) No.16220/2020, if the same so far has not been complied
with.
Post on 17.3.2021.
Sd/-
ALEXANDER THOMAS JUDGE
Handover
ab
/true copy/ Sd/-
ASSISTANT REGISTRAR Con.Case(C) 337/2021 3/3 ANNEXURE-1 TRUE COPY OF THE JUDGMENT DATED 13.08.2020 IN WP(C)
NO.16220/2020 OF THIS HON'BLE COURT.
For information purpose only
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