Praveen D.Dev vs K.L.Satheesh I.A.S
2021 Latest Caselaw 6110 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     FRIDAY, THE 19TH DAY OF FEBRUARY 2021 / 30TH MAGHA,1942

          Con.Case(C).No.1090 OF 2017(S) IN WP(C). 18844/2005

 AGAINST THE JUDGMENT IN WPC 18844/2005 DATED 08-04-2016 OF HIGH
                         COURT OF KERALA


PETITIONER/2nd PETITIONER:

               PRAVEEN D.DEV
               AGED 47 YEARS,S/O SAHADEVAN,
               FLAT NO.207, H.A.S.-II,
               KERALA STATE HOUSING BOARD FLATS,
               CHINNAKKADA, KOLLAM-691001.

               BY ADVS.
               SRI.S.SANTHOSH KUMAR
               SMT.P.LISSY JOSE

RESPONDENTS/RESPONDENTS 1 TO 3:

      1        K.L.SATHEESH I.A.S
               SECRETARY,KERALA STATE HOUSING BOARD,
               SHANTHI NAGAR, THIRUVANANTHAPURAM-695001.

      2        P.N.RANI
               REGIONAL ENGINEER,
               THIRUVANANTHAPURAM HOUSING UNIT,
               KERALA STATE HOUSING BOARD,SHANTHI NAGAR,
               THIRUVANANTHAPURAM-695001.

      3        SURESH KUMAR
               EXECUTIVE ENGINEER,KERALA STATE HOUSING BOARD,
               KOLLAM DIVISION, KOLLAM-691001.

               R1 BY SRI.MANOJ RAMASWAMY, SC, KERALA STATE HOUSING
               BOARD
               SRI.MANOJ RAMASWAMY

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 19.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.1090 OF 2017
IN WP(C). 18844/2005
                                           2


                                   JUDGMENT

Dated this the 19th day of February 2021

This contempt case is filed complaining that the

directives contained in the judgment dated 08.04.2016 in W.P.

(C).No.18844/2005, is not complied with. The subject issue in

this writ petition was in relation to commercial activities

conducted in a residential building complex of the Kerala State

Housing Board. The Housing Board has filed an affidavit before

this Court and produced various documents, from where I am

satisfied that steps have been taken in accordance with the

directions and all the commercial activities conducted in the

residential complex in the Housing Board that was dealt with

in the judgment is removed.

In that view of the matter, I do not find any reason to

pursue the contempt case any further.

The Contempt of Court case is closed, accordingly.

Sd/-

SHAJI P. CHALY JUDGE

VPK Con.Case(C).No.1090 OF 2017 IN WP(C). 18844/2005

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT DATED 08.04.2016 IN WP(C) NO.18844/2005

ANNEXURE B TRUE COPY OF THE COVERING LETTER DATED 30.04.2016 OF THE PETITIONER TO THE RESPONDENTS

ANNEXURE C TRUE COPIE OF COMPLIANTS DATED 04.06.2016 FILED BY THE PETITIONER AND OTHER APARTMENT OWNERS TO THE RESPONDENTS

ANNEXURE D TRUE COPY OF ELECTRICITY BILL DATED 02.05.2016 IN RESPECT OF FLAT NO.107

ANNEXURE E TRUE COPY OF ELECTRICITY BILL DATED 02.05.2016 IN RESPECT OF FLAT NO.205

ANNEXURE F TRUE COPY OF THE LETTER PAD OF AJAY KUMAR S. OWNER OF FLAT NO.205

ANNEXURE G TRUE COPY OF THE NOTICE DATED 11.02.2017 ISSUED BY THE PETITIONER TO THE RESPONDNETS.

ANNEXURE H TRUE COPY OF THE LETTER DATED 13.03.2017 OF THE ADDITIONAL SECRETARY TO KERALA STATE HOUSING BOARD TO THE PETITIONER

RESPONDENT'S/S EXHIBITS:

ANNEXURE R3(a) TRUE COPY OF THE NOTICE DATED 16.02.2017

ANNEXURE R3(b) TRUE COPY OF THE NOTICE DATED 16.02.2017

ANNEXURE R3(c) TRUE COPY OF THE LETTER NO.E1/ESTATE/2016 DATED 28.06.2016

ANNEXURE R3(d) TRUE COPY OF THE LETTER NO.E1/ESTATE/2016 DATED 28.06.2016

ANNEXURE R3(e) TRUE COPY OF THE LETER VIDE NO.15-

44126/2015 DATED 31.08.2016 ISSUED BY THE DISTRICT COLLECTOR, KOLLAM TO THE DISTRICT POLICE CHIEF, KOLLAM CITY