Marykutty John vs Latheshkumar
2021 Latest Caselaw 6114 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.346 OF 2019 IN WP(C). 15234/2018

   AGAINST THE JUDGMENT IN WP(C) 15234/2018(D) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER:

             MARYKUTTY JOHN
             AGED 60 YEARS
             W/O JOHN,ELLIL HOUSE,EAST MARADY.P.O,
             MUVATTUPUZHA.

             BY ADV. SHRI.GEORGE SEBASTIAN

RESPONDENT/2ND REPSONDENT:

             LATHESHKUMAR
             AGE AND FATHERS NAME NOT KNOWN TO THE
             PETITIONER,PRESENTLY WORKING AS SECRETARY,
             MUVATTUPUZHA MUNICIPALITY,PIN-686661.

             R1 BY SRI.L.RAM MOHAN, SC, MUVATTUPUZHA MUNICIPALITY
             SRI.L.RAM MOHAN

     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.346 OF 2019
IN WP(C). 15234/2018
                                             2




                                           JUDGMENT

Dated this the 19th day of February 2021

This Contempt petition is filed complaining that the

directives contained in the judgment in W.P.

(C).No.15234/2018 dated 25.10.2018, is not complied with.

2. However, an affidavit is filed by the respondent

and has produced Annexure R1 order dated 07.02.2019, from

where I am satisfied that the directives contained in the

judgment is complied with by the respondent.

3. The learned counsel for the petitioner submitted

that being aggrieved by the said order an appeal is pending

before the Tribunal for Local Self Government Institutions,

Thiruvananthapuram.

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

pursue the contempt case any further and therefore, it is

closed, leaving open the liberty to the petitioner to take up all

contentions before the statutory authority.

Sd/-

SHAJI P. CHALY JUDGE VPK Con.Case(C).No.346 OF 2019 IN WP(C). 15234/2018

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT DATED 25.10.2018 IN WP(C)15234/2018

ANNEXURE B CERTIFIED COPY OF THE JUDGMENT DATED 13.12.2018 IN R.P.959/2018 IN W.P. (C)NO.15234/2018.

RESPONDENT'S/S EXHIBITS:

ANNEXURE R1 TRUE COPY OF THE ORDER DATED 07.02.2019

ANNEXURE R1 (a) TRUE COPY OF THE NOTICE ISSUED TO THE PETITIONERDATED 16.02.2019

ANNEXURE R1 (b) TRUE COPY OF THE ORDER DATED 12.04.2019