Vishnu B.P vs Dr.Venu V
2021 Latest Caselaw 6123 Ker

               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

          Con.Case(C).No.36 OF 2020 IN WP(C). 36174/2018

  AGAINST THE JUDGMENT IN WP(C) 36174/2018(V) OF HIGH COURT OF
                             KERALA

PETITIONER:

               VISHNU B.P
               AGED 28 YEARS
               S/O. JAYAN, KITTEN CHERY LANE,
               ANAYARA P O,
               THIRUVANANTHAPURAM.

               BY ADV. SRI.BASANT BALAJI

RESPONDENTS:

      1        DR.VENU V,
               AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
               PRINCIPAL SECRETARY TO GOVERNMENT,
               REVENUE DEPARTMENT,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695001.

      2        KAMAL VARDANA RAO,
               AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
               PRINCIPAL SECRETARY TO GOVERNMENT,
               PUBLIC WORKS DEPARTMENT,
               GOVERNMENT SECRETARIAT,
               THIRUVANANTHAPURAM-695001.

      3        K. GOPALAKRISHNAN,
               AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
               DISTRICT COLLECTOR,
               CIVIL STATION, THIRUVANANTHAPURAM-695005.

      4        SMT. DARLENE KARMILTA D CRUZ,
               AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
               CHIEF ENGINEER(ROAD),
               PUBLIC WORKS DEPARTMENT,
               PUBLIC OFFICE BUILDING,
               THIRUVANANTHAPURAM-695001.
 Con.Case(C).No.36                 2


         5     BIJU G.R
               AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
               EXECUTIVE ENGINEER,
               PUBLIC WORKS DEPARTMENT,
               THIRUVANANTHAPURAM-695001.

               SRI.K.J.MOHAMMED ANZAR, SPL GP(REVENUE)



     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.36                            3




                            ALEXANDER THOMAS, J.
                  ============================
                      Cont. Case (Civil) No.36 of 2020
                 (arising out of the judgment dated 15.11.2018
                          in W.P(C) No.36174 of 2018
                  ============================
                     Dated this the 19th day of February, 2021


                                   JUDGMENT

The aforesaid Cont.Case (Civil) has been filed alleging non-

compliance of the directions issued by this Court in Annexure 1 judgment

dated 15.11.2018 in W.P(C) No.36174/2018 filed by the petitioner herein.

2. Today when the matter has been taken up for consideration,

Sri.Basant Balaji, the learned counsel for the petitioner and

Sri.K.J.Mohammed Anzar, the learned special Government Pleader

submits that the directions and orders passed by this Court in Annexure 1

judgment dated 15.11.2018 in W.P(C) No.36174/2018 has already been

complied with and that the Cont. Case (Civil) may be closed.

Recording the above submission, this Cont.Case (Civil) stands

disposed of.

Sd/-

                                             ALEXANDER THOMAS
  ab                                                   JUDGE




                                APPENDIX
  PETITIONER'S EXHIBITS:

  ANNEXURE 1              CERTIFIED COPY OF THE JUDGMENT DATED

15.11.2018 IN WP(C)NO.36174 OF 2018 OF THIS HON'BLE COURT.

ANNEXURE 2 TRUE COPY OF THE COVERING LETTER SENT BY THE PETITIONER TO 3RD RESPONDENT DATED 31.12.2018.

RESPONDENTS EXHIBITS: NIL