Mohanan V. vs S.Venkatesapathy I.A.S
2021 Latest Caselaw 6367 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

               THE HONOURABLE MR.JUSTICE N.NAGARESH

     MONDAY, THE 22ND DAY OF FEBRUARY 2021/3RD PHALGUNA, 1942

          Con.Case(C).No.169 OF 2021 IN WP(C). 18923/2020

             AGAINST THE JUDGMENT DATED 15.10.2020 IN

           WP(C) 18923/2020(M) OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

             MOHANAN V., AGED 47 YEARS,
             S/O. P.V.GOVINDAN, "JISHNU NIVAS",
             NEAR MAHADEVA TEMPLE, MATTANNUR,
             KANNUR DISTRICT.

             BY ADVS.
             SRI.JOBY JACOB PULICKEKUDY
             SRI.ANIL GEORGE

RESPONDENT/RESPONDENTS 1 & 2:

      1      S.VENKATESAPATHY I.A.S.
             AGE AND FATHER'S NAME NOT KNOWN
             TO THE PETITIONER, MANAGING DIRECTOR,
             KERALA WATER AUTHORITY, JALABHAVAN,
             THIRUVANANTHAPURAM, PIN-695 033.

      2      RAMESHAN KOYILODAN, AGE AND FATHER'S NAME
             NOT KNOWN TO THE PETITIONER,
             THE EXECUTIVE ENGINEER, OFFICE OF THE
             EXECUTIVE ENGINEER, WATER SUPPLY DIVISION,
             KERALA WATER AUTHORITY, KANNUR-670 001.

             R1-R2 BY SHRI.P.BENJAMIN PAUL, SC, KWA

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.02.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 C.O.C.No.169/2021

                                    2




                              JUDGMENT

Dated this the 22nd day of February, 2021

The learned Standing Counsel appearing for the

respondents would submit that the judgment has been

complied with. Recording the submission, the Contempt of

Court Case is closed.

Sd/-

N. NAGARESH JUDGE ncd/22.02.2021 C.O.C.No.169/2021

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A TRUE PHOTOCOPY OF THE JUDGMENT DATED 15.10.2020 IN WP(C) NO.18923/2020.