M. Chandrasekharan Nair vs Sunitha Kumari
2021 Latest Caselaw 6456 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

         THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR

 TUESDAY, THE 23RD DAY OF FEBRUARY 2021 / 4TH PHALGUNA,
                          1942

   Con.Case(C).No.1604 OF 2015(S) IN WP(C). 30746/2015

 AGAINST THE ORDER IN WPC 30746/2015 DATED 09-10-2015 OF
                  HIGH COURT OF KERALA


PETITIONER/PETITIONER IN W.P(c):

             M. CHANDRASEKHARAN NAIR,
             S/O. K MADHAVAN PILLAI,
             GOURI BHAVAN, MINNAMKODE, PEYAD P.O,
             THIRUVANANTHAPURAM, PIN 695 573

             BY ADV. SRI.D.KISHORE

RESPONDENTS/RESPONDENTS IN THE W.P.(c):

     1       SUNITHA KUMARI
             (AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER), PRESIDENT, VILAPPIL GRAMA
             PANCHAYAT, PEYADU P.O,
             THIRUVANANTHAPURAM PIN 695 573

     2       THANKARAJ,
             (AGE AND FATHERS NAME NOT KNOWN TO THE
             PETITIONER), SECRETARY,
             VILAPPIL GRAMA PANCHAYAT, PEYADU P.O,
             THIRUVANANTHAPURAM PIN 695 573


             R1 BY ADV. SRI.G.SUDHEER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 23.02.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Contempt Case (C) No.1604 of 2015


                                    ..2..




             Contempt Case (C) No.1604 of 2015
              -----------------------------------------------


                           JUDGMENT

The learned counsel for the petitioner submits that the

Contempt of Court Case is not pressed. In the light of the

submission made by the learned counsel for the petitioner, this

Contempt of Court Case is dismissed as not pressed.

Sd/-

P.B.SURESH KUMAR, JUDGE

YKB Contempt Case (C) No.1604 of 2015

..3..

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE I TRUE COPY OF THE ORDER DATED 9.10.2015 IN W.P.(C) 30746 OF 2015 OR THIS HONOURABLE COURT.

ANNEXURE II TRUE COPY OF THE RECEIPT ISSUED BY THE OFFICE OF THE 2ND RESPONDENT EVIDENCING THE ACCEPTANCE OF THE INTERIM ORDER OF THIS HOUNOURABLE COURT

ANNEXURE III TRUE COPY OF THE COMPLAINT DATED 24.10.2015 SUBMITTED BY THE PETITIONER BEORE THE ASSISTANT EXECUTIVE ENGINEER, KERALA STATE ELECTRICITY BOARD

ANNEXURE V A PHOTOGRAPH SHOWING THE INSTALLATION OF HIGH MAST LIGHT WITHIN THE PROPERTY OF THE PETITIONER