Against The Judgment In Wp(C) ... vs By Adv. Sri.Ajith Krishnan
2021 Latest Caselaw 6901 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

              THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

    FRIDAY, THE 26TH DAY OF FEBRUARY 2021 / 7TH PHALGUNA, 1942

          Con.Case(C).No.2520 OF 2019 IN WP(C). 27864/2017

   AGAINST THE JUDGMENT IN WP(C) 27864/2017(G) OF HIGH COURT OF
                              KERALA


PETITIONER/WRIT PETITIONER IN WPC NO.27864/2017

             BAIJU R.S.,
             AGED 43 YEARS
             S/O. RAMESHAN, SUKUMARI, MANDIRAM, IRUMBA,
             ARUVIKKARA P.O., THIRUVANANTHAPURAM

             BY ADV. SRI.AJITH KRISHNAN

RESPONDENTS/RESPONDENTS IN WPC NO.27864/2017

      1      RAJESHKUMAR SINGH,
             AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
             PRINCIPAL SECRETARY, STATE OF KERALA,
             PUBLIC WORKS DEPARTMENT, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM 695 001.

      2      V. SANTHOSH,
             AGE AND FATHERS NAME NOT KNOW TO THE PETITIONER,
             EXECUTIVE ENGINEER, PUBLIC WORKS DEPARTMENT, BUILDING
             DIVISION, OFFICE OF EXECUTIVE ENGINEER, PMG VIKAS
             BHAVAN P.O. THIRUVANANTHAPURAM 695 001.

      3      BIJU P.B.,
             AGE AND FATHERS NAME NOT KNOW TO THE PETITIONER,
             ASSISTANT EXECUTIVE ENGINEER,
             BUILDING SUB DIVISION, PMG VIKAS BHAVAN P.O.
             THIRUVANANTHAPURAM 695 001.


             SRI.SURIN GEORGE IPE

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 26.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                      2

Con.Case(C).No.2520 OF 2019 IN WP(C). 27864/2017




                               JUDGMENT

Dated this the 26th day of February 2021

This Contempt Petition is filed complaining

that the directives contained in the judgment dated

21.03.2019 in W.P.(C) No.27864/2017 is not complied

with.

2. However, today when the matter is taken

up, learned counsel for the petitioner submitted

that the directives are already complied with.

Therefore, 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 smv

Con.Case(C).No.2520 OF 2019 IN WP(C). 27864/2017

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A CERTIFIED COPY OF THE JUDGMENT DATED 21/03/2019 IN WPC NO. 27864/2017 ON THE FILE OF THIS HONBLE COURT.

RESPONDENT'S/S EXHIBITS: NIL