D.Manoharan vs Dr.P.Pukzazhenti
2021 Latest Caselaw 6946 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.1265 OF 2018(S) IN WP(C). 1199/2018

 AGAINST THE JUDGMENT DATED 01.02.2018 IN WPC 1199/2018 OF HIGH COURT
                             OF KERALA


PETITIONER/PETITIONER:

              D.MANOHARAN
              AGED 60 YEARS, SON OF LATE DAMODARAN, RESIDING AT
              ATTUKAL BHAVANAM, SHASTRI NAGAR, KARAMANA POST,
              THIRUVANANTHAPURAM - 695 002.

              BY ADVS.
              SRI.K.L.NARASIMHAN
              SRI.N.KRISHNA PRASAD

RESPONDENT/4TH RESPONDENT IN THE WRIT PETITION:

              DR.P.PUKZAZHENTI
              AGED ABOUT 50 YEARS, SON OF NOT KNOWN TO THE PETITIONER,
              WORKING AS THE DIRECTOR, SCHEDULE TRIBE DEVELOPMENT
              DEPARTMENT, THIRUVANANTHAPURAM - 695 033.




              SRI.SURIN GEORGE IPE, SR. GOVERNMENT PLEADER

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
   ON 26.02.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 C.O.(C) No. 1265/2018
in W.P.(C) No. 1199/2018                  :2:



               Dated this the 26th day of February, 2021.

                             JUDGMENT

This Contempt Case is filed complaining that the directives

contained in the judgment dated 01.02.2018 in W.P.(C) No. 1199 of

2018 is not complied with.

2. However, today, when the matter is taken up, learned Senior

Government Pleader Sri. Surin George Ipe, submitted that the

directions have already been complied with. He has handed over a

copy of the order No. D1-4560/16 dated 21.07.2018, in which it is

stated that on 21.07.2018, out of Rs.38,56,227/-, an amount of

Rs.38,20,405/- (after deducting an amount of Rs.35,822/- towards

income tax) is credited to the account of the Kerala State Construction

Corporation.

In that view of the matter, I do not think, anything survives to be

considered in this Contempt Case. Accordingly, this Contempt Case is

closed.

sd/-

SHAJI P. CHALY, JUDGE.

Rv