Ramabhai B.C vs Harikumar
2021 Latest Caselaw 1366 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

   WEDNESDAY, THE 13TH DAY OF JANUARY 2021 / 23TH POUSHA, 1942

         Con.Case(C).No.1738 OF 2020 IN WP(C). 29008/2019

AGAINST THE ORDER/JUDGMENT IN WP(C) 29008/2019(A) OF HIGH COURT OF
                              KERALA


PETITIONER:

              RAMABHAI B.C.,
              AGED 70 YEARS
              D/O BHANU, RESIDING AT AVITTOM, PATTATHANAM NAGAR-99,
              PATTATHANAM P.O.KOLLAM DISTRICT, PIN-691 021.

              BY ADV. SRI.A.JANI(KOLLAM)

RESPONDENT:

              HARIKUMAR,
              AGED 50 YEARS
              SECRETARY, KOLLAM CORPORATION, CORPORATION OFFICE,
              KOLLAM,PIN-691 021.

              R1 BY SRI.M.K.CHANDRA MOHAN DAS,SC,KOLLAM MPT

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 13.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.1738/2020 IN WP(C).29008/2019

                                     2

                              JUDGMENT

When this matter was called today, the

learned Standing Counsel appearing for the

respondent - Shri.M.K.Chandramohan Das

submitted that his client is incapacitated

from acting further in pursuance to the

notice issued by the Corporation, under

Section 406 of the Kerala Municipality Act,

because the said notice has now been stayed

by the Tribunal for Local Self Government

Institutions in Appeal No.510/2020.

In the afore circumstances, I close this

contempt case; however, leaving liberty to

the petitioner to oppose the proceedings

before the Tribunal, as she is advised and

also to approach this Court again, depending

upon the fate of the said proceedings.

Sd/-

DEVAN RAMACHANDRAN

JUDGE

MC/18.1.2021 Con.Case(C).No.1738/2020 IN WP(C).29008/2019

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF JUDGMENT IN WPC 29008 OF 2019 DATED 5.12.2019 RESPONDENT'S/S EXHIBITS:

NIL


MC

                     (TRUE COPY)                PA TO JUDGE