Sreedhanya Homes Pvt. Limited vs K.U.Bini
2021 Latest Caselaw 1494 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    THURSDAY, THE 14TH DAY OF JANUARY 2021 / 24TH POUSHA, 1942

         Con.Case(C).No.2079 OF 2020 IN WP(C). 35515/2018

   AGAINST THE JUDGMENT IN WP(C) 35515/2018(L) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER IN W.P.(C)NO.35515/2018:

              SREEDHANYA HOMES PVT. LIMITED
              REPRESENTED BY ITS MANAGING DIRECTOR, DHANYA BABU,
              AGED 35 YEARS, T.C.31/747, SASTHAMANGALAM,
              THIRUVANANTHAPURAM.

              BY ADV. SRI.V.M.KRISHNAKUMAR

RESPONDENT:

              K.U.BINI, AGE OF THE RESPONDENT AND FATHER'S NAME NOW
              KNOWN TO THE PETITIONER, SECRETARY,
              THIRUVANANTHAPURAM CORPORATION, CORPORATION OFFICE,
              THIRUVANANTHAPURAM, PIN - 695001.

              SRI.N.NANDAKUMARA MENON (SR.)
              SRI.P.K.MANOJKUMAR

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.2079 OF 2020

                                     2


                               JUDGMENT

Dated this the 14th day of January 2021

This contempt case has been filed on the allegation that,

in spite of the directions in the judgment dated 17.12.2019, no

action has been taken by the Thiruvananthapuram Corporation

until now.

2. In response, the learned senior counsel

Sri.Nandakumara Menon, instructed by Sri.Manoj Kumar,

learned standing counsel for the Corporation, submitted that

the Corporation has already decided not to acquire the land,

pursuant to a new notice issued by the petitioner under

Section 67 of the Kerala Town and Country Planning Act; and

therefore, that the directions in the judgment will be complied

with within a period of one month from today. He prayed that

this contempt case be closed, granting liberty to his client in

such fashion.

In the afore circumstances, I close this contempt case

recording the above submissions of the learned senior counsel;

with a consequential direction to the respondent to ensure that

the directions in the judgment dated 17.12.2019 are complied

with within a period of one month from the date of receipt of a Con.Case(C).No.2079 OF 2020

copy of this judgment.

Needless to say, the petitioner will be at liberty to

approach this Court with a fresh contempt case, if these

directions are not complied with.

Sd/- DEVAN RAMACHANDRAN

Stu JUDGE Con.Case(C).No.2079 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE I CERTIFIED COPY OF THE JUDGMENT IN WP(C) 35515/2018 DATED 17/12/2019.

ANNEXURE II TRUE COPY OF THE PURCHASE NOTICE DATED 21/01/2020 ISSUED BY THE PETITIONER.

ANNEXURE III TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT DATED 24/01/2020.

ANNEXURE IV TRUE COPY OF THE REPRESENTATION SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT DATED 22/05/2020.