P.K. Jacob vs Smt. Anju Mary Mathew
2021 Latest Caselaw 1860 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

                 THE HONOURABLE SMT. JUSTICE P.V.ASHA

     MONDAY, THE 18TH DAY OF JANUARY 2021 / 28TH POUSHA, 1942

         Con.Case(C).No.58 OF 2021 IN WP(C).NO.40446/2016

AGAINST THE JUDGMENT DATED 14.02.2018 IN WP(C).NO.40446/2016(E) OF
                       HIGH COURT OF KERALA


PETITIONER/PETITIONER:

             P.K. JACOB, AGED 63 YEARS
             S/O. P.C.KURIAN, FORMER MANAGER (TECHNICAL),
             KERALA RURAL WATER SUPPLY AND SANITATION AGENCY,
             (R.P.M.U.), 1ST FLOOR, MATHA ARCADE, THODUPUZHA,
             IDUKKI-685585, NOW RESIDING AT PARAMBIL HOUSE,
             NEAR VIMALA PUBLIC SCHOOL,
             THODUPUZHA, IDUKKI-685584.

             BY ADV. SMT.K.NANDINI

RESPONDENT/4TH RESPONDENT:

             SMT. ANJU MARY MATHEW,
             THE DIRECTOR (FIN AND ADMN), KERALA RURAL WATER
             SUPPLY AND SANITATION AGENCY, 3RD FLOOR,
             PTC TOWER, SS KOVIL ROAD, THAMPANOOR,
             THIRUVANANTHAPURAM-695001.


OTHER PRESENT:

             SRI.D.KISHORE,SC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 18.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.58 OF 2021 IN WP(C).NO.40446/2016

                               2




                      J U D G M E N T

Petitioner has approached this Court again and

again despite the judgment Annexure V for the very

same relief in total disregard of the observations and

directions contained therein, unnecessarily wasting

the time of this Court. This Contempt Case (Civil)

should have been dismissed with heavy cost. As at this

stage, request was made for withdrawal of contempt

case, the contempt case is dismissed as withdrawn.

Sd/-

P.V.ASHA, JUDGE AS Con.Case(C).No.58 OF 2021 IN WP(C).NO.40446/2016

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE I TRUE COPY OF THE ORDER DATED 13.12.2016 ISSUED BY THIS RESPONDENT TO THE PETITIONER.

ANNEXURE II CERTIFIED COPY OF THE JUDGMENT DATED 14.2.2018 IN WP(C) NO.40466/2016 OF THIS HONOURABLE COURT.

ANNEXURE III TRUE COPY OF THE COMMUNICATION FROM THE PETITIONER TO THE 3RD RESPONDENT DATED 22.3.2018.

ANNEXURE IV TRUE COPY OF COMMUNICATION FROM THE PETITIONER TO THE 5TH RESPONDENT IN W.P. DATED 22.3.2018.

ANNEXURE V TRUE COPY OF JUDGMENT DATED 21.2.2019 IN WP(C) NO.5289/2019 OF THIS HONOURABLE COURT.