Sameera vs Con.Case(C).No.92 Of 2020 In ...
2021 Latest Caselaw 2312 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM

                           PRESENT

      THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE

 WEDNESDAY, THE 20TH DAY OF JANUARY 2021 / 30TH POUSHA,
                          1942

     Con.Case(C).No.92 OF 2020 IN WP(C). 25720/2019

AGAINST THE ORDER/JUDGMENT IN WP(C) 25720/2019(L) OF HIGH
                     COURT OF KERALA


PETITIONERS:

     1        SAMEERA, AGED 33 YEARS
              W/O. RIYAS, 24/1196, C.K. HOUSE, KOOLITHARA,
              MANKAVE, KOZHIKODE DISTRICT, PIN-673 007

     2        SINDU B, AGED 43 YEARS
              W/O. SURESH BABU, ARYA NIVAS, KUMMATHAM
              KANDYPARAMBA, THLIKKULANGHARA, MANKAVE P .O,
              KOZHIKODE, PIN-673 003

     3        SHIJU N, S/O. BHARATHAN, PUTHILLAM THAZHAM,
              KOMMERI, MANKAVE P.O. KOZHIKODE DISTRICT, PIN-
              673 014

     4        SHIBU N, S/O. THANKAMANI, PUTHILLAM THAZHAM,
              VALAYANADU, KOMMERI, MANKAVE P.O, KOZHIKODE
              DISTRICT, PIN-673 014

     5        HAMEED K.P, S/O. MOIDEEN KOYA, KALOLI PURAYIL,
              KURUVATOOR, MANKAVE P.O, KOZHIKODE DISTRICT,
              PIN-673 014

              BY ADVS.
              SRI.JOSEPH GEORGE
              SRI.P.A.REJIMON

RESPONDENT:
 Con.Case(C).No.92 OF 2020 IN WP(C). 25720/2019

                                ..2..


              M.P.SUBHASH BABU, AGED 30 YEARS
              FATHER'S NAME NOT KNOWN TO THE PETITIONERS,
              WORKING AS THE REGIONAL TRANSPORT OFFICER,
              KOZHIKODE, GROUND FLOOR, CALICUT CIVIL
              STATION, KOZHIKODE-673 020

              R1 BY GOVERNMENT PLEADER

              SHYAMJIRAM GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN
FINALLY HEARD ON 20.01.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case(C).No.92 OF 2020 IN WP(C). 25720/2019

                                ..3..




                           JUDGMENT

Dated this the 20th day of January 2021

The learned Special Government Pleader submits

that the request of the petitioners have been rejected by

proceedings dated 31.12.2020. The said submission is

recorded.

With liberty to challenge the proceedings, the

contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR Con.Case(C).No.92 OF 2020 IN WP(C). 25720/2019

..4..

APPENDIX PETITIONERS EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 01.10.2019 IN W.P(C) 25720/2019 OF THIS HON'BLE COURT.

ANNEXURE A2 TRUE PHOTOCOPY OF THE COVERING LETTER DATED 09.10.2019 SUBMITTED BY THE PETITIONERS BEFORE THE RESPONDENT

RESPONDENTS EXHIBITS

ANNEXURE R1 TRUE COPY OF THE PROCEEDINGS OF THE RTA DATED 18.11.2020

ANNEXURE R1(a) TRUE COPY OF THE LETTER DATED 14.01.2020 ADDRESSED TO THE TRANSPORT COMMISSIONER BY THE RESPONDENT.

ANNEXURE R1(b) TRUE COPY OF THE LETTER DATED 05.02.2020 ADDRESSED TO THE SECRETARY, MUNICIPAL CORPORATION, KOZHIKODE BY THE RESPONDENT

ANNEXURE R1(c) TRUE COPY OF THE LETTER DATED 27.12.2019 ADDRESSED TO THE EXECUTIVE ENGINEER, PWD, KOZHIKODE AND THE DISTRICT POLICE CHIEF, KOZHIKODE.

ANNEXURE R1(d) TRUE COPY OF THE COMMUNICATION FROM THE DISTRICT PO;LICE CHIEF, KOZHIKODE TO THE RESPONDENT DATED 14.01.2020