Jose Muthukulam vs Chandran Nair
2021 Latest Caselaw 2395 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

     THURSDAY, THE 21ST DAY OF JANUARY 2021 / 1ST MAGHA, 1942

         Con.Case(C).No.1856 OF 2020 IN WP(C). 30906/2019

   AGAINST THE JUDGMENT IN WP(C) 30906/2019(K) OF HIGH COURT OF
                              KERALA


PETITIONER:

              JOSE MUTHUKULAM, S/O. MATHAI, G-124, PANAMPILLY
              NAGAR, HOUSE NO.55/931 OF COCHIN CORPORATION,
              ERNAKULAM DISTRICT, COCHIN 682 036

              BY ADVS.
              SRI.N.J.JOHNSON
              SRI.P.C.THOMAS
              SRI.ROJO J.THURUTHIPARA

RESPONDENT:

              CHANDRAN NAIR
              AGE NOT KNOWN TO THE PETITIONER, NAME OF FATHER NOT
              KNOWN TO THE PETITIONER WORKING AS SECRETARY OF
              COCHIN MUNICIPAL CORPORATION, COCHIN MUNICIPAL
              CORPROATION, PARK AVENUE, MARINE DRIVE, ERNAKULAM,
              KOCHI 682 011

              SRI. P.FAZIL - SC,
              SRI. MATHEW GEORGE VADAKKEL - SR.GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 21.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.1856 OF 2020

                                    2


                              JUDGMENT

Dated this the 21st day of January 2021

When this matter was called today, the learned counsel

for the respondent submitted that the building permit of the

petitioner will be issued within a period of two weeks.

The learned counsel for the petitioner submitted that he

does not stand in the way of this time being granted,

particularly because his client has already remitted necessary

fees and has produced all the relevant documents for such

purpose.

Taking note of the afore submissions, I close this

contempt case directing the respondent to ensure that the

building permit in terms of the directions of the judgment is

issued to the petitioner not later than 08.02.2020.

Sd/- DEVAN RAMACHANDRAN

Stu JUDGE Con.Case(C).No.1856 OF 2020

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A-1 TRUE COPY OF THE JUDGMENT DATED 22-11-2019 IN WP(C) NO. 30906/19

ANNEXURE A-2 TRUE COPY OF THE LETTER DATED 30-11-2019 REGARDING FORWARDING OF THE JUDGMENT TO THE RESPONDENT

ANNEXURE A-3 TRUE COPY OF THE POSTAL RECEIPT DATED 02-

12-2019 REGARDING THE SENDING OF THE JUDGMENT TO THE RESPONDENT

ANNEXURE A-4 TRUE COPY OF NOTICE DATED 02-10-2020