Mallika vs Sarada Muraleedharan Ias
2021 Latest Caselaw 2644 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

            THE HONOURABLE MR.JUSTICE K.VINOD CHANDRAN

                                   &

                   THE HONOURABLE MR.JUSTICE V.G.ARUN

      FRIDAY, THE 22ND DAY OF JANUARY 2021 / 2ND MAGHA, 1942

           Con.Case(C).No.1542 OF 2020 IN WA. 2342/2019

AGAINST THE JUDGMENT IN WA 2342/2019 DATED 9-12-2019 OF HIGH COURT
                            OF KERALA


PETITIONER/S:

      1         MALLIKA,
                AGED 48 YEARS,
                W/O. GIRIDAS, MALIL HOUSE, ELOOKKARA, MAUPPATHADAM
                P.O., ALUVA, ERNAKULAM (NOW RESIDING AT THOCHAMAL
                VEEDU, KEEZHUMADU,ERUMATHALA P.O.ALUVA)

      2         SAJI.C.G.,,
                AGED 45 YEARS
                S/O. GOPI, CHAKKIATH PARAMBIL, MUTTINAKAM,VARAPUZHA
                P.O., ERNAKULAM

                BY ADVS.
                SRI.K.S.MADHUSOODANAN
                SRI.M.M.VINOD KUMAR
                SRI.P.K.RAKESH KUMAR
                SRI.K.S.MIZVER
                SRI.M.J.KIRANKUMAR

RESPONDENT/S:

                SARADA MURALEEDHARAN IAS,
                AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
                PRINCIPAL SECRETARY, LOCAL SELF GOVERNMENT
                DEPARTMENT, GOVERNMENT OF KERALA, THIRUVANATHAPURAM-
                695 001

                R1 BY SENIOR GOVERNMENT PLEADER SRI.MATHEW GEORGE
                VADAKKEL



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.1542 OF 2020

                                        2

                               JUDGMENT

Dated this the 22nd day of January 2021

K.VINOD CHANDRAN, J.

The Government has passed an order which is produced

along with the memo. We do not think there is any

deliberate contempt on the part of the Government.

However, if the petitioners are aggrieved with the order,

then can challenge the same before the appropriate forum.

With the above observation, the Contempt of Court case

is closed.

Sd/-

K.VINOD CHANDRAN

JUDGE

Sd/-

V.G.ARUN

JUDGE

uu

23.01.2021 Con.Case(C).No.1542 OF 2020

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE-I PHOTOCOPY OF THE JUDGMENT IN WPC NO.,2646/2019 DATED 12.2.2019 OF THE HON'BLE HIGH COURT

ANNEXURE-II PHOTOCOPY OF THE ORDER BEARING GO (MS) NO.2062/2019 L.S.G.D.DATED 24.9.2019

ANNEXURE-III PHOTOCOPY OF THE JUDGMENT IN WA 2342/2019 DATED 9.12.2019 OF THE HON'BLE HIGH COURT