M.Devan vs A.Alexander
2021 Latest Caselaw 2647 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT

               THE HONOURABLE SMT. JUSTICE P.V.ASHA

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

          Con.Case(C).No.472 OF 2020 IN WP(C). 31832/2017

   AGAINST THE JUDGMENT IN WP(C) 31832/2017(D) OF HIGH COURT OF
                              KERALA

PETITIONERS/PETITIONERS 5 TO 8 IN THE W.P.(C):

      1      M.DEVAN, AGED 58 YEARS,
             S/O.SASTRI SARMAN NAMBOOTHIRIPAD,
             JUNIOR SUPEREINTENDENT (RETIRED),
             KERALA STATE HOUSING BOARD,
             RESIDING AT MANGOTTASSERI MANA, KAVIKKAD,
             THRIKKALANGODE POST, MANJERI,
             MALAPPURAM DISTRICT. PIN-676 123.

      2      PRAMEELA P, AGED 58 YEARS,
             W/O. N. HARIDASAN, ASSISTANT SECRETARY (RETIRED),
             KERALA STATE HOUSING BOARD,
             RESIDING AT HOUSE NO.37/1177, SMRITHI,
             KURUVISSRRY P.O, KOZHIKODE. PIN 673 010.

      3      SOBHALATHA P.M, AGED 59 YEARS,
             W/O. K.C SUKUMARAN, ASSISTANT SECRETARY (RETIRED),
             KERALA STATE HOUSING BOARD,
             RESIDING AT SOBHANAM, PULPARA PRAMBA, KOOTOOLY P.O,
             KOZHIKODE. PIN-673 016.

      4      SIVADAS K.M, AGED 58   YEARS,
             S/O. P. KUNHAN NAIR,   ASSISTANT SECRETARY (RETIRED),
             KERALA STATE HOUSING   BOARD,
             RESIDING AT SARANYA,   MELEMADAM, WANDOOR P.O,
             MALAPPURAM DISTRICT,   PIN-679 328.

             BY ADV. SRI.SERGI JOSEPH THOMAS

RESPONDENT NO.5 IN THE W.P.(C):

             A.ALEXANDER,
             AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
             PRESENTLY WORKING AS THE SECRETARY,
             KERALA STATE HOUSING BOARD, HEAD OFFICE, SANTHINAGAR,
             THIRUVANANTHAPURAM. PIN-695 001.

             BY ADV. SRI.MANOJ RAMASWAMY, SC

THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 22.01.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.472 of 2020

                                 2




                             JUDGMENT

The learned counsel on both sides

submit that judgment is complied with.

Accordingly, this contempt case is

closed.

Sd/-

P.V.ASHA JUDGE

ww Con.Case(C).No.472 of 2020

APPENDIX PETITIONERS' ANNEXURES:

ANNEXURE A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 03/11/2017 W.P(C) NO.31832/2017.

ANNEXURE A2 TRUE COPY OF PROCEEDINGS HBO NO.3/AD1(B) 1891/2015 DATED 09/01/2018 OF THE RESPONDENT.

ANNEXURE A3 TRUE COPY OF THE PROCEEDINGS HBO NO.

159/ADL(B) 6688/2016 DATED 05/07/2019 OF THE RESPONDENT.

ANNEXURE A4 TRUE COPY OF THE PROCEEDINGS HBO NO.

53/ADL(A) 6719/2016 DATED 04/03/2019 OF THE RESPONDENT.

ANNEXURE A5 TRUE COPY OF THE PROCEEDINGS HBO NO.

36/ADL(A) 8295/2015 DATED 13/02/2019 OF THE RESPONDENT.

ANNEXURE A6 TRUE COPY OF THE PROCEEDINGS HBO NO.

21/ADL(A) 6720/2016 DATED 29/01/2020 OF THE RESPONDENT.