J.Sudhakaran vs Dr.Vishwas Mehta Ias
2021 Latest Caselaw 2831 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

            THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN

      MONDAY, THE 25TH DAY OF JANUARY 2021 / 5TH MAGHA, 1942

          Con.Case(C).No.42 OF 2021 IN WP(C). 11443/2020

AGAINST THE ORDER/JUDGMENT IN WP(C) 11443/2020(E) OF HIGH COURT OF
                              KERALA


PETITIONER/PETITIONER IN W.P.(C):

             J.SUDHAKARAN, AGED 48 YEARS, S/O. JANARDHANAN,
             THEJUS ELECTRICALS, VAVAKKAVU, K.S.PURAM P.O.,
             KOLLAM-690 518.

             BY ADV. SRI.K.SHAJ

RESPONDENTS/RESPONDENTS NOS.1 TO 3 IN W.P.(C):

      1      DR.VISHWAS MEHTA IAS,
             AGE NOT KNOWN TO THE PETITIONER,
             S/O. NOT KNOWN TO THE PETITIONER, CHIEF SECRETARY,
             GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-685 001.

      2      ANANTH SINGH, IAS, PRINCIPAL SECRETARY,
             PUBLIC WORKS DEPARTMENT, GOVERNMENT SECRETARIAT,
             THIRUVANANTHAPURAM-685001.
             (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)

      3      SESIL VARGHESE, AGE NOT KNOWN TO THE PETITIONER,
             S/O. NOT KNOWN TO THE PETITIONER, EXECUTIVE ENGINEER,
             PUBLIC WORKS DEPARTMENT, ELECTRICAL DIVISION,
             THIRUVANANTHAPURAM-695033.

             BY ADV.SRI. BIJOY CHANDRAN, GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 25.01.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case(C).No.42 OF 2021

                              -2-

                            JUDGMENT

Dated this the 25th day of January 2021

The learned Government Pleader submits, on

instructions, that the licence of the petitioner

has been renewed until 31.03.2023.

In the above view of the matter, nothing

survives for consideration in the contempt of

court case.

The contempt of court case is, accordingly,

closed.

Sd/-

ANU SIVARAMAN

JUDGE akv Con.Case(C).No.42 OF 2021

APPENDIX PETITIONER'S/S EXHIBITS:

ANNEXURE A1 THE TRUE COPY OF THE JUDGMENT DATED 6.3.2020 IN WP(C) NO.6215 OF 2020 OF THIS HON'BLE COURT.

ANNEXURE A2 THE DIGITALIZED CERTIFIED COPY OF THE INTERIM ORDER DATED 21.7.2020 IN WP(C) NO.11443 OF 2020 OF THIS HON'BLE COURT.

ANNEXURE A3 THE TRUE COPY OF THE LETTER DATED 29.9.2020 ISSUED FROM THE OFFICE OF THE THIRD RESPONDENT TO THE PETITIONER.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE