Basheer V vs V. Jayarajan
2021 Latest Caselaw 13600 Ker

Con.Case(C) No.1952/2020                        1/4

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                 Thursday, the 1st day of July 2021 / 10th Ashadha, 1943
                 CONTEMPT CASE(C) NO. 1952 OF 2020(S) IN WP(C)16664/2020

PETITIONER/PETITIONER IN WPC

        BASHEER V.,        VETTUVANCHERY HOUSE, AYIROOR, AYIROOR P.O.,

        PERUMBADAPPU, MALAPPURAM DISTRICT, PIN -679 589.

        BY ADVOCATES M/S P.K.IBRAHIM AND SREEJI K.B..

RESPONDENT/2ND RESPONDENT IN WPC

        V. JAYARAJAN, AGED 47,

        THE SECRETARY, PERUMBADAPPU GRAMA PANCHAYATH,

        PERUMBADAPPU, PIN - 679 580.

        ADVOCATE SRI.C.M. MOHAMMED IQUABAL FOR RESPONDENT.

        This Contempt of court case (civil) having come up for orders on
   01.07.2021, the court on the same day passed the following:
 Con.Case(C) No.1952/2020                  2/4


ANNEXURE A2                CERTIFIED COPY OF THE JUDGMENT DATED 25.08.2020 IN WPC
                           NO.16664/2020.
ANNEXURE A7                TRUE COPY OF THE ORDER OF THE RESPONDENT DATED
                           15/12/2020.
EXHIBIT P1
                           TRUE COPY OF THE RESOLUTION NO.6/2 DATED 24/08/2017.
 Con.Case(C) No.1952/2020                             3/4




                                      ALEXANDER THOMAS, J.
                           ------------------------------------------------------
                                   Cont. Case (C) No. 1952 of 2020
                                                     in
                                       WP(C) No. 16664 of 2020
                           ------------------------------------------------------
                                  Dated this the 1st day of July, 2021

                                               ORDER

Sri.C.M.Mohammed Iquabal, learned counsel

appearing for the respondent Panchayat Secretary would submit

on the basis of instructions that in compliance of the interim

order dated 25.3.2021 passed by this Court in this contempt case,

the respondent officer has recalled Anx.A-7 rejection order and

has passed revised orders in the matter, and that some time may

be granted to produce a copy of said revised order passed by

the respondent officer.

2. The respondent Panchayat Secretary is given

opportunity to file an affidavit to not only produce a copy

of such revised order, but also to explain as to how said revised

order would be in compliance with the directions and orders

passed by this Court in Anx.A-2 judgment.

3. If the respondent Panchayat Secretary has a case

that Ext.P-1 resolution No.6/2 dated 24.8.2017 has been

subsequently varied by the Panchayat Committee, then a copy Con.Case(C) No.1952/2020 4/4

Cont. Case (C) No. 1952 of 2020

..2..

of said resolution or proceedings of the Panchayat varying

Ext.P-1 resolution should also be produced along with the

affidavit to be filed.

List the case on 22.7.2021.

Hand over to both sides.

Sd/-

ALEXANDER THOMAS, JUDGE

MMG

01-07-2021 /True Copy/ Assistant Registrar