V.P.Premakrishnan vs Byju Keloth
2021 Latest Caselaw 14548 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                 THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

          TUESDAY, THE 13TH DAY OF JULY 2021 / 22ND ASHADHA, 1943

                         CON.CASE(C) NO. 643 OF 2021

      AGAINST THE JUDGMENT IN WP(C) 23008/2020 OF HIGH COURT OF KERALA

PETITIONER/PETITIONER:

            V.P.PREMAKRISHNAN
            AGED 58 YEARS
            S/O.KRISHNAN, KRISHNA NIKETH, PANOOR, ELANCODE P.O.,
            KANNUR - 670 692.

            BY ADV M.VIJAYAKUMAR



RESPONDENT/1ST RESPONDENT:

            BYJU KELOTH(AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER)
            ASSISTANT EDUCATIONAL OFFICER, PANOOR - 670 692,
            KANNUR DISTRICT


OTHER PRESENT:

            SRI. P.M.MANOJ - SR.GP




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON

13.07.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 643 OF 2021

                                     2




                              JUDGMENT

This Court is now incapacitated from moving forward with

this Contempt Case because it is admitted by both sides that the

judgment which was relied upon by this Court, namely Chandran

v. Local Self Government Department [2020 (5) KLT 669

FB], has been stayed by the Hon'ble Supreme Court.

I, therefore, close this Contempt Case; however, leaving full

liberty to the petitioner to approach this Court again in future if it

is warranted.

SD/-

DEVAN RAMACHANDRAN JUDGE rp