M.K.Mahendran vs Abilash
2021 Latest Caselaw 14761 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     WEDNESDAY, THE 14TH DAY OF JULY 2021 / 23RD ASHADHA, 1943
                     CON.CASE(C) NO. 901 OF 2021
   IN PURSUANCE TO THE ORDER DATED 3.3.2021 IN WP(C) 21269/2011


PETITIONERS:


    1     M.K.MAHENDRAN, AGED 55 YEARS,
          S/O.LATE M.B.KRISHNAN, RESIDING AT EDAMPADATH VEEDU,
          PANDIPARAMBU ROAD, KANNANKULANGARA, THRIPUNITHURA.

    2     MOHANAN, AGED 59 YEARS, S/O.LATE ACHUTHAN NAIR, KATTETH
          CHIRAYIL, PANDIPARAMBU ROAD, KANNANKULANGARA,
          THRIPUNITHURA.

    3     AJAYAN, AGED 48 YEARS, S/O.LATE KUMARAN,   KURIYILA
          EDAMPADATH, PANDIPARAMBU ROAD, KANNANKULANGARA,
          THRIPUNITHURA.

    4     SAROJINI, AGED 81 YEARS, S/O.LATE MADHAVAN, EDAMPADATH
          VEEDU, PANDIPARAMBU ROAD, KANNANKULANGARA,
          THRIPUNITHURA.

    5     M.K.SURENDRAN, AGED 55 YEARS, S/O.LATE M.B.KRISHNAN,
          EDAMPADATH VEEDU, PANDIPARAMBU ROAD, KANNANKULANGARA,
          THRIPUNITHURA.

          BY ADVS.G.D.PANICKER
                  JEENA JOSEPH


RESPONDENT/2ND RESPONDENT IN WP(C):


          SRI.ABILASH, AGE & FATHER'S NAME NOT KNOWN TO THE
          PETITIONER, SECRETARY, THRIPUNITHURA MUNICIPALITY,
          THRIPUNITHURA, PIN-682 301.

          BY ADV. C.V.MANUVILSAN, SC

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.07.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 901 OF 2021
                              -2-

                          JUDGMENT

This contempt case has been filed by the

petitioners alleging non-compliance of Annexure A1

order dated 03.03.2021, of this Court in W.P.

(C)No.21269 of 2011.

2. However, it is now reported by the learned

counsel for the parties that the respondent has

taken action; and that the congestion to flow of

water has been removed.

I, therefore, close this contempt case without

any further orders.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv CON.CASE(C) NO. 901 OF 2021

APPENDIX OF CON.CASE(C) 901/2021

PETITIONER'S ANNEXURE:

ANNEXURE A1 CERTIFIED COPY OF THE ORDER DATED 03.03.2021 IN WP(C0 NO.21269/2011 OF THE HONOURABLE HIGH COURT OF KERALA.