Mohanan V vs S.Venkatesapathy Ias
2021 Latest Caselaw 15417 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  THURSDAY, THE 22ND DAY OF JULY 2021 / 31ST ASHADHA, 1943
                 CON.CASE(C) NO. 546 OF 2021
AGAINST THE ORDER/JUDGMENT IN WP(C) 18766/2020 OF HIGH COURT
                          OF KERALA
PETITIONER/PETITIONER:

         MOHANAN V.
         AGED 47 YEARS
         S/O P.V.GOVINDAN, JISHNU NIVAS, NEAR MAHADEVA
         TEMPLE, MATTANNUR, KANNUR DISTRICT

         BY ADVS.
         JOBY JACOB PULICKEKUDY
         SRI.ANIL GEORGE



RESPONDENT/RESPONDENTS 1 & 2:

    1    S.VENKATESAPATHY IAS
         AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
         MANAGING DIRECTOR, KERALA WATER AUTHORITY,
         JALABHAVAN, THIRUVANANTHAPURAM, PIN-695 033.

    2    SRI. RAMESHAN KOYILODAN,
         AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
         EXECUTIVE ENGINEER, OFFICE OF THE EXECUTIVE
         ENGINEER, WATER SUPPLY DIVISION, KERALA WATER
         AUTHORITY, KANNUR-670001

         BY ADV SHRI.P.BENJAMIN PAUL, SC, KERALA WATER
         AUTHORITY




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 22.07.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 CON.CASE(C) NO. 546 OF 2021

                                     2




               Contempt Case (C) No.546 of 2021
               -----------------------------------------------


                              JUDGMENT

The learned counsel for the petitioner submits that the

direction contained in the judgment has been complied with. In

the light of the submission made by the learned counsel for the

petitioner, this Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR JUDGE Mn CON.CASE(C) NO. 546 OF 2021

APPENDIX OF CON.CASE(C) 546/2021

PETITIONER ANNEXURE

ANNEXURE A TRUE PHOTOCOPY OF THE JUDGMENT DATED 1.10.2020 IN WPC NO 18766/2020