K.V.Mohandas vs Jeevan Babu K
2021 Latest Caselaw 15772 Ker

Con.Case(C) No.1893/2020                       1/3

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                           THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
                  Friday, the 30th day of July 2021 / 8th Sravana, 1943
              CONTEMPT CASE(CIVIL) NO. 1893 OF 2020(S) IN WP(C) 12510/2015

   PETITIONER:

           K.V.MOHANDAS,AGED 71 YEARS,S/O.VELAYUDHAN,KOZHIPARAMBIL
           HOUSE,KAIPAMANGALAM P.O.,
           THRISSUR DISTRICT-680 681

         BY ADVOCATE SMT.DAISY A.PHILIPOSE
   RESPONDENT:

           JEEVAN BABU K,THE DIRECTOR OF PUBLIC
           INSTRUCTIONS,JAGATHI,THIRUVANANTHAPURAM,PIN-695 001

        SRI.SURIN GEORGE IPE,SENIOR GOVERNMENT PLEADER FOR RESPONDENT

        This Contempt of court case (civil) having come up for orders on
   30.07.2021, the court on the same day passed the following:

                                                                      PTO
 Con.Case(C) No.1893/2020                            2/3




                                       SHAJI P.CHALY, J.
                             ===============================
                               Contempt Case No.1893 of 2020
                                            in
                                  W.P(C) No.12510 of 2015
                           ===============================
                            Dated this the 30th day of July, 2021



                                              ORDER

On 2nd July, 2021, after taking into account

the fact situations and the number of postings made

in the contempt of court case, it was directed

that, the respondent shall comply with the

directions contained in the judgment and report the

matter before this Court. Such a direction was

issued after taking note of the fact that, an

appeal was filed by the Government against the

judgment with a delay of 411 days.

2. Today when the matter was taken up,

learned Senior Government Pleader Sri.Surin George

Ipe submitted that, eventhough the order was

communicated, there is no response from the

respondent apart from pointing out that in the Con.Case(C) No.1893/2020 3/3

Contempt Case No.1893of 2020 in W.P(C) No.12510 of 2015

delay petition a Division Bench of this Court has

issued notice to the respondent. It was also

pointed out that an urgent memo was also filed for

listing the writ appeal. Whatever that be, the

judgment of this Court is dated 6th November,2019

and this contempt petition was pending before this

Court from 23.11.2020 also. Inspite of sufficient

opportunity provide to the respondent, no serious

action was taken and therefore, direct the

respondent to appear before this Court on

13.08.2021, if the directions in the judgment are

not complied with or in the event of any order

passed by the Division Bench staying the operation

of the directions contained in the judgment.

Sd/-

SHAJI P.CHALY JUDGE hmh

30-07-2021 /True Copy/ Assistant Registrar