R.Suresh vs A.S.Anuja
2021 Latest Caselaw 13017 Ker

    IN THE HIGH COURT OF KERALA AT ERNAKULAM

                              PRESENT
              THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
     THURSDAY, THE 17TH DAY OF JUNE 2021 / 27TH JYAISHTA, 1943
                    CON.CASE(C) NO. 1775 OF 2018
 AGAINST THE JUDGMENT IN WP(C) 19208/2018 OF HIGH COURT OF KERALA
PETITIONER:

          R.SURESH
          AGED 53 YEARS
          S/O.K. RAMACHANDRAN NAIR,
          SUSANTHY, K.P VALLON ROAD,
          KADAVANTRA,
          COCHIN 682020,
          NOW RESIDING ABROAD AND REPRESENTED BY HIS POWER OF
          ATTORNEY HOLDER SRI. RAMACHANDRAN NAIR, S/O. GOPALA
          PILLAI, RESIDING AT SUSANTHY, K.P. VALLON ROAD,
          KADAVANTRA, COCHIN.
          BY ADVS.
          S.RAMESH(VAIKOM)
          KAVYA P.PRASAD


RESPONDENTS/RESPONDENTS 1 & 2:

    1     A.S.ANUJA
          AGE, FATHER'S NAME NOT KNOWN TO PETITIONER,
          SECRETARY, COCHIN CORPORATION,
          COCHIN MUNICIPAL CORPORATION,
          PARK AVENUE,
          MARINE DRIVE,
          KOCHI, KERALA, 682011
    2     ANSAR
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          ASSISTANT EXECUTIVE ENGINEER, COCHIN CORPORATION,
          VYTILLA, COCHIN-682019


          SRI.SOBHAN GEORGE,STANDING COUNSEL


THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 17.06.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.1775 of 2018                  2

IN WP(C).19208/2018




                                 JUDGMENT

Dated this the 17th day of June,2021

This contempt petition is filed by the petitioner complaining that the

directives contained in the judgment dated 24.7.2018 are not complied with.

2. However, today when the matter is taken up, learned counsel for

petitioner submitted that the writ petition was the outcome of a dispute by

and between the petitioner and another private person and since the parties

have settled the dispute and the bridge constructed by the petitioner was

already removed, petitioner is not intending to press the contempt petition.

Submission of the learned counsel for petitioner is recorded and the

contempt petition is closed accordingly.

Sd/-

                                                  SHAJI P.CHALY

smv                                                    JUDGE


IN WP(C).19208/2018


                      APPENDIX OF CON.CASE(C) 1775/2018

PETITIONER ANNEXURE
ANNEXURE 1          CERTIFIED COPY OF THE JUDGMENT DATED

24/07/2018 IN W.P.(C) NO. 19208 OF 2018 ANNEXURE 2 TRUE OCPY OF LETTER DATED 07/08/2018 ISSUED BY THE RESPONDENTS.