V.S.Shanavas vs Ganeshkumar Saride
2021 Latest Caselaw 13029 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. 466 OF 2017
 AGAINST THE JUDGMENT IN WPC 35992/2016 OF HIGH COURT OF KERALA,
                            ERNAKULAM
PETITIONER/PETITIONER:

          V.S.SHANAVAS
          AGED 42 YEARS
          S/O. V.S.SULAIMAN, RESIDING AT SHAH
          MANZIL,VADAKKENCHERRY, P.O., PALAKKAD DISTRICT PIN-
          678683.
          BY ADV SRI.L.RAM MOHAN


RESPONDENTS/RESPONDENTS 1 & 2:

    1     GANESHKUMAR SARIDE
          PROJECT DIRECTOR, NATIONAL HIGHWAYS AUTHORITY OF INDIA
          NO.8/1187, ARUMUGHAN COLONY, CHANDRANGAR, PALAKKAD,
          PIN-678007.
    2     P.MARYKUTTY
          DISTRICT COLLECTOR, CIVIL STATION, PALAKKAD.

          BY SRI.SURIN GEORGE IPE, SENIOR GOVERNMENT PLEADER


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.466 of 2017                  2

IN WP(C).35992/2016




                                  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 22.11.2016 are not complied with.

2.In fact the directions were issued to remove an encroachment in the

National Highway. Today when the matter is taken up, learned Senior

Government Pleader submitted that in compliance with the directions, the

encroachment was removed on 24.1.2017. Therefore, I do not think anything

survives to be considered in this contempt petition at this belated stage.

Therefore, recording the submission made by learned Senior

Government Pleader Sri.Surin George Ipe, the contempt petition is closed.

Sd/-

                                                     SHAJI P.CHALY

smv                                                      JUDGE


IN WP(C).35992/2016



                             APPENDIX

PETITIONER'S ANNEXURES

ANNEXURE-A1 - CERTIFIED COPY OF THE JUDGMENT DATED 22.11.16 IN WRIT PETITION NO.35992/16

ANNEXURE-A2 - TRUE COPY OF THE COVERING LETTER EVIDENCING ACKNOWLEDGMENT BY THE RESPONDENTS ON 3.12.16.

ANNEXURE-A3 - TRUE COPY OF THE REPLY DATED 27.2.17 ISSUED BY 1ST RESPONDENT.

ANNEXURE-A4 - TRUE COPY OF THE PHOTOGRAPHS TAKEN ON 22.2.17 EVIDENCING THE ENCROACHMENT