Kurian Mathew vs Dr.Professor P.B. Sunilkumar
2021 Latest Caselaw 13415 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  MONDAY, THE 28TH DAY OF JUNE 2021 / 7TH ASHADHA, 1943
                CON.CASE(C) NO. 766 OF 2021
  AGAINST THE ORDER IN WP(C) 23872/2017 OF HIGH COURT OF
                KERALA        DATED 8.8.2017
PETITIONERS/PETITIONERS :

    1     KURIAN MATHEW
          AGED 74 YEARS
          S/O. MATHEW, ARAYATHINAL HOUSE, ARAKKULAM P.O,
          THODUPUZHA VIA, IDUKKI DISTRICT, PIN - 685591.
    2     LISAMMA ROY
          AGED 54 YEARS
          W/O. ROY MATHEW, PAMPLANIYIL HOUSE,
          BHARANANGANAM P.O, KOTTAYAM DISTRICT, PIN -
          686578.
          BY ADVS.
          BABU JOSEPH KURUVATHAZHA
          SRI.M.G.SREEJITH
          SMT.K.S.ARCHANA


RESPONDENT/ADDL.6TH RESPONDENT    :

          DR.PROFESSOR P.B. SUNILKUMAR
          WORKING AS DIRECTOR, INDIAN INSTITUTE OF
          TECHNOLOGY, PALAKKAD, AHALIA INTEGRATED CAMPUS,
          KOZHIPPARA P.O, PALAKKAD, PIN - 678557.
          BY ADV SHRI.P.VIJAYAKUMAR, ASG OF INDIA




THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 28.06.2021, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
 Contempt Case(C) No.766 of 2021
                                                  2



                       Contempt Case(C) No.766 of 2021
                                  -----------------------------------


                                         JUDGMENT

The learned counsel for the petitioners submits that the

direction contained in the interim order dated 8.8.2017 has been

complied with. In the light of the submission made by the learned

counsel for the petitioners, this Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn Contempt Case(C) No.766 of 2021

APPENDIX OF CON.CASE(C) 766/2021

PETITIONER ANNEXURE ANNEXURE A1 CERTIFIED COPY OF THE ORDER OF THIS HON'BLE COURT DATED 8.8.2017 IN WP(C) NO. 23872/2017.

ANNEXURE A2 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 10.04.2019 IN WP(C) NO. 23872/2017.

ANNEXURE A3 TRUE COPY OF THE REPORT NO. 152/05 DATED 11.11.2005 OF THE VILLAGE OFFICER, PUDUSSERY WEST VILLAGE, ADDRESSED TO THE REVENUE DIVISIONAL OFFICER, PALAKKAD. ANNEXURE A4 TRUE TYPED COPY OF ANNEXURE A3. ANNEXURE A5 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 26.04.2016 IN I.A NO. 15662/2015 IN WP(C) NO. 31600/2015. ANNEXURE A6 TRUE COPY OF THE REPORT SUBMITTED BY THE LEARNED ADVOCATE COMMISSION ON 2.6.2016, IN PURSUANCE TO ANNEXURE -A5 ORDER. ANNEXURE A7 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 11.12.2019 IN WP(C) NO. 23872/2017.

ANNEXURE A8 TRUE COPY OF THE ORDER OF THIS HON'BLE COURT DATED 30.10.2020 IN CONTEMPT CASE (C) NO. 1518/2020.

ANNEXURE A9 TRUE COPY OF THE PHOTO OF THE GATE, BLOCKING THE INGRESS AND EGRESS OF THE PETITIONERS TO THEIR PROPERTY, CAUSED BY THE RESPONDENT.