Shylaja vs Remya Krishnan
2021 Latest Caselaw 10400 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

     FRIDAY, THE 26TH DAY OF MARCH 2021 / 5TH CHAITHRA, 1943

         Con.Case(C).No.1687 OF 2019 IN WP(C). 24833/2013

AGAINST THE ORDER/JUDGMENT IN WP(C) 24833/2013(D) OF HIGH COURT OF
                              KERALA


PETITIONER:

               SHYLAJA
               AGED 49 YEARS
               W/O.SASEENDRAN, KARUVALLIL PUTHENPURAYIL HOUSE,
               NADUVILE VILLAGE, KIZHAKKUMCHERRY, VADAKKEMURI,
               VAIKOM.P.O., KOTTAYAM REPRESENTED BY HER POWER OF
               ATTORNEY HODER RAJAMMA, KARUVALLIL PUTHENPURAYIL
               HOUSE, NADUVILE VILLAGE, KIZHAKKUMCHERRY,
               VADAKKEMURI, VAIKOM.P.O.,KOTTAYAM, PIN-686141

               BY ADVS.
               SRI.S.RANJIT (KOTTAYAM)
               SRI.GOKUL DAS V.V.H.

RESPONDENTS:

               REMYA KRISHNAN
               SECRETARY, VAIKOM MUNICIPALITY, VAIKOM, KOTTAYAM,
               PIN-686141

               BY ADV. SMT.A.SREEKALA (VAIKOM)

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 26.03.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Con.Case(C).No.1687 OF 2019                2

IN WP(C). 24833/2013




                                 JUDGMENT

Dated this the 26th day of March 2021

This contempt petition is filed by the petitioner complaining that the

directives contained in the judgment dated 6.8.2018 in W.P.(C) No.248330/2013

are not complied with.

However, today when the matter is taken up, learned counsel appearing

for respondent has produced before me an order dated 23.3.2021, from where

I am satisfied that the directions are complied with and therefore, I do not find

any reason to pursue the contempt petition any further and it is closed

accordingly, leaving open the liberty of the petitioner to challenge the order

passed, if advised and aggrieved so.

Sd/-

                                                  SHAJI P.CHALY

smv                                                    JUDGE


IN WP(C). 24833/2013



                                  APPENDIX
PETITIONER'S EXHIBITS:

ANNEXURE 1                    CERTIFIED COPY OF THE JUDGMENT DATED

06.08.2018 IN WP(C)NO.24833/2013 BEFORE THIS HON'BLE COURT

ANNEXURE II TRUE COPY OF THE NOTICE DATED 11.12.2018 BEARING NUMBER R2-7527/2018 ISSUED BY THE SECRETARY, VAIKOM MUNICIPALITY