For Information Purpose Only vs Contemnor/1St
2021 Latest Caselaw 7481 Ker

Con.Case(C) 743/2019                   1/2



                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    Present:
                  THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

       Wednesday,the 3rd day of March 2021/12th Phalguna, 1942
   Contempt Case(Civil) No.743/2019(S) in WP(C) No.21612/2018

    For    information purpose only
PETITIONER/PETITIONER
     KUNJUKUNJAMMA,AGED 75 YEARS
      W/O THOMAS,OOKANN VEEDU,AYYAMPILLIKKARA,
      KUZHUPPALLY VILLAGE,KOCHI TALUK-682 501.

BY ADVOCATES           M/S A.T.ANILKUMAR AND V.SHYLAJA

CONTEMNOR/1ST RESPONDENT IN WP(C)
    D.SANJAY PRABHU,AGED 52 YEARS
    THE SECRETARY,KUZHUPPILLY GRAMA PANCHAYATH,
    AYYAMPILLY P.O.,PIN-682 501.

BY ADVOCATE SRI.R.ROHITH FOR RESPONDENT

    This Contempt of Court Case(Civil) having come up for
orders on 03/03/2021, the Court on the same day passed the
following:


                                                             PTO
 Con.Case(C) 743/2019                                                                                                                          2/2
This Contempt of Court Case(Civil) having come up for orders on 26/02/2021, the Court on the same day passed the following:




                                                                                                                                       SHAJI P.CHALY, J.
                                                                                                                                           -----------------
                                                                                                                                 Con.Case(C) No.743 of 2019
                                                                                                                                           -----------------
                                                                                                                              Dated this the 3rd day of March 2021


                                                       For information purpose only
                                                                    ORDER

This contempt petition is filed complaining that the directives contained in the

judgment is not complied with.

2. The direction issued by this Court was in respect of an order passed by the

Ombudsman for Local Self Government Institutions issuing certain directions to the

Panchayath in regard to clearing of a water channel.

An affidavit is placed before this Court by the respondent stating that efforts

are being made to comply with the directions of the Ombudsman. It is clear from

the affidavit that, nothing has materialised pursuant to the directions issued by the

Ombudsman and in that view of the matter it can be clearly seen that, there is

contempt of the judgment of this Court having not complied with the directions

issued. In that view of the matter and taking into account the larger public interest,

three weeks time can be granted to the respondent to comply with the directions,

accordingly I do so, and failing which, the respondent shall be present before this

Court on 26.03.2021.

Sd/-

SHAJI P. CHALY, JUDGE

hmh

/true copy/ Sd/-

ASSISTANT REGISTRAR