Sabu Thazhath vs Toby Thomas
2021 Latest Caselaw 7508 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                     PRESENT

                 THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

      WEDNESDAY, THE 03RD DAY OF MARCH 2021 / 12TH PHALGUNA, 1942

              Con.Case(C).No.1832 OF 2019 IN WP(C). 2653/2016

  AGAINST THE JUDGMENT DATED 14.02.2019 IN WP(C) 2653/2016(F) OF HIGH
                          COURT OF KERALA


PETITIONER/PETITIONER IN W.P.(C):

               SABU THAZHATH
               AGED 46 YEARS
               S/O. SEBASTIAN, THAZHATH HOUSE, NEAR GOVERNMENT
               HOSPITAL, CHALAKUDY,
               THRISSUR DISTRICT 680 307.

               BY ADVS.
               SRI.R.T.PRADEEP
               SMT.M.BINDUDAS
               SRI.K.C.HARISH

RESPONDENT/4TH RESPONDENT IN THE W.P.(C):

               TOBY THOMAS
               AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE
               SECRETARY, CHALAKDY MUNICIPALITY, MUNICIPAL OFFICE,
               CHALAKUDY, THRISUR DISTRICT 680 307.

               R1   BY   ADV. SRI.M.P.ASHOK KUMAR
               R1   BY   ADV. SRI.P.C.GOPINATH
               R1   BY   ADV. SMT.BINDU SREEDHAR
               R1   BY   ADV. SHRI.ASIF N

         THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
         ON 03.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
         FOLLOWING:
 C.O.(C) No. 1832/2019
in W.P.(C) No. 2653/2016                  :2:



              Dated this the 3rd day of March, 2021.

                             JUDGMENT

This Contempt Case is filed complaining that the directives

contained in the judgment dated 14.02.2019 in W.P.(C) No. 2653 of

2016 is not complied with.

2. The subject issue was in relation to an application submitted

by the writ petitioner seeking building permit and apparently the

consequence with respect to the property remaining as paddy field in

the village records was also standing in the way of the Secretary of the

Municipality considering the application for building permit.

3. However, today, when the matter is taken up, the learned

Standing Counsel for the Municipality submitted that building permit

was issued to the petitioner on 04.01.2020. Therefore, I do not find

any reason to pursue the contempt case any further. Accordingly, this

Contempt Case is closed.

sd/-

SHAJI P. CHALY, JUDGE.

Rv