Naresh Krishna Eyani vs Sonia
2021 Latest Caselaw 7562 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                PRESENT

          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN

    THURSDAY, THE 04TH DAY OF MARCH 2021 / 13TH PHALGUNA, 1942

         Con.Case(C).No.348 OF 2021 IN WP(C). 29462/2019

   AGAINST THE JUDGMENT IN WP(C) 29462/2019(G) DATED 04.11.2019


PETITIONER/PETITIONER IN WPC:

             NARESH KRISHNA EYANI, AGED 46 YEARS
             S/O SANKARAN KUTTY SUDHAKARAN, CA 93, RIVERIA
             RETREAT, THEVARA FERRY ROAD, ERNAKULAM-682 013.

             BY ADVS.
             SRI.J.OM PRAKASH
             SRI.T.G.SUNIL (PRANAVAM)
             SRI.C.X.ANTONY BENEDICT
             SHRI.T.S.BHARATH KRISHNA
             SHRI.EMMANUAL SANJU
             SMT.VARNA S. VIJAYAN
             SHRI.AKHIL KRISHNAN P.


RESPONDENT/2ND RESPONDENT IN WPC:

             SONIA, WORKING AS THE CONVENOR,
             THE LOCAL LEVEL MONITORING COMMITTEE,
             THRIPUNITHURA MUNICIPALITY,
             AGRICULTURAL OFFICE, KRISHI BHAVAN,
             THRIPUNITHURA -682 301

             SRI.JESTIN MATHEW-GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 04.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 COC 348/21
                                  2


                              JUDGMENT

The learned Government Pleader submitted

that the directions in the judgment will be

complied within a period of one month from

today and that the delay occasioned was only

on account of administrative exigencies and

declaration of elections. He prayed that the

respondent be granted the afore indulgence by

this Court.

2. I notice that the judgment in question

was delivered as early as on 04.11.2019 and

that more than a year and four months have

elapsed thereafter. Therefore, I cannot find

complete favour with the submissions of the

learned Government Pleader that the delay was

on account of administrative exigencies.

However, since the code of conduct is now in

effect consequent to the declaration of

elections, I deem it appropriate to grant time

till 20.04.2021, for compliance of directions COC 348/21

in the judgment, as a last chance. It is so

ordered.

I make it clear that no further extensions

will be granted and that the respondent will

have to comply with the directions in the

judgment within the afore time frame.

This COC is thus closed; however, leaving

liberty to the petitioner to approach this

Court with a fresh COC, if the afore

directions are also not complied with.

Sd/-

                                           DEVAN RAMACHANDRAN
       RR                                              JUDGE
 COC 348/21



                            APPENDIX
       PETITIONER'S/S EXHIBITS:

       ANNEXURE A        TRUE COPY OF JUDGMENT DATED

4.11.2019 OF THIS HON'BLE COURT IN WPC NO 29462/2019