Kerala High Court
Contempt Case(C) ... vs By Advocates M/S K.P.Pradeep on 5 March, 2021
Con.Case(C) 2050/2019 1/5
IN THE HIGH COURT OF KERALA AT ERNAKULAM
Present:
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
Friday,the 5th day of March 2021/14th Phalguna, 1942
Contempt Case(C) No.2050/2019(S) in WP(C) No.33103/2016
PETITIONER/PETITIONER IN WPC
For information purpose only
DR.PRIYARENJINI S., AGED 44 YEARS,
D/O.K.N. VIKRAMADITHYAN PILLAI, CONSULTANT NEUROLOGIST,
CC 55-1636 B, VRINDAVANAM, KADAVANTHRA, KOCHI - 682 020.
BY ADVOCATES M/S K.P.PRADEEP, NEENA ARIMBOOR, T.THASMI,
SANAND RAMAKRISHNAN & T.T.BIJU
RESPONDENT/1ST AND 2ND RESPONDENTS IN WPC
1. KAMALA VARDHANA RAO,
WORKING AS PRINCIPAL SECRETARY TO THE GOVERNMENT,
PUBLIC WORKS DEPARTMENT, GOVERNMENT OF KERALA,
GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM - 695 001.
2. S. SUHAS, DISTRICT COLLECTOR, ERNAKULAM CIVIL STATION,
KAKKANAD, ERNAKULAM - 682 030.
ADDL. R3 & R4 IMPLEADED
3. CHANDRAN NAIR, CORPORATION SECRETARY IN CHARGE,
PRESENTLY DEPUTY SECRETARY, COCHIN CORPORATION,
CORPORATION OFFICE, ERNAKULAM-682 011.
4. SMT.JINU MOLE VARGHESE, WORKING AS SECRETARY,
GREATER COCHIN DEVELOPMENT AUTHORITY, GCDA OFFICE,
KADAVANTHRA, ERNAKULAM-682 020.
ADDL.R3 AND R4 ARE IMPLEADED AS PER ORDER DATED 22-10-2020 IN
IA. 01/2020.
ADDL. R5 TO R7 IMPLEADED
5. ANAND SINGH IAS, SECRETARY, PUBLIC WORKS DEPARTMENT,
GOVERNMENT OF KERALA AND MEMBER SECRETARY,
KERALA ROAD FUND BOARD, T.C.4/1654, MAYOORAM, NO.7,
BELHAVEN GARDENS, KOWDIAR P.O., THIRUVANANTHAPURAM-695 003.
P.T.O.
Con.Case(C) 2050/2019 2/5
6. PRANABJYOTI NATH IAS, SECRETARY, PUBLIC WORKS DEPARTMENT,
GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695 001.
7. A.S. NAISAM, CORPORATION SECRETARY, COCHIN CORPORATION,
CORPORATION OFFICE, ERNAKULAM-682 011.
ADDL. R5 TO R7 ARE IMPLEADED AS PER ORDER DATED 05/03/2021 IN
IA.1/2021 IN COC.
For information purpose only
GOVERNMENT PLEADER FOR R1 & R2.
SRI. SURIN GEORGE IPE, SENIOR GOVERNMENT PLEADER FOR R5 AND R6
SRI.S. SUDHISH KUMAR, STANDING COUNSEL FOR R3.
SRI. K. JANARDHANA SHENOI, STANDING COUNSEL FOR R7.
ADVOCATE SRI.ARUN ANTONY FOR R4.
This Contempt of Court Case (Civil) having come up for orders on
05/03/2021, the Court on the same day passed the following:-
P.T.O.
SHAJI P.CHALY, J.
===============================
Contempt Case No.2050 of 2019
in
W.P(C) No.33103 of 2016
For ===============================
information purpose only
Dated this the 5 day of March, 2021
th
ORDER
I.A.No.1 of 2021
This is an application filed by the contempt
petitioner seeking to implead proposed respondent
Nos. 5 to 7 as additional respondents in the
contempt petition.
2. Heard respective counsel and the
learned Senior Government Pleader and perused the
pleadings and materials on record, and I am
satisfied that sufficient reasons are assigned to
implead the said persons, in view of the fact that
the original respondents in the contempt petition
were shifted from the posts held by them. I.A. will
stand allowed. Registry to carry out necessary
amendment to the cause title accordingly.
Contempt Case No.2050 of 2019
in
W.P(C) No.33103 of 2016
Con.Case
ForLearned
information purpose
Senior Government Pleader only
Sri.Surin
George Ipe takes notice for additional respondent
Nos. 5 and 6 and the learned Standing Counsel
Sri.K.Jenardhana Shenoi, takes notice for
additional respondent No.7.
Learned Senior Government Pleader Sri.Surin
George Ipe submitted that, since the election is
declared and all the officers including the
District Collector and other superior officers of
the State Government are deeply involved in the
process of election and therefore, time may be
granted upto the re-opening date of summer
vacation. I find force and thereupon time is
granted upto 20th May, 2021 to place an affidavit
before this Court. However, there will be a
direction to the additional respondent No.7 namely,
the Secretary of the Corporation to place an
affidavit showing the entire details and the
Contempt Case No.2050 of 2019
in
W.P(C) No.33103 of 2016
developments that have taken place after the
For information purpose only
judgment and the steps taken for handing over the
property to develop the road in question to the
Road Fund Board/State Government within three
weeks.
Sd/-
SHAJI P.CHALY
JUDGE
hmh
/true copy/ Sd/- ASSISTANT REGISTRAR
