Kerala High Court
Studija vs Babu Raj.A on 10 March, 2021
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
WEDNESDAY, THE 10TH DAY OF MARCH 2021 / 19TH PHALGUNA, 1942
Con.Case(C).No.250 OF 2021 IN WP(C). 12437/2020
AGAINST THE ORDER/JUDGMENT IN WP(C) 12437/2020(D) OF HIGH COURT
OF KERALA
PETITIONER/S:
STUDIJA
AGED 53 YEARS
W/O.BABU RAJ, KIZHAKEVILA VEEDU,
VELIMON P.O., KOLLAM - 691 511.
BY ADVS.
SRI.M.P.SREEKRISHNAN
SRI.A.MUHAMMED MUSTHAFA
RESPONDENT/S:
BABU RAJ.A, SECRETARY, PERINAD GRAMA PANCHAYATH,
KOLLAM - 691 511.
OTHER PRESENT:
SRI.K.J.MOHAMMED ANZAR, SPL.GP(REVENUE)
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
ALEXANDER THOMAS, J.
==================
Contempt Case (Civil).No. 250/2021
[Arising out of the judgment in W.P.(C).No. 12437/2020]
==================
Dated this the 10th day of March, 2021
JUDGMENT
The above contempt of court case (civil) has been filed alleging
non compliance of the directions and orders passed by this Court in
Anx. A-1 judgment dated 24.6.2020 in W.P.(C).No. 12437/2020 filed
by the petitioner herein.
2. Heard Sri.M.P.Sreekrishnan, learned counsel appearing
for the petitioner and Sri.Manoj Ramaswamy, learned Standing
Counsel for the Perinad Grama Panchayat, appearing for the
respondent Panchayat Secretary.
3. Today, when the matter has been taken up for
consideration, Sri.Manoj Ramaswamy, learned Standing Counsel
appearing for the respondent Panchayat Secretary would submit on
the basis of the instructions that now the respondent Panchayat
Secretary has issued revised and detailed proceedings as per order
No.P3-6590/2019 dated 5.3.2021, whereby the request of the
petitioner has been declined for the reasons stated therein. A copy of
the said proceedings dated 5.3.2021 is also stated to have been served
on the petitioner as well as on the learned counsel appearing for the
COC 250/21 - : 3 :-
petitioner. Sri.M.P.Sreekrishnan, learned counsel appearing for the
petitioner would submit that liberty may be accorded to the petitioner
to work out her remedies in the manner known to law so as to
challenge the said proceedings dated 5.3.2021. Liberty is accorded to
the petitioner to work out her remedies so as to challenge the said
proceedings dated 5.3.2021 in the manner known to law.
Recording the abovesaid submissions of the respondent officer
and with the said liberty to the petitioner, the above contempt of
court case will stand disposed of.
Sd/-
sdk+ ALEXANDER THOMAS, JUDGE
COC 250/21 - : 4 :-
APPENDIX
PETITIONER'S/S EXHIBITS:
ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT IN WPC
12437/2020.
ANNEXURE A2 COPY OF THE RECEIPT DTD 4.8.2020.
ANNEXURE A3 COPY OF THE COMMUNICATION DTD.15.10.2020.
ANNEXURE A4 COPY OF THE COMMUNICATED 3.11.2020.
