Deepa George vs Suresh Kumar (Fathers Name And Age ...
2021 Latest Caselaw 8228 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM

                             PRESENT

               THE HONOURABLE MR.JUSTICE N.NAGARESH

    WEDNESDAY, THE 10TH DAY OF MARCH 2021/19TH PHALGUNA, 1942

          Con.Case(C).No.136 OF 2021 IN WP(C). 8130/2020

     JUDGMENT IN WP(C) 8130/2020(M) OF HIGH COURT OF KERALA


PETITIONER/PETITIONER IN WP(C):

             DEEPA GEORGE, @ DEEPA ALIAS,
             AGED 43 YEARS, W/O. GEORGE,
             PALAL HOUSE, VADACODE POST,
             KANGARAPPADY, NOW RESIDING AT
             MUDAKKOTTIL HOUSE, EZHAKARANAD SOUTH POST,
             PUTHENCRUZ, ERNAKULAM DISTRICT, PIN - 682 308.

             BY ADVS.
             SRI.K.C.ELDHO
             SRI.MALLENATHAN.M.

RESPONDENT/RESPONDENT IN WP(C):

             SURESH KUMAR (FATHERS NAME AND AGE NOT KNOWN
             TO THE PETITIONER), EXECUTIVE ENGINEER,
             OFFICE OF THE EXECUTIVE ENGINEER,
             PUBLIC WORKS DEPARTMENT, NEAR NGO QUARTERS,
             KAKKANAD, ERNAKULAM - 682 030.

             BY GOVERNMENT PLEADER SMT. DEEPA NARAYANAN

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 10.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 C.O.C. No.136/2021

                                   2




                            JUDGMENT

Dated this the 10th day of March, 2021

The learned Government Pleader submits that an

affidavit has been filed on 08.03.2021 reporting compliance

of the directions contained in the judgment. The learned

counsel for the petitioner submits that autorikshaws are

parked illegally in front of the building of the petitioner and a

tree is obstructing ingress to his building.

In view of the submissions made by the learned

Government Pleader, it is clear that the judgment in the writ

petition has been substantially complied with. Accordingly,

the Contempt of Court Case is closed granting liberty to the

petitioner to invoke his remedies against the continued

parking of autorishaws in front of his building.

Sd/-

N. NAGARESH JUDGE ncd/10.03.2021 C.O.C. No.136/2021

APPENDIX PETITIONER'S EXHIBITS:

ANNEXURE A1 THE CERTIFIED COPY OF THE JUDGMENT IN WP(C) NO.8130 OF 2020 BEFORE HON'BLE HIGH COURT OF KERALA.

ANNEXURE A2 A TRUE COPY OF THE COVERING LETTER ISSUED TO THE RESPONDENT DATED 26.09.2020.

ANNEXURE A3 A TRUE COPY OF THE POSTAL RECEIPT EVIDENCING THE DESPATCH OF ANNEXURE A1 AND A2 TO THE RESPONDENT REGISTERED POST.

ANNEXURE A4          PHOTOGRAPHS   OF   THE   UNAUTHORISED
                     PARKING   AND    BLOCKING    OF   THE

PETITIONERS BUILDING FRONTAGE.