For Information Purpose Only vs By Advocate Sri.I.Dinesh Menon
2021 Latest Caselaw 8941 Ker

Con.Case(C) 585/2021                       1/3



                       IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                        Present:

                       THE HONOURABLE MR. JUSTICE SUNIL THOMAS

                               th                      th
            Wednesday,the 17        day of March 2021/26    Phalguna, 1942

            Contempt     Case(C) No.585/2021(S) in WP(C) No.1813/2021


    For information purpose only
PETITIONER/PETITIONER IN WPC
      RIJO C.J.,AGED 33 YEARS
      S/O.JOY, CHITTADI POUND 74, VELUPADAM,
      VARANDARAPPALLY, THRISSUR - 680 003.

BY ADVOCATE SRI.I.DINESH MENON


RESPONDENT/1ST RESPONDENT IN WPC
      BIJO JAMES
      SECRETARY, REGIONAL TRANSPORT AUTHORITY,
      THRISSUR, CIVIL STATION P.O.,
      AYYANTHOLE P.O., THRISSUR - 680 003.




        This Contempt of Court Case(Civil) having come up for orders on

17/03/2021,the Court on the same day passed the following:




                                                    P.T.O.
                       SUNIL THOMAS, J.

--------------------------------------- Con. Case (C) No. 585 of 2021

--------------------------------------- Dated this the 17th day of March, 2021

For information O R D Epurpose R only According to the petitioner, by judgment of this Court in

W.P.(C.) No.1813 of 2021 dated 12.02.2021 the first

respondent therein was directed to take up the application for

revision of timing on the basis of field report obtained from

the AMVI and the objections raised and to pass appropriate

orders as expeditiously as possible, at any rate, within a

period of two weeks.

2. The grievance of the petitioner is that copy of the

judgment was placed before the authority on 19.02.2021,

however, direction of this Court was not complied with.

Contending that the respondent by willful disobedience of the

judgment of the Court, has exposed himself to Contempt of

Court proceedings, has approached this Court.

3. The learned Senior Government Pleader was heard. Con.Case (C.) No.585 of 2021

The learned Senior Government Pleader submitted that

several objections were raised regarding the revision of

timing given by the second respondent. The learned Senior

For information purpose only Government Pleader affirmed that the above judgment of this

Court can be complied in letter and spirit within a period of

two weeks from the date of receipt of a copy of this

judgment.

Comply with the above judgment and report compliance

08.04.2021.

Sd/-

SUNIL THOMAS, JUDGE.

SKP/17-3

H/O

/true copy/ Sd/- ASSISTANT REGISTRAR