Joseph John vs S.Venkatesapathy Ias
2021 Latest Caselaw 9384 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                               PRESENT

         THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR

        FRIDAY, THE 19TH DAY OF MARCH 2021/28TH PHALGUNA, 1942

         Con.Case(C).No.2017 OF 2020 IN W.P(C).NO.16258/2020

   AGAINST THE JUDGMENT DATED 17.08.2020 IN W.P(C).NO.16258/2020(F)
                       OF HIGH COURT OF KERALA


PETITIONER/PETITIONER IN W.P.(C):

              JOSEPH JOHN
              AGED 51 YEARS
              S/O.M.T.JOHN, MONIPILLIL HOUSE, AVOLY P.O., ANICADU,
              MUVATTUPUZHA, ERNAKULAM DISTRICT.

              BY ADVS.SRI.JOMY GEORGE
                      SRI.R.PADMARAJ
                      SRI.M.J.BENNY
                      SRI.DEEPAK MOHAN
                      SMT.CHITRA N. DAS
                      SHRI.RISHAB S.
                      SMT.ASHA V.S.NAIR
                      SRI.R.AJITH KUMAR [V.K.EDOM]

RESPONDENT/1ST RESPONDENT IN W.P.(C):

              S.VENKATESAPATHY IAS
              AGE DAN FATHER'S NAME NOT KNOWN TO THE PETITIONER,
              MANAGING DIRECTOR, KERALA WATER AUTHROITY,
              JALA BHAVAN, VELLAYAMBALAM, THIRUVANANTHAPURAM-695 033.

              BY SHRI.P.BENJAMIN PAUL, SC, KERALA WATER AUTHORITY

          THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY
     HEARD ON 19.03.2021, THE COURT ON THE SAME DAY DELIVERED THE
     FOLLOWING:
 Cont. Case (C).No.2017/2020           :: 2 ::




                              JUDGMENT

It is submitted by the learned counsel for the

respondent that, pursuant to the directions in the judgment

dated 17.08.2020 in W.P.(C).No.16258/2020, an order dated

12.3.2021 has been passed, albeit against the petitioner.

Taking note of the said submission, the Contempt of court

Case is closed, without prejudice to the right of the petitioner

to impugn the said order, in appropriate proceedings, if so

advised.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

prp/20/3/21 Cont. Case (C).No.2017/2020 :: 3 ::

APPENDIX

PETITIONER'S EXHIBITS:

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 17.08.2020 OF THE HON'BLE COURT IN W.P. (C).NO.16258/2020.

RESPONDENTS EXHIBITS: NIL.

//TRUE COPY//

P.S. TO JUDGE