Joseph John vs S.Venkatesapathy Ias
2021 Latest Caselaw 12482 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                    THE HONOURABLE SMT. JUSTICE P.V.ASHA
         TUESDAY, THE 18TH DAY OF MAY 2021 / 28TH VAISAKHA, 1943
                         CON.CASE(C) NO. 229 OF 2021
     AGAINST THE JUDGEMENT DT.30.09.2020 IN WP(C) 5111/2020 OF HIGH
                               COURT OF KERALA
PETITIONER:

              JOSEPH JOHN,
0




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

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



RESPONDENTS:

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

     2        SAJEEV C.
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,
              SUPERINTENDING ENGINEER, P.H CIRCLE, KERALA WATER AUTHORITY,
              COLLECTORATE P.O., KOTTAYAM-686 002.

     3        P.S.PRADEEP
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER, EXECUTIVE
              ENGINEER, KERALA WATER AUTHORITY, PROJECT DIVISION,
              COLLECTORATE P.O., KOTTAYAM-686 002.

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



THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
18.05.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
                                         P.V.ASHA, J.
                      -----------------------------------------------------
                               Cont.Case(C).No.229 of 2021
                                                in
                                  W.P(c).No.5111 of 2020
                       ----------------------------------------------------
                           Dated this the 18th day of May, 2021

                                      JUDGMENT

The learned counsel on both sides submit that the directions contained in the

judgment dated 30.09.2020 in W.P(c).No.5111 of 2020 are complied with.

Accordingly, the Contempt Case is closed.

                                                                  Sd/-    (P.V.ASHA, JUDGE)

rtr/

APPENDIX OF CON.CASE(C) 229/2021

ANNEXURES

ANNEXURE A1 CERTIFIED COPY OF THE JUDGMENT DATED 30.9.2020 OF THIS HON'BLE COURT IN WPC NO.5111/2020.