Popular Group Investor ... vs T.K. Jose, Ias
2021 Latest Caselaw 22737 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE P.SOMARAJAN
        Friday, the 19th day of November 2021 / 28th Karthika, 1943
         CONTEMPT CASE(C) NO. 1539 OF 2021(S) IN WP(C) 18716/2020

PETITIONER/PETITIONER:

     POPULAR GROUP INVESTOR ASSOCIATION (PGIA),

     REPRESENTED BY ITS SECRETARY, BINDU T.N.,

     D/O. LATE NARAYANAN, AGED 47 YEARS, 66/6580,

     2ND FLOOR, DD JUNCTION BUILDING, OPP. ALAPPAT ARCADE,

     MG ROAD, ERNAKULAM-682 035.



     BY ADVS.T.K.RAJESHKUMAR, MANOJ V GEORGE, APARNA SOMARAJAN,

             ASWIN K.R., BINOOSHA BENOY K.,MATHEWS BENNY,

RESPONDENT/RESPONDENTS:

     SRI.T.K. JOSE, IAS , THE SECRETARY,

     DEPARTMENT OF HOME AFFAIRS, STATE OF KERALA,

     GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM-695 001.



     BY GOVERNMENT PLEADER


     This Contempt of court case (civil) having come up for orders on
19.11.2021, the court on the same day passed the following:

                                                     P.T.O.
                                      P.SOMARAJAN, J.
                                    -------------------------
                   Contempt Court Case(Civil)No.1539 of 2021
                    --------------------------------------------------------
                    Dated this the 19th day of November, 2021

                                              ORDER

It is so unfortunate that so far the directions

issued in the judgment to frame Rules has not been

complied with. Today also, the learned Prosecutor

Sri.Denny Devassy wanted some more time. It is

submitted that the proposed Rule will be placed before

the Cabinet on Wednesday and it will be published on

the next day itself. Last time, it was ordered that

in the event of non-compliance, charge will be framed

against the concerned officials and hence, grant of

further time is strongly objected by the other side.

It is submitted that the State Government may be

directed to submit a status report regarding the

territorial jurisdiction and functioning of the

competent authority and the stage of various

proceedings. Hence there will be a direction to that

effect.

Call on 29/11/2021 for reporting compliance and

for status report.

Sd/-

        H/o                                                    P.SOMARAJAN, JUDGE
        msp

19-11-2021                      /True Copy/                               Assistant Registrar