Praneeth T.P vs S.Vinod Kumar
2021 Latest Caselaw 22762 Ker

             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
            THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  FRIDAY, THE 19TH DAY OF NOVEMBER 2021 / 28TH KARTHIKA, 1943
                   CON.CASE(C) NO. 1727 OF 2021
AGAINST THE ORDER IN WP(C) 33949/2019 OF HIGH COURT OF KERALA,
                            ERNAKULAM
PETITIONERS/PETITIONERS IN WPC:

    1       PRANEETH T.P., AGED 50 YEARS
            S/O RAGHAVAN, RESIDING AT PUTHIYA PURAYIL,
            PARIYARAM.P.O, KOLARI,
            MATTANNUR-670702.
    2       MANOJAN.T, AGED 59 YEARS
            S/O KRISHNAN, RESIDING AT PUTHIYA PURAYIL, PARIYARAM
            PARIYARAM, P.O.KOLARI,
            MATTANNUR-670702.
            BY ADV V.N.HARIDAS


RESPONDENT/2ND RESPONDENT IN WPC:

            S.VINOD KUMAR
            THE SECRETARY,MATTANNUR MUNICIPALITY, MATTANNUR
            MUNICIPAL OFFICE, AGED 49 YEARS,M S/O N.SREEDHARAN,
            RESIDING AT KRISHNA SUDHA APARTMENT, MM IV 33F,
            MATTANNUR.P.O, MATTANNUR-670702.
            BY ADVS.
            V.M.SYAM KUMAR, SC
            P.F.ROSY
            SNEHA RAJIV
            DIVYA C.MOHAN


        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 19.11.2021, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Contempt Case (C) No.1727 of 2021

                                     ..2..




                Contempt Case (C) No.1727 of 2021
                -----------------------------------------------


                                JUDGMENT

It is admitted by both sides that pursuant to the

direction issued by this Court which is sought to be enforced in

this proceedings, licence has been issued to the petitioners in

respect of the portion of the building referred to in the writ

petition.

In the light of the said development, having regard

to the peculiar facts of the case, the Contempt of Court Case is

closed, without prejudice to the right of the petitioners to seek

appropriate relief in respect of the subsisting grievance in the

writ petition.

Sd/-

P.B.SURESH KUMAR, JUDGE

ds 19.11.2021