P.K.Ajithkumar vs Seemon
2021 Latest Caselaw 23235 Ker

Con.Case(C) No.180/2021                         1/2

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
             Wednesday, the 24th day of November 2021 / 3rd Agrahayana, 1943
                 CONTEMPT CASE(C) NO. 180 OF 2021(S) IN WP(C) 14196/2019

   PETITIONER/PETITIONER IN WPC NO.14196/2019

           P.K. AJITHKUMAR, S/O.PADMANABHAN, AGED 60 YEARS,

           KADAMBANATTUTHARA, KULASEKHARAMANGALAM P.O., VAIKOM,

           SECRETARY (RETIRED), VAIKOM COIR VYAVASAYA CO-OPERATIVE

           SOCIETY LTD.NO.3056, CHEMPU P.O., VAIKOM-686 615.



           BY ADVOCATE SRI.P.P. JACOB.



   RESPONDENT/1ST RESPONDENT IN WPC NO.14196/2019

   1.      SEEMON, S/O.KORA, AGED 65 YEARS, PRESIDENT,

           VAIKOM COIR VYAVASAYA CO-OPERATIVE SOCIETY LTD.NO.3056,

           CHEMPU P.O., VAIKOM, RESIDING AT MANNAPPALLI HOUSE,

           CHEMPU P.O., VAIKOM-686 615.

           ADDL. R2 IMPLEADED

   2.      PROJECT OFFICER (COIR),

           OFFICE OF PROJECT OFFICER (COIR), VAIKKOM.

         ADDL. R2 IS SUO MOTU IMPLEADED VIDE ORDER DATED 31/08/2021 IN
   COC.180/2021.



           ADVOCATE SRI.J. ABHILASH FOR RESPONDENT.




        This Contempt of court case (civil) having come up for orders on
   24.11.2021, the court on the same day passed the following:

                                                                     P.T.O.
 Con.Case(C) No.180/2021                      2/2




                                        ORDER

In spite of the repeated requests, the 1st respondent is unable to

comply with the directions in the judgment saying that the society has no

financial resources. It is, therefore, clear that the 2nd respondent-

Project Officer (Coir) must now step in and take necessary steps.

I, therefore, adjourn this matter to be called on 09/12/2021; within

which time, the Project Officer will file an affidavit before this Court

detailing the steps that will be taken to ensure that the directions in

the judgment are complied with, including by sale of the property of the

society.

                                              Sd/- DEVAN RAMACHANDRAN JUDGE




24-11-2021                     /True Copy/                             Assistant Registrar