Shabeer Ali vs R.Ravisankar
2021 Latest Caselaw 20969 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
    WEDNESDAY, THE 6TH DAY OF OCTOBER 2021 / 14TH ASWINA, 1943
                     CON.CASE(C) NO. 402 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 534/2021 OF HIGH COURT OF
                                KERALA
PETITIONERS:

    1     SHABEER ALI, AGED 37 YEARS, S/O USMAN,VAZHIKKADAVU,
          NILAMBOOR,
          REPRESENTED BY HIS POWER OF ATTORNEY HOLDER
          SRI.USMAN.V.K,VALLUVAKKAD HOUSE,
          KARAKKODE.P.O, NILAMBOOR,MALAPPURAM 679 333.

    2     FEBINA.C.K, W/O SABEER ALI, VALLUVAKKADAN HOUSE,
          KARAKKODE,VAZHIKKADAVU,NILAMBOOR,REPRESENTED BY HER
          POWER OF ATTORNEY HOLDER SRI.USMAN.V.K,VALLUVAKKAD
          HOUSE,KARAKKODE.P.O,
          NILAMBOOR,MALAPPURAM-679 333.

          BY ADV P.C.SASIDHARAN


RESPONDENTS:

    1     R.RAVISANKAR
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER)SECRETARY,VAZHIKKADAVU GRAMA
          PANCHAYAT,VAZHIKKADAVU.P.O,MALAPPURAM-679 333.

    2     SRI.NAVANEETH,
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER),ASSISTANT ENGINEER,LOCAL SELF GOVERNMENT
          DEPARTMENT SECTION,VAZHIKKADAVU GRAMA
          PANCHAYATH.,VAZHIKKADAVU.P.O,
          MALAPPURAM-679 333.

          BY ADV M.P.PRABHAKARAN (PALAKKAD)


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 06.10.2021, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 402 OF 2021
                                      2


                              JUDGMENT

It is submitted that the writ petition filed has been disposed

of in favour of the petitioner. In the light of above, petitioner is

given liberty to workout the reliefs based on the judgment in the

writ petition. Accordingly, the contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR CON.CASE(C) NO. 402 OF 2021

APPENDIX OF CON.CASE(C) 402/2021

PETITIONER ANNEXURE ANNEXURE A1 TRUE COPY OF THE COMMUNICATION DATED 17/12/2020

ANNEXURE A2 TRUE COPY OF THE REPLY DATED 23/12/2020

ANNEXURE A3 TRUE COPY OF THE INTERIM ORDER DATED 08/01/2021

ANNEXURE A4 TRUE COPY OF THE REPORT DATED 22/01/2021

ANNEXURE A5 TRUE COPY OF THE ORDER DATED 25/01/2021

ANNEXURE A6 TRUE COPY OF THE NOTE OBTAINED UNDER THE RIGHT TO INFORMATION ACT

ANNEXURE A7 TRUE COPY OF THE LETTER DATED 13/01/2021 ISSUED TO THE SECRETARY BY THE DEPUTY DIRECTOR OF PANCHAYATS

Annexure A8 TRUE PHOTOGRAPH OF THE BUILDING SHOWING THE COVERED PARKING AREA.

Annexure A9 TRUE PHOTOGRAPH SHOWING TH COVERED AREA OF THE BUILDING.

Annexure A10 TRUE COPY OF THE E-CHALAN DATED 29.07.2020 SHOWING THE PAYMENT OF SCRUTINY FEE BY THE PETITIONERS.

Annexure A11 TRUE COPY OF THE CHALAN DATED 13.10.2020 SHOWING THE PAYMENT OF RS. 1,34, 725.

Annexure A12 TRUE COPY OF THE COMMUNICATION DATED 30.03.2021 ISSUED BY THE DIRECTOR OF PANCHAYATS TO THE DEPUTY DIRECTOR OF PANCHAYATS.