Alex Oomman vs Pradeep
2021 Latest Caselaw 21011 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. 1030 OF 2021
 AGAINST THE ORDER/JUDGMENT IN WP(C) 24956/2019 OF HIGH COURT OF
                         KERALA, ERNAKULAM
PETITIONER:

          ALEX OOMMAN, AGED 54 YEARS, S/O. OOMMAN, VATTAVILA
          VEEDU, VETTIKKAVALA VILLAGE, THIRUVANANTHAPURAM
          DISTRICT,
          REPRESENTED BY HIS POWER OF ATTORNEY HOLDER, BALU
          CHERIAN, AGED 38 S/O.P.K. IDICULA, MULAMOOTTIL
          EDAMMIDOM P.O. EZHUKONE, KOLLAM DISTRICT.

          BY ADV V.PHILIP MATHEW


RESPONDENT:

          PRADEEP, AGE NOT KNOWN TO THE PETITIONER,
          S/O. NOT KNOWN TO THE PETITIONER.
          PROJECT DIRECTOR, PROJECT IMPLEMENTATION UNIT (PIC),
          TC. 36/574, KRISHNA KRIPA ERA-42, PALLIKULANGARA
          JUNCTION, VALLAKKADAVU, THIRUVANANTHAPURUAM 695 008.

          BY ADV K.A.SALIL NARAYANAN


     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. 1030 OF 2021
                                    2


                               JUDGMENT

The learned counsel for the respondent submits that the

directions in the judgment dated 9.07.2020 in W.P (C)

No.24956 of 2019 are complied with. In view of the

compliance the contempt case is closed.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR CON.CASE(C) NO. 1030 OF 2021

APPENDIX OF CON.CASE(C) 1030/2021

PETITIONER ANNEXURE Annexure 1 PHOTOGRAPH SHOWING TH BUS SHELTER CONSTRUCTED IN FRONT OF PETITIONERS BUILDING.

Annexure 2 JUDGMENT DATED 09.07.2020 PASSED IN WPC 24956/19.

Annexure 3 COPY OF REPRESENTATION DATED 24.09.2018 SUBMITTED BY THE PETITIONER (REFERRED AS EXHIBIT P4 I ANNEXURE 2 JUDGMENT) BEFORE THE RESPONDENT.

Annexure 4 COPY OF REPRESENTATION DATED 23.07.2020 SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT.