Sheeja Reji vs R.Vellayan
2021 Latest Caselaw 18163 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 3RD DAY OF SEPTEMBER 2021 / 12TH BHADRA, 1943
                         CON.CASE(C) NO. 1340 OF 2021
AGAINST THE JUDGMENT IN WP(C) 12003/2021 OF HIGH COURT OF KERALA,
                                   ERNAKULAM
PETITIONERS/PETITIONERS IN W.P.(C):

    1        SHEEJA REJI, AGED 44 YEARS
             W/O. REJI MON P.K., PUTHUPALLIMATTOM, CHAKKUPALLAM
             P.O., 7TH MILE, IDUKKI, PIN-685509.

    2        BINDHU RAJAN,
             AGED 40 YEARS
             W/O.RAJAN, KANJIRAKKATTU, CHAKKUPALLAM P.O.,
             CHAKKUPALLAM, IDUKKI, PIN-685509.

             BY ADVS.
             ANOOP KRISHNA
             JENNY THANKAM



RESPONDENT:

             R.VELLAYAN
             AGED 46 YEARS
             (FATHER'S NAME NOT KNOWN TO THE PETITIONER), THE
             SECRETARY, CHAKKUPPALLOM GRAMA PANCHAYATH, ANAKKARA
             P.O., IDUKKI DISTRICT, PIN-685512, RESIDING AT TRIBAL
             COLONY, MANNAKKUDY, KUMALY P.O., IDUKKI DISTRICT-
             685509.

             BY ADV LIJI.J.VADAKEDOM




     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 03.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 1340 OF 2021
                                  2

                               JUDGMENT

This contempt case has been filed alleging that the

directions in the judgment has not been complied with by the

respondent.

2. The learned counsel for the respondent, Sri.Liji J.

Vadakkedam conceded that final orders, as directed by this

Court has not been issued yet, but explained that this is

because the President of the Panchayat was turned Covid - 19

positive. He submitted that final orders will be issued not

later than 10.09.2021.

In the afore circumstances, I close this contempt case,

recording the afore undertaking made on behalf of the

respondent; however, leaving full liberty to the petitioner to

seek a rehearing, if the same is not complied with.

Sd/- DEVAN RAMACHANDRAN JUDGE STU CON.CASE(C) NO. 1340 OF 2021

APPENDIX OF CON.CASE(C) 1340/2021

PETITIONER ANNEXURE

Annexure A1 TRUE COPY OF COVERING LETTER AND ARGUMENT NOTE SUBMITTED BY THE 1ST PETITIONER TO THE RESPONDENT DATED 20.7.2021.

Annexure A2 TRUE COPY OF COVERING LETTER AND ARGUMENT NOTE SUBMITTED BY THE 2ND PETITIONER TO THE RESPONDENT DATED 20.7.2021.

Annexure A3 TRUE COPY OF THE NOTICE SERVED BY THE RESPONDENT INFORMING THE DATE OF HEARING TO THE PETITIONERS DATED 26.7.2021.