P.Gangadharan Nair vs Usha.V
2021 Latest Caselaw 18962 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
           THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
   FRIDAY, THE 10TH DAY OF SEPTEMBER 2021 / 19TH BHADRA, 1943
                  CON.CASE(C) NO. 1385 OF 2019
AGAINST THE JUDGMENT IN WP(C) 4300/2018 OF HIGH COURT OF KERALA
PETITIONERS:

    1     P.GANGADHARAN NAIR,
          AGED 73 YEARS
          S/O.RAMAN NAIR, RESIDING AT PERIYA, PERIYA VILLAGE,
          HOSDURG TALUK, P.O.PERIYA- 671316, KASARAGOD
          DISTRICT.

    2     REMYA.G
          SOUGHT TO BE IMPLEADED

    3     REMYA. G
          AGED 37 YEARS
          D/O . P. GANGADHARAN NAIR. (LATE), RESIDING AT GANGA
          NIVAS , PERIYA . P. O , HOSDURG TALUK, KASARGOD
          DISTRICT .
          LEGAL HEIR OF THE DECEASED PETITIONER IS IMPLEADED AS
          SUPPLEMENTAL PETITIONER AS PER ORDER DATED 06/8/2021
          IN IA NO. 1/2021 IN COC 1385/2019

          BY ADVS.
          K.A.SANJEETHA
          BONNY BENNY



RESPONDENT:

          USHA.V.,
          AGED 55 YEARS
          W/O.NARAYANAN, SECRETARY, PULLUR PERIYA GRAMA
          PANCHAYAT, CHALINGAL P.O., HARIPURAM,
          VIA.ANANDASHRAM- 671531.

          BY ADV SRI.T.K.VIPINDAS



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 10.09.2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Cont.case No.1385/19                     2




                            SHAJI P.CHALY, J.

                 ===========================
                        Cont.Case No.1385 of 2019
                 ===========================
                  Dated this the 10th day of September, 2021

                                JUDGMENT

This contempt case is filed complaining that the directions

contained in the judgment dated 02.08.2018 is not complied with. The

contempt petitioner died and consequently his legal heir was impleaded

as additional petitioner in the contempt petition.

2. An affidavit is filed by the respondent stating that the directions

contained in the judgment is complied with and the encroachers were

removed. However, it is stated that there are fresh encroachers.

3. Taking into account the developments that have taken place

during the pendency of this case, this contempt case is closed, leaving

open the liberty of the petitioner to take further action, if advised, to

remove the fresh encroachers from the property in question.

Sd/-

SHAJI P.CHALY, JUDGE lgk

APPENDIX OF CON.CASE(C) 1385/2019

PETITIONER ANNEXURE ANNEXURE A1 PHOTOSTAT COPY OF THE NOTICE DATED 28.12.2017. ENGLISH TRANSLATION OF ANNEXURE A1.

ANNEXURE A2 CERTIFIED COPY OF THE JUDGMENT IN WPC 4300/2018 DATED 02.08.2018.