Jerin C. Jose vs Girijakumari Ayyappan
2021 Latest Caselaw 20043 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
              THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
     FRIDAY, THE 24TH DAY OF SEPTEMBER 2021 / 2ND ASWINA, 1943
                   CON.CASE(C) NO. 1731 OF 2020
 AGAINST THE JUDGMENT DATED 27.02.2020 IN WP(C) 3796/2020 OF HIGH
                              COURT OF KERALA
PETITIONER/PETITIONER:

             JERIN C. JOSE
             AGED 35 YEARS
             S/O C.A JOSEPH, CHETHYIL, KORUTHODU P.O., PALLIPPADI,
             KOTTAYAM DISTRICT

             BY ADVS.
             C.A.NAVAS
             SRI.T.K.SASIKUMAR



RESPONDENT/2ND RESPONDENT:

             GIRIJAKUMARI AYYAPPAN, AGE NOT KNOWN TO THE PETITIONER,
             D/O      NOT     KNOWN      TO      THE     PETITIONER,
             THE SECRETARY, MUNDAKKAYAM GRAMA PANCHAYATH, PANCHAYATH
             OFFICE, KOTTAYM DISTRICT, PIN-686 513, BEING THE
             REGISTRAR OF BIRTH AND DEATHS, MUNDAKKAYAM GRAMA
             PANCHAYTH



             SRI.LIJI J.VADAKKEDAM, SC




     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 24.09.2021, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Cont.Case (Civil) No.1731 of 2020
                                        2




                      ALEXANDER THOMAS, J.
                 ===========================
                 Cont.Case (Civil) No.1731 of 2020
      [arising out of the judgment dated 27.02.2020 in W.P(C) No.3796/2020]
                  ===========================
                    Dated this the 24th day of September, 2021

                                    JUDGMENT

Sri.C.A.Navas, learned counsel appearing for the petitioner submits

on the basis of instructions that leave may be granted to the petitioner to

withdraw the above contempt case with liberty to approach the

respondent-Officer with all necessary materials in regard to his plea for

correction of date of birth in the birth register, etc. In the event of the

petitioner providing the requisite materials, the respondent-Panchayat

Secretary, will re-consider the matter and then take a fair, equitable and

pragmatic decision, taking into account the peculiar facts and

circumstances of this case.

With these observations and directions and with the said liberty, the

above Contempt Case (Civil) will stand disposed of.

Sd/-

ALEXANDER THOMAS JUDGE

vgd Cont.Case (Civil) No.1731 of 2020

APPENDIX OF CON.CASE(C) 1731/2020

PETITIONER'S ANNEXURES

ANNEXURE A1 TRUE COPY OF THE ADHAR CARD NO.994672702492

ANNEXURE A2 TRUE COPY OF THE RELEVANT PAGES OF S.S.L.C.

BOOK WITH REGISTRATION NO.108013.

ANNEXURE A3 TRUE COPY OF THE RELEVANT PAGE OF PASSPORT NO Z5614044

ANNEXURE A4 TRUE COPY OF THE DRIVING LICENSE NO.

344588/2011 DATED 30.12.2011

ANNEXURE A5 TRUE COPY OF THE LAWYER NOTICE DATED 05.06.2020

ANNEXURE A6 TRUE COPY OF THE BIRTH CERTIFICATE DATED 27.06.2020

ANNEXURE A7 TRUE COPY OF THE ORDER NO A4-1870/2020 DATED 10.06.2020