K.S.Muhammed Haneefa vs K.P.Smitha
2021 Latest Caselaw 20111 Ker

Con.Case(C) No.1465/2021                       1/3

                             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

     CONTEMPT CASE(C) NO. 1465 OF 2021(S) IN CONTEMPT CASE (C) NO.2030/2020 IN

                                       WP(C) NO.6330/2020

   PETITIONER (PETITIONER IN CCC 2030/2020 & WPC 6330/2020):

           K.S. MUHAMMED HANEEFA, AGED 56 YEARS,
           S/O. K.S. ALIKKUTTY, ADHIKARINTE VEEDU,
           KUNJATHOOR P.O, MANJESHWARAM TALUK,
           KASARAGOD DISTRICT-671 323.

         BY ADV PUSHPARAJAN KODOTH
   RESPONDENT (RESPONDENT IN CCC 2030/2020 & R3 IN WPC 6330/2020):

           K.P. SMITHA, SECRETARY, MANJESHWAR GRAMA PANCHAYATH,
           MANJESHWAR POST, KASARAGOD DISTRICT-671 323.

           SRI.DEEPU THANKAN, STANDING COUNSEL FOR RESPONDENT.

        This Contempt of court case (civil) having come up for orders on
   24.09.2021, the court on the same day passed the following:

                                                               P.T.O.
 Con.Case(C) No.1465/2021                          2/3




                                 ALEXANDER THOMAS, J.
                       =================================
                            Contempt Case (Civil) No.1465 of 2021
                               [arising out of judgment dated 07.01.2021 in
                           Con.Case (C) No.2030/2020 in W.P(C) No.6330/2020]
                           ================================
                               Dated this the 24th day of September, 2021

                                              ORDER

Sri.Deepu Thankan, learned Standing Counsel for the Manjeshwar

Grama Panchayath would submit that the previous Panchayath Secretary

had passed away and the respondent-Officer has only recently taken

charge as the Panchayath Secretary and that he would give strict

instructions and directives to the present Panchayath Secretary to

immediately comply with the directions and orders passed by this Court

in Annexure-A judgment, in case the same has not so far been complied

with and seeks two weeks' time in that regard.

List on 12/10/2021.

Hand Over

Sd/-

                                                  ALEXANDER THOMAS, JUDGE




          vgd




24-09-2021                          /True Copy/                             Assistant Registrar
 Con.Case(C) No.1465/2021                  3/3

APPENDIX OF CON.CASE(C) 1465/2021 Annexure A CERTIFIED COPY OF THE JUDGMENT IN CON. CASE(C) NO.

2030/2020 DATED 07.01.2021 IN W.P.C NO. 6330/2020 OF THIS HON'BLE COURT .