Baby P.R vs Anu R.S
2021 Latest Caselaw 20115 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                 THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
         Friday, the 24th day of September 2021 / 2nd Aswina, 1943
         CONTEMPT CASE(C) NO. 2225 OF 2019(S) IN WP(C) 17712/2018

PETITIONER/3RD PARTY AS PERMITTED IN THE JUDGMENT

     BABY P.R.,AGED 57 YEARS, D/O.RAMAN, VYLOPPILLY LANE,

     AZAD ROAD,KALOOR, COCHIN-17.



     BY ADV. SRI.SREEKUMAR G.CHELUR.

RESPONDENTS/RESPONDENTS 2,3 AND 4

1.   ANU R.S., SECRETARY, COCHIN CORPORATION,

     OFFICE OF THE COCHIN CORPORATION, BOAT JETTY, COCHIN-682 011.

2.   M.G. ARISTOTLE ,WARD COUNCILOR, WARD NO.65,

     CORPORATION OF COCHIN, RESIDING IN THE ADDRESS MARAKKAN VEETIL HOUSE,

     KALOOR- KATHRIKADAVU, OLD ROAD, COCHIN-682 017.

3.   GRACY JOSEPH,WARD COUNCILOR, WARD NO.64, CORPORATION OF COCHIN,

     RESIDING IN THE ADDRESS VALLATHU HOUSE, JOURNALIST COLONY,

     KALOOR, COCHIN-682 017.

      ADDL. R4 IMPLEADED

4.   NISAM, AGED 43, S/O.SAINUDEEN, SECRETARY, COCHIN CORPORATION,

     OFFICE OF THE COCHIN CORPORATION, BOAT JETTY, COCHIN-682 011.

     IS IMPLEADED AS ADDL. R4 AS PER ORDER DATED 17/06/2021 IN IA.1/2021.



     SRI.K. ANAND & SRI.K.JANARDHANA SHENOY, STANDING COUNSELS FOR R1 & R4.

     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.
                            SHAJI P. CHALY, J.
          -------------------------------------------------------
                Contempt Case (C) No. 2225 of 2019
                                     in
                         W.P.(C) No. 17712 of 2018
            ---------------------------------------------------------

            Dated this the 24th day of September, 2021.

                              ORDER

Since there was no proper response from the Secretary of the

Kochi Corporation in regard to the directions contained in the judgment

in question, an order was passed on 3 rd September, 2021 directing the

Secretary to be present before this Court today.

2. Today, an affidavit is filed by the Secretary seeking exemption

from personal appearance and along with the same, various

photographs are produced. From the deposition made in the affidavit

and the pleadings as well as the documents produced, I am of the

opinion that consequent to the direction issued by this Court in the

judgment and probably when the Secretary was directed to be present

before this Court, some action is seen to be taken by the Secretary in

order to ventilate the grievance of the petitioner.

3. Learned counsel for the petitioner sought time to go through

the affidavit and make appropriate statement before this Court.

However, taking into account the action taken by the Secretary,

evident from the affidavit and the documents produced, the personal

appearance of the Secretary is dispensed with for a period of 3 weeks.

Post the matter on 22.10.2021.

sd/-

SHAJI P. CHALY, JUDGE.

Rv

24-09-2021 /True Copy/ Assistant Registrar