M.K.Ramesh vs Dr.Renu Raj Ias
2022 Latest Caselaw 4169 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
                   THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
          Thursday, the 7th day of April 2022 / 17th Chaithra, 1944
  IA.NO.1/2022 IN CONTEMPT CASE(C) NO. 1329 OF 2021(S) IN OP(KAT) 198/2020
PETITIONERS/PETITIONERS/PETITIONER IN THE OP(KAT):

  1. M.K. RAMESH, S/O. M.A. KUMARAN, AGED 58 YEARS, OVERSEER, ELECTRICITY
     DEPARTMENT, THRISSUR CORPORATION OFFICE, THRISSUR, (RETD. SUB
     ENGINEER), RESIDING AT KUMAR NIVAS, ARIYANNOOR P.O, THRISSUR
     DISTRICT, PIN-680 102.
  2. T.S. SEBASTIAN, S/O. SEBASTIAN, AGED 56 YEARS, OVERSEER, ELECTRICITY
     DEPARTMENT, THRISSUR CORPORATION OFFICE, THRISSUR, (RETD. SUB
     ENGINEER), RESIDING AT THANNIKKAPARAMBIL HOUSE, VARAPPUZHA P.O,
     ERNAKULAM, PIN-683 517.

RESPONDENT/RESPONDENT/5TH RESPONDENT IN OP(KAT):

     DR.RENU RAJ IAS, THE DIRECTOR OF URBAN AFFAIRS,
     PUBLIC OFFICE BUILDING, OPP. MUSEUM, PUBLIC OFFICE P.O,
     THIRUVANANTHAPURAM, PIN-695 033.

     Application praying that in the circumstances stated in the
affidavit filed therewith the High Court be pleased to recall the order
dated 12/11/2021 in Contempt of Case No.1329 of 2021 and re-open the above
case, in the interest of justice.
     This Application coming on for orders upon perusing the application
and the affidavit filed in support thereof, and this Court's judgment
dated 12/11/2021 and upon hearing the arguments of SRI.O.D.SIVADAS,
Advocate for the petitioners in IA/COC, the court passed the following:

                                                     P.T.O.
                           ALEXANDER THOMAS, J.
                  =================================
                              I.A No.1 of 2022
                                     in
                    Contempt Case (Civil) No.1329 of 2021
                            [arising out of the judgment dated
                           02.03.2021 in O.P(KAT) No.198/2020]
                   ================================
                           Dated this the 07th day of April, 2022

                                        ORDER

Heard both sides.

2. Having regard to the facts and circumstances of this case and

the stand taken by the Government Department, it appears that the

payment of the arrears is to be effected by the Thrissur Municipal

Corporation officials. Hence, liberty is accorded to the applicants to

proceed against the Thrissur Municipal Corporation officials, in case

they have any grievances against them.

With the said liberty, the above I.A will stand disposed of.

Hand Over

Sd/-

ALEXANDER THOMAS, JUDGE

vgd

07-04-2022 /True Copy/ Assistant Registrar