Cyriac George vs Sri.Venkatesapathy. S. I.A.S., ...
2022 Latest Caselaw 9781 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
           Friday, the 26th day of August 2022 / 4th Bhadra, 1944
                        CON.CASE(C) NO. 1492 OF 2022
   AGAINT THE JUDGMENT DATED 12.04.2022 IN WP(C) 8531/2022 OF THIS COURT
PETITIONERS/PETITIONER NO 1 AND 3:

  1. CYRIAC GEORGE S-4, TOWN HOUSE APARTMENT, ANSALS RIVERDALE,
     SECRETARY, TOWN HOUSE APARTMENT OWNERS ASSOCIATION, ( REGISTRATION
     NO.EKM/TC/252/2021) ANSALS REVERDALE, ELOOR- 682306., PIN - 682306
  2. THOMAS ANTONY, AGED 68 YEARS, F B 4, RIVERDALE TOWN HOUSE
     VILLAMENT, ANSALS RIVERDALE, PRESIDENT, RIVERDALE TOWN HOUSE
     VILLAMENT OWNERS ASSOCIATION, ( REG. NO. EKM/TC/126/2014) ANSALS
     RIVERDALE, EROOR, ERANAKULAM DISTRICT., PIN - 682306

    BY ADV P.V.MOHANAN
RESPONDENTS/RESPONDENTS:

  1. SRI.VENKATESAPATHY. S. I.A.S., (AGE AND FATHERS NAME NOT KNOWN TO
     THE PETITIONER) MANAGING DIRECTOR, KERALA WATER AUTHORITY,
     JALABHAVAN, THIRUVANANTHAPURAM -695033, PIN - 695033
  2. PRADEEP.V.K, (AGE AND FATHER'S NAME IS NOT KNOWN TO THE PETITIONER)
     IS NOT KNOWN TO THE PETITIONER), EXECUTIVE ENGINEER, KERALA WATER
     AUTHORITY, OFFICE OF THE EXECUTIVE ENGINEER, WATER SUPPLY DIVISION,
     KERALA WATER AUTHORITY, ERANAKULAM--682021., PIN - 682021
  3. PREETHA (AGE AND FATHER'S NAME IS NOT KNOWN TO THE PETITIONER),
     ASSISTANT EXECUTIVE ENGINEER, KWA, KWA WATER SUPPLY SUB DIVISION
     OFFICE, THRIPUNITHURA. 682 021, PIN - 682021

    SRI.P.M.JOHNY, STANDING COUNSEL FOR RESPONDENTS


     This Contempt of court case (civil) having come up for orders on
26.08.2022, the court on the same day passed the following:
                    VIJU ABRAHAM,J
              -----------------------
           Con.Case (C).No.1492 of 2022
         --------------------------------
      Dated this the 26th day of August, 2022

                          ORDER

This Court as per judgment dated 12.4.2022 in

W.P.(C) No.8531 of 2022 issued a direction to the

respondent Water Authority to complete the work and

provide water connection to the petitioners and

occupants of 55 apartments in three complexes

namely, Town House Apartment, Garden View Apartment

and Riverdale Town House Villament Apartment at

Ansals Riverdale Colony at Eroor, within a period of

one month from the date of receipt of a copy of the

judgment. Now, the petitioners have filed this

Contempt petition, alleging that the judgment has

not been complied with. Learned counsel for the

petitioners would point out that as per Ext.P2, it

is specifically agreed by the Water Authority that

the line drawn to the apartment of the petitioners

shall be of 90mm PVC pipe, and this has not been

done.

2. The learned Standing Counsel for the Water

Authority seeks time to get instructions in the

matter, especially on the point now raised by the

learned counsel for the petitioners based on Ext.P2,

which is a document issued by the Water Authority

itself.

Post on 2.9.2022.

sd/-

VIJU ABRAHAM, JUDGE

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