P.A. Thomas vs Sri, Jafar Malik
2022 Latest Caselaw 11264 Ker

Con.Case(C) No.1074/2022                         1/2

                              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                              PRESENT
                           THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
               Friday, the 2nd day of December 2022 / 11th Agrahayana, 1944
                 CONTEMPT CASE(C) NO. 1074 OF 2022(S) IN WP(C) 28640/2021

        PETITIONERS/PETITIONERS IN WPC:

            1. P.A. THOMAS, S/O LATE P.C ANTONY, AGED 68 YEARS, PADAYATTY
               HOUSE,LOVY NIWAS, KAVARPARAMBU, NAYATHODU.P.O,
               ANGAMALY,ERNAKULAM DIST., PIN - 683 572
            2. P.A JOSEPH, S/O LATE P.C ANTHONY, AGED 74 YEARS,PADAYATTY
               HOUSE, KAVARAPARAMBU, NAYATHODU, ANGAMALYERNAKULAM DIST - 683
               572.

            BY ADVOCATES M/S. A. MUHAMMED HASHIM, P. ALI.

        RESPONDENTS/RESPONDENTS IN WPC:


            1. SRI.JAFAR MALIK, IAS,THE DISTRICT COLLECTOR,

               ERNAKULAM,KAKKANAD-682 030.

            2.SRI.K.M.MUSTHAFA KAMAL,THE SPECIAL THAHSILDAR (LA),

               NH NO.11,ALUVA-683 101

         ADDL. RESPONDENT NO.3 IMPLEADED

            3.THE EXECUTIVE ENGINEER, PWD ROADS DIVISION, ERNAKULAM


              IS SUO MOTU IMPLEADED AS ADDL.R3 AS PER ORDER DATED 7.7.2022 IN
         COC

         ADDL. RESPONDENT NO.4 IMPLEADED

            4.THE STATE OF KERALA, REPRESENTED BY THE SECRETARY,

               PUBLIC WORKS DEPARTMENT, GOVERNMENT OF KERALA

               IS SUO MOTU IMPLEADED AS PER ORDER DATED 02.12.2022 IN COC.

            GOVERNMENT PLEADER FOR R1 & R2.

        This Contempt of court case (civil) having come up for orders on
   02.12.2022, the court on the same day passed the following:

                                                                      P.T.O
 Con.Case(C) No.1074/2022                      2/2



                                         ORDER

When this matter was called today, the learned Government Pleader

submitted that, though the 3rd respondent has already taken steps in terms

of the judgment and has addressed the Secretary, Public Works Department,

Government of Kerala for necessary funds, which have not yet been

received.

I, therefore, deem it appropriate to Suo motu implead the State of

Kerala, represented by the Secretary, Public Works Department, Government

of Kerala, as a party in this case. It is so odered.

Registry will make consequential incorporations in the cause title.

The learned Government Pleader will obtain instructions from the said

Authority.

List on 08/12/2022.

Sd/- DEVAN RAMACHANDRAN JUDGE

02-12-2022 /True Copy/ Assistant Registrar