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Saji Rajan vs Suresh .A
2022 Latest Caselaw 12321 Ker

Citation : 2022 Latest Caselaw 12321 Ker
Judgement Date : 22 December, 2022

Kerala High Court
Saji Rajan vs Suresh .A on 22 December, 2022
                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR. JUSTICE T.R.RAVI
         Thursday, the 22nd day of December 2022 / 1st Pousha, 1944
           CONTEMPT CASE(C) NO. 1814 OF 2022(S) IN WP(C) 6156/2021

  PETITIONER/PETITIONER IN WRIT PETITION:


   SAJI RAJAN, PUTHEN VEETIL HOUSE,

   KUTTIPURAM, MALAPPURAM - 679 571.

      BY ADVOCATE SRI. RAJESH NAMBIAR

  RESPONDENT/RESPONDENT NO.4 IN THE WRIT PETITION:


   SURESH A., AGED 50 YEARS,   S/O. APPUKUTTAN,

   RESIDING AT PUTHANPURAYIL, KARUR, AMBALAPUZHA,

   ALAPPUZHA DISTRICT, WORKING AS SECRETARY,

   KUTTIPURAM GRAMA PANCHAYAT, KUTTIPURAM P.O,

   MALAPPURAM DISTRICT - 679 571.

      BY ADVOCATE SRI. MILLU DANDAPANI

     This Contempt of court case (civil) having come up for orders on
22.12.2022, the court on the same day passed the following:




                                                            P.T.O.
                                    T.R. RAVI, J.
                    --------------------------------------------
                         Cont. Case (C). No.1814 of 2022
                     --------------------------------------------
                    Dated this the 22nd day of December, 2022

                                       ORDER

When the case is taken up today, the counsel for the

respondent has placed before this Court the order dated 12.12.2022

issued by the Director of Panchayats, whereby the by-law which had

been sent for approval has been approved. There should be no

further impediment for auctioning of the stalls in accordance with the

approved by-law. The respondent shall take steps for complying

with the directions issued in the judgment based on the approved

by-law in such a manner that the auction shall be completed before

the end of the financial year and from the next financial year the

persons who have obtained the stalls on auction shall be in

possession.

Post for reporting progress on 27.01.2023.

    H/o.                                                    Sd/-

                                                          T.R. RAVI
                                                            JUDGE

    Pn




22-12-2022                    /True Copy/                           Assistant Registrar
 

 
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