Dr. Saji.K vs S.Aananthakrishnan, Ips
2022 Latest Caselaw 1890 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                 PRESENT

                THE HONOURABLE MR. JUSTICE SHAJI P.CHALY

         FRIDAY, THE 18TH DAY OF FEBRUARY 2022 / 29TH MAGHA, 1943

                      CON.CASE(C) NO. 1159 OF 2021

 JUDGMENT DATED 13.10.2017 IN WP(C) 31795/2017 OF HIGH COURT OF KERALA

PETITIONER/PETITIONERS:

     1      DR. SAJI.K
            CITY DENTAL CARE, VAIKOM P.O., KOTTAYAM-686 141.
     2      DR. BREEZE TOMY,
            SKIN SPECIALIST, VAIKOM P.O., KOTTAYAM DISTRICT-686 141.
     3      SIBI ISSAC,
            VIKAS HOME APPLIANCES, VAIKOM P.O.,
            KOTTAYAM DISTRICT-686 141.
            BY ADVS.
            M.R.NANDAKUMAR
            MAYIKA SUNDAR
            ARJUN ANIL
            KRISHNA MOHAN P.


RESPONDENTS/RESPONDENTS 2 & 6:

     1      S.AANANTHAKRISHNAN, IPS,
            (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS), THE
            EXCISE COMMISSIONER, EXCISE COMMISSIONERATE, VIKAS BHAVAN
            P.O., NANDAVANAM, THIRUVANANTHAPURAM-695 033.
     2      SHIHABUDHEEN,
            (AGE AND FATHER'S NAME NOT KNOWN BY THE PETITIONERS),
            STATION HOUSE OFFICER, VAIKOM POLICE STATION, VAIKOM,
            KOTTAYAM DISTRICT-686 141.
     3      ADDL. R3 & R4 IMPLEADED:
            YOGESH GUPTA IAS
            (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS)
            THE CHAIRMAN AND MANAGING DIRECTOR, KERALA STATE
            BEVERAGES CORPORATION, IVTH FLOOR, BEVCO TOWER, VIKAS
            BHAVAN P.O, PALAYAM, THIRUVANANTHAPURAM - 695033.

            (ADDL. R3 IMPLEADED AS PER ORDER DATED 22/10/2021 IN
            IA/1/2021 IN COC 1159/2021)
 Contempt Case (Civil) No. 1159 of 2021
in W.P.(C). No. 31795 of 2017          :2:



    4      S.SHYAMSUNDAR IPS
           (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS)
           THE CHAIRMAN AND MANAGING DIRECTOR, KERALA STATE
           BEVERAGES CORPORATION, IVTH FLOOR, BEVCO TOWER, VIKAS
           BHAVAN P.O, PALAYAM, THIRUVANANTHAPURAM - 695 033.

           (ADDL. R4 IMPLEADED AS PER ORDER DATED 14/01/2022 IN
           IA/1/2022 IN COC 1159/2021)




           BY ADVS.
           SRI.K.P.HARISH, SR. GOVERNMENT PLEADER
            SRI.NAVEEN.T, SC



     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION

    ON 18.02.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
  Contempt Case (Civil) No. 1159 of 2021
 in W.P.(C). No. 31795 of 2017          :3:



                Dated this the 18th day of February, 2022.

                                JUDGMENT

This Contempt Case is filed complaining that the directives

contained in the judgment dated 13 th October, 2017 is not complied

with.

2. The subject issue relates to the shifting of an FL-1 shop.

However, today, when the matter is taken up for consideration, the

learned counsel for the petitioners, Sri. M.R. Nandakumar, submitted

that already the shop is being shifted.

In that view of the matter, nothing remains to be considered in

this Contempt Case. Accordingly, this Contempt Case is closed.

sd/- SHAJI P. CHALY, JUDGE.

Rv