T.G. Sunil vs Sudeer M N
2022 Latest Caselaw 2266 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
                THE HONOURABLE MR.JUSTICE N.NAGARESH
    MONDAY, THE 28TH DAY OF FEBRUARY 2022 / 9TH PHALGUNA, 1943
                    CON.CASE(C) NO. 2164 OF 2021
 AGAINST THE JUDGMENT DATED 14.09.2021 IN WP(C) 6685/2021 OF HIGH
                           COURT OF KERALA
PETITIONER/PETITIONER IN THE WP(C):

           MYTHILI C.R.,
           AGED 82 YEARS,
           D/O.RAGHAVAN, 'PRANAVAM',
           T.D.ROAD, KOCHI-682035,
           ERNAKULAM DISTRICT.

           BY ADVS.
           P.CHANDRASEKHAR
           K.K.MOHAMED RAVUF
           SATHEESH V.T.
           MANJARI G.B.

RESPONDENTS/4TH AND 6TH RESPONDENTS IN THE WP(C):

     1     SUDEER M.N.,
           (AGED AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
           AGRICULTURAL OFFICER AND CONVENER OF THE
           LOCAL OF LEVEL MONITORING COMMITTEE,
           UDAYAMPEROOR GRAMA PANCHAYAT,
           UDAYAMPEROOR.P.O, ERNAKULAM DISTRICT-682301.
     2     BIJU.K.D.,
           (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
           VILLAGE OFFICER, MANAKUNNAM, UDAYAMPEROOR.P.O,
           ERNAKULAM DISTRICT-682301.
     3     SAJITHA MURALI,
           W/O MURALI (AGE AND FATHER'S NAME NOT KNOWN TO THE
           PETITIONER), PRESIDENT,
           UDAYAMPEROOR GRAMA PANCHAYATH,
           UDAYAMPEROOR.P.O,
           ERNAKULAM DISTRICT, PIN-682301.

           BY ADVS. SMT. C.G.BINDU
           SMT. AJITHA C.G.
           KUM. K.J.SARANYA RAJ
           SMT.PARVATHY KOTTOL, GOVERNMENT PLEADER
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
28.02.2022, ALONG WITH Con.Case(C).2165/2021, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Cont.Case(c)No.2164&2165/2021

                                 2


            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
              THE HONOURABLE MR.JUSTICE N.NAGARESH
   MONDAY, THE 28TH DAY OF FEBRUARY 2022 / 9TH PHALGUNA, 1943
                  CON.CASE(C) NO. 2165 OF 2021
  AGAINST THE JUDGMENT DATED 14.09.2021 IN WP(C) 27200/2020 OF
                      HIGH COURT OF KERALA
PETITIONERS/PETITIONERS IN THE WP(C):

    1     T.G. SUNIL,
          AGED 56 YEARS,
          KRISHNA GARDENS,
          SANKARANDAASRAMAM ROAD,
          ERNAKULAM NORTH, KOCHI-682 018.

    2     REENA SUNIL,
          AGED 50 YEARS,
          W/O. T.G. SUNIL KRISHNA GARDENS,
          KRISHNA GARDENS,
          SANKARANDAASRAMAM ROAD,
          ERNAKULAM NORTH, KOCHI-682 018.

          BY ADVS.
          P.CHANDRASEKHAR
          K.K.MOHAMED RAVUF
          SATHEESH V.T.
          MANJARI G.B.


RESPONDENTS/4TH AND 6TH RESPONDENTS IN THE WP(C):

    1     SUDEER M.N.,
          (AGED AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
          AGRICULTURAL OFFICER AND CONVENER OF THE LOCAL OF
          LEVEL MONITORING COMMITTEE,
          UDAYAMPEROOR GRAM PANCHAYAT,
          UDAYAMPEROOR P.O.,
          ERNAKULAM DISTRICT, 682 301.
 Cont.Case(c)No.2164&2165/2021

                                3


    2     BIJU K.D.,
          (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER),
          VILLAGE OFFICER, MANAKUNNAM,
          UDAYAMPEROOR P.O.,
          ERNAKULAM DISTRICT-682 301.

    3     SAJITHA MURALI,
          W/O. MURALI (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), PRESIDENT,
          UDAYAMPEROOR GRAMA PANCHAYATH,
          UDAYAMPEROOR P.O.,
          ERNAKULAM DISTRICT, 682 301.

          BY ADVS.
          SMT.C.G.BINDU
          SMT.AJITHA C.G.
          KUM.K.J.SARANYA RAJ
          SMT.PARVATHY KOTTOL


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 28.02.2022, ALONG WITH Con.Case(C).2164/2021, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 Cont.Case(c)No.2164&2165/2021

                                 4




                          JUDGMENT

Dated this the 28th day of February, 2022 [Cont.Case(C) Nos.2164 and 2165 of 2021]

The learned Standing Counsel for the Panchayat

submits that the orders have been complied with. Recording

the said submission, the Contempt of Court Cases are closed.

Sd/-

N. NAGARESH JUDGE SR Cont.Case(c)No.2164&2165/2021

APPENDIX OF CON.CASE(C) 2164/2021

PETITIONER'S ANNEXURES:

Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 14.09.2021 IN WP(C)NO.6685 OF 2021. Annexure B TRUE COPY OF THE POSTAL RECEIPT DATED 24.09.2021 ISSUED BY ERNAKULAM HIGH COURT POST OFFICE TO THE PETITIONER.

RESPONDENTS' EXHIBITS:

ANNEXURE R1(a) TRUE COPY OF THE MINUTES OF THE LLMC MEETING DATED 19.02.2022.

ANNEXURE R3(a) TRUE COPY OF THE PROCEEDINGS DATED 19.02.2022 OF THE LOCAL LEVEL MONITORING COMMITTEE.

Cont.Case(c)No.2164&2165/2021

APPENDIX OF CON.CASE(C) 2165/2021

PETITIONER'S ANNEXURES:

Annexure A CERTIFIED COPY OF THE JUDGMENT DATED 14.9.2021 IN WPC NO.27200 OF 2020. Annexure B TRUE COPY OF THE POSTAL RECEIPT DATED 24.9.2021 ISSUED BY ERNAKULAM HIGH COURT POST OFFICE TO THE PETITIONER. Annexure C TRUE COPY OF THE POSTAL ACKNOWLEDGE CARD EVIDENCING RECEIPT OF COPY OF ANNEXURE A JUDGMENT BY LLMC, UDAYAMPEROOR GRAMA PANCHAYAT.

RESPONDENTS' EXHIBITS:

ANNEXURE R1(a) TRUE COPY OF THE MINUTES OF THE LLMC MEETING DATED 19.02.2022.

ANNEXURE R3(a) TRUE COPY OF THE PROCEEDINGS DATED 19.02.2022 OF THE LOCAL LEVEL MONITORING COMMITTEE.

   SR                   //TRUE COPY//               PA TO JUDGE