Mariamma John Philip vs Biju Prabhakar, Ias
2022 Latest Caselaw 109 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
    MONDAY, THE 3RD DAY OF JANUARY 2022/13TH POUSHA, 1943
                CON.CASE(C) NO. 2007 OF 2021
    JUDGMENT IN WP(C) 15745/2021 OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

         MARIAMMA JOHN PHILIP, AGED 45,
         W/O. JOHN PHILIP, CHAIRPERSON OF
         CHENGANNUR MUNICIPALITY, RESIDING AT
         KALLANPARAMBIL HOUSE, MUNDANCAVU,
         CHENGANNUR P.O.,
         ALAPPUZHA DISTRICT, PIN-689 121.

         BY ADVS.
         JOSEPH GEORGE
         JIBU P THOMAS


RESPONDENTS/1ST & 4TH RESPONDENTS IN WP(C):

    1    BIJU PRABHAKAR I.A.S., AGED ABOUT 57,
         S/O. THACHADI PRABHAKARAN, SECRETARY,
         DEPARTMENT OF URBAN AFFAIRS,
         GOVERNMENT SECRETARIAT,
         THIRUVANANTHAPURAM, PIN-695 001.

    2    S.NARAYANAN, AGE AND FATHER'S NAME
         NOT KNOWN TO THE PETITIONER, SECRETARY,
         CHENGANNUR MUNICIPALITY, CHENGANNUR P.O.,
         ALAPPUZHA DISTRICT, PIN-689 121.

         BY ADVS.
         R1 SRI.APPU P.S., G.P.
         R2 SRI.C.A.CHACKO

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.01.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 C.O.C.No.2007/2021 in WP(C)No.15745/2021

                                    2




                             JUDGMENT

Dated this the 3rd day of January, 2022

The learned Government Pleader submits that

pursuant to the directions of this Court, the Secretary to the

Chengannur Municipality stands transferred to Mavelikkara

Municipality. An affidavit to this effect is being filed today.

In view of the said statement, this Court is of the view

that the directions contained in the judgment dated

13.08.2021 stands complied with substantially. Accordingly,

the Contempt Case is closed.

Sd/-

N. NAGARESH JUDGE ncd/03.01.2022 C.O.C.No.2007/2021 in WP(C)No.15745/2021

APPENDIX OF CON.CASE(C) 2007/2021

PETITIONER'S ANNEXURES

Annexure A1 CERTIFIED COPY OF JUDGMENT DATED 13.8.2021 IN WPC 15745/2021.

Annexure A2 PHOTOCOPY OF G.O.(RT) NO.2234/2021 LSGD DATED 9.11.2021.