Podikunju Musaliar Memorial ... vs Rajesh Kumar Sinha, I.A.S
2022 Latest Caselaw 1252 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
  FRIDAY, THE 28TH DAY OF JANUARY 2022 / 8TH MAGHA, 1943
                CON.CASE(C) NO. 2184 OF 2021

AGAINST THE ORDER DATED 8-10-2021 IN IA 1/2021 IN WP(C)
15925/2021 OF HIGH COURT OF KERALA.
PETITIONER/WRIT PETITIONER      :

          PODIKUNJU MUSALIAR MEMORIAL CHARITABLE &
          EDUCATIONAL TRUST (AZEEZIA TRUST),
          MEEYANNOOR P.O., KOLLAM - 691 537,
          REPRESENTED BY ITS CHAIRMAN.
          BY ADVS.C.K.KARUNAKARAN & R.B.BALACHANDRAN

RESPONDENTS/RESPONDENT 1 TO 4       :

    1     RAJESH KUMAR SINHA, I.A.S.
          AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
          SECRETARY TO GOVERNMENT DEPARTMENT OF POWER, AND
          EX-OFFICIO PRESIDENT, KERALA STATE ELECTRICITY
          LICENSING BOARD, GOVERNMENT SECRETARIAT,
          THIRUVANANTHAPURAM - 695 001.
    2     ANIL KUMAR P.N, AGE AND FATHER'S NAME NOT KNOWN
          TO PETITIONER, SECRETARY, KERALA STATE
          ELECTRICITY LICENSING BOARD HOUSING BOARD
          BUILDING, THIRUVANANTHAPURAM - 695 001.
    3     V.C.ANIL KUMAR, AGE AND FATHER'S NAME NOT KNOWN
          TO PETITIONER CHIEF ELECTRICAL INSPECTOR,
          ELECTRICAL INSPECTORATE, HOUSING BOARD BUILDING,
          THIRUVANANTHAPURAM - 695 001.
    4     DEEPA K.C, AGE AND FATHER'S NAME NOT
          KNOWN TO PETITIONER, ELECTRICAL INSPECTOR,
          ELECTRICAL INSPECTORATE, RAVI CHAMBERS,
          BEACH ROAD, KOLLAM - 691 001.
          SMT.DEEPA NARAYANAN, SR.GP.


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 28.01.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Contempt Case (Civil) No.2184 of 2021
                                             2




                        P.V.KUNHIKRISHNAN, J.
                 ------------------------------------------------
              Contempt Case (Civil) No.2184 of 2021
               ----------------------------------------------------
             Dated this the 28th day of January, 2022.


                               JUDGMENT

Learned counsel for the petitioner submits that the

direction of this Court has already complied with and the

Contempt case can be closed. Recording the above

submission, the Contempt Case (Civil) is closed.

Sd/-

P.V.KUNHIKRISHNAN, JUDGE

amk Contempt Case (Civil) No.2184 of 2021

APPENDIX OF CON.CASE(C) 2184/2021

PETITIONER'S ANNEXURES :

Annexure A1 TRUE COPY OF ORDER DATED 08/10/2021 IN IA NO.1 OF 2021 IN WPC NO.15925 OF 2021.

Annexure A2 TRUE COPY OF THE JUDGMENT DATED 03/11/2021 IN W.A.NO.1374 OF 2021. Annexure A3 TRUE COPY OF THE LETTER DATED 10/12/2021 SENT TO THE 1ST RESPONDENT. Annexure A4 TRUE COPY OF LETTER DATED 10/12/2021 SENT TO THE 2ND RESPONDENT.

Annexure A5 TRUE COPY OF LETTER DATED 10/12/2021 SENT TO THE 3RD RESPONDENT.

Annexure A6 TRUE COPY OF LETTER DATED 10/12/2021 SENT TO THE 4TH RESPONDENT.

Annexure A7 TRUE COPIES OF POST OFFICE TRACKING RECORD SHOWING DELIVER OF ANNEXURES A3 TO A6 TO THE RESPONDENTS ON 13/12/2021.

RESPONDENTS' ANNEXURES : NIL.