M.G.Alexander vs Maryson Michael
2022 Latest Caselaw 795 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                  THE HONOURABLE MR.JUSTICE N.NAGARESH
      MONDAY, THE 17TH DAY OF JANUARY 2022 / 27TH POUSHA, 1943
                      CON.CASE(C) NO. 1959 OF 2021
   AGAINST THE ORDER/JUDGMENT IN WP(C) 13460/2021 OF HIGH COURT OF
                                 KERALA
PETITIONER

             M.G.ALEXANDER
             AGED 58 YEARS
             S/O. MATHEW GEORGE, PUTHUKULANGARA HOUSE, BHARANICKAVU
             SOUTH, BHARANICKAVU P.O, KAYAMKULAM, ALAPPUZHA 690 503
             BY ADVS.
             AKHIL RAJ
             LIYA ELZA ALEX


RESPONDENT/1ST RESPONDENT:

             MARYSON MICHAEL
             SECRETARY, BHARANICKAVU GRAMA PANCHAYATH, PALLICKAL P.O,
             ALAPPUZHA 690 503
             BY ADV VINCENT JOSEPH


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 17.01.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 1959 OF 2021     2




                               JUDGMENT

Dated this the 17th day of January, 2022

The learned Standing Counsel for the respondent

submits that in view of Annexure R1(f) interim order passed by

this Court on 28.12.2021 in W.P.(C) No.30819 of 2021, the

respondent is not in a position to proceed with the matter as

directed by this Court.

2. Perusing the interim order, this Court finds that the

petitioner in this Contempt Petition is also a party therein. In

such circumstances, it is for the petitioner in the Contempt

petition to appear in the said writ petition and get the interim

orders vacated. As long as the interim order is current, this

Court do not find any reason to proceed with this Contempt of

Court Case.

Therefore, this Contempt of Court Case is closed,

granting liberty to the petitioner to bring up the matter again, if

situation so warrants.

sd/-

N.NAGARESH JUDGE hmh

APPENDIX OF CON.CASE(C) 1959/2021

PETITIONER ANNEXURES

Annexure A1 A CERTIFIED COPY OF THE JUDGMENT DATED 05-10-2021 IN WP(C) NO. 13460/2021

RESPONDENT ANNEXURES

ANNEXURE R1(A) TRUE COPY OF NOTICE NO.400451/BRRLO1/GENERAL/2021/5394(2) DATED 09.11.2021 SENT BY THIS RESPONDENT TO THE RESPONDENTS 2 AND 3 IN WPC ANNEXURE R1(B) TRUE COPY OF REPLY GIVEN BY THE RESPONDENTS 2 AND 3 TO RESPONDENT PANCHAYAT DATED 26.11.2021 ANNEXURE R1© TRUE COPY OF NOTICE NO.A2-5394/21 DATED 15.12.2021 SENT BY RESPONDENT PANCHAYAT TO THE RESPONDENTS 2 AND 3 ANNEXURE R1(D) TRUE COPY OF REPLY GIVEN BY THE RESPONDENTS 2 AND 3 IN WPC TO RESPONDENT PANCHAYATH ANNEXURE R1(E) TRUE COPY OF ORDER NO.A2-5394/21 DATED 24.12.2021 ISSUED BY RESPONDENT PANCHAYAT ANNEXURE R1(F) TRUE COPY OF INTERIM ORDER DATED 28.12.2021 IN WP(C)NO.30819/2021 PASSED BY THIS HONOURABLE COURT.