Abdul Jalal P vs John John Parakka
2022 Latest Caselaw 8188 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                    PRESENT
              THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
        FRIDAY, THE 1ST DAY OF JULY 2022 / 10TH ASHADHA, 1944
                        CON.CASE(C) NO. 1655 OF 2020
  AGAINST THE JUDGMENT DATED 12.06.2020 IN WP(C) NO.11505/2020 OF
                              HIGH COURT OF KERALA
PETITIONER/PETITIONER:

             ABDUL JALAL P.
             AGED 38 YEARS, S/O. PARAKKAL UNNHUTTY,
             PARAKKAL HOUSE, KAKKIDIPURAM, ALANKODE P.O,
             PONNANI TALUK, MALAPPURAM DISTRICT.
             BY ADV C.M.MOHAMMED IQUABAL


RESPONDENT/2ND RESPONDENT IN W.P.(C):

    1        JOHN JOHN PARAKKA
             SECRETARY, ALAMCODE GRAMA PANCHAYATH, NANNAMUKKU P.O,
             ALAMCODE, MALAPPURAM DISTRICT, PIN 679 575
             (AGE AND NAME OF THE FATHER OF THE RESPONDENT IS NOT
             KNOWN TO THE PETITIONER)
*ADDL R2     MR. ANOOP
             SECRETARY, ALAMCODE GRAMAPANCHAYATH,
             NANAMUKKU P.O., ALAMCODE, MALAPPURAM DISTRICT,
             PIN - 679 575

             IS IMPLEADED AS ADDL.R2 AS PER ORDER DATED 07.04.2022 IN
             I.A. 1/2021 IN COC
             BY ADV SRI.T.K.SAIDALIKUTTY


OTHER PRESENT:

             SRI. SAIGI JACOB PALATTY-SR.GP


     THIS    CONTEMPT    OF    COURT   CASE   (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 01.07.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
                       ALEXANDER THOMAS, J.
                -----------------------------------------------------
             Contempt of Court Case (Civil) No.1655 of 2020
             [arising out of order dated 12.06.2020 in W.P.(C) No.11505/2020]
                     --------------------------------------------
                        Dated this the 01st day of July, 2022


                                   JUDGMENT

Today, when the matter has been taken up for consideration,

Sri.T.K.Said alikkutty, learned Standing counsel for the Alamcode

Grama Panchayat, appearing on behalf of the respondent Alamcode

Grama Panchayat Secretary would submit on the basis of instructions

that the respondent officer has now passed order No.A3/425/2022

dated 26.05.2022, after considering the representation of the petitioner

and that the main direction in the judgment has been complied with,

etc.

2. Counsel for the petitioner makes serious complaints about

the manner of compliance made by the respondent Panchayat

Secretary.

3. Sri.T.K.Saidalikkutty, learned Standing counsel appearing

for the respondent officer will immediately furnish a copy of the said

order dated 26.05.2022, passed by the Panchayat Secretary, in this case,

to Sri.C.M.Mohammed Iquabal, learned counsel appearing for the

petitioner, today itself.

4. Further it is ordered that in case, the petitioner has any

legally justiciable grievances in the matter, relating to the order dated

26.05.2022, then liberty is accorded to him to workout his remedy, in

the manner known to law.

Recording the submissions of the respondent and with these

observations and with the said liberty to the petitioner, the above

contempt of court case will stand disposed of.

Sd/-

ALEXANDER THOMAS, JUDGE Skk//04072021 Cont. of Court Case (C) No.1655/2020

APPENDIX OF CON.CASE(C) 1655/2020

PETITIONER ANNEXURES:-

ANNEXURE A1 THE CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN W.P(C) NO. 11505/2020 DATED 12-06-2020 ANNEXURE A2 THE TRUE COPY OF THE POSTAL ACKNOWLEDGMENT SIGNED BY THE RESPONDENT DATED 22-07-2020 ANNEXURE A3 THE TRUE COPY OF THE REPORT SUBMITTED BY THE ALAMCODE VILLAGE OFFICER DATED 19-08-2020 ANNEXURE A4 THE TRUE COPY OF THE LAWYER NOTICE DATED 16-09-2020 ANNEXURE A5 THE TRUE COPY OF THE POSTAL RECEIPT DATED 17-09-2020