Kerala High Court
K.Venugopal vs Tom Jose Ias on 1 June, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
CON.CASE(C) NO. 2269 OF 2019
AGAINST THE JUDGMENT IN WP(C) 7633/2010 OF HIGH COURT OF KERALA
PETITIONERS/PETITIONERS:
1 T. RAMADASAN
AGED 61 YEARS
S/O.KUMARAN, THURUTHUMMEL HOUSE, KUNNATHURA POST, QUILANDI,
KOZHIKODE.
2 E.P.SANKARANKUTTY
AGED 59 YEARS
S/O.M.K.V.WARIER, MANALIL THRIKKOVIL, CHALIYA, KOYILANDY,
KOZHIKODE.
3 V.K.RAJENDRAN,
AGED 68 YEARS
S/O.K.KRISHNAN, LAKSHMI HOUSE, ELATHUR, KOZHIKODE.
BY ADVS.
SANTHARAM.P
REKHA ARAVIND
PAUL P. ABRAHAM
RESPONDENT/1ST RESPONDENT:
TOM JOSE,
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONERS, THE CHIEF
SECRETARY, GOVERNMENT OF KERALA, GOVERNMENT SECRETARIAT,
THIRUVANANTHAPURAM-695001.
OTHER PRESENT:
SRI ASWIN SETHUMADHAVAN- SR GP
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
01.06.2022, ALONG WITH Con.Case(C).1924/2019, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
CON.CASE(C) NOs. 2269 & 2269 OF 2019
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IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
WEDNESDAY, THE 1ST DAY OF JUNE 2022 / 11TH JYAISHTA, 1944
CON.CASE(C) NO. 1924 OF 2019
AGAINST THE JUDGMENT IN WP(C) 23755/2017 OF HIGH COURT OF KERALA
PETITIONERS/PETITIONERS 1, 16, 17, 35 & 36:
1 K.VENUGOPAL
AGED 67 YEARS
S/O KRISHNA KURUP,T.C.41/2649,
SARASWATHIVILASAM,KUTTIKKADU,
MANACAUDU(PO),THIRUVANATHAPURAM-695009.
2 N.X.JOSEPH,
AGED 66 YEARS
S/O.N.V.XAVIER,NEDUVILAKATHU HOUSE,
VARAPUZHA(PO),OLANADU,683517.
3 T.T.ROBERT,
AGED 68 YEARS
S/O THOMAS,THOTTAKATHU VEEDU,OCHANTHURUTHU,
PUTHUVIPU(PO),ERNAKULAM-682508.
4 M.J.ABRAHAM,
AGED 66 YEARS
S/O JOSEPH,MENACHERY HOUSE,KOONAMMAVU(PO),
VIA ALUVA-683519.
5 VARADARAJAN.K.K,
AGED 67 YEARS
S/O KARUNAKARAN NAIR,KUTTACKADA HOUSE,
KOTTUVALLY,KAITHARAM.P.O,PARAVUR-683519.
BY ADVS.
N.S.GOPAKUMAR
SRI.S.MOHANA KUMARAN NAIR
RESPONDENTS/RESPONDENTS 1 & 2:
1 TOM JOSE IAS
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,CHIEF
SECRETARY,GOVERNMENT OF KERALA,
SECRETARIAT,THIRUVANANTHAPURAM-695001.
CON.CASE(C) NOs. 2269 & 2269 OF 2019
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2 RAJESHKUMAR SINGH IAS
AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER,PRINCIPAL
SECRETARY TO GOVERNMENT OF KERALA,DEPARTMENT OF
AGRICULTURE,SECRETARAIT,
GOVERNMENT OF KERALA,THIRUVANANTHAPURAM-695001.
SRI.ASHWIN SETHUMADHAVAN - SR.GP
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION ON
01.06.2022, ALONG WITH Con.Case(C).2269/2019, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
CON.CASE(C) NOs. 2269 & 2269 OF 2019
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JUDGMENT
Though there are some contentions of the petitioners which
require some amount of consideration by the competent Authorities,
this Court cannot pass any orders to such effect in a Contempt Case.
2. Presumably being aware of this, the learned counsel for the
petitioners prayed that these Contempt Cases be closed with liberty
being reserved to their clients to either approach this Court with a
petition seeking clarification of the judgments or for a review of the
same.
In the afore circumstances, I close these Contempt Cases, with
the afore requested liberty being reserved to the petitioners,
particularly noticing the specific stand of the learned Senior
Government Pleader - Sri.Ashwin Sethumadhavan, that no further
benefits can be given to the petitioners.
At this time, the learned counsel for the petitioners pointed out
that taking advantage of the fact that this Court has now closed these
Contempt Cases, the properties of the Corporation is likely to be sold.
I therefore, make it clear that any such action by the competent
Authorities shall be deferred for a period of 10 days, so as to enable
the petitioners to invoke their alternative remedies as they are
advised.
SD/-
DEVAN RAMACHANDRAN
JUDGE
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