George Prasad vs Jacob Sanjay John
2022 Latest Caselaw 6343 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                              PRESENT
     THE HONOURABLE MR. JUSTICE A.K.JAYASANKARAN NAMBIAR
    FRIDAY, THE 3RD DAY OF JUNE 2022 / 13TH JYAISHTA, 1944
                 CON.CASE(C) NO. 316 OF 2022
 (JUDGMENT DATED 30.09.2019 IN WP(C) 16362/2019 OF HIGH COURT
                             OF KERALA)
PETITIONER/PETITIONER:

          GEORGE PRASAD
          AGED 74 YEARS
          S/O. K.V.NINAN, AGED 74 YEARS
          T.C.NO: 25/420, PATTATHU VILA,
          KUZHITHATTIL, FRIENDS AVENUE,
          PALATHURUTHU, VYTTILA
          KOCHI, PIN - 682019


          BY ADVS.
          SRI.PIRAPPANCODE V.S.SUDHIR
          SRI.AKASH S.
          SRI.A.MEGHA
          SRI.V.S.VARALEKSHMI
          SRI.AMRITHAPRIYA.C


RESPONDENT/2ND RESPONDENT:

          JACOB SANJAY JOHN
          FATHER'S NAME & AGE NOT KNOWN TO THE PETITIONER
          THE DEPUTY COLLECTOR (LA),
          COLLECTORATE, CIVIL STATION
          KUDAPPANAKKUNNU,
          THIRUVANANTHAPURAM, PIN - 695011


          BY GOVT.PLEADER SRI.BIJOY CHANDRAN




     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 03.06.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                                       :2:
Con.Case(C).No.316/2022




                              JUDGMENT

Through a memo filed by the learned Government Pleader, the

award dated 29.02.2022 in A.S.No.1 of 2020 passed by the Deputy

Collector, Thiruvananthapuram, and the proceedings dated 29.02.2020

of the District Collector, Thiruvananthapuram, showing the sanctioning

of the award amount to the petitioner is produced. Taking note of the

said documents produced by the learned Government Pleader, and

finding that the grievance of the petitioner stands redressed, the

Contempt of Court Case is now closed without prejudice to the right of

the petitioner to revive this Contempt of Contempt Case if the award

amounts are not disbursed to him within three months from the date of

receipt of a copy of this judgment.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

mns

Con.Case(C).No.316/2022

APPENDIX OF CON.CASE(C) 316/2022

PETITIONER ANNEXURES

Annexure I CERTIFIED COPY OF THE JUDGMENT DATED 30.09.2019 OF THIS HON'BLE COURT IN W.P.(C)NO.16362/2019

Annexure II TRUE COPY OF THE REPRESENTATION DATED 12/2019 SUBMITTED BY THE PETITIONER BEFORE THE 2ND RESPONDENT

RESPONDENTS EXHIBITS:NIL

//TRUE COPY//

P.A TO JUDGE