Joseph Antony vs Shibu V.P
2022 Latest Caselaw 7062 Ker

           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                            PRESENT
          THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
 FRIDAY, THE 17TH DAY OF JUNE 2022 / 27TH JYAISHTA, 1944
                  CON.CASE(C) NO. 556 OF 2021
   AGAINST THE ORDER/JUDGMENT DATED 16.11.2020 IN WP(C)
              18799/2020 OF HIGH COURT OF KERALA
PETITIONERS/WRIT PETITIONERS:

    1       JOSEPH ANTONY
            AGED 70 YEARS, S/O.N.P.JOSEPH,
            NEDIAKALAPARAMBIL, P.P.JOSE ROAD, CHANGANASSERY,
            VAZPALLY EAST VILLAGE, PIN-686101.
    2       CHERIAN JOSEPH,
            AGED 74 YEARS, RESIDING AT VATTACHALPADI,
            THENGARA, PERUPANACHI P.O., CHANGANASSERTY,
            PIN-686 101
            BY ADVS.
            M.PROMODH KUMAR
            MAYA CHANDRAN


RESPONDENT/FIRST RESPONDENT IN WRIT PETITION:

            SHIBU V.P
            AGE AND FATHER'S NAME NOT KNOWN TO THE
            PETITIONER, SECRETARY, CHANGANASERRY
            MUNICIPALITY, OFFICE OF THE CHANGANASSERY
            MUNICIPALITY,CHANGANASSERY.P.O,PIN-686101.
            BY ADV M.P.MADHAVANKUTTY


        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME
UP FOR ADMISSION ON 17.06.2022, THE COURT ON THE SAME
DAY DELIVERED THE FOLLOWING:
                                       2
Contempt Case (C) No.556 of 2021




                      P.B.SURESH KUMAR, J.
              -----------------------------------------------
             Contempt Case (C) No.556 of 2021
              -----------------------------------------------
            Dated this the 17th day of June, 2022.


                             JUDGMENT

It is seen that the direction issued by this Court has

been substantially complied with.

In the circumstances, the contempt case is closed

without prejudice to the rights, if any, of the petitioners to

initiate appropriate action in respect of the remaining rights

asserted in this proceedings.

Sd/-

P.B.SURESH KUMAR, JUDGE.

YKB

Contempt Case (C) No.556 of 2021

APPENDIX

PETITIONER ANNEXURES ANNEXURE A1 TRUE COPY OF THE JUDGMENT DATED 16.11.2020 IN WP(C)NO.18799/2020. ANNEXURE A2 TRUE COPY OF THE RECEIPT ISSUED FROM THE OFFICE OF THE RESPONDENT DATED 24.11.2020 FOR RECEIVING THE ANNEXURE A1 JUDGMENT.

ANNEXURE A3 TRUE COPY OF THE LETTER SUBMITTED BEFORE THE RESPONDENT ALONG WITH ANNEXURE A1 JUDGMENT.

RESPONDENT ANNEXURES ANNEXURE R1(A) TRUE COPY OF THE PROCEEDINGS DATED 17.03.2021 BEARING NO.E3-11544/16 PASSED BY THE RESPONDENT.

ANNEXURE R1 (B) TRUE COPY OF THE ORDER DATED 27/08/2021 BEARING NO.E3.11544/16 PASSED BY THE CHANGANACHERRY MUNICIPALITY. ANNEXURE R1(C) TRUE COPY OF THE REPORT OF THE TALUK SURVEYOR, CHANGANACHERRY DATED 02.12.2021 BEARING NO.B3-10292/16