Lissy Babu vs Vp Joy
2022 Latest Caselaw 7825 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
               THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
           Tuesday, the 28th day of June 2022 / 7th Ashadha, 1944
          CONTEMPT CASE(C) NO. 686 OF 2022(S) IN WPC NO.20047/2021
PETITIONERS/PETITIONERS

  1. LISSY BABU ALIAS LISSIAMMA, AGED 57 YEARS, W/O T. BABU, KALLICHETHU
     HOUSE, KUMBAZHA P.O., PATHANAMTHITTA - 689 653
  2. T. BABU, AGED 62 YEARS, S/O.THOMAS, KALLICHETHU HOUSE, KUMBAZHA
     P.O., PATHANAMTHITTA - 689 653

   BY ADVOCATES M/S. K.SHAJ, C.IJLAL, RESHMA.P., ARUN CHAND, JOSEPH MARY
   DAS, VINAYAK G MENON, BHARAT VIJAY P.,GAYATHRI SATHYAN
RESPONDENTS

  1. DR. V.P JOY, CHIEF SECRETARY, KERALA, GOVERNMENT SECRETARIAT,
     THIRUVANANTHAPURAM - 695 001
  2. REJEENA, SPECIAL TAHSILDAR, L.A. (NH), PATHANAMTHITTA DISTRICT.
  3. JASMIN, EXECUTIVE ENGINEER, PUBLIC WORKS DEPARTMENT ( KERALA STATE
     TRANSPORT PROJECT DIVISION), PONKUNNAM, KANJIRAPPALY - 686 506
  4. SANJU MUHAMMED, MANAGING DIRECTOR, EKK INFRASTRUCTURE LTD., 2ND
     FLOOR, MUNICIPAL BUILDING, PERUMBAVOOR - 683 542
  5. ANIL KUMAR, PROJECT MANAGER, EKK INFRASTRUCTURE LTD., 2ND FLOOR,
     MUNICIPAL BUILDING, PERUMBAVOOR- 683 542

   SMT.PARVATHY K., GOVERNMENT PLEADER FOR R3
   ADVOCATES M/S. DEEPU THANKAN, UMMUL FIDA, LAKSHMI SREEDHAR, R.
   RAJANANDINI MENON, SHAHNAS K.P. FOR R4
   ADVOCATE SRI. DEEPU THANKAN FOR R5
     This Contempt of court case (civil) having come up for orders on
28.06.2022, the court on the same day passed the following:

                                                           P.T.O.
                   Devan Ramachandran, J.
              -----------------------------------------
              Contempt Case(C)No.686 of 2022
              -----------------------------------------
             Dated this the 28th day of June, 2022
                             ORDER

Shri.Deepu Thankan - learned counsel for respondents 4

and 5 says that the Veranda of the building was demolished on

25.09.2021, without being aware that this Court had delivered

judgment on 24.09.2021.

However, the learned Government Pleader - Smt.Parvathy

K., submits that an affidavit has been filed by the 3 rd respondent,

wherein, it has been averred that the intimation regarding the

judgment was received by her on 25.09.2021 and directions were

issued to the contractors for stopping the work.

Obviously, respondents 4 and 5 will have to now explain

their conduct and be ready to purge contempt, if they are so

advised. To give them such an opportunity, I adjourn this matter

to be called on 04.07.2022; within which time their pleadings

shall be on record.

The appearance of the said respondents on the next

posting date is dispensed with.

Sd/-

DEVAN RAMACHANDRAN JUDGE

MC

28-06-2022 /True Copy/ Assistant Registrar