Anuram vs Rageesh
2022 Latest Caselaw 2322 Ker

        IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
      THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
  WEDNESDAY, THE 2ND DAY OF MARCH 2022 / 11TH PHALGUNA,
                             1943
                  CON.CASE(C)NO.411 OF 2022
AGAINST THE ORDER DATED 08.04.2021 IN W.P.(C)NO.6270 OF
                 2021 OF HIGH COURT OF KERALA
PETITIONER:

         ANURAM,
         AGED 38 YEARS,
         S/O. DIVAKARAN, MADATHUVILA,
         RAM VIEW, PRAVACHAMBALAM, NEMOM P. O.,
         THIRUVANANTHAPURAM - 695020.

         BY ADVS.
         R.T.PRADEEP
         M.BINDUDAS
         K.C.HARISH



RESPONDENT:

         RAGEESH,
         (AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONERS), STATION HOUSE OFFICER,
         NEMOM POLICE STATION,
         THIRUVANANTHAPURAM CITY,
         NEMOM P. O., THIRUVANANTHAPURAM - 695020.


OTHER PRESENT:

         SRI. JACOG E. SIMON- GP

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 02.03.2022, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C)No.411 of 2022

                                   2

                              JUDGMENT

The petitioner has filed this contempt case alleging

willful disobedience of Annexure I order of this Court

dated 08.04.2021 in W.P.(C)No.6270 of 2021, whereby,

the respondent herein, who is a Station House Officer,

Nemom Police Station, was directed to take necessary

steps to ensure that any parking of autorickshaws in the

locality is in strict compliance of the provisions under the

Motor Vehicles (Driving) Regulations, 2017 and also

the law laid down by this Court in Kottamom

(Kottiyar Mangalam) Sree Dharmasastha Advisory

Committee v. State of Kerala and others [2019 (5)

KHC SN 27]. Along with this contempt case, the

petitioner has placed on record few photographs

of autorickshaws bearing Nos.KL-01/CQ-0683 and

KL-01/BK-5098, etc., parked in front of the petitioner's

building, flouting the provisions under the Motor Vehicles

(Driving) Regulations, 2017 and also the law laid down in CON.CASE(C)No.411 of 2022

the decision referred to supra.

2. Today, when the case is taken up for

consideration, the learned Government Pleader, on

instructions from the respondent Station House Officer,

Nemom Police Station, would submit that strict action

has already been taken to ensure compliance

of Annexure I order of this Court dated 08.04.2021 in

W.P.(C)No.6270 of 2021, in letter and spirit, and that the

said respondent shall ensure that no such obstruction is

caused in front of the petitioner's building in future.

3. The learned counsel for the petitioner would

submit that after the filing of this contempt case, the

respondent Station House Officer has taken stern action

against those who have parked autorickshaws in front of

the petitioners building, flouting the provisions under the

Motor Vehicles (Driving) Regulations, 2017 and also the

law laid down in the decision referred to supra.

In such circumstances, recording the fact that the CON.CASE(C)No.411 of 2022

respondent Station House Officer has taken necessary

steps to ensure strict compliance of Annexure I order of

this Court dated 08.04.2021 in W.P.(C)No.6270 of 2021,

this contempt case is closed.

Sd/-

ANIL K. NARENDRAN, JUDGE

MIN CON.CASE(C)No.411 of 2022

APPENDIX OF CON.CASE(C)No.411 OF 2022

PETITIONER'S ANNEXURES:

Annexure I CERTIFIED COPY OF ORDER DATED 08.04.2021 IN WP(C)NO.6270/2021.

Annexure II TRUE COPY OF COMPLAINT DATED 1.2.2021 WITH PHOTOGRAPH OF PARKING OF VEHICLES IN FRONT OF THE BUILDING OF PETITIONER BEFORE THE RESPONDENT.

RESPONDENT'S EXHIBITS: NIL.