Sundaran P.V vs Mr.Anand Sigh ,Ias
2022 Latest Caselaw 2419 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
          THE HONOURABLE MR. JUSTICE A.MUHAMED MUSTAQUE
    WEDNESDAY, THE 2ND DAY OF MARCH 2022 / 11TH PHALGUNA, 1943
                     CON.CASE(C) NO. 552 OF 2021
  AGAINST THE ORDER/JUDGMENT IN WP(C) 1582/2020 OF HIGH COURT OF
                                KERALA
PETITIONER:

          SUNDARAN P.V, AGED 50 YEARS, S/O. VELAYUDHAN,
          PARAPPUKKARAN HOUSE, MANNUTHUY, THRISSUR-680 651

          BY ADVS.
          S.RUSSEL
          SRI.V.R.ARUN
          SRI.P.ANTO THOMAS



RESPONDENTS:

    1     MR.ANAND SIGH ,IAS, SECRETARY, PUBLIC WORKS DEPARTMENT,
          SECRETARIAT, THIRUVANANTHAPURAM-695 001

    2     MR.S.SHANAWAS IAS
          DISTRICT COLLECTOR, COLLECTORATE, CIVIL STATION,
          AYYANTHOLE, THRISSUR-680 003

    3     MRS.SUJA SUSAN MATHEW,
          EXECUTIVE ENGINEER, OFFICE OF THE EXECUTIVE ENGINEER,
          PUBLIC WORKS DEPARTMENT (PWD) ROADS DIVISION, THRISSUR-
          680 020

    4     MR.LOKNATH BEHRA IPS
          THE STATE POLICE CHIEF, KERALA STATE POLICE HEAD
          QUARTERS, VAZHUTHACAUD, THIRUVANANTHAPURAM-695 010

    5     MR.R.ADITHYA IPS
          THE DISTRICT POLICE CHIEF, CITY POLICE OFFICER,
          THRISSUR-680 001

          BY ADVS.
          ADVOCATE GENERAL OFFICE KERALA
          GOVERNMENT PLEADER(GP-1)
 CON.CASE(C) NO. 552 OF 2021
                                   2



             S RENJITH SPL GP REVENUE




      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 02.03.2022, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 552 OF 2021
                                     3




                              JUDGMENT

The Contempt Case is closed in the light of the submission

made by the learned Government Pleader that the

encroachments have been removed and the petitioner is unable

to point out any other encroachment.

Sd/-

A.MUHAMED MUSTAQUE

JUDGE

PR CON.CASE(C) NO. 552 OF 2021

APPENDIX OF CON.CASE(C) 552/2021

PETITIONER ANNEXURES

ANNEXURE-1 CERTIFIED COPY OF THE JUDGMENT IN WPC NO.1582 OF 2020 DATED 11.03.2020