Geetha Chandran vs Vinu C. Koshy
2022 Latest Caselaw 3230 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     FRIDAY, THE 18TH DAY OF MARCH 2022 / 27TH PHALGUNA, 1943
                         CON.CASE(C) NO. 357 OF 2022
(ARISES OUT OF JUDGMENT DATED 18.11.2021 IN WP(C)NO.23962/2021 OF
                              THIS HON'BLE COURT)
PETITIONER:

             GEETHA CHANDRAN, AGED 58 YEARS, W/O.LATE CHANDRAN,
             CHIRAPPURATH HOUSE, OLD RAILWAY STATION ROAD,
             PALLIPPARAMBUKAVU, TRIPUNITHURA P.O, PIN - 682301.

             BY ADVS.ABRAHAM P.GEORGE
             M.SANTHY



RESPONDENT:

             VINU C.KOSHY, AGED 55 YEARS,
             S/O.C.K.KOSHY, GENERAL MANAGER (PROJECTS),
             KOCHI METRO RAIL LTD, 4TH FLOOR,
             JLN STADIUM, METRO STATION, KALOOR,
             KOCHI - 682017.

             BY ADVS.K.JAJU BABU (SR.)
             SMT.M.U.VIJAYALAKSHMI, SC, KOCHI METRO RAIL LTD.


     THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 18.03.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 357 OF 2022
                                 -2-

                              JUDGMENT

Since, in Annexure A3, the General Manager of

the Kochi Metro Rail Limited (KMRL) has assured

the petitioner that necessary provision for a

pedestrian pathway with equal width will be

provided when the work is commenced, I am of the

view that this contempt case need not be

prosecuted now.

I, therefore, close this contempt case;

however, leaving full liberty to the petitioner to

approach this Court as and when, without reference

to any period of limitation, work is commenced and

if a pedestrian pathway is not provided.

Sd/-

DEVAN RAMACHANDRAN JUDGE akv CON.CASE(C) NO. 357 OF 2022

APPENDIX OF CON.CASE(C) 357/2022

PETITIONER ANNEXURES

ANNEXURE A1 CERTIFIED COPY OF THE JUDGEMENT PASSED BY THIS HON'BLE COURT IN W.P.C. NO. 23962/2021 DATED 18.11.2021.

ANNEXURE A2 TRUE PHOTOCOPY OF THE LAWYER NOTICE DATED 15.01.2022.

ANNEXURE A3 TRUE PHOTOCOPY OF THE REPLY DATED 25.01.2022 ISSUED BY THE GENERAL MANAGER - PROJECT, THE RESPONDENT.

RESPONDENT'S/S EXHIBITS : NIL.

//TRUE COPY// P.A. TO JUDGE