A. Ravi vs A.S.Naisam
2022 Latest Caselaw 3276 Ker

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
         THE HONOURABLE MR.JUSTICE A.K.JAYASANKARAN NAMBIAR
        FRIDAY, THE 18TH DAY OF MARCH 2022/27TH PHALGUNA, 1943
                    CON.CASE(C).NO.440 OF 2022
    AGAINST THE ORDER DATED 23.11.2021 IN WP(C).NO.23835/2019
                      OF HIGH COURT OF KERALA
PETITIONER/FIRST PETITIONER:

            A.RAVI,
            AGED 55 YEARS
            S/O.AYYAR THEVAR, LIG 91, PANAMPILLY NAGAR,
            ERNAKULAM DISTRICT 682 036

            BY ADV.SMT.T.B.MINI


RESPONDENTS/RESPONDENTS:

    1       A.S.NAISAM,
            AGE AND FATHERS NAME NOT KNOWN TO THE PETITIONER,
            SECRETARY, KOCHI CORPORATION, MAIN OFFICE,
            BOAT JETTY JUNCTION, ERNAKULAM, KOCHI 15.

    2       PRASANNAN,
            AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER.
            HEALTH INSPECTOR, HEALTH INSPECTOR'S OFFICE,
            HEALTH CIRCLE NO. 17, KOCHI CORPORATION, MAIN OFFICE,
            BOAT JETTY JUNCTION, ERNAKULAM ,KOCHI 15.

    3       RAJI VINCENT
            D/O.VINCENT, AGE NOT KNOWN TO THE PETITIONER 192,
            GIRI NAGAR 8TH CROSS ROAD, KOCHI 682 020,
            (MEMBER OF DIVISIONAL LEVEL MONITORING COMMITTEE),
            DIVISION NO.55 OF KOCHIN CORPORATION).

            BY SRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL
            CORPORATION
            BY ADV.SRI.ANIL SIVARAMAN

          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.440/2022      :: 2 ::




                            JUDGMENT

Taking note of the submission of the learned Standing counsel

for the respondent Corporation that in obedience to the order dated

7.3.2022 of this Court, the mobile cart and the goods of the petitioner

had been returned to the location from where it was taken away, the

Contempt of Court Case is now closed.

Sd/-

A.K.JAYASANKARAN NAMBIAR JUDGE

prp/18.3.22 CON. CASE (C).NO.440/2022 :: 3 ::

APPENDIX OF CON.CASE(C).No.440/2022

PETITIONER ANNEXURES:

ANNEXURE A1 CERTIFIED COPY OF ORDER OF THE HONBLE HIGH COURT OF KERALA IN WP(C).NO.23835/2019 DATED 23.11.2021.

ANNEXURE A2 TRUE COPY OF THE ORDER OF THE HONBLE HIGH COURT OF KERALA, IN WP(C).NO.23835/2019 DATED 18.2.22.

ANNEXURE A3 TRUE PHOTO GRAPHS OF THE BOARD FIXED BY THE RESPONDENTS IN THE SPOT.

RESPONDENTS EXHIBITS: NIL.

//TRUE COPY//

P.S. TO JUDGE