M.Sugadhakumar vs Biju Prabhakar
2022 Latest Caselaw 5796 Ker

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                  PRESENT
                THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                                     &
              THE HONOURABLE MRS. JUSTICE SHOBA ANNAMMA EAPEN
           Friday, the 27th day of May 2022 / 6th Jyaishta, 1944
         CONTEMPT CASE(C) NO. 2001 OF 2021(S) IN OP(KAT) 250/2021

PETITIONER/1ST RESPONDENT:

     M.SUGADHAKUMAR, S/O. LATE M.RADHAKRISHNAN NAIR, AGED 45 YEARS,
     12/255, RITHA, RAMANATHAPURAM GRAMAM, NEAR SIVA TEMPLE, PALAKKAD-
     PRESENTLY WORKING AS MUNICIPAL SECRETARY, MANJERI MUNICIPALITY - 676
     121.

   BY ADVOCATE SRI..K.MOHANAKANNAN,H.PRAVEEN (KOTTARAKARA)
RESPONDENTS/PETITIONERS 1 & 2 :

  1. SHRI. BIJU PRABHAKAR I.A.S., PRINCIPAL SECRETARY TO GOVERNMENT,
     LOCAL SELF GOVERNMENT DEPARTMENT (URBAN), THIRUVANANTHAPURAM - 695
     001.
  2. DR.RENU RAJ I.A.S, DIRECTOR OF URBAN AFFAIRS, URBAN AFFAIRS
     DEPARTMENT, SWARAJ BHAVAN, NANTHANKODE, THIRUVANANTHAPURAM - 695
     033.

     This Contempt of court case (civil) having come up for orders on
27.05.2022, the court on the same day passed the following:

                                                                 P.T.O.
               ALEXANDER THOMAS & SHOBA ANNAMMA EAPEN, JJ.
             ============================================
                        Cont. Case (C) No. 2001 of 2021
                      (arising out of the impugned judgment dated 29.9.2021 in
                                        OP(KAT) No.250/2021)

             ============================================
                       Dated this the 27th day of May, 2022

                                           ORDER

Sri.K.Mohanakannan, learned counsel appearing for the

petitioner seeks short time to file an affidavit explaining the

difficulties as to why he is not in a position to get the due amounts

even though he is a self drawing officer, and that though the part

amounts have already been paid, it is mainly on account of the

problems in the SPARK software, etc.

The respondents may also file their statement in the matter.

List on 10.6.2022.

Hand over.

Sd/-

ALEXANDER THOMAS, JUDGE

Sd/-

SHOBA ANNAMMA EAPEN, JUDGE

MMG

27-05-2022 /True Copy/ Assistant Registrar