Mohanan S vs Smt.Jayakumari
2022 Latest Caselaw 5949 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE AMIT RAWAL
          Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944
          CONTEMPT CASE(C) NO. 1199 OF 2021(S) IN WP(C)4560/2020

PETITIONER/WRIT PETITIONER:


     MOHANAN S, AGED 53 YEARS, S/O. VASUDEVAN, PURTHURETHU HOUSE,
     OLAKETTIYAMBALAM P.O, ALAPPUZHA DT., PIN-690 510

    BY ADVS.SUNNY XAVIER, AND C.P.PRETTY

RESPONDENT/1ST RESPONDENT:


  1. SMT.JAYAKUMARI, THE SECRETARY, THE KERALA STATE DEFENCE SERVICES CO-
     OPERATIVE HOUSING SOCIETY LTD., ANJIPARAMBIL BUILDINGS,ANAND
     BAZAR,SOUTH RAILWAY STATION ROAD,ERNAKULAM, PIN-682
     016.
  2. ADDL.R2. SARATH SIVANANDHAN, ADMINISTRATOR, THE KERALA STATE DEFENSE
     SERVICES CO-OPERATIVE HOUSING SOCIETY LTD., ANJIPARAMBIL BUILDINGS,
     ANAND BAZAR, SOUTH RAILWAY STATION ROAD, ERNAKULAM, PIN - 682016
     ADDL.R2 IMPLEADED AS PER ORDER DATED 02/12/2021 IN IA 1/2021 IN COC
     1199/2021

   BY ADVS.M/S.JOHN JOSEPH(ROY),RUSSEL JOY,MANJU JOSEPH FOR R1

     This Contempt of court case (civil) having come up for orders on
31.05.2022, the court on the same day passed the following:

                                                                    P.T.O
                             AMIT RAWAL, J
                           -----------------------
                  Contempt Case (C) No. 1199 of 2021
                            ----------------------
                  Dated this the 31st day of May, 2022

                                     ORDER

It has been informed to this Court that even the

Administrator of the Society, newly added respondent is

not there in the Kerala State Defence Services Co-

operative Housing Society Ltd. The direction given by this

Court was to return all the original documents submitted

by the petitioner at the time of availing of the amount.

Learned Government Pleader is directed to ascertain

the information with regard to the records of the Co-

operative Society even if it is found to be defunct and

ensure that the documents submitted by the petitioner are

returned to him in compliance of the judgment and submit

a short affidavit in this regard. In case the affidavit

appears to be not in compliance of the direction, this

Court will be constrained to take action. Hearing of

the Contempt Petition is deferred to 14.06.2022.

Sd/-

                                              AMIT RAWAL
         vv                                     JUDGE



31-05-2022                 /True Copy/                          Assistant Registrar