Thankamoni.K vs Gayathri
2022 Latest Caselaw 6012 Ker

Con.Case(C) No.1649/2021                           1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE ANIL K.NARENDRAN
                                                &
                            THE HONOURABLE MR.JUSTICE P.G. AJITHKUMAR
              Tuesday, the 31st day of May 2022 / 10th Jyaishta, 1944
             CONTEMPT CASE(C) NO. 1649 OF 2021(S) IN WP(C) 1172/2021
   PETITIONER/PETITIONER IN WPC:

           THANKAMONI. K., AGED 65 YEARS, S/O.KUTTANPILLAI NADAR,
           MALAMTHOTTATH, PUTHENVEEDU, KARUMANNOOR, NADUVANVILA,
           PARASSALA, THIRUVANANTHAPURAM DISTRICT.

        BY ADVS. M/S. K.MOHANAKANNAN, D.S.THUSHARA.

   RESPONDENT/RESPONDENTS 1 TO 3 IN WPC:


       1. SMT.GAYATHRI, WORKING SECRETARY, TRAVANCORE DEVASWOM BOARD,
          NANTHANCODE, KAWDIAR POST, THIRUVANANTHAPURAM-695 003.
       2. SRI.B.S. PRAKASH, COMMISSIONER, TRAVANCORE DEVASWOM BOARD,
          NANTHANCODE, KAWDIAR POST, THIRUVANANTHAPURAM-695 003.
       3. SRI.K.P. NARAYANAN NAMBOOTHIRI, SUB GROUP OFFICER, TRAVANCORE
          DEVASWOM, PARASSALA SUB GROUP, PARASSALA MAHADEVA TEMPLE,
          THIRUVANANTHAPURAM-695 502.

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

The learned standing counsel seeks time to get instructions through

the 2nd respondent-Commissioner as to whether the directions contained in

paragraph 6 of Annexure A1 judgment has already been complied with by the

concerned Assistant Devaswom Commissioner.

List on 14/06/2022.

Sd/- ANIL K.NARENDRAN JUDGE

Sd/- P.G. AJITHKUMAR JUDGE

ANNEXURE A1: CERTIFIED COPY OF THE JUDGMENT DATED 18/02/2021 IN

WPC NO.1172/2021 OF THIS HONOURABLE COURT.

31-05-2022 /True Copy/ Assistant Registrar