Kerala High Court
Renuka Devi vs Binu Francis, (Age And Father’S ... on 7 October, 2022
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
Friday, the 7th day of October 2022 / 15th Aswina, 1944
CONTEMPT CASE(C) NO. 1443 OF 2022(S) IN WP(C) 3786/2015
PETITIONERS/PETITIONERS 2 TO 4 IN WP(C):
1. RENUKA DEVI,AGED 69 YEARS,D/O. PADMANABHAN VELUKKUTTY, KOCHUMUDUMBU
PURAYIDOM,KADAKAMPALLY,THIRUVANANTHAPURAM AND NOW RESIDING AT
MUKONATHU PUTHUVAL PUTHEN VEEDU, T.C. 3/146, PARUTHIARA, MUTTADA
P.O., THIRUVANANTHAPURAM DISTRICT, PIN - 695025
2. INDIRA DEVI,AGED 67 YEARS,D/O.PADMANABHAN VELUKKUTTY, KOCHUMUDUMBU
PURAYIDOM,KADAKAMPALLY, THIRUVANANTHAPURAM AND NOW RESIDING AT
MUKONATHU PUTHUVAL PUTHEN VEEDU, T.C. 3/146, PARUTHIARA, MUTTADA
P.O., THIRUVANANTHAPURAM DISTRICT, PIN - 695025
3. SUDHA DEVI,AGED 63 YEARS,D/O. PADMANABHAN VELUKKUTTY, KOCHUMUDUMBU
PURAYIDOM,KADAKAMPALLY,THIRUVANANTHAPURAM AND NOW RESIDING AT
MUKONATHU PUTHUVAL PUTHEN VEEDU, T.C. 3/146, PARUTHIARA, MUTTADA
P.O., THIRUVANANTHAPURAM DISTRICT, PIN - 695025
BY ADVS.D.KISHORE,MEERA GOPINATH,R.MURALEEKRISHNAN (MALAKKARA)
RESPONDENT/2ND RESPONDENT IN THE WP(C):
BINU FRANCIS,SECRETARY, CORPORATION OF THIRUVANANTHAPURAM,
THIRUVANANTHAPURAM,PIN - 695033
BY SRI.N.NANDAKUMARA MENON (SENIOR ADVOCATE) ALONG WITH
SRI.P.K.MANOJKUMAR,SC,TVPM CORPORATION
This Contempt of court case (civil) having come up for orders on
07.10.2022, the court on the same day passed the following:
SHAJI P. CHALY, J.
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C.O.© No. 1443 of 2022
in
W.P.(C). No. 3786 of 2015
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Dated this the 7th day of October, 2022.
ORDER
The respondent has filed an affidavit before this Court stating
as follows:
"3. It may kindly be noted that the building which is not
having the TC number is now occupied by Smt. Ambika, the 3'd
respondent in the Writ Petition and her son studying for Plus one
in a School. Late Santhosh, the third respondent in the Writ
Petition Smt. Ambika, informed the Corporation that they have no
other building to live in. It was submitted by her that the property
wherein the third respondent in the Writ Petition and her son is
now residing forms part of Railway Puramboke land.
4. It is brought to the kind notice of this Hon'ble Court after taking
a humanitarian consideration for the above family it was decided
to place the matter before the Standing Committee for Welfare to
find out whether a shelter can be provided to them. I may be
permitted to submit that the issue was discussed by the Standing
Committee for Welfare and the Committee has taken a decision
No. I 1 I (3) to find out a place for rehabilitating the third
respondent in the Writ Petition and her son by providing them a
place of residence by including their case in any ofthe
rehabilitation schemes ofthe Corporation. I take leave to submit
that I have not willfully disobeyed the directions contained in
Annexure-A Judgment as alleged by the Petitioners.
5. I respectfully beg to submit that some more time may
kindly be granted by this Hon'ble court to consider the
rehabilitation of the third respondent in the writ Petition and her son
purely on humanitarian considerations, since they have no other place
for a shelter."
2. The learned counsel for the petitioners also submitted that
the petitioners have no objection in granting some time to rehabilitate
the trespasser from the property of the petitioners.
3. In that view of the matter, one month's time is granted for
the same. The affidavit filed by the respondent be tagged along with
the contempt petition.
Post the matter after a month.
sd/- SHAJI P. CHALY, JUDGE.
Rv
07-10-2022 /True Copy/ Assistant Registrar
