Asha P.K vs V.R. Premkumar Ias
2022 Latest Caselaw 10497 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
             THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
        FRIDAY, THE 7TH DAY OF OCTOBER 2022 / 15TH ASWINA, 1944
                         CON.CASE(C) NO. 1647 OF 2022
PETITIONERS:

    1        ASHA P.K
             AGED 58 YEARS
             W/O A.SURESH, RESIDING AT ARAMTHOTTIL (H),
             PONNANI SOUTH P.O., MALAPPURAM, PIN - 679586.
    2        A. SURESH
             AGED 58 YEARS
             S/O.A.JANARDHANAN, RESIDING AT ARAMTHOTTIL (H),
             PONNANI SOUTH P.O., MALAPPURAM, PIN - 679586.
             BY ADVS.
             RASSAL JANARDHANAN A.
             THAREEQ ANVER K.
             GOVIND G. NAIR


RESPONDENT:

             V.R. PREMKUMAR IAS
             AGE NOT KNOWN TO THE PETITIONER,
             S/O.NOT KNOWN TO THE PETITIONER,
             DISTRICT COLLECTOR, MALAPPURAM, COLLECTORATE,
             CIVIL STATION, MALAPPURAM, PIN - 676505
OTHER PRESENT:

             SMT.SAROJINI.K.G-GP


     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 07.10.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO.1647/2022                   2

                                   JUDGMENT

The response of the learned Government Pleader - Smt.Sarojini K.G., to

the allegations made by the petitioners in this contempt case is that her client has

no intention of violating any of the directions of this Court, but that he will

require three more months time for such purpose.

2. Sri.Govind G.Nair - learned counsel for the petitioners, submitted that

over 10 months have already elapsed and therefore, that the time now sought is

excessive.

3. Since I find force in the submissions of both sides, I deem it appropriate

to dispose of this contempt case, granting two more months time for the

respondent to implicitly comply with the directions in Annexure A1 judgment. It

is so ordered.

4. Needless to say, the petitioners will be at full liberty to seek a rehearing

of this case in the event the afore directions are also not complied with.

This contempt case is thus closed.

Sd/-

DEVAN RAMACHANDRAN JUDGE MC/7.10

APPENDIX OF CON.CASE(C) 1647/2022

PETITIONER ANNEXURES Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 10/01/2022 OF THIS HON'BLE COURT IN WP(C) NO. 17369 OF 2021 Annexure 2 THE TRUE COPY OF THE APPLICATION FILED UNDER SECTION 3-G (5) OF THE NATIONAL HIGHWAYS ACT BY THE PETITIONERS HEREIN DATED 17/01/2022 Annexure A3 THE TRUE COPY OF THE ACKNOWLEDGMENT CARD CONFIRMING THE ACCEPTANCE OF ANNEXURE A2 APPLICATION ON 27/01/2022 BY THE RESPONDENT HEREIN