C. A. Sadanandan vs Siju.P
2022 Latest Caselaw 10640 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
  FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                 CON.CASE(C) NO. 1578 OF 2022
 AGAINST THE ORDER/JUDGMENTWP(C) 29402/2014 OF HIGH COURT OF
                             KERALA
PETITIONER/PETITIONER:

          C. A. SADANANDAN
          AGED 72 YEARS
          KONKANAL HOUSE, ELAVUMTHITTA P.O.,
          ELAVUMTHITTA MURI, MAZHUVELI VILLAGE,
          KOZHANCHERY TALUK,
          PATHANAMTHITTA DISTRICT., PIN - 689625
          BY ADV P.K.PRIYA


RESPONDENT/3RD RESPONDENT:

          SIJU.P
          AGED 45 YEARS
          FATHER'S NAME NOT KNOWN TO THE PETITIONER,
          NEEHARAM, MONDEKKAL LANE, NALANCHIRA,
          THIRUVANANTHAPURAM, PIN-695015.
          THE SECRETARY, MAZHUVELI GRAMA PANCHAYAT,
          ELAVUMTHITTA P.O., ELAVUMTHITTA MURI,
          MAZHUVELI VILLAGE, KOZHANCHERY TALUK,
          PATHANAMTHITTA DISTRICT., PIN - 689625
          BY ADV C.S.MANILAL


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 21.10.2022, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case(C) No.1578 of 2022

                               2




                              JUDGMENT

Dated this the 21st day of October, 2022

By judgment dated 06.09.2021, this Court disposed of

WP(C) No.29402 of 2014 recording the submission made by

the Standing Counsel to the effect that the Panchayat

Committee will be taking up the issue of construction of the road

in question in the next meeting itself. The petitioner alleges

violation of the said undertaking.

2. The Standing Counsel representing the respondent

submitted that pursuant to the directions of this Court, the

matter was considered and a decision could not be taken for

renovation of the road in view of shortage of funds. Now, it is

decided that for construction of the road, a decision will be

taken to make available funds and the reconstruction of the

road will be included in the 14th Five Year Plan to implement the

same.

Con.Case(C) No.1578 of 2022

3. In view of the decision so taken, the direction

contained in the judgment is substantially complied with.

4. Counsel for the petitioner submitted that there are

obstructions by way of construction of unauthorised shed on the

road/pathway/bund. It is for the petitioner to bring this matter to

the notice of the concerned authorities.

The Contempt of Court Case is closed.

Sd/-

N.NAGARESH JUDGE spk Con.Case(C) No.1578 of 2022

APPENDIX OF CON.CASE(C) 1578/2022

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 06.09.2021 OF THIS HONOURABLE COURT IN W.P.(C) NO. 29402 OF 2014.

RESPONDENT'S/S ANNEXURES : NIL