M.Rajesh Kumar vs P.T.Venugopal
2022 Latest Caselaw 10668 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     FRIDAY, THE 21ST DAY OF OCTOBER 2022 / 29TH ASWINA, 1944
                        CON.CASE(C) NO. 1469 OF 2022
  AGAINST THE JUDGMENT DATED 08.02.2022 IN WP(C) 22081/2021 OF
                              HIGH COURT OF KERALA
PETITIONER/PETITIONER:

             M.RAJESH KUMAR
             AGED 53 YEARS
             S/O LATE MADHAVAN
             KODASERY HOUSE, T.D. ROAD,
             ERNAKULAM P.O, KOCHI, PIN - 682011

             BY ADVS.
             P.K.SOYUZ
             E.V.BABYCHAN



RESPONDENTS/RESPONDENT NOS.2 AND 3:

    1        P.T.VENUGOPAL
             FATHERS NAME , AGE NOT KNOWN TO THE PETITIONER
             CONVENOR , LOCAL LEVEL MONITORING COMMITTEE,
             THRIPUNITHURA MUNICIPALITY
             AGRICULTURAL FIELD OFFICER , THRIPUNITHURA
             KRISHI BHAVAN, MINI CIVIL STATION, THRIPUNITHURA
             ERNAKULAM DISTRICT., PIN - 682011

    2        SONIYA K.P
             FATHERS NAME & AGE NOT KNOWN TO THE PETITIONER
             CONVENOR , LOCAL LEVEL MONITORING COMMITTEE,
             THRIPUNITHURA MUNICIPALITY & AGRICULTURAL
             FIELD OFFICER, THRIPUNITHURA
             KRISHI BHAVAN, MINI CIVIL STATION, THRIPUNITHURA
             ERNAKULAM DISTRICT., PIN - 682301

             BY SRI.M.RAJEEV-GP




     THIS    CONTEMPT    OF    COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 21.10.2022, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Contempt Case(C)NO.1469 OF 2022

                                     2




                                  JUDGMENT

Dated this the 21st day of October, 2022

It is submitted by the learned Government

Pleader on instructions that corrected orders have been

issued to the petitioner. A copy of the order is also served

on the learned counsel for the petitioner.

In the above view of the matter, reserving liberty

to the petitioner to challenge the order, if aggrieved, the

contempt of court case is closed.

Sd/-

ANU SIVARAMAN JUDGE SSK/21/10 Contempt Case(C)NO.1469 OF 2022

APPENDIX PETITIONER ANNEXURES

Annexure I CERTIFIED COPY OF THE JUDGMENT IN W.P. (C) NO. 22081 OF 2021 DATED 08.02.2022

Annexure II A TRUE COPY OF THE FIRST PAGE OF ANNEXURE I, WHEREIN THE RECEIPT OF THE SAME IS ACKNOWLEDGED BY THE RESPONDENTS, DATED 22.02.2022

Annexure III TRUE COPY OF THE LETTER NO. H3 - 8535/2021 DATED 17.03.2022 ISSSUED BY THE 1ST RESPONDENT