Boban Varkey vs Vinod B
2022 Latest Caselaw 10785 Ker

Con.Case(C) No.1691/2022                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
                 Friday, the 21st day of October 2022 / 29th Aswina, 1944
                 CONTEMPT CASE(C) NO. 1691 OF 2022(S) IN WP(C) 1189/2021

   PETITIONER/PETITIONER IN WP(C):

           BOBAN VARKEY,AGED 56 YEARS,S/O. LATE VARKEY, PATHICKAL, PALOORKAVU,
           IDUKKI, PIN -685 532

        BY ADVS.K.R.SUNIL,KRISHNA SURESH,DANIC ANTONY
   RESPONDENTS/RESPONDENT NO.2 AND 4 IN WP(C):

       1. VINOD B, SECRETARY, PERUVANTHANAM GRAMA PANCHAYATH, PERUVANTHANAM
          P.O, IDUKKI DISTRICT, PIN -685 532.
       2. ABDUL NAZAR B, THE MISSION DIRECTOR, MAHATMA GANDHI NATIONAL RURAL
          EMPLOYMENT, GUARANTEE SCHEME (KERALA), 5TH FLOOR, SWARAJ BHAVAN,
          NANTHANCODE, KOWDIARY, P.O., THIRUVANANTHAPURAM. PIN 695 003.

        ADV SRI.NIDHIN RAJ VETTIKKADAN FOR R1
        GOVERNMENT PLEADER FOR R2
        This Contempt of court case (civil) having come up for orders on
   21.10.2022, the court on the same day passed the following:

                                               ORDER

The respondents will see that the directions in the judgment are complied with on or before 11/11/2022. Post on 11/11/2022. If there is no compliance,this Court will be forced to order appearance.

Issue a copy of this order to the Government Pleader and the counsel appearing for the 1st respondent.

Sd/- P.V.KUNHIKRISHNAN JUDGE

21-10-2022 /True Copy/ Assistant Registrar