Raju.T.U vs Saju. K. Paul
2023 Latest Caselaw 4560 Ker

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
               THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
    WEDNESDAY, THE 12TH DAY OF APRIL 2023 / 22ND CHAITHRA, 1945
                        CON.CASE(C) NO. 662 OF 2023
 AGAINST THE JUDGMENT IN WP(C) 4709/2021 DATED 08.02.2023 OF HIGH
                              COURT OF KERALA
PETITIONER/PETITIONER IN W.P.(c) 4709/2021:

             RAJU.T.U
             AGED 67 YEARS
             S/O PAILY YOHANNAN, THEKKALAKATTIL HOUSE,
             KARIMBANA.P.O., KOOTHATTUKULAM, ERNAKULAM., PIN -
             686662
             BY ADVS.
             P.P.JACOB
             MARIYAM JACOB


RESPONDENTS/4TH RESPONDENT IN W.P.(C) 4709/2021:

    1        SAJU. K. PAUL
             AGED 62 YEARS
             S/O OF PAILY , PRESIDENT , EDAKKAL VETTIKKATTUPARA LIFT
             IRRIGATION PROJECT , KARIMABANA.P.O. , RESIDING AT
             KUTTYCHERAYIL HOUSE, REG.NO. ER/498/06, KARIMBANA.P.O.,
             KOOTHATTUKULAM., PIN - 686662
    2        JOHN KURIAN
             AGED 44 YEARS
             S/O KURIAN, SECRETARY, EDAKKAL VETTIKKATTUPARA LIFT
             IRRIGATION PROJECT, REG.NO. ER/498/06, KARIMBANA.P.O.,
             RESIDING AT EDAKKAL HOUSE, MYLANDUMPARA,
             KARIMBANA.P.O., KOOTHATTUKULAM, ERNAKULAM., PIN -
             686662
             BY ADVS.
             JOSEPH THEKKEKURUVANAL
             VIJAI MATHEWS


     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 12.04.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 662 OF 2023


                                  -2-

                            JUDGMENT

This contempt petition is filed complaining that the directives

contained in the judgment dated 08.02.2023, is not complied with. A

detailed affidavit is filed by respondents 1 and 2, from where I am

satisfied that the directions in the judgment is complied with and

water connection is provided to the petitioner. Learned Counsel for

the petitioner also submitted that the petitioner has received the water

connection.

In that view of the matter, I do not think anything survives to be

pursued in the contempt of court case and closed accordingly.

Sd/-

SHAJI P.CHALY JUDGE

uu 12.04.2023 CON.CASE(C) NO. 662 OF 2023

APPENDIX OF CON.CASE(C) 662/2023

PETITIONER ANNEXURES Annexure I CERTIFIED COPY OF THE JUDGMENT IN W.P.

(C) 4709/2021 DATED 8.2.2023 Annexure II TRUE PHOTOCOPY OF RECEIPT VIDE NO. 567 DATED 21.2.2023 Annexure III TRUE PHOTOCOPY OF THE PROCEEDINGS ISSUED BY THE SECOND RESPONDENT DATED 21.2.2023 RESPONDENT ANNEXURES Annexure- R1 (b) True copy of the postal receipt of the notice issued to the petitioner, dated 21-2-2023 PETITIONER ANNEXURES Annexure IV TRUE PHOTOCOPY OF THE REPLY DATED 26.2.2023 ISSUED BY THE PETITIONER TO THE SECOND RESPONDENT RESPONDENT ANNEXURES Annexure -R1 (a) True copy of the notice issued by the Secretary, Edakkal Vettikkattupara Lift Irrigation Project, dated 21-2-2023, Annexure- R1 (c) True Copy of the copy of the letter issued by the petitioner, dated 26-02-

Annexure- R1 (d) True copy of the purchase bill of the PVC Ball Valve, dated 01-03-2023 Annexure- R1 (f) True copy of the photographs showing the PVC Ball Valve fitted to to provide water connection to the petitioner, dated Nil Annexure- R1 (g) True copy of the letter issued by the Secretary to the petitioner, dated 6-3-

Annexure- R1 (h) True copy of the postal receipt of the notice issued to the petitioner, dated 6-3-2023 Annexure- R1 (e) True copy of the receipt issued by the plumber , dated 01-03-2023