T. K. Yashoda vs Babu K
2023 Latest Caselaw 5095 Ker

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                      PRESENT
              THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
      THURSDAY, THE 13TH DAY OF APRIL 2023 / 23RD CHAITHRA, 1945
                         CON.CASE(C) NO. 738 OF 2023
AGAINST THE ORDER/JUDGMENT IN WP(C) 26380/2020 OF HIGH COURT OF KERALA
 PETITIONER/PETITIONER:

              T. K. YASHODA
              AGED 61 YEARS
              W/O (LATE) AYYAPPAN, THUMBALAKATTU (H), AMBALAVATTAM,
              EDARIKODE P.O., MALAPPURAM, PIN - 676501
              BY ADV. JAI MOHAN


 RESPONDENT/RESPONDENTS 2 ADN 3 IN THE WRIT PETITION:

      1       BABU K
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
              ADDITIONAL SECRETARY, KERALA BUILDING AND OTHER
              CONSTRUCTION WORKERS' WELFARE BOARD DPI, VAZHUTHACAUD,
              THIRUVANANTHAPURAM, KERALA, PIN - 695014
      2       N.SINDHU
              AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
              DISTRICT EXECUTIVE OFFICER, KERALA BUILDING AND OTHER
              CONSTRUCTION WORKERS' WELFARE BOARD, MOONAMPADI, UP
              HILL, MALAPPURAM, KERALA, PIN - 676505



      THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
 ADMISSION ON 13.04.2023, THE COURT ON THE SAME DAY DELIVERED THE
 FOLLOWING:
 CON.CASE(C) NO. 738 OF 2023

                              2




               P.V.KUNHIKRISHNAN, J.
              ------------------------------
            Con.Case (C).No. 738 of 2023
      ----------------------------------------------
       Dated this the 13th day of April, 2023


                     JUDGMENT

When this Contempt case came up for

consideration, the learned Standing counsel appearing

for the respondents submitted that the directions in the

judgment dated 14.10.2022 in W.P.(C)No.26380/2020

are already complied with and an order is passed.

In the light of the above submission, the Contempt

Case (C) is closed with liberty to the petitioner to

challenge the order, if she is aggrieved by the same.

Sd/-

P.V.KUNHIKRISHNAN DM JUDGE CON.CASE(C) NO. 738 OF 2023

APPENDIX OF CON.CASE(C) 738/2023

PETITIONER ANNEXURES ANNEXURE A CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT DATED 14.10.2022 IN WRIT PETITION (CIVIL) NO. 26380 OF

ANNEXURE B A TRUE COPY OF THE REPRESENTATION DATED 04.11.2022 ANNEXURE C TRUE COPY OF THE POSTAL RECEIPT SHOWING THE DISPATCH OF REPRESENTATION DATED 04.11.2022 RESPONDENT ANNEXURES ANNEXURE R2A TRUE COPY OF THE DETAILED ACTION TAKEN REPORT PREPARED BY THE 2ND RESPONDENT PETITIONER ANNEXURES ANNEXURE D TRUE COPY OF THE ACKNOWLEDGEMENT CARD SHOWING THE RECEIPT OF THE REPRESENTATION BY THE 2ND RESPONDENT

RESPONDENT EXHIBITS: NIL

//TRUE COPY// PA TO JUDGE