Sreedharan .A. N vs Sri.Haris Karim
2023 Latest Caselaw 8876 Ker

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   MONDAY, THE 14TH DAY OF AUGUST 2023 / 23RD SRAVANA, 1945
                 CON.CASE(C) NO. 1442 OF 2022
  AGAINST THE JUDGMENT IN WP(C) 21250/2021 OF HIGH COURT OF
                            KERALA
PETITIONER:

          SREEDHARAN .A. N, AGED 58 YEARS
          S/O A.K.NARAYANAN, AMBATTUPARAMBIL HOUSE,
          VIYYOOR.P.O, THRISSUR DISTRICT, PIN - 680010
          BY ADV K.A.MANZOOR ALI


RESPONDENTS:

    1     SRI.HARIS KARIM, AGED 51 YEARS
          FATHER'S NAME NOT KNOWN, ASSISTANT EXECUTIVE
          ENGINEER, IRRIGATION SUB-DIVISION, CHEMBUKKAVU,
          THRISSUR, PIN - 680020
    2     SRI.SIBU.T.A, AGED 48 YEARS
          FATHER'S NAME NOT KNOWN, ASSISTANT ENGINEER,
          IRRIGATION SECTION ENAMAKKAL, CHEMBUKKAVU,
          THRISSUR, PIN - 680020
    3     SMT.SINDHU.V.R, AGED 47 YEARS
          FATHER'S NAME NOT KNOWN, OVERSEER, IRRIGATION
          SECTION ENAMAKKAL, CHEMBUKKAVU, THRISSUR, PIN -
          680020
OTHER PRESENT:

          SRI.B.S.SYAMANTAK, GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 14.08.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con Case (C).1442/2022                 2




                   P. V. KUNHIKRISHNAN, J.
                -------------------------------------------
                 Con Case (C) No.1442 of 2022
                -------------------------------------------
             Dated this the 14th day of August, 2023


                            JUDGMENT

The above contempt case is filed alleging violation of the

directions of this Court in the judgment dated 25.02.2022. The

learned Government Pleader submitted that the directions are

complied. But the counsel for the petitioner submitted that the

second direction in the judgment dated 25.02.2022 in WPC

21250/2021 is not complied.

2. This Court in the contempt case also directed to comply

the second direction in the judgment. It is submitted that an

inspection was conducted and orders are passed. The petitioner has

got a serious dispute about the same. If that is the case, the

petitioner has to challenge that proceeding by filing a separate writ

petition. The Government Pleader will give a copy of the order to the

petitioner. The petitioner is free to challenge the same by filing a

separate petition.

Therefore, granting liberty to the petitioner to challenge the

proceeding afresh, this contempt of court case is closed.

Sd/-

P. V. KUNHIKRISHNAN JUDGE Sbna/