Raveendran.P.P vs Reji.A.J
2023 Latest Caselaw 12793 Ker

Kerala High Court

Raveendran.P.P vs Reji.A.J on 8 December, 2023

Author: N.Nagaresh

Bench: N.Nagaresh

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
            THE HONOURABLE MR.JUSTICE N.NAGARESH
FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                CON.CASE(C) NO. 2407 OF 2023
AGAINST THE JUDGMENT DATED 29.05.2023 IN WP(C) No.4471/2023
                  OF HIGH COURT OF KERALA
PETITIONERS/PETITIONER:

    1    RAVEENDRAN.P.P,
         AGED 50 YEARS, S/O. KUNHIRAMAN.P.P,
         PADINHARE PURAYIL, RAMANTHALI AMSOM,
         PALAKODE, PO. PALAKKODE, KANNUR DISTRICT,
         PIN - 670 305.

    2    KUNHABULLA.C.A
         AGED 62 YEARS, S/O. HAMZA.T, S.V. HOUSE,
         KAKKAMPARA, RAMANTHALI AMSOM, PO. PALAKKOD,
         KANNUR DISTRICT, PIN - 670 305.

    3    NISHANTH.P,
         AGED 36 YEARS,S/O. DAMODARAN.T.V,
         PARIYARAKKARAN HOUSE,
         RAMANTHALI AMSOM DESOM, KANNUR DISTRICT.,
         PIN - 670 308.

    4    DIPIN.P
         AGED 35 YEARS, S/O. DAMODARAN,
         PANCHALAN PURAYIL HOUSE, CHITTADI,
         RAMANTHALI AMSOM, PALAKKODE,
         KANNUR DISTRICT, PIN - 670 305.

         BY ADV
              VISHAK.K.JOHNSON


RESPONDENTS/RESPONDENT NO.1:

         REJI.A.J
         AGE AND FATHER'S NAME NOT KNOWN TO THE
         PETITIONERS, SECRETARY, RAMANTHALI GRAMA PANCHAYAT
         PO. RAMANTHALI, KANNUR DISTRICT, PIN - 670 308.
 Con.Case.(C) No.2407 of 2023
                               :2:


           BY ADV
                M.SASINDRAN

     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 08.12.2023, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 Con.Case.(C) No.2407 of 2023
                               :3:




                           JUDGMENT

Dated this the 8th day of December, 2023

Standing Counsel representing the respondent

submits that the directions contained in the judgment dated

29.05.2023 in W.P.(C) No.4471 of 2023 stand complied with

and a decision dated 21.06.2023 has been taken by the

Traffic Regulatory Committee.

In view of the above, I find that there is substantial

compliance of the directions of this Court. The Contempt of

Court Case is therefore closed, granting liberty to the parties

to challenge the order now passed, if the parties are so

advised.

Sd/-

N. NAGARESH JUDGE AMR

APPENDIX OF CON.CASE(C) 2407/2023

PETITIONERS' ANNEXURES

Annexure-1 CERTIFIED COPY OF JUDGMENT PASSED BY THIS HON'BLE COURT IN W.P(C) 4471/2023 DATED 29-05-2023.

Annexure-2 TRUE COPY OF COVERING LETTER DATED 15- 06-2023 ISSUED TO THE RESPONDENT.

Annexure-2(a) TRUE COPY OF POSTAL ACKNOWLEDGMENT CARD RECEIVED ON 17-6-2023.

Annexure-3 TRUE COPY OF APPLICATION DATED 21.07.2023 UNDER RIGHT TO INFORMATION ACT SUBMITTED BY THE PETITIONER BEFORE THE RESPONDENT TO THE RESPONDENT.

Annexure-4 TRUE COPY OF REPLY DATED 18.08.2023 ISSUED BY THE RESPONDENT.

Annexure-5 TRUE COPY OF LETTER DATED 08.09.2023 ISSUED BY THE RESPONDENT TO THE PETITIONERS.

Annexure-6 TRUE PHOTOGRAPH SHOWING AUTO-TAXIES AND AUTORICKSHAW PARKING IN SINGLE LINE AT VADAKKUMBAD WITHIN THE LIMITS OF THE RESPONDENT LOCAL AUTHORITY RAMANTHALI.

Annexure-6(a) TRUE PHOTOGRAPH SHOWING AUTO-TAXIES AND AUTOS PARKING IN ONE LINE AT ETTIKULAM IN RAMANTHALI.

Annexure-6(b) TRUE PHOTOGRAPH OF AUTO-TAXIES AND AUTOS ARE PARKED AT PLACE CALLED KAKKARA, ULIYIL, VENGAD AND PILATHARA IN KANNUR DISTRICT.

Annexure-6(c) TRUE PHOTOGRAPH OF AUTO-TAXIES AND AUTOS ARE PARKED AT PLACE CALLED NADUVIL, CHERUKUNNU-KANNAPURAM, PAVNOOR MOTTA, IN KANNUR DISTRICT.