S. Balasubramanian Embranthiri vs Shri P. Nandakumar
2023 Latest Caselaw 12794 Ker

Kerala High Court

S. Balasubramanian Embranthiri vs Shri P. Nandakumar on 8 December, 2023

Author: N.Nagaresh

Bench: N.Nagaresh

Con.Case(C) No.2517/2023                     1/3

                           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. 2517 OF 2023(S) IN WP(C) 13398/2023

   PETITIONER/PETITIONER IN WP(C):

           S. BALASUBRAMANIAN EMBRANTHIRI, AGED 58 YEARS,
           S/O SANKARANARAYANA EMBRANTHIRI, KEEZHSANTHI,
           SREE EMOOR BHAGAVATHY DEVASWOM, MALABAR DEVASWOM BOARD,
           KALLEKULANGARA, PALAKKAD - 678 009 AND RESIDING AT 9/549,      ANUGRAHA,
           UMANAGAR, KODUNTHIRAPPULLY-P.O.,
           PALAKKAD DISTRICT, PIN - 678 004.

         BY ADV. SRI.N.UNNIKRISHNAN

   RESPONDENT/RESPONDENT/RESPONDENT NO.2 IN WP(C):


           SHRI P. NANDAKUMAR, WORKING AS THE COMMISSIONER,
           MALABAR DEVASWOM BOARD, HOUSE FED. COMPLEX, P.O. ERANHIPALAM,
           KOZHIKODE- 673 006 AND RESIDING AT KOZHIKODE, PIN - 673 006.

            BY STANDING COUNSEL


        This Contempt of court case (civil) having come up for orders on
   08.12.2023, the court on the same day passed the following:

                                                              P.T.O.
 Con.Case(C) No.2517/2023                          2/3




                                        N. NAGARESH, J.
                                        ----------------------------
                                 Con.Case. (C) No.2517 of 2023
                             --------------------------------------------------
                             Dated this the 8th day of December, 2023

                                              ORDER

This Court by judgment dated 13.04.2023 directed

the 2nd respondent in the writ petition to consider Ext.P7

representation and pass appropriate orders thereon within a

period of one month. Though more than six months have

lapsed, the respondent has not passed any order so far.

3. Standing Counsel representing the Board submits

that the Devaswom Commissioner was transferred and

another officer is in-charge now.

4. I find that the judgment was passed as early in

April 2023. There is prima facie contempt.

Post on 08.01.2024, on which date the respondent

shall file a report of compliance.

Sd/-

N. NAGARESH JUDGE AMR

08-12-2023 /True Copy/ Assistant Registrar

APPENDIX OF CON.CASE(C) 2517/2023 Exhibit P7 in A TRUE COPY OF REPRESENTATION DATED 03.04.2023 FILED WP(C)13398/2023 BEFORE 3RD RESPONDENT.

08-12-2023 /True Copy/ Assistant Registrar