C.K. Ameer vs Rasikala Priyaraj
2023 Latest Caselaw 12802 Ker

Citation : 2023 Latest Caselaw 12802 Ker
Judgement Date : 8 December, 2023

Kerala High Court

C.K. Ameer vs Rasikala Priyaraj on 8 December, 2023

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
           THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
   FRIDAY, THE 8TH DAY OF DECEMBER 2023 / 17TH AGRAHAYANA, 1945
                     CON.CASE(C) NO. 2706 OF 2023
   AGAINST THE ORDER/JUDGMENT WP(C) 11059/2023 OF HIGH COURT OF
                                KERALA
PETITIONERS:

    1     C.K. AMEER,
          AGED 56 YEARS
          CHAMMANATT HOUSE, MALIPPURAM POST, VYPEEN,
          KOCHI,ERNAKULAM., PIN - 682511

    2     GEORGE XAVIER ROSHAN,
          AGED 49 YEARS
          VALIYAVEETTIL HOUSE, MALIPPURAM POST, VYPEEN,
          ERNAKULAM., PIN - 682511

    3     P.A. AHAMMED,
          AGED 60 YEARS
          PALLIKKAVALIYAVEEDU, EDAVANAKAD POST, KOCHI,ERNAKULAM.,
          PIN - 682502

    4     NAVAS M.K.,
          AGED 47 YEARS
          MANTHRAMMAL, NALIPPURAM POST, KOCHI, ERNAKULAM,
          PIN - 682511

    5     BIJU T.G.,
          AGED 47 YEARS
          THUNDIYIL HOUSE, MALIPPURAM POST, VYPEEN, ERNAKULAM,
          PIN - 682511

    6     SIDDIQ P.H.,
          AGED 54 YEARS
          PAZHANGARILLATH HOUSE, MALIPPURAM POST, VYPEEN,
          ERNAKULAM, PIN - 682511

    7     MERCY MATHAN,
          AGED 65 YEARS
          MALIYAKKAL HOUSE, MALIPPURAM POST, VYPEEN,ERNAKULAM,
          PIN - 682511

    8     M.H. MAJEED,
          AGED 58 YEARS
          MAMMUSURUKKA HOUSE, PALLURUTHY, KOCHI,ERNAKULAM,
 CON.CASE(C) NO. 2706 OF 2023   2


            PIN - 682006

            BY ADV DENIZEN KOMATH



RESPONDENT:

            RASIKALA PRIYARAJ
            (AGE AND NAME OF THE FATHER NOT KNOWN TO THE
            PETITIONER) THE CHAIRMAN, TRAFFIC REGULATORY
            COMMITTEE, ELAMKUNNAPUZHA GRAMA PANCHAYAT,
            MALIPURAM POST, KOCHI,ERNAKULAM, PIN - 682511

            BY ADVS.
            Benzir P. M.
            AKHILA SHUKKOOR VELIYAVEETTIL(K/1129/2013)



       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. 2706 OF 2023               3



                      P.V.KUNHIKRISHNAN, J.
                      --------------------------------
                    CON.CASE(C) NO. 2706 OF 2023
             ----------------------------------------------
          Dated this the 8th day of December, 2023

                                  JUDGMENT

This contempt case is filed alleging violation of the

direction in the judgment dated 31.07.2023 in WP(C) No.

11059/2023. The directions are extracted herein;

"1. Petitioners are free to submit their

representation to the additional 7th

respondent narrating the grievance raised in

this writ petition within three weeks from the

date of receipt of a certified copy of this

judgment.

2. Once such a representation is received,

the additional 7th respondent will consider

the same with notice to the petitioners and

respondents 5 and 6 and take appropriate

steps in accordance with law, as

expeditiously as possible, at any rate, within

two months from the date of receipt of the

representation.

3. Petitioners will produce a stamped

certified copy of this judgment together with

a copy of this writ petition before the

additional 7th respondent for compliance.

4. Till the consideration of the above

representation, the 2nd respondent will see

that there is no obstruction to the ingress and

egress to the petitioners' shop rooms."

Admittedly, a decision is taken as evident by

Annexure A2 based on the above direction. The

grievance of the petitioner is that the same is not

implemented. But that is a fresh cause of action for

which the petitioner can avail the remedies in accordance

with the law. Therefore, this Con.Case (c) is closed.

Sd/-

P.V.KUNHIKRISHNAN

JUDGE

Asw

APPENDIX OF CON.CASE(C) 2706/2023

PETITIONER ANNEXURES Annexure-A1 CERTIFIED COPY OF THE JUDGMENT OF THIS HON'BLE COURT IN WPC NO.