Kamalam @ Kamalamma vs Debaprasad Sahoo
2023 Latest Caselaw 12804 Ker

Kerala High Court

Kamalam @ Kamalamma vs Debaprasad Sahoo 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. 1326 OF 2023
 AGAINST THE ORDER/JUDGMENT WP(C) 37714/2022 OF HIGH COURT OF KERALA


PETITIONER:

              KAMALAM @ KAMALAMMA
              AGED 82 YEARS
              D/O.MEENAKSHI AMMA, RESIDING AT: KAMALA NIVAS,
              AROOR P.O, ALAPPUZHA DISTRICT, PIN - 688534

              BY ADVS.
              GIBI.C.GEORGE
              LATHA SUSAN CHERIAN


RESPONDENTS/RESPONDENTS 4 TO 5 IN WPC:

     1        DEBAPRASAD SAHOO
              AGE NOT KNOWN TO THE PETITIONER,
              S/O. NOT KNOWN TO THE PETITIONER,
              PROJECT DIRECTOR/MANAGER,
              NATIONAL HIGHWAY AUTHORITY OF INDIA, PROJECT
              IMPLEMENTATION UNIT- THIRUVANANTHAPURAM,
              TC 36/414 (5), KOYIKKAL VEEDU KAVU LANE,
              THIRUVANANTHAPURAM, PIN - 695024
     2        P.PRADEEP
              AGE NOT KNOWN TO THE PETITIONER,
              S/O. NOT KNOWN TO THE PETITIONER, PROJECT DIRECTOR,
              NATIONAL HIGHWAY AUTHORITY OF INDIA,
              PROJECT IMPLEMENTATION UNIT- COCHIN,
              VII/511-B, NEYTHELI, MAVELIPURAM ROAD,
              KAKKANAD, KOCHI, PIN - 682030
 Con.Case(C)NO.1326 Of 2023
                             2




          BY ADVS.
          B.G.BIDAN CHANDRAN
          MANU S. DSG OF INDIA


     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.1326 Of 2023
                                3




                             JUDGMENT

Dated this the 8th day of December, 2023

Counsel for the petitioner submits that the directions

contained in the judgment dated 15.12.2022 in W.P.(C)

No.37714 of 2022 stand complied with and encroachments in

certain areas have already been cleared.

In view of the above, the Contempt of Court Case is

closed.

Sd/-

N.NAGARESH JUDGE hmh Con.Case(C)NO.1326 Of 2023

APPENDIX OF CON.CASE(C) 1326/2023

PETITIONER ANNEXURES

ANNEXURE1 JUDGMENT DATED 15-12-2022 PASSED IN

ANNEXURE2 PHOTOGRAPHS SHOWING THE ENCROACHMENTS ON THE SIDE OF NH-66 ANNEXURE 3 PHOTOGRAPHS SHOWING THE ENCROACHMENTS IN NH 66 IN THE STRETCH BETWEEN AROOR BYEPASS JUNCTION TO AROOR IOC PUMP JUNCTION

RESPONDENT EXHIBITS

EXHIBIT R1(D) TRUE COPY OF PHOTOGRAPH TAKEN ON 21.09.2023 ANNEXURE R1 TRUE COPY OF THE REPORT RECEIVED FROM THE OFFICE OF PROJECT DIRECTOR, PROJECT IMPLEMENTATION UNIT, COCHIN II