Kerala High Court
Velayudhankutty vs Stephen Mortis on 12 January, 2023
Con.Case(C) No.1677/2021 1/4
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
Thursday, the 12th day of January 2023 / 22nd Pousha, 1944
CONTEMPT CASE(C) NO. 1677 OF 2021(S) IN WP(C) 11105/2020
PETITIONER/PETITIONER IN THE W.P.(C):
VELAYUDHANKUTTY, S/O.LATE GOPALAKRISHNAN NAIR, AGED 53 YEARS,
VALAMKOTTUMELETHIL, PERUMPUZHA.P.O, KUNDARA, KOLLAM-691 504.
BY ADV B.MOHANLAL
RESPONDENT/5TH RESPONDENT IN W.P.(C):
1. SRI.STEPHEN MORTIS, SECRETARY(RETIRED), THE ELAMBALLUR GRAMA
PANCHAYATH, KUNDARA.P.O, KOLLAM-691 501.
2. SRI.VIJAYAN, SECRETARY, THE ELAMBALLUR GRAMA PANCHAYATH,
KUNDARA.P.O, KOLLAM-691 501.
BY ADV SRI.M.R.SASITH PANICKER
This Contempt of court case (civil) having come up for orders on
12.01.2023, the court on the same day passed the following:
P.T.O
Con.Case(C) No.1677/2021 2/4
ALEXANDER THOMAS, J.
=================================
I.A No.1 of 2022
in
Contempt Case (Civil) No.1677 of 2021
&
Contempt Case (Civil) No.1677 of 2021
[arising out of the impugned judgment dated 08.06.2020 in W.P(C) No.11105/2020
& order dated 05.11.2020 in Con.Case (C) No.1704/2020]
================================
Dated this the 12th day of January, 2023
ORDER
I.A No.1 of 2022
in
COC No.1677 of 2021
This is an application filed by the respondent in the contempt case
for acceptance of the document produced as Annexures-R-3 & R-4,
along with this application as an additional document to form part of
the main case.
2. After having heard both sides, it is ordered in the interest of
justice that the document produced as Annexures-R-3 & R-4 produced
along with this application, will stand accepted as additional documents
to form part of the records of the main contempt case. However, this
will be without prejudice to the contentions of the other side.
With these observations and directions, the above I.A will stand
disposed of.
Con.Case(C) No.1677/2021 3/4
I.A No.1 of 2022
in
COC No.1677 of 2021
&
COC No.1677 of 2021
COC No.1677 of 2021
Sri.M.R.Sasith Panicker, learned counsel appearing for the
respondent (Panchayath Secretary) would submit that the respondent
(Panchayath Secretary) has filed the above referred affidavit, along with
I.A No.1/2022 and has produced Annexures-R-3 & R-4, along with the
said application and these materials are produced in compliance with
the directions issued by this Court, as per order dated 29.11.2022 in this
contempt case.
2. Sri.B.Mohan Lal, learned counsel appearing for the
petitioner submits that a short time may be granted, to enable his party
to file a reply thereto.
Time granted by one week as last chance.
List on 25/01/2023.
Hand Over
Sd/-
ALEXANDER THOMAS, JUDGE
vgd
12-01-2023 /True Copy/ Assistant Registrar
Con.Case(C) No.1677/2021 4/4
APPENDIX OF CON.CASE(C) 1677/2021
Annexure R3 TRUE COPY OF THE REPORT REGARDING THE SITE INSPECTION
SUBMITTED BY THE ASST. ENGINEER DATED 09/12/2022
Annexure R4 TRUE COPY OF THE PLAN MAP OF THE PROPOSED ROAD
12-01-2023 /True Copy/ Assistant Registrar
