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A.K Balamurali vs M Babu Abdul Khader
2023 Latest Caselaw 7892 Ker

Citation : 2023 Latest Caselaw 7892 Ker
Judgement Date : 26 July, 2023

Kerala High Court
A.K Balamurali vs M Babu Abdul Khader on 26 July, 2023
Con.Case(C) No.698/2023                       1/3

                            IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                            PRESENT
                          THE HONOURABLE MR. JUSTICE ALEXANDER THOMAS
                 Wednesday, the 26th day of July 2023 / 4th Sravana, 1945
                 CONTEMPT CASE(C) NO. 698 OF 2023(S) IN WP(C) 15151/2020

   PETITIONER/PETITIONER IN THE WP(C):


           A.K BALAMURALI, AGED 55 YEARS, S/O. KOCHAPPAN NAIR,
           ATTUVALLIL HOUSE, SARALA NIVAS, PALLURUTHI P.O.,
           KOCHI - 682 006.

        BY ADVOCATES M/S. P.CHANDRASEKHAR, JENNY THANKAM, C.RAMAN, ANOOP
        KRISHNA, REGIMOL M.K. & ANAND SANKAR.

   RESPONDENTS/2ND AND 3RD RESPONDENT IN THE WP(C):


       1. M BABU ABDUL KHADER, SECRETARY, CORPORATION OF COCHIN, ERNAKULAM,
          PIN - 682 011.
       2. SRI. K M GOPAKUMAR, TOWN PLANNING OFFICER, CORPORATION OF COCHIN,
          ERNAKULAM, PIN - 682 011.

            BY SRI.K.JANARDHANA SHENOY, STANDING COUNSEL


        This Contempt of court case (civil) having come up for orders on
   26.07.2023, the court on the same day passed the following:


                                                                    P.T.O.
 Con.Case(C) No.698/2023                            2/3




                                  ALEXANDER THOMAS, J.
                             ===========================
                             Cont.Case (Civil) No.698 of 2023
                     [arising out of the judgment dated 07.08.2020 in W.P(C) No.15151/2020]
                              ===========================
                                   Dated this the 26th day of July, 2023

                                                   ORDER

Sri.K.Janardhana Shenoy, learned Standing Counsel for Kochi

Municipal Corporation appearing for the respondents submits a short

time may be granted to enable him to get instructions, as to whether

the directions in para 4 of Annexure-A1 judgment has been complied

with by R-1 herein (Kochi Municipal Corporation Secretary).

List the case at 1.20 p.m. in the Chambers on 31/07/2023.

Hand Over

Sd/-

                                                               ALEXANDER THOMAS
                                                                      JUDGE

            vgd




26-07-2023                           /True Copy/                                  Assistant Registrar
 Con.Case(C) No.698/2023                     3/3

APPENDIX OF CON.CASE(C) 698/2023 Annexure A1 CERTIFIED COPY OF THE JUDGMENT DATED 07.08.2020 IN WP(C) NO. 15151 OF 2020.

26-07-2023 /True Copy/ Assistant Registrar

 
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