Vinod N V vs Dr. Vishwas Mehta Ias
2023 Latest Caselaw 6267 Ker

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                   THE HONOURABLE MR.JUSTICE N.NAGARESH
          Monday, the 12th day of June 2023 / 22nd Jyaishta, 1945
             CON.CASE(C) NO. 2487 OF 2022(S) IN WP(C) 7710/2021

  PETITIONER/PETITIONER IN WPC:


         VINOD N.V., AGED 44 YEARS,   S/O VIJAYAN,

         NJATTUVEETTIL (H), MALAKUVALLY, KOKKARAKULAM,

         IDUKKI- 685 602.

      BY ADVS. M/S. J.JULIAN XAVIER, FIROZ K.ROBIN, ROY JOSEPH, ANIES
      MATHEW, ANJANA RAM & NIRMAL KURIEN EAPEN.

  RESPONDENTS/RESPONDENTS 1, 2 AND 5 IN WPC:


    1. DR.VISHWAS MEHTA IAS, WORKING AS PRINCIPAL SECRETARY, REVENUE AND
       DISASTER MANAGEMENT STATE RELIEF COMMISSIONER AND CONVENER,
       OBSERVATORY HILLS, VIKAS BHAVAN P.O, THIRUVANANTHAPURAM- 695 033.
    2. SMT.SHEEBA GEORGE IAS, WORKING AS DISTRICT COLLECTOR,
       COLLECTORATE, KUYILIMALA, IDUKKI COLONY P.O., IDUKKI DISTRICT, PIN
       - 685 603.
    3. ANAND. J., WORKING AS SECRETARY, VAZHATHOPU GRAMA PANCHAYAT,
       THADIYAMPADU P.O, IDUKKI - 685 602.

      GOVERNMENT PLEADER FOR R1 & R2
      ADVS. M/S. JIMMY GEORGE (THADATHIL) & JOICE GEORGE FOR R3.

     This Contempt of court case (civil) having come up for orders on
12.06.2023, the court on the same day passed the following:


                                                            P.T.O.
                                     N.NAGARESH, J.
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               Con.Case (C) Nos.2359, 2480 and 2487 of 2022
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                         Dated this the 12th day of June, 2023


                                             ORDER

The judgment in the writ petitions from which the

Contempt of Court Cases arise, was delivered on 21.12.2021,

directing the respondents to effect payment of eligible and

admitted amount within a period of three months.

2. The counsel for the 3rd respondent-Panchayat

submits that the Panchayat is facing acute shortage of funds

for which reason the admitted amounts could not be disbursed

as directed by this Court. I do not think that this is a reason

sufficient to desist from implementing the order of this Court.

Post on 24.07.2023, on which date the respondents shall

file a report of compliance in the matter failing which the

respondents shall appear before this Court in person.

Sd/-

N. NAGARESH JUDGE sss

12-06-2023 /True Copy/ Assistant Registrar