Cheruthazham Panchayath ... vs A. Shiras
2023 Latest Caselaw 3327 Ker

Con.Case(C) No.183/2023                       1/2

                          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                          PRESENT
                          THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
                 Thursday, the 23rd day of March 2023 / 2nd Chaithra, 1945
                   CONTEMPT CASE(C) NO. 183 OF 2023(S) IN WP(C) 16003/2019

         PETITIONER/PETITIONR:


                   CHERUTHAZHAM PANCHAYATH, REPRESENTED BY ITS SECRETARY,

                   P.K. PREMAN, S/O. GOPALAN, AGED 50 YEARS,

                   PAZHUMTHUM KOOTTATHIL HOUSE, MUYIPPOTH PO,

                   MAPPAYUR VIA, KOZHIKODE

                   NOW RESIDING NEAR CHERUTHAZHAM PANCHAYATH OFFICE,

                   P.O. MANDOOR, KANNUR - 670 501.

               BY ADVOCATE SRI. I.V. PRAMOD
         RESPONDENT/2ND RESPONDENT IN THE W.P(C):

                   A. SHIRAS, GENERAL MANAGER,

                   DISTRICT INDUSTRIES CENTRE,

                   KANNUR - 670 001.

                   BY GOVERNMENT PLEADER


        This Contempt of court case (civil) having come up for orders on
   23.03.2023, the court on the same day passed the following:

                                                                     P.T.O.
 Con.Case(C) No.183/2023                            2/2




                                              ORDER

On 07/03/2023, this Court directed the respondent to appear before this Court if the directions contained in the judgment dated 14/10/2022 is not complied with by the respondent within two weeks from the said date. Respondent is present before this Court. A detailed affidavit is filed, wherein, it is stated that directions issued by this Court could not be complied with due to various developments that have taken place including revival of the society in the year 2016. Other submissions are also made to justify the action.

Learned counsel for the petitioner seeks time for filing reply.

Appearance of the respondent is dispensed with for the time being.

Post after two weeks.

                                                         Sd/- SHAJI P.CHALY JUDGE




23-03-2023                           /True Copy/                               Assistant Registrar