Safia vs Sri. Ajit Kumar
2023 Latest Caselaw 3985 Ker

COC No.273 of 2023                       1




                     IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                        PRESENT
                 THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
                                             &
                     THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
          THURSDAY, THE 30TH DAY OF MARCH 2023 / 9TH CHAITHRA, 1945
                           CON.CASE(C) NO. 273 OF 2023
       AGAINST THE JUDGMENT IN WA 1896/2015 OF HIGH COURT OF KERALA
PETITIONER:

                SAFIA
                AGED 60 YEARS
                W/O. YOONUS KUNJU, RESIDING AT BLOCK NO.396, KALLAR PATTOM
                COLONY, PARATHODU VILLAGE, UDUMBANCHOLA TALUK.
                IDUKKI DISTRICT, PIN - 685552
                BY ADVS.
                ABRAHAM MATHEW (VETTOOR)
                ANIL ABEY JOSE
                VISHNUJA P.M.


RESPONDENT:

                SRI. AJIT KUMAR IAS,
                SECRETARY TO GOVERNMENT,PUBLIC WORKS DEPARTMENT,
                GOVERNMENT OF KERALA GOVERNMENT SECRETARIAT,
                THIRUVANANTHAPURAM, PIN - 695001
                BY ADV.SRI.TEK CHAND.V., SENIOR GOVERNMENT PLEADER




       THIS     CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 30.03.2023, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 COC No.273 of 2023                       2




                                    JUDGMENT

Dated this the 30th day of March, 2023

SHAJI P. CHALY, J.

This contempt petition is filed complaining that the directives contained in the

judgment dated 10.8.2021, are not complied with.

2. When the matter came up before us on 16th March, 2023, we directed the

respondent to file an affidavit before this Court. However, today when the matter is

taken up, learned Senior Government Pleader has handed over an order passed by the

Deputy Secretary, Public Works Department, dated 14.3.2023, whereby the Government

has decided to pay an amount of Rs.5,37,035/- inclusive of interest on account of the

judgment rendered by this Court.

In that view of the matter, we do not find anything survives to be adjudicated in

the contempt petition. Contempt petition is closed accordingly recording the above

aspects.

Sd/-

S.MANIKUMAR, CHIEF JUSTICE

Sd/-

                                                  SHAJI P. CHALY,
smv                                                   JUDGE





                     APPENDIX OF CON.CASE(C) 273/2023

PETITIONER'S ANNEXURES
Annexure A1              A TRUE COPY OF THE JUDGMENT PASSED IN WPC NO.
                         16646 OF 2003 DATED 30-03-2015
Annexure A2              A CERTIFIED COPY OF THE JUDGMENT PASSED IN WA
                         NO. 1896 OF 2015 DATED 10-08-2021
Annexure3                A TRUE COPY OF THE LAWYER NOTICE ISSUED TO THE
                         RESPONDENT DATED 17-11-2022
Annexure A4              A TRUE COPY OF THE ACKNOWLEDGEMENT CARD FOR

SERVICE OF LAWYER NOTICE DATED 21-11-2022