Smitha Sukumar vs Muhammed Shahi
2023 Latest Caselaw 5855 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                    PRESENT

                      THE HONOURABLE MR.JUSTICE V.G.ARUN

         WEDNESDAY, THE 24TH DAY OF MAY 2023 / 3RD JYAISHTA, 1945

                           CON.CASE(C) NO. 57 OF 2023

                   WP(C) 35033/2022 OF HIGH COURT OF KERALA

PETITIONER/S:

                SMITHA SUKUMAR
                AGED 48 YEARS
                W/O. BABU S. NAIR, MADHU SREE, NICE GARDEN, NEAR P.J.
                ANTONY GROUND, PACHALAM P.O., KOCHI, PIN - 682012
                BY ADV RINNY STEPHEN CHAMAPARAMPIL


RESPONDENT/S:

     1          MUHAMMED SHAHI
                THE EXECUTIVE ENGINEER, KERALA WATER AUTHORITY PALLIMUKKU
                SECTION, KWA COMPLEX, PALLIMUKKU,, KOCHI, PIN - 682016
     2          RAJESH LAXMAN
                AGE & FATHER'S NAME NOT KNOWN TO THE PETITIONER THE
                ASSISTANT EXECUTIVE ENGINEER, KERALA WATER AUTHORITY
                PALLIMUKKU SECTION, KWA COMPLEX, PALLIMUKKU, KOCHI, PIN -
                682016
     3          DHANEESH
                AGE & FATHER'S NAME NOT KNOWN TO THE PETITIONER THE
                ASSISTANT ENGINEER, KERALA WATER AUTHORITY PALLIMUKKU
                SECTION, KWA COMPLEX, PALLIMUKKU, KOCHI, PIN - 682016
     4          ADDL.R4 BABU ABDUL KHADEER
                THE SECRETARY, KOCHI CORPORATION, PARK AVENUE ROAD MARINE
                DRIVE, KOCHI - 682 011. *ADDL.R4 IS IMPLEADED AS PER
                ORDER DATED 31.01.2023 IN IA 1/2023 IN COC 57/2023.*
                BY ADVS.
                P.M.JOHNY
                GEORGIE JOHNY
                No Advocate
                SHRI.K.JANARDHANA SHENOY, SC, KOCHI MUNICIPAL CORPORATION


         THIS   CONTEMPT   OF   COURT   CASE   (CIVIL)   HAVING   COME   UP   FOR

ADMISSION ON 24.05.2023, THE COURT ON THE SAME DAY DELIVERED THE

FOLLOWING:
 Con.Case (C) No.57 of 2023

                                  -2-



                             JUDGMENT

Dated this the 24th day of May, 2023

It is reported that the Water Authority has

drawn the line and, at present, the petitioner

is being supplied with drinking water. In view

of this welcome development, the contempt of

court case is closed, reserving the petitioner's

liberty to agitate her grievance, if any

subsisting, in the pending writ petition.

Sd/-

V.G.ARUN JUDGE Scl/ Con.Case (C) No.57 of 2023

APPENDIX OF CON.CASE(C) 57/2023

RESPONDENT ANNEXURES Annexure True Copy of the letter dated 19.12.2022 issued by the Corporation of Cochin requiring the Water Authority to deposit almost Rs. 14 lakhs for getting the road cutting permit PETITIONER ANNEXURES Annexure B A TRUE COPY OF THE NOTICE DATED 19/12/2022 ISSUED BY THE ASSISTANT EXECUTIVE ENGINEER OF KOCHI MUNICIPAL CORPORATION Annexure C A TRUE COPY OF THE ESTIMATE PREPARED BY KERALA WATER AUTHORITY FOR LAYING PIPE FOR A LENGTH OF 240 METERS ALONG KUMAROTH-DEVASYA ROAD Annexure D A TRUE COPY OF THE INTERIM ORDER DATED 09/02/2023 OF THIS HON'BLE COURT IN W.A. NO.283/2023