Joseph. K.N vs B. Ajitha
2023 Latest Caselaw 10649 Ker

Con.Case(C) No.2294/2023                     1/3

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
                 Monday, the 16th day of October 2023 / 24th Aswina, 1945

                    CON.CASE(C) NO. 2294 OF 2023 (S) IN WP(C) 34665/2022

   PETITIONER/1ST RESPONDENT IN W.P.NO.34665 OF 2022:

           JOSEPH K.N., AGED 67 YEARS. S/O. NICHOLAS,
           RESIDING AT KURISUPURACKAL HOUSE,"MINI INDUSTRIES",
           OCHANTHURUTHU P.O., ERNAKUILAM, KOCHI, PIN - 682 508.

        BY ADVS. M/S.R.RANJANIE & R.LAKSHMI NARAYAN

   RESPONDENT/2ND RESPONDENT IN W.P.NO.34665 OF 2022:


           B.AJITHA, THE SECRETARY, ELAMKUNNAPUZHA GRAMA PANCHAYAT,
           PALLIPURAM ROAD,MALIPPURAM P.O., KOCHI, PIN - 682 511.

        BY ADVS. M/S. BENZIR P. M., STANDING COUNSEL & AKHILA SHUKKOOR
        VELIYAVEETTIL

        This Contempt of court case (civil) having come up for orders on
   16.10.2023, the court on the same day passed the following:


                                                                      P.T.O.
 Con.Case(C) No.2294/2023                        2/3




                                        VIJU ABRAHAM,J
                                     --------------------
                                Con. Case.(C).No.2294 of 2023
                                              in
                                   WP(C) No.34665 of 2022
                                -----------------------------
                           Dated this the 16th day of October, 2023

                                                  ORDER

Petitioner has approached this Court

complaining that Annexure-A1 judgment has not been

complied with yet. Petitioner would further submit

that in purported compliance of the judgment the

respondent has issued Annexure-A3 notice to the

party respondent in the writ petition.

Thereafter, no steps were taken in this regard.

Thereupon, the learned counsel for the 2 nd

respondent would submit that some time may be

granted to seek instructions in the matter. Ten

days time is granted.

Post after 10 days for reporting compliance.

sd/-

VIJU ABRAHAM, JUDGE

pm

16-10-2023 /True Copy/ Assistant Registrar Con.Case(C) No.2294/2023 3/3

APPENDIX OF CON.CASE(C) 2294/2023 Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 31.1.2023 IN W.P.(C) NO. 34665/2022.

Annexure A3 THE TRUE COPY OF THE ORDER DATED 3.6.2023 BEARING NO.

400618/LLAP03/GPO/2023/3211/(6), PASSED BY THE RESPONDENT.

16-10-2023 /True Copy/ Assistant Registrar