M/S.Vasanth Constructions vs Bindu K T
2023 Latest Caselaw 10849 Ker

                   IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                   PRESENT
                      THE HONOURABLE MR.JUSTICE V.G.ARUN
           Thursday, the 19th day of October 2023 / 27th Aswina, 1945
             CONTEMPT CASE(C) NO. 990 OF 2023(S) IN WP(C) 26180/2022

  PETITIONER/PETITIONER IN W.P.(C) NO. 26180/2022:


         M/S.VASANTH CONSTRUCTIONS,

         REPRESENTED BY ITS MANAGING PARTNER,

         UMMER BAVA, BAVA'S ARCADE, DOWN HILL P.O.,

         MALAPPURAM DISTRICT - 676 519.

        BY ADVOCATES M/S. ABDUL JAWAD K., ABDUL MAJEED.N & A.GRANCY JOSE.

  RESPONDENT/3RD RESPONDENT IN W.P.(C) NO. 26180/2022:


   1.    BINDU K T, SUPERINTENDING ENGINEER,

         OFFICE OF THE SUPERINTENDING ENGINEER,

         PWD NATIONAL HIGHWAY NORTH CIRCLE, PWD COMPLEX,

         MANANCHIRA, KOZHIKODE DISTRICT - 673 001.

         ADDITIONAL R2 IMPLEADED

   2.    SRI.BIJU K, SECRETARY, PUBLIC WORKS DEPARTMENT,

         GOVERNMENT SECRETARIAT, THIRUVANANTHAPURAM.

         ADDL.R2 IS IMPLEADED AS PER ORDER DATED 19/10/2023

         IN COC 990/2023.

         BY GOVERNMENT PLEADER

     This Contempt of court case (civil) having come up for orders on
19.10.2023, the court on the same day passed the following:



                                                              P.T.O.
                                 V.G.ARUN, J.
                        ============================
                         Con.Case (C) No.990 of 2023
                         ---------------------------
              Dated this the 19th day of October, 2023

                                     ORDER

In the affidavit filed, the respondent has

stated that the matter is before the Government

and final decision is to be taken by the

Government. According to the respondent, by

placing the matter before the Government, she has

complied with the directions contained in the

judgment.

2. In view of the above stand taken by the

respondent, I find that the Government is also a

necessary party. Hence, Sri.Biju K, Secretary,

Public Works Department, Government Secretariat,

Thiruvananthapuram, is impleaded as additional

second respondent.

Learned Government Pleader shall obtain

instructions from the impleaded respondent.

Post after two weeks.

Sd/-

V.G.ARUN JUDGE Scl/

19-10-2023 /True Copy/ Assistant Registrar