Denoop Ramachandran vs Smt. Sarada Muraleedharan
2023 Latest Caselaw 11111 Ker

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
            THE HONOURABLE MR.JUSTICE V.G.ARUN
  THURSDAY, THE 26TH DAY OF OCTOBER 2023 / 4TH KARTHIKA,
                             1945
                 CON.CASE(C) NO. 2317 OF 2023
AGAINST THE ORDER/JUDGMENT WP(C) 2056/2021 OF HIGH COURT
                          OF KERALA
PETITIONER/S:

          DENOOP RAMACHANDRAN
          AGED 51 YEARS
          S/O. LATE P.K. RAMACHANDRAN, AGED 51 YEARS,
          RESIDING AT DEEPA MANDIR,KARUVELIPADY,
          THOPPUMPADY VILLAGE & P.O., KOCHI TALUK, KOCHI,
          PIN - 682005
          BY ADVS.
          K.BABU THOMAS
          MARYKUTTY BABU
          DRISYA DILEEP

RESPONDENT/S:

          SMT. SARADA MURALEEDHARAN
          AGED 57 YEARS
          D/O. NOT KNOWN TO THE PETITIONER, AGED ABOUT 57
          YEARS, THE SECRETARY TO THE GOVERNMENT, LOCAL
          SELF GOVERNMENT DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001
          BY ADV GOVERNMENT PLEADER

OTHER PRESENT:

          SRI. K.P.HARISH -SR.GP


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 26.10.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C) No.2317 of 2023

                                          -2-



                                JUDGMENT

Dated this the 26th day of October, 2023

This contempt of court case is filed alleging

violation of the direction to take a decision on

Ext.P7 representation in a time bound manner.

2. When the matter was taken up for

consideration, the learned Government Pleader

made available a copy of G.O.(Rt) No.341/

2023/LSGD dated 06.02.2023, which reveals that

the petitioner's representation was considered by

the Government and appropriate directions issued

to the Cochin Corporation.

Insofar as this Court's direction is complied

with, the contempt of court case is closed,

reserving the petitioner's liberty to agitate his

grievance, if any subsisting, in appropriate

proceedings.

Sd/-

V.G.ARUN JUDGE Scl/