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Alosious P.J vs Kamalavardhana Rao
2023 Latest Caselaw 11302 Ker

Citation : 2023 Latest Caselaw 11302 Ker
Judgement Date : 27 October, 2023

Kerala High Court
Alosious P.J vs Kamalavardhana Rao on 27 October, 2023
          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                           PRESENT
        THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
  FRIDAY, THE 27TH DAY OF OCTOBER 2023 / 5TH KARTHIKA, 1945
                 CON.CASE(C) NO. 607 OF 2023
AGAINST THE ORDER/JUDGMENT WP(C) 26896/2021 OF HIGH COURT OF
                           KERALA
PETITIONER/1ST PETITIONER IN W.P.(C) NO.26896/2021:

          ALOSIOUS P.J.
          AGED 68 YEARS
          SON OF JOSEPH, POONATTUHOUSE, AVOLI P.O,
          MUVATTUPUZHA, ERNAKULAM, PIN - 686667
          BY ADVS.
          PEEYUS A.KOTTAM
          RAGESH CHAND R.G.
          GOPIKRISHNAN K.J.

RESPONDENTS/RESPONDENTS IN W.P.(C) NO.26896/2021:

    1     KAMALAVARDHANA RAO
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), SECRETARY, PWD DEPARTMENT, ROOM
          NO,388, 1ST FLOOR, MAIN BLOCK, SECRETARIAT,
          THIRUVANANTHAPURAM, PIN - 695001
    2     LISSY K.F.
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), THE CHIEF ENGINEER, KSTP,
          PROJECT MANAGEMENT TEAM TC 11/339, SREEBALA
          BUILDINGS, THIRUVANANTHAPURM, PIN - 695003
    3     BINDHU N.
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), SUPERINTENDING ENGINEER,
          KSTP, CENTRAL CIRCLE,VYTTILA, PONNURUNNI,
          ERNAKULAM, PIN - 682019
    4     CINI MATHEW
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), EXECUTIVE ENGINEER, KSTP,
          MUVATTUPUZHA (NH), MUVATTUPUZHA P.O
          ERNAKULAM, PIN - 686673
    5     MINI M.R.
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), THE ASSISTANT EXECUTIVE
          ENGINEER, PWD, MUVATTUPUZHA, PIN - 686673
          BY ADV.
          SRI.SUNIL KUMAR KURIAKOSE - GP.
 Con.Case (C) No.607 of 2023
                              :2:



       THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 27.10.2023, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
 Con.Case (C) No.607 of 2023
                                 :3:


                    DEVAN RAMACHANDRAN, J.
                =========================
                   Con.Case (C) No.607 of 2023
               ==========================
              Dated this the 27th day of October, 2023

                              JUDGMENT

Sri.Sunil Kumar Kuriakose - learned Government Pleader,

submitted that the directions in the judgment have been fully

complied with and that an Action Taken Report has also been

placed on record. He conceded that there are a couple or three

encroachments even today, but that respondents are incapacitated

from moving against them because, they have already obtained

orders from the competent Civil Court.

Recording the afore submissions as also the Report filed

before this Court, I close this Contempt of Court case; however,

with every liberty being reserved to the petitioner, including of

approaching this Court again, if so required in future.

Sd/-

DEVAN RAMACHANDRAN JUDGE anm Con.Case (C) No.607 of 2023

APPENDIX OF CON.CASE(C) 607/2023

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF THE JUDGMENT OF THIS HONORABLE COURT IN W.P(C) NO.26896/2021 DATED 07.01.2022 Annexure A2 THE PHOTOGRAPHS OF THE ENCROACHERS CARRYING ILLEGAL CONSTRUCTION EVEN AFTER THE DIRECTION OF THIS HONORABLE COURT Annexure A3 THE TRUE COPY OF THE CONTEMPT NOTICE SENT BY THE PETITIONERS TO THE RESPONDENTS DATED 16.01.2023 Annexure A4 TRUE COPY OF THE POSTAL RECEIPT SHOWING DUE SERVICE OF ANNEXURE-A3 NOTICE TO THE RESPONDENTS RESPONDENT ANNEXURES Annexure R4(b) COPY OF THE ORDER NO.G5/11/2022 DATED 01.02.2022 Annexure R4(c) COPY OF THE DETAILED REPLY ISSUED BY EXECUTIVE ENGINEER TO THE PETITIONER

 
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