M.S.Manoj vs Wilson.P.C
2023 Latest Caselaw 9633 Ker

Con.Case(C) No.1851/2023                     1/3

                           IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                           PRESENT
                            THE HONOURABLE MR.JUSTICE VIJU ABRAHAM
                 Friday, the 8th day of September 2023 / 17th Bhadra, 1945
                 CONTEMPT CASE(C) NO. 1851 OF 2023(S) IN WP(C) 36790/2022

   PETITIONER/PETITIONER IN W.P(C):


           M.S.MANOJ, AGED 55, S/O.SUBRAMANIAN,
           MOOLEKKUDY HOUSE, EDAVOOR KARA
           KOOVAPPADY VILLAGE, KUNNATHUNADU TALUK,
           ERNAKULAM - 683 544, MOB: 9544800008.

        BY ADVOCATES M/S. V.RAJENDRAN (PERUMBAVOOR), N.RAJESH, GOPAKUMAR P. &
        JERRY JAISON.

   RESPONDENT/5TH RESPONDENT IN W.P(C):


           WILSON.P.C, SECRETARY KANJOOR GRAMA PANCHAYAT,
           KANJOOR P.O, PIN - 683 575.

            BY STANDING COUNSEL


        This Contempt of court case (civil) having come up for orders on
   08.09.2023, the court on the same day passed the following:


                                                                         P.T.O.
 Con.Case(C) No.1851/2023                                  2/3



                                             VIJU ABRAHAM, J.
                             .................................................................
                                    Con.Case (C) No.1851 of 2023
                                                            in
                                        W.P.(C) No.36790 of 2022
                             .................................................................
                             Dated this the 8th day of September, 2023


                                                       ORDER

Petitioner submits that by Annexure-A6 order he was

permitted to submit a fresh application for regularisation through the

'sanketham software'. Petitioner would submit that the application for

regularisation was filed as early as on 16.10.2016 as is evident from

Annexure-A4 order passed by the Tribunal for Local Self Government

Institutions and that since the 2nd respondent has passed order allowing

his claim as per the directions in Annexure-A1 judgment, only what

remains is to consider the regularisation application dated 16.10.2016

submitted by the petitioner as directed in Annexure-A1 judgment.

Learned standing counsel appearing for the respondent to get

instructions in the matter and to report compliance of the directions in

Annexure-A1 judgment.

Post on 13.09.2023. Sd/-

VIJU ABRAHAM JUDGE

cks

08-09-2023 /True Copy/ Assistant Registrar Con.Case(C) No.1851/2023 3/3

APPENDIX OF CON.CASE(C) 1851/2023 Annexure A1 CERTIFIED COPY OF JUDGMENT IN W.P.(C)36790/22 OF THIS HON'BLE COURT DATED 10.3.23.

Annexure A4 TRUE COPY OF ORDER OF THE TRIBUNAL (LSGD) IN APPEAL NO.1129/16 DATED 22.3.21.

Annexure A6 TRUE COPY OF THE COMMUNICATION BEARING NO.

SC2-5635/2023 DATED 24.08.2023 ISSUED BY THE RESPONDENT TO THE PETITIONER.

08-09-2023 /True Copy/ Assistant Registrar