Kerala High Court
Joseph Cherian vs Ajith Kumar Patel Bhagavat Rao on 2 August, 2024
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR.JUSTICE MOHAMMED NIAS C.P.
FRIDAY, THE 2ND DAY OF AUGUST 2024 / 11TH SRAVANA, 1946
CON.CASE(C) NO. 1137 OF 2013
AGAINST THE ORDER/JUDGMENT DATED 01.06.2006 IN OP NO.37547 OF 2001
OF HIGH COURT OF KERALA
PETITIONER/1ST PETTIIONER IN O.P. NO. 37547 OF 2001:
JOSEPH CHERIAN
S/O.CHERIAN, KOCHUPUTHANPURACKAL HOUSE, KUMALI P.O,
IDUKKI DISTRICT.
BY ADV SRI.JOBI JOSE KONDODY
RESPONDENTS/RESPONDENTS 2,3 AND 4 IN O.P. NO. 37547 OF 2001:
1 MR.AJITH KUMAR PATEL BHAGAVAT RAO
DISTRICT COLLECTOR, COLLECTORATE, KUYILLIMALA, PAINAVU
P.O, IDUKKI DISTRICT.
2 MR.SHEIKH MUHAMMED ANWAR SADIQ
THE SUPERINTENDENT OF POLICE, CIVIL STATION,
KUYILIMALA, PAINAVU P.O, IDUKKI DISTRICT. 685 603.
3 M.P.SASIKUMAR
THE SECRETARY, KUMALI GRAMA PANCHAYATH, KUMALI GRAMA
PANCHAYATH OFFICE, IDUKKI DISTRICT. 685 509.
4 SMT.SHEEBA GEORGE
THE DISTRICT COLLECTOR, COLLECTORATE KUYILIMALA,
PAINAVU.P.O, IDUKKI DISTRICT 685 603.
5 MR.VISHNU PRADEEP
SUPERINTENDENT OF POLICE, CIVIL STATION, KUYILIMALA,
PAINAVU.P.O, IDUKKI DISTRICT 685 603.
6 MR.SUNIL KUMAR
THE SECRETARY, KUMALI GRAMA PANCHAYAT, KUMALI GRAMA
PANCHAYAT OFFICE, IDUKKI DISTRICT 685 509. *ADDL.R4
TO R6 ARE IMPLEADED AS PER ORDER DATED 22/05/2024 IN IA
1/2024 IN COC 1137/2013.
BY ADVS.
GOVERNMENT PLEADER
SRI.JOICE GEORGE
SRI. LIJI J. VADAKKEDOM, SC, KUMILY GRAMA PANCHAYAT
ADVOCATE GENERAL OFFICE KERALA
LIJI J VADAKKEDOM
Con.Case(C) No. 1137 of 2013
2 2024:KER:59290
OTHER PRESENT:
SMT.AMMINIKUTTY K., SR.GP
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING BEEN FINALLY HEARD
ON 02.08.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
Con.Case(C) No. 1137 of 2013
3 2024:KER:59290
MOHAMMED NIAS C.P., J
==========================
Con.Case(C) No. 1137 of 2013
==========================
Dated this the 2nd day of August, 2024
JUDGMENT
In view of the statement filed by the Station House Officer
that, regular mobile controlling is conducted for detecting any
unauthorized parking and also to control the law and order issued in
the area in question as per the directions of the District Police Chief,
Idukki, nothing further remains to be considered in this Contempt of
Court Case. This is recorded.
Accordingly, this contempt of Court Case is closed.
Sd/-
MOHAMMED NIAS C.P.
JUDGE
mus
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APPENDIX OF CON.CASE(C) 1137/2013
PETITIONERS ANNEXURES
ANNEXURE 1 A TRUE CERTIFIED COPY OF THE INTERIM ORDER
DATED 12.12.2001 IN C.M.P. NO. 61450 OF 2001
IN O.P.NO.37547 OF 2001 PASSED BY THE LEARNED
SINGLE JUDGE OF THIS HONOURABLE COURT.
ANNEXURE II A TRUE CCERTIFIED COPY OF THE JUDGMENT DATED
01.06.2006 IN O.P. NO. 37547 OF 2001 PASSED BY
THE LEARNED SINGLE JUDGE OF THIS HONOURABLE
COURT
ANNEXURE III PHOTOGRAPH SHOWING THE UNAUTHORIZED PARKING OF
AUTORIKSHAWS IN FRONT OF THE PETITIONERS
BUILDING
ANNEXURE IV A TRUE COPY OF THE REPRESENTATION FILED BY THE
PETTIIONER DATED 16.01.2013 BEFORE THE FOURTH
RESPONDENT HEREIN.
ANNEXURE V A TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT
ISSUED BY THE OFFICE OF THE THIRD RESPONDENT
HEREIN ON RECIPET OF ANNEXURE IV DATED
16.01.2013.
ANNEXURE VI A TRUE COPY OF THE POSTAL ACKNOWLEDGMENT
RECEIPT OF ANNEXURE-IV RECEIVED BY RESPONDENTS
1 AND 2.
ANNEXURE -VII TRUE COPY OF THE REPRESENTATION DATED
16.01.2024 FILED BY THE PETITIONER BEFORE THE
SUPERINTENDENT OF POLICE, IDUKKI
ANNEXURE -VIII TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT ISSUED
BY THE OFFICE OF THE SUPERINTENDENT OF POLICE,
LDUKKI DATED 18.01.2024
ANNEXURE -IX TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT OF THE
REPRESENTATION SUBMITTED BEFORE THE OFFICE OF
THE 1ST RESPONDENT DATED 18.01.2024
ANNEXURE -X TRUE COPY OF THE ACKNOWLEDGMENT RECEIPT OF THE
REPRESENTATION SUBMITTED BEFORE THE OFFICE OF
THE 3RD RESPONDENT DATED 19.01.2024
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RESPONDENTS EXHIBITS
EXHIBIT R6(A) THE COPY OF THE DECISION DATED 30.5.2024
EXHIBIT R6(B) A COPY OF THE COMMUNICATION NO.
400577/PSTR01/GPO/2024/4252/(1) DATED
20.6.2024 ISSUED BY THE 6TH RESPONDENT TO THE
SHO, KUMILY
