Vinodkumar vs Venugopal T
2024 Latest Caselaw 4310 Ker

Kerala High Court

Vinodkumar vs Venugopal T on 1 February, 2024

Author: Anu Sivaraman

Bench: Anu Sivaraman

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                       PRESENT
               THE HONOURABLE MRS. JUSTICE ANU SIVARAMAN
     THURSDAY, THE 1ST DAY OF FEBRUARY 2024 / 12TH MAGHA, 1945
                         CON.CASE(C) NO. 2700 OF 2023
AGAINST THE ORDER/JUDGMENT WP(C) 5225/2023 OF HIGH COURT OF KERALA
PETITIONER:

             VINODKUMAR
             AGED 48 YEARS
             S/O KRISHNANKUTTY, PADMALAYAM, THADIKKADAV,
             WEST VELIYATHUNADU P.O., ERNAKULAM, PIN - 683511
             BY ADVS.
             AMEER.K.M.
             K.Y.SAJEEB
             FASNA T.Y
             RAHMATHULLAH.M
             HAZEENA BEEVI N.H
             ASVINO SHEEJ.S
RESPONDENT:

             VENUGOPAL T
             SECRETARY, KARUMALLOOR GRAMAPANCHAYATH, PIN - 683511
             SRI.SAIGY JACOB PALATTY-SR.GP


     THIS     CONTEMPT    OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 01.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 2700 OF 2023

                                        2




                                JUDGMENT

Dated this the 1st day of February, 2024

It is submitted by the learned counsel appearing for the

respondent that the representation submitted by the petitioner has been

favourably considered and a decision has been taken to carry out the

work by including the same in the works to be carried out utilizing the

own funds of the Panchayat. It is submitted that further steps for

repairing the road in pursuance to its being included in the project

using the own funds of the Panchayat will be taken without delay.

The submissions in the affidavit are recorded. This contempt of

court case is, accordingly, closed.

Sd/-

ANU SIVARAMAN JUDGE

NP CON.CASE(C) NO. 2700 OF 2023

APPENDIX OF CON.CASE(C) 2700/2023

PETITIONER'S ANNEXURES Annexure A1 THE CERTIFIED COPY OF THE JUDGMENT DATED 01.03.2023 PASSED BY THIS HON'BLE COURT IN WP

RESPONDENT'S EXHIBITS Exhibit R-1(a) A TRUE COPY OF THE DECISION NO. 7(1) OF THE KARUMALOOR GRAMA PANCHAYAT ON 09.11.2023 Exhibit R-1(b) A TRUE COPY OF THE DECISION NO. 1(1) OF THE COMMITTEE OF THE KARUMALOOR GRAMA PANCHAYAT HELD ON 25.01.2024.