K.Kannan vs Ms. Bhandari Swagath Ranveer Chand
2024 Latest Caselaw 5264 Ker

Kerala High Court

K.Kannan vs Ms. Bhandari Swagath Ranveer Chand on 15 February, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

              IN THE HIGH COURT OF KERALA AT ERNAKULAM
                               PRESENT
            THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
     THURSDAY, THE 15TH DAY OF FEBRUARY 2024 / 26TH MAGHA, 1945
                     CON.CASE(C) NO. 146 OF 2024
   AGAINST THE JUDGMENT IN WP(C) 1617/2023 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER:

           K.KANNAN
           AGED 61 YEARS
           S/O.KARUNAN, AMRUTHAM, CHIRAKKAL, CHIRAKKAL P.O, KANNUR,
           PIN - 670011
           BY ADVS.
           K.S.ANIL
           GOPIDAS E.N.
RESPONDENTS/RESPONDENTS 1 TO 4:

     1     MS. BHANDARI SWAGATH RANVEER CHAND
           (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER), THE
           MANAGING DIRECTOR, KERALA WATER AUTHORITY, JALABHAVAN,
           VELLAYAMBALAM, THRIUVANANTHAPURAM, PIN - 695033
     2     MR.K.SUDEEP
           (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER), THE
           SUPERINTENDING ENGINEER, PH CIRCLE, KERALA WATER
           AUTHORITY, KANNUR, PIN - 670012
     3     MR.SUNIL
           (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER), THE
           EXECUTIVE ENGINEER, PROJECT DIVISION, KERALA WATER
           AUTHORITY, KANNUR, PIN - 670012
     4     MR.K.M.ABRAHAM
           (AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER), THE
           CHIEF EXECUTIVE OFFICER, KIIFB, 2ND FLOOR, FELICITY
           SQUARE, M.G.ROAD, STATUE, THIRUVANANTHAPURAM, PIN -
           695001
           BY ADV P.M.JOHNY

           SRI. P.M.JOHNY,SC, SRI. S.CHANDRASEKHARAN NAIR, SC, KIIFB
   THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR ADMISSION
ON 15.02.2024, THE COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 146 OF 2024
                                   2



                               JUDGMENT

The learned counsel for the petitioner

submits that the directions in the judgment have

been complied with.

In the afore circumstances, I close this

contempt case without any further orders.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS CON.CASE(C) NO. 146 OF 2024

APPENDIX OF CON.CASE(C) 146/2024

PETITIONER'S ANNEXURES:

Annexure A1 A CERTIFIED COPY OF THE JUDGMENT DATED 25/09/2023 IN W.P.(C) NO. 1617 OF 2023 OF THIS HON'BLE COURT.

Annexure A2 A TRUE COPY OF THE LETTER DATED 05/10/2023, ADDRESSED TO THE 1ST RESPONDENT. Annexure A3 A TRUE COPY OF THE POSTAL RECEIPT DATED 05/10/2023, EVIDENCING THE DISPATCH OF THE ANNEXURE A2 LETTER.