S.D. Krishnan Thampi vs G.Baiju
2024 Latest Caselaw 5265 Ker

Kerala High Court

S.D. Krishnan Thampi vs G.Baiju 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. 273 OF 2024
   AGAINST THE JUDGMENT IN WP(C) 2073/2021 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN WP(C):

           S.D. KRISHNAN THAMPI
           AGED 59 YEARS
           S/O DAMODARAN NAMBI, KARTHIKA, EVOOR VADAKKU,
           CHEPPAD.P.O, KARTHIKAPALLI TALUK, ALAPPUZHA, PIN - 690507
           BY ADV D.AJITHKUMAR


RESPONDENTS/RESPONDENTS:

           G.BAIJU
           (AGE AND FATHER'S NAME NOT KNOWN TO PETITIONER),
           SECRETARY, TRAVANCORE DEVASWOM BOARD, TRAVANCORE DEVASWOM
           BOARD HEAD QUARTERS, NANTHANCODE, KAWDIAR POST,
           THIRUVANANTHAPURAM, PIN - 695003


           SRI. G.BIJU, SC, TDB


     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. 273 OF 2024
                                     2

                                JUDGMENT

When this matter was called today, learned

Standing Counsel appearing for the respondent -

Sri.G.Biju, submitted that the directions in the

judgment have been fully complied with, though

the consequential disbursement of amounts to the

petitioner has been slightly delayed. He

apoligised for this, saying that this was only

on account of administrative reasons and not

willfully.

2. Though this Court is not happy with the

conduct of the respondents - they having not

complied with the directions in the judgment

within the time frame fixed; I deem it apposite

to grant them three more weeks time as sought

for by their learned counsel - Sri.G.Biju.

In the afore circumstances, I close this

contempt case, recording the undertaking of CON.CASE(C) NO. 273 OF 2024

Sri.G.Biju that the amounts has quantified under

the orders of this Court will be disbursed to

the petitioner on or before 07.03.2024.

Needless to say, if the afore undertaking is

violated, then the petitioner will be at liberty

to seek a rehearing of the writ petition any day

after 11.03.2024; for which all contentions are

left open.

Sd/-

DEVAN RAMACHANDRAN JUDGE SAS CON.CASE(C) NO. 273 OF 2024

APPENDIX OF CON.CASE(C) 273/2024

PETITIONER'S ANNEXURES:

Annexure A1 CERTIFIED COPY OF THE JUDGMENT IN W.P.(C) NO.2073 OF 2021 OF THE HON'BLE HIGH COURT OF KERALA DATED 4.8.2023 Annexure A2 TRUE COPY OF THE REQUEST LETTER DATED 20.10.2023 SENT BY PETITIONER TO THE RESPONDENT