Baiju T.V vs Giji Thomas
2024 Latest Caselaw 5962 Ker

Kerala High Court

Baiju T.V vs Giji Thomas on 23 February, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

               IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                     PRESENT
             THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
    FRIDAY, THE 23RD DAY OF FEBRUARY 2024 / 4TH PHALGUNA, 1945
                        CON.CASE(C) NO. 325 OF 2024
        JUDGMENT WP(C) 27199/2023 OF HIGH COURT OF KERALA


PETITIONER/PETITIONER:

             BAIJU T.V., AGED 49 YEARS
             S/O K.VELAPPAN, THOTTAPPATTU HOUSE, PULLUVAZHY P.O.,
             PERUMBAVOOR, ERNAKULAM., PIN - 683541
             BY ADVS.
             VINAY KUMAR VARMA
             N.K.KARNIS


RESPONDENT/2ND RESPONDENT:

             GIJI THOMAS, (AGE AND FATHER'S NAME NOT KNOWN TO THE
             PETITIONER), EXECUTIVE ENGINEER, LSGD DIVISION, LOCAL
             INFRASTRUCTURE DEVELOPMENT (LID) & ENGINEERING WING,
             OFFICE OF DISTRICT PANCHAYAT, COLLECTORATE, ALAPPUZHA,
             PIN - 688011


             SRI RIYAL DEVASSY, GP



     THIS    CONTEMPT   OF   COURT    CASE     (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.02.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 CON.CASE(C) NO. 325 OF 2024


                                  2




                  P.V.KUNHIKRISHNAN, J.
               ---------------------------------------
             Contempt Case (C)No. 325 of 2024
              ----------------------------------------------
           Dated this the 23rd day of February, 2024


                          JUDGMENT

When this Contempt of Court case came up for

consideration, this Court passed an order on 05.02.2024

directing the respondent to appear through video conference.

Today, the learned Government Pleader submitted that, the

directions are complied with and an order is passed. It is also

submitted that, now the officer concerned has to submit the bill.

If this is the position, I think there is no need to continue the

Contempt of Court case. Accordingly, the Contempt of Court

case is closed.

Sd/-

P.V.KUNHIKRISHNAN ncd JUDGE CON.CASE(C) NO. 325 OF 2024

APPENDIX OF CON.CASE(C) 325/2024

PETITIONER ANNEXURES Annexure A1 CERTIFIED COPY OF JUDGEMENT DATED 17.8.2023 IN WPC 27199 OF 2023 Annexure A2 TRUE COPY OF THE COVERING LETTER DATED 11.09.2023 UNDER WHICH COPIES OF THE ANNEXURE A1 JUDGEMENT WAS FORWARDED TO THE 2ND AND 3RD RESPONDENTS IN THE WPC