Majeed.B.A vs Viswan Korambil
2024 Latest Caselaw 6267 Ker

Kerala High Court

Majeed.B.A vs Viswan Korambil on 29 February, 2024

Author: Sathish Ninan

Bench: Sathish Ninan

          IN THE HIGH COURT OF KERALA AT ERNAKULAM
                             PRESENT
          THE HONOURABLE MR. JUSTICE SATHISH NINAN
  THURSDAY, THE 29TH DAY OF FEBRUARY 2024 / 10TH PHALGUNA,
                              1945
                 CON.CASE(C) NO. 2683 OF 2023
   AGAINST THE ORDER IN WP(C) 16905/2023 OF HIGH COURT OF
                             KERALA
PETITIONER:

         MAJEED.B.A,
         AGED 40 YEARS
         S/O.ABDULRAHMAN, BUNGLOWPARAMBIL HOUSE,
         VETTUKADAVU, CHALAKUDY.P.O, THRISSUR DISTRICT,
         PIN - 680307
         BY ADVS.
         LINDONS C.DAVIS
         E.U.DHANYA
         N.S.SHAMILA
         CHINJU P. JOYIES


RESPONDENT/3RD RESPONDENT:

         VISWAN KORAMBIL
         (AGE AND FATHERS NAME NOT KNOWN TO THE
         PETITIONER) SECRETARY, CHALAKUDY MUNICIPALITY,
         MUNICIPAL OFFICE, CHALAKUDY.P.O, THRISSUR
         DISTRICT, PIN - 680307
         BY ADV SHEEJO CHACKO


     THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR
ADMISSION ON 29.02.2024, THE COURT ON THE SAME DAY DELIVERED
THE FOLLOWING:
                      Sathish Ninan, J.
            =================================
               Con.Case (C) No.2683 of 2023
             ================================
        Dated this the 29th day of February, 2024

                            JUDGMENT

The petitioner alleges violation of the interim

order of this Court directing the respondent not to

take any coercive proceedings against the

petitioner doing vending activities in the

Chalakudy Municipality, provided he does not enter

the 'no vending zone'.

2. Respondent had filed a counter affidavit,

paragraph 3 of which reads thus:

'It is most respectfully submitted that

Annexures A1 & A2 interim orders are complied

in its spirit and object. Annexures A1 and A2

are obeyed as ordered by this Hon'ble Court

and this respondent undertakes that

Municipality will not take any coercive

proceedings against the petitioner doing

street vending activities in terms of

Annexures A1 and A2 interim orders passed by

this Hon'ble Court.'

In the light thereof, no further order is

necessary in this case. Accordingly, this Contempt

of Court Case is closed.

Sd/-

Sathish Ninan, Judge SVP

APPENDIX OF CON.CASE(C) 2683/2023

PETITIONER ANNEXURES Annexure A1 A CERTIFIED COPY OF INTERIM ORDER IN W.P.(C) NO.16905/2023 DATED 26.05.2023 Annexure A2 A CERTIFIED COPY OF INTERIM ORDER IN W.P.(C) NO.16905/2023 DATED 30.09.2023 Annexure A3 A COPY OF THE NOTICE NO.R3-7667/23 DATED 07.11.2023 OF THE RESPONDENT Annexure A4 A COPY OF THE LAWYER NOTICE DATED 23.11.2023 ISSUED TO THE RESPONDENT RESPONDENT ANNEXURES ANNEXURE R1(a) True copy of the minutes of Town Vending Committee held on 10/11/2022 ANNEXURE R1(b) The true copy of the order dated 21.11.2014 in I.A.No.15274/2014 in W.P.