S.Anil Kumar vs Sri.Manoj
2024 Latest Caselaw 19329 Ker

Kerala High Court

S.Anil Kumar vs Sri.Manoj on 3 July, 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
          Wednesday, the 3rd day of July 2024 / 12th Ashadha, 1946
           CONTEMPT CASE(C) NO. 1485 OF 2023(S) IN WP(C) 5715/2023

  PETITIONER/PETITIONER:


         S. ANIL KUMAR, AGED 51 YEARS,    S/O V. SOMAN THAMPI,

         RESIDING AT KRISHNALAYAM, MULLILAVINMOODU,

         ARUVIKKARA PO, THIRUVANANTHAPURAM, PIN - 695 564.

      BY ADVOCATES M/S. N. KRISHNA PRASAD, SHANES METHAR, BHARATH MOHAN &
      DEEPAK VARUGHESE MATHEW.

  RESPONDENTS/RESPONDENTS 4 & 5:


     1. SRI.MANOJ, WORKING AS THE EXECUTIVE ENGINEER, KERALA WATER
        AUTHORITY, HEAD WORKS DIVISION, ARUVIKKARA, THIRUVANANTHAPURAM,
        PIN - 695 033.
     2. SRI.SHIJITH, WORKING AS THE FINANCE MANAGER & CHIEF ACCOUNTS
        OFFICER, KERALA WATER AUTHORITY, JALA BHAVAN, OBSERVATORY HILLS,
        VELLAYAMBALAM PO, THIRUVANANTHAPURAM, PIN - 695 033.

      SRI. P.M. JOHNY, STANDING COUNSEL
      SRI. T.T. MUHAMOOD, AMICUS CURIAE

     This Contempt of court case (civil) having come up for orders on
03.07.2024, the court on the same day passed the following:

                                                       P.T.O.
                P.V.KUNHIKRISHNAN, J.
              ------------------------------
             Con. Case No. 1485 of 2023
      ----------------------------------------------
        Dated this the 03rd day of July, 2024


                               ORDER

Read the orders dated 14.03.2024 and

28.06.2024.

2. Admittedly, the writ appeal filed by the Water

Authority against the judgment is dismissed as

withdrawn. The time to comply with the directions in

the judgment was extended twice and the second order

was confirmed by the Division Bench. Even now, the

respondents are not ready to comply with the

directions.

3. The 2nd respondent appeared in person before

this Court.

4. I am of the prima facie opinion that, this is a

clear case of contempt. Therefore, the respondents

shall appear in person before this Court on 17.07.2024.

In the meanwhile, if the directions are complied with or

if the judgment is varied or modified, the appearance is

dispensed with. I also make it clear that the

respondents should bear the expenses personally for

appearing before this Court.

Issue a copy of this order to the Standing Counsel

appearing for the respondents who will communicate the

same to the respondents.

Post on 17.07.2024.

Sd/-

P.V.KUNHIKRISHNAN JUDGE DM

03-07-2024 /True Copy/ Assistant Registrar