Meenakshi Amma vs S.Venkatesapathy
2024 Latest Caselaw 22959 Ker

Kerala High Court

Meenakshi Amma vs S.Venkatesapathy on 31 July, 2024

Author: A.Muhamed Mustaque

Bench: A.Muhamed Mustaque

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
      THE HONOURABLE THE ACTING CHIEF JUSTICE MR. A.MUHAMED MUSTAQUE
          Wednesday, the 31st day of July 2024 / 9th Sravana, 1946

          CONTEMPT CASE(C) NO. 2035 OF 2022(S) IN WP(C) 10931 /2009


 PETITIONER/PETITIONER:


      MEENAKSHI AMMA, AGED 73 YEARS, D/O PANKAJAKSHI AMMA,

      TC 22/1031, SHANGARAMANGALAM, EDAKULAM,

      PEROORKADA P.O., THIRUVANANTHAPURAM,

      PIN - 695 005.

      BY ADVOCATE SRI. L. RAJESH NARAYAN


 RESPONDENT/RESPONDENT:


      S. VENKATESAPATHY, MANAGING DIRECTOR,

      KERALA WATER AUTHORITY, JALABHAVAN,

      VELLAYAMBALAM, THIRUVANANTHAPURAM - 695 033.

       BY STANDING COUNSEL


     This Contempt of court case (civil) having come up for orders on
31.07.2024, the court on the same day passed the following:

                                                P.T.O.
                       A. Muhamed Mustaque, Acg. C.J.
                        =-=-=-=-=-=-=-=-=-=-=-=-=-=
                     Cont. Case (C)Nos.349 of 2021 &
                        2035, 2215 & 2216 of 2022
                        =-=-=-=-=-=-=-=-=-=-=-=-=-=
                   Dated this the 31st day of July, 2024

                                     ORDER

The petitioner shall appear before the

Tahsildar, Thiruvananthapuram Taluk, 2 nd Floor, Civil

Station, Thiruvananthapuram on 22.08.2024 at 11 A.M.,

for calculating the compensation amount as per the

direction in the judgment. The officials of the

Kerala Water Authority shall also appear before the

Tahsildar, on the same day. No doubt, before taking a

decision, competent officials of the Kerala Water

Authority shall also be heard.

Sd/-

A. Muhamed Mustaque, Acting Chief Justice vpv

31-07-2024 /True Copy/ Assistant Registrar