Aralam Farm And Public Employees ... vs V.Venu Ias
2024 Latest Caselaw 22978 Ker

Kerala High Court

Aralam Farm And Public Employees ... vs V.Venu Ias on 31 July, 2024

Author: Devan Ramachandran

Bench: Devan Ramachandran

Con.Case(C) No.559/2024                            1/1

                             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                             PRESENT
                          THE HONOURABLE MR. JUSTICE DEVAN RAMACHANDRAN
                 Wednesday, the 31st day of July 2024 / 9th Sravana, 1946
                   CONTEMPT CASE(C) NO. 559 OF 2024(S) IN WP(C) 36413/2022

       PETITIONER/PETITIONER:


                 ARALAM FARM AND PUBLIC EMPLOYEES CO-OPERATIVE SOCIETY LTD.,

                 NO. C-1015, REPRESENTED BY ITS SECRETARY, SUNNY A.A,

                 AGED 58 YEARS,     KAKKAYANGAD P.O., KANNUR DISTRICT,

                 PIN - 670 673.

               BY ADVOCATES M/S. RAMEES P.K., JOHN K.GEORGE, ERFANA PARAMBADAN &
               ADITHYA VARMA S.

       RESPONDENTS/RESPONDENTS:


           1. V.VENU IAS, CHIEF SECRETARY, SECRETARIAT, THIRUVANANTHAPURAM, PIN
              - 695 001.
           2. SANDEEP KUMAR IAS, MANAGING DIRECTOR, ARALAM FARMING CORPORATION
              (KERALA) LTD., ARALAM FARM P.O., KANNUR DISTRICT, PIN - 670 703.
           3. MEGHASREE IAS, DIRECTOR, THE DIRECTORATE SCHEDULED TRIBES
              DEVELOPMENT DEPARTMENT, 4TH FLOOR, VIKAS BHAVAN,
              THIRUVANANTHAPURAM, PIN - 695 002.

                 BY SPECIAL GOVERNMENT PLEADER

                 ADVS. M/S. HARISH VASUDEVAN & RAJAN VISHNURAJ FOR R2


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

                                              ORDER

Even though Sri.Harish Vasudevan appearing for the respondents says that the directions in the judgment have been fully complied with and has filed a memo dated 01/07/2024 producing therewith the copy of cheque for an amount of Rs.1,64,76,009/- Sri.John K.George - learned counsel for the petitioner says that there is an outstanding balance of Rs. 24 lakhs.

Sri.Harish Vasudevan seeks time to verify.

List on 14/08/2024.

Sd/- DEVAN RAMACHANDRAN JUDGE

31-07-2024 /True Copy/ Assistant Registrar