Abdu K vs Dr. Rathan V. Kelkar Ias
2024 Latest Caselaw 16067 Ker

Kerala High Court

Abdu K vs Dr. Rathan V. Kelkar Ias on 7 June, 2024

Author: P.B.Suresh Kumar

Bench: P.B.Suresh Kumar

         IN THE HIGH COURT OF KERALA AT ERNAKULAM
                          PRESENT
        THE HONOURABLE MR. JUSTICE P.B.SURESH KUMAR
  FRIDAY, THE 7TH DAY OF JUNE 2024 / 17TH JYAISHTA, 1946
                CON.CASE(C) NO. 884 OF 2020
AGAINST THE JUDGMENT DATED 20.11.2019 IN WP(C) NO.23291 OF
               2019 OF HIGH COURT OF KERALA
PETITIONER/PETITIONER IN W.P.(C) NO.23291/2019:

         ABDU K.,
         AGED 50 YEARS, S/O. AHAMMEDKUTTY HAJI, PWD
         CONTRACTOR ('A' CLASS), KARUVAKKOTTIL HOUSE,
         P.O. KOTTAKKAL, MALAPPURAM DISTRICT, PIN-676
         503.
         BY ADVS.
         K.K.SAIDALAVI
         SRI.I.J.AUGUSTINE
RESPONDENTS/RESPONDENTS IN W.P.(C) NO.23291/2019:

    1     DR. RATHAN V. KELKAR I.A.S.,
          AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), SECRETARY TO GOVERNMENT,
          AGRICULTURAL (FARMS) DEPARTMENT, SECRETARIAT,
          THIRUVANANTHAPURAM 695 001.
    2     SRI. HUYGEEN ALBERT,
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER), THE CHIEF ENGINEER, PUBLIC WORKS
          DEPARTMENT, (BUILDING SECTION), PUBLIC OFFICE
          COMPLEX, MUSEUM P.O. THIRUVANANTHAPURAM 695 033.
    3     SRI.M. ANWAR,
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER) THE EXECUTIVE ENGINEER, PWD
          BUILDINGS DIVISION, MALAPPURAM 676 505.
    4     SMT. DHANYA,
          (AGE AND FATHER'S NAME NOT KNOWN TO THE
          PETITIONER) THE ASSISTANT EXECUTIVE ENGINEER,
          PWD BUILDINGS SUB DIVISION, PARAPPANANGADI 676
          303, MALAPPURAM DISTRICT.
          BY ADV SRI.E.C.BINEESH,GOVERNMENT PLEADER
      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 07.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 884 OF 2020             2




                        P.B.SURESH KUMAR, J.
                -----------------------------------------------
                Contempt Case (C) No.884 of 2020
                -----------------------------------------------
               Dated this the 7th day of June, 2024


                             JUDGMENT

The learned counsel for the petitioner seeks time to get

instructions. The learned Government Pleader submits that the

direction issued by this Court has already been complied with and an

affidavit to that effect has also been filed.

In the light of the submission made by the learned

Government Pleader, this Contempt of Court Case is closed, without

prejudice to the right of the petitioner to file an application for

revival of the contempt proceedings, if required.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

APPENDIX OF CON.CASE(C) 884/2020

PETITIONER ANNEXURES ANNEXURE A CERTIFIED COPY OF THE JUDGMENT DATED JUDGMENT DATED 20.11.2019 IN WPC NO. 23291/2019 ON THE FILE OF THIS HONBLE COURT.