K.K.Ouseph vs Smt.Marykutty
2024 Latest Caselaw 16197 Ker

Kerala High Court

K.K.Ouseph vs Smt.Marykutty on 10 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
 MONDAY, THE 10TH DAY OF JUNE 2024 / 20TH JYAISHTA, 1946
                 CON.CASE(C) NO. 2190 OF 2016
 AGAINST THE JUDGMENT DATED 14.10.2016 IN WPC NO.32860 OF
                 2016 OF HIGH COURT OF KERALA
NAME AND ADDRESS OF THE PETITIONERS/PETITIONERS:

    1       K.K.OUSEPH
            S/O.KURIAN, AGED 70 YEARS, KOOTTALIYIL HOUSE,
            VELAMPUZHA, ELAVAAMPADAM P.O, PALAKKAD.
    2       JAYAPRAKASH B., S/O.BALAN
            AGED 59 YEARS, VEEMBINGAL HOUSE, KORENCHIRA
            POST, KIZHAKKENCHERY, PALAKKAD.
NAME AND ADDRESS OF THE RESPONDENTS/RESPONDENTS:

    1       SMT.MARYKUTTY
            DISTRICT COLLECTOR AND CHAIRMAN, REGIONAL
            TRANSPORT AUTHORITY, PALAKKAD-678001 (FATHERS
            NAME AND AGE IS NOT KNOWN TO THE PETITIONER)
    2       SHAJI JOSEPH
            DY. TRANSPORT COMMISSIONER AND MEMBER, REGIONAL
            TRANSPORT AUTHORITY, PALAKKAD-678001 (FATHERS
            NAME AND AGE IS NOT KNOWN TO THE PETITIONER)
    3       SREENIVASAN
            DISTRICT POLICE CHIEF AND MEMBER, REGIONAL
            TRANSPORT AUTHORITY, PALAKKAD-678001 (FATHERS
            NAME AND AGE IS NOT KNOWN TO THE PETITIONER)
    4       SRI. SARAVANAN
            SECRETARY, REGIONAL TRANSPORT AUTHORITY,
            PALAKKAD-678001 (FATHERS NAME AND AGE IS NOT
            KNOWN TO THE PETITIONER)
            BY ADV.SRI.E.C.BINEESH, GOVERNMENT PLEADER
        THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 10.06.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
 CON.CASE(C) NO. 2190 OF 2016           2



                       P.B.SURESH KUMAR, J.
               -----------------------------------------------
              Contempt Case (C) No.2190 of 2016
               -----------------------------------------------
              Dated this the 10th day of June, 2024


                            JUDGMENT

There is no representation for the petitioners.

The learned Government Pleader submits that the

direction contained in the judgment has been complied with.

In the light of the submission made by the learned

Government Pleader, this Contempt of Court Case is closed.

Sd/-

P.B.SURESH KUMAR, JUDGE.

Mn

APPENDIX OF CON.CASE(C) 2190/2016

PETITIONER ANNEXURES ANNEXURE A1 JUDGMENT IN W.P.(C) NO.32860/2016 DATED 14/10/2016.