Kerala High Court
John V.C vs N. Vijayakumar on 12 June, 2024
Author: V Raja Vijayaraghavan
Bench: V Raja Vijayaraghavan
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE MR. JUSTICE RAJA VIJAYARAGHAVAN V
WEDNESDAY, THE 12TH DAY OF JUNE 2024 / 22ND JYAISHTA, 1946
CON.CASE(C) NO. 662 OF 2024
JUDGMENT DATED 29.02.2024 IN WP(C) NO.2913 OF 2024
PETITIONER/1ST PETITIONER IN THE WRIT PETITION:
JOHN V.C.
AGED 71 YEARS
S/O. JOHN V.J., VALAVATH HOUSE, THEKKENADA P.O.,
VAIKOM, KOTTAYAM, PIN - 686141
BY ADV K.C.VINCENT
RESPONDENTS/2ND AND 7TH RESPONDENTS IN THE WRIT PETITION:
1 N. VIJAYAKUMAR
AGED 54 YEARS
FATHER'S NAME NOT KNOWN TO THE PETITIONER, THE JOINT
REGISTRAR OF CO-OPERATIVE SOCIETIES (GENERAL), OFFICE
OF THE JOINT REGISTRAR OF CO-OPERATIVE SOCIETIES,
COLLECTORATE, KOTTAYAM, PIN - 686002
2 T.C. VINOD
AGED 58 YEARS
S/O CHELLAPPAN, THOPIL PUTHENPURA, KADUTHURUTHY P.O.,
KOTTAYAM, THE CONVENER, THE ADMINISTRATIVE COMMITTEE,
VAIKOM TALUK CO-OPERATIVE AGRICULTURAL AND RURAL
DEVELOPMENT BANK LTD. NO.K 951,MIDUKKI ENTERPRISES
BUILDING, KACHERIKAVALA, VAIKOM, PIN - 686604
BY ADV ASIF M A
OTHER PRESENT:
SRI UNNIKRISHNA KAIMAL, SR. GP.
THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP FOR FINAL
HEARING ON 12.06.2024, ALONG WITH WP(C).2913/2024, THE COURT ON
THE SAME DAY DELIVERED THE FOLLOWING:
Cont.Case(C) No.662 of 2024 2
JUDGMENT
The learned counsel appearing for the petitioner submitted that the
directions in the judgment have been complied with and they have no
further grievance.
In view of the said submission, this Contempt Case is closed.
Sd/-
RAJA VIJAYARAGHAVAN V,
JUDGE
APM/12/6/24
APPENDIX OF CON.CASE(C) 662/2024
PETITIONER ANNEXURES
Annexure A1 A TRUE COPY OF THE PROCEEDINGS OF THE 1ST
RESPONDENT DATED 12.01.2024 BEARING NO.
JRGKTM/83/2024/CRB
Annexure A2 A CERTIFIED COPY OF THE JUDGMENT DATED
29.02.2024 IN W.P.(C) NO. 2913 OF 2024
Annexure A3 A TRUE COPY OF THE CONSENT LETTER 04.03.2024
ISSUED BY N. SADANANDAN, SITARAM AUDITORIUM,
VAIKOM
Annexure A4 A TRUE COPY OF THE LETTER STATED TO BE
RECEIVED FROM THE HEADMISTRESS, GOVT. GIRLS
HSS SCHOOL VAIKOM, AND PRODUCED AS ANNEXURE
R8(F) IN I.A. NO. 2/2024 IN W.P.(C) NO. 2913
OF 2024 BY THE 2ND RESPONDENT
Annexure A5 A TRUE COPY OF THE REQUEST SUBMITTED BY THE
LIONS CLUB, VAIKOM DATED 20.04.2024 WITH
ENDORSEMENT BY THE HEADMISTRESS, GOVT. GIRLS
HSS, VAIKOM
Annexure A6 A TRUE COPY OF THE CONSENT LETTER ISSUED BY
THE PRINCIPAL, GOVT. GIRLS HSS, VAIKOM, TO
THE LIONS CLUB, VAIKOM, DATED 21.03.2024
RESPONDENT ANNEXURES
Annexure R2(b) TRUE COPY OF THE LETTER NO.26/2024 DATED
05-03-2024
Annexure R2(c) TRUE COPIES OF THE LETTER NO. NIL DATED
06-03-2024
Annexure R2(d) TRUE COPY OF THE LETTER NO.112/2024 DATED
05-03-2024 OF THE PRINCIPAL GOVERNMENT GIRLS
H.S. SCHOOL, VAIKOM.
Annexure R2(e) TRUE COPY OF THE LETTER DATED 11-03-2024
ISSUED BY THE SECRETARY, VAIKOM TALUK
CO-OPERATIVE AGRICULTURAL AND RURAL
DEVELOPMENT BANK LTD.NO. K951, TO THE
PRINCIPAL/HEAD MASTER GOVERNMENT GIRLS
HSS/HS/UP SCHOOL, VAIKOM
Annexure R2(f) TRUE COPY OF THE LETTER NO. /2024 DATED
14-03-2024 THE MANAGER SMSN HIGH SCHOOL,
VAIKOM
Annexure R2(g) TRUE COPY OF THE LETTER NO. NIL DATED NIL OF
THE HEAD MISTRESS, GOVT. H.S.S., VAIKOM.
Annexure R2(a) TRUE COPY OF THE LETTER DATED 01-03-2024
ISSUED BY THE SECRETARY, VAIKOM TALUK
CO-OPERATIVE AGRICULTURAL AND RURAL
DEVELOPMENT BANK LTD.NO. K951, TO THE
PRINCIPAL/HEADMASTER GOVERNMENT GIRLS
HSS/HS/UP SCHOOL, VAIKOM.
