Perummana Klari Shudhajala Vitharana ... vs Ashok Kumar Singh
2024 Latest Caselaw 18843 Ker

Kerala High Court

Perummana Klari Shudhajala Vitharana ... vs Ashok Kumar Singh on 28 June, 2024

Author: P.V.Kunhikrishnan

Bench: P.V.Kunhikrishnan

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
               THE HONOURABLE MR. JUSTICE P.V.KUNHIKRISHNAN
            Friday, the 28th day of June 2024 / 7th Ashadha, 1946
           CONTEMPT CASE(C) NO. 1304 OF 2024(S) IN WP(C) 19280/2023

  PETITIONER/2ND PETITIONER IN W.P(C):


   PERUMMANA KLARI SHUDHAJALA VITHARANA SOCIETY

   REP BY MUHAMMED AKBAR, AGED 39,

   VALAKKULAM, MALAPPURAM, PIN - 676 508.

      BY ADVOCATES M/S. ELIZEBATH GEORGE & CYRIAC KURIAN.

  RESPONDENT/1ST RESPONDENT IN W.P(C):


   ASHOK KUMAR SINGH, SECRETARY,

   KERALA WATER RESOURCE DEPARTMENT,

   GOVERNMENT OF KERALA,

   THIRUVANANTHAPURAM, PIN - 695 001.

         BY GOVERNMENT PLEADER



     This Contempt of court case (civil) having come up for orders on
28.06.2024, the court on the same day passed the following:

                                                  P.T.O.
                             P.V.KUNHIKRISHNAN
                        ---------------------
                   Contempt of Court Case (C) No.1304 of 2024
                   ---------------------------
                      Dated this the 28th day of June, 2024

                                             ORDER

When this Contempt of Court Case came up for

consideration on 07.06.2024, the learned Government

Pleader seeks time to get instructions because it is

submitted that the hearing is over and no order is passed.

2. Today also, the learned Government Pleader

submitted that the orders are not passed and some more

time is necessary. I am not satisfied by the above

explanation.

3. Therefore, the respondent will appear before this

Court through video conference on 17.07.2024. In the

meanwhile, if the directions are complied or the judgment is

varied or modified, the appearance is dispensed with.

4. Issue a copy of this order to the learned

Government Pleader, who will communicate the same to the

respondent.

Post on 17.07.2024

Sd/-

P.V.KUNHIKRISHNAN JUDGE bng

28-06-2024 /True Copy/ Assistant Registrar