Omana Kunju vs Dr. Sharmila Mary Joseph Ias
2024 Latest Caselaw 6444 Ker

Kerala High Court

Omana Kunju vs Dr. Sharmila Mary Joseph Ias on 6 March, 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 6th day of March 2024 / 16th Phalguna, 1945

           CONTEMPT CASE(C) NO. 156 OF 2024(S) IN WP(C) 26869/2023


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


       OMANA KUNJU, AGED 54 YEARS, W/O. KUNJU, PART-TIME SWEEPER,

       NELLIKKUZHI PANCHAYAT OFFICE, NELLIKKUZHI (P.O),

       KOTHAMANGALAM TALUK, ERNAKULAM DISTRICT, PIN - 686 691,

       RESIDING AT:- MOROTTIKKUDI, NELLIKKUZHI (PO), ERNAKULAM DISTRICT,

       PIN - 686 691.

      BY ADVOCATES M/S. R. REJI, M.V. THAMBAN, THARA THAMBAN, B. BIPIN,
      ARUN BOSE, JEENA A.V. & THOMAS THOMAS

RESPONDENT/RESPONDENTS 1 TO 4 IN W.P(C):


   1. DR. SHARMILA MARY JOSEPH IAS, WORKING AS SECRETARY TO THE
      GOVERNMENT, DEPARTMENT OF LOCAL SELF GOVERNMENT, GOVERNMENT
      SECRETARIAT, THIRUVANANTHAPURAM, PIN - 695 001.
   2. RAJAMANIKKAM, WORKING AS THE DIRECTOR, DIRECTORATE OF PANCHAYAT,
      THIRUVANANTHAPURAM, PIN - 695 001.
   3. K.J. JOY, WORKING AS THE DEPUTY DIRECTOR OF PANCHAYAT, ERNAKULAM,
      PIN - 686 691.
   4. SAJJAD S.S, WORKING AS THE SECRETARY, NELLIKKUZHI (PO),
      KOTHAMANGALAM TALUK, ERNAKULAM DISTRICT, PIN - 686 691.

       GOVERNMENT PLEADER FOR R1 TO R3

       ADVOCATE SRI. K.S. ARUN KUMAR FOR R4


     This Contempt of court case (civil) having come up for orders on
06.03.2024, the court on the same day passed the following:

                                                           P.T.O.
                              RAJA VIJAYARAGHAVAN V, J.
                            -------------------------------------
                            Con.Case (C) No.156 of 2024
                           -------------------------------------------
                         Dated this the 6th day of March 2024


                                          ORDER

I find that the judgment in W.P(C) No. 26869/2023 was rendered by

this court on 18.09.2023. Ample time has been granted to the respondents to

comply with the directions.

If the directions are not compiled within the period of four weeks, the

respondents shall appear in person before this Court and show cause why

action shall not be taken for flouting the directions issued by this Court.

Post on 01.04.2024.

Sd/-

RAJA VIJAYARAGHAVAN V, JUDGE

SJ

06-03-2024 /True Copy/ Deputy Registrar