Radhamoni vs N S K Umesh, Ias
2024 Latest Caselaw 12381 Ker

Kerala High Court

Radhamoni vs N S K Umesh, Ias on 20 May, 2024

Author: P Gopinath

Bench: P Gopinath

                 IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
                  THE HONOURABLE MR. JUSTICE GOPINATH P.
           Monday, the 20th day of May 2024 / 30th Vaisakha, 1946
          CONTEMPT CASE(C) NO. 724 OF 2024(S) IN WP(C) 31466/2019

PETITIONER/PETITIONER IN WP(C):


     RADHAMONI, AGED 79 YEARS, D/O. JANAKI,
     MATHAMVELI, UDAYAMPEROOR P.O., ERNAKULAM,
     PIN - 682 307.

    BY ADV. SRI. C.N. SAMEER

RESPONDENTS/RESPONDENTS 1 TO 4 IN WP(C):


  1. N S K UMESH, IAS, PRESENTLY WORKING AS DISTRICT COLLECTOR,
     ERNAKULAM, THRIKKAKARA P.O., KAKKANAD, PIN - 682 023.
  2. SHAJI. A.V, PRESENTLY WORKING AS SECRETARY, UDYAMPEROOR GRAMA
     PANCHAYATH, UDAYAMPEROOR P.O, ERNAKULAM, PIN - 682 307.
  3. BIJU. P.R., PRESENTLY WORKING AS ASSISTANT EXECUTIVE ENGINEER, KSEB
     LTD., THRIPUNITHURA, PIN - 682 301.
  4. SHOWKATH, PRESENTLY WORKING AS ASSISTANT ENGINEER, KSEB LTD.,
     UDAYAMPEROOR DIVISION, UDYAMPEROOR P.O., ERNAKULAM, PIN - 682 307.

     GOVERNMENT PLEADER FOR R1

     STANDING COUNSEL FOR R3 & R4


     This Contempt of court case (civil) having come up for orders on
20.05.2024, the court on the same day passed the following:

                                                 P.T.O.
                                      GOPINATH P., J.
                        -------------------------------------------------
                              Con. Case (C) No. 724 OF 2024
                        -------------------------------------------------
                       DATED THIS THE 20th DAY OF MAY, 2024

                                         ORDER

Learned Standing Counsel appearing for respondents 3 and 4 would

submit that despite the fact that the panchayat has not remitted the

amount for removing the electrical installations as directed in the

judgment of this court, the Board officials has visited the site and they

could not comply with the direction contained in the judgment as there

was stiff resistance from the local residents. The service to the 2 nd

respondent panchayat is not complete. The petitioner to take fresh steps

to serve notice on the 2nd respondent. In the meantime the Government

Pleader shall get instructions from the 1st respondent.

Post on 31-05-2024.

Sd/-

GOPINATH P. JUDGE AMG

20-05-2024 /True Copy/ Deputy Registrar