Anto Etric Varghese vs Kavitha S Kumar
2024 Latest Caselaw 12638 Ker

Kerala High Court

Anto Etric Varghese vs Kavitha S Kumar on 21 May, 2024

Author: Murali Purushothaman

Bench: Murali Purushothaman

                  IN THE HIGH COURT OF KERALA AT ERNAKULAM

                                  PRESENT

            THE HONOURABLE MR.JUSTICE MURALI PURUSHOTHAMAN

        TUESDAY, THE 21ST DAY OF MAY 2024 / 31ST VAISAKHA, 1946

                        CON.CASE(C) NO. 953 OF 2024

AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.7838 OF 2022 OF HIGH

COURT OF KERALA

PETITIONER/S:

           ANTO ETRIC VARGHESE
           AGED 71 YEARS
           UZHINJANATTU THOMBRA HOUSE, PERUMBAVOOR KARA, PERUMBAVOOR
           P. O., ERNAKULAM, REPRESENTED BY HIS POWER OF ATTORNEY
           HOLDER, BINU VARGHESE, W/O. LATE. T. V. VARGHESE, PIN -
           683541
           BY ADVS.
           KARTHIKA MARIA
           ARUN THOMAS
           SHINTO MATHEW ABRAHAM
           MATHEW NEVIN THOMAS
           JOE S. ADHIKARAM
           PAULCE KATTUKAREN
           NAVYA SEBY


RESPONDENT/S:

           KAVITHA S KUMAR
           AGE AND FATHER'S NAME NOT KNOWN TO THE PETITIONER
           SECRETARY, PERUMBAVOOR MUNICIPALITY, PERUMBAVOOR P.O.,
           ERNAKULAM, PIN - 683542
           BY ADVS.
           K T THOMAS
           NIKHIL BERNY(K/674/2014)
           BY SC- SRI. MATHEW B.KURIAN.



      THIS CONTEMPT OF COURT CASE (CIVIL) HAVING COME UP
FOR ADMISSION ON 21.05.2024, THE COURT ON THE SAME DAY
DELIVERED THE FOLLOWING:
                                    2

Con.Case(C) No.953/2024




                    MURALI PURUSHOTHAMAN, J.
               ---------------------------------------------
                    Con.Case (C) No. 953 OF 2024
             -------------------------------------------------
                  Dated this the 21st day of May, 2024


                               JUDGMENT

The learned Standing Counsel for the Municipality

submits that pursuant to the direction in Annexure A

order, fresh order has been passed. This is recorded.

Without prejudice to the right of the petitioner to

challenge the said order, if aggrieved, the Contempt of

Court case is closed.

Sd/-

MURALI PURUSHOTHAMAN JUDGE al/-.

APPENDIX OF CON.CASE(C) 953/2024

PETITIONER ANNEXURES Annexure A CERTIFIED COPY OF THE ORDER DATED 07.03.2024 IN WP(C) NO. 7838 OF 2022.

Annexure B TRUE COPY OF THE ORDER DATED 24.03.2022 IN WP(C) NO. 7838 OF 2022 Annexure C A TRUE COPY OF THE NOTICE BEARING NO. PH2- 12234/23 DATED 10.03.2024 ISSUED BY CLEAN CITY MANAGER, PERUMBAVOOR MUNICIPALITY TO THE TENANT, MR.AKHILESH SOMAN.

Annexure D A TRUE COPY OF THE NOTICE BEARING NO. PH2- 12234/23 DATED 27.03.2024 ISSUED BY RESPONDENT HEREIN.

Annexure E TRUE COPY OF NOTICE BEARING NO. PH2-12234/23 DATED 03.01.2024 ISSUED BY CLEAN CITY MANAGER, PERUMBAVOOR MUNICIPALITY.