G. Sudhakaran vs Dr. Venu V. Ias
2024 Latest Caselaw 13168 Ker

Kerala High Court

G. Sudhakaran vs Dr. Venu V. Ias on 23 May, 2024

Author: P Gopinath

Bench: P Gopinath

                IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                PRESENT
                 THE HONOURABLE MR. JUSTICE GOPINATH P.
        THURSDAY, THE 23RD DAY OF MAY 2024 / 2ND JYAISHTA, 1946
                      CON.CASE(C) NO. 2426 OF 2023
AGAINST THE ORDER/JUDGMENT DATED IN WP(C) NO.34186 OF 2022 OF HIGH
COURT OF KERALA


PETITIONER/S:

            G. SUDHAKARAN
            AGED 62 YEARS
            SON OF LATE. MR. KUNJAMBU KUTTY KURUP, NIRANJANAM
            HOUSE, SANKARANELLOOR (PO), KUTHUPARAMBA, KANNUR
            DISTRICT, PIN - 670643

            BY ADVS.
            SHAJI CHIRAYATH
            JIJI M. VARKEY
            M.K.SAFEELA BEEVI
            SAVITHA GANAPATHIYATAN
            M.M.SHAJAHAN



RESPONDENT/S:

    1       DR. VENU V. IAS
            (AGE & FATHERS NAME NOT KNOWN TO PETITIONER) , CHIEF
            SECRETARY, GOVERNMENT OF KERALA, ROOM NO.202, NORTH
            SANDWICH BLOCK, SECRETARIAT, THIRUVANANTHAPURAM E-MAIL:
            [email protected], PIN - 695001

    2       M. PRAKASSAN
            (AGE & FATHER'S NAME NOT KNOWN TO PETITIONER) EXECUTIVE
            ENGINEER, PAZHASSI IRRIGATION DIVISION, PROJECT
            DIVISION -MATTANUR, CIVIL STATION, KANNUR DISTRICT
            EMAIL;[email protected], PIN - 670002

    3       BINOY GEORGE
            AGED 35 YEARS, SON OF MR. VICTOE GEORGE, ASSISTANT
            ENGINEER, IRRIGATION DEAPERMENT, PAZHASSI IRRIGATION
            PROJECT DIVISION, KUTHUPARAMBU (PO), KANNUR DISTRICT,
            PIN - 670643
 Con.Case (C) No.2426/2023                -2-

      4       P.S MANJULA
              (AGE & FATHER'S NAME NOT KNOWN TO PETITIONER) TAHSILDAR
              (LAND RECORDS), THALASSERY TALUK, OFFICE OF THE
              THASILDAHR THALASSERY TALUK, MINI CIVIL STATION, KANNUR
              DISTRICT, PIN - 670101


OTHER PRESENT:

              SRI. VENUGOPAL V (GP)




      THIS    CONTEMPT      OF   COURT   CASE   (CIVIL)   HAVING   COME   UP   FOR
ADMISSION ON 23.05.2024, THE COURT ON THE SAME DAY DELIVERED THE
FOLLOWING:
 Con.Case (C) No.2426/2023             -3-

                              JUDGMENT

Learned Government Pleader submits that the Government has issued

final orders in terms of the settlement which was recorded by this court in the

judgment in W.P (C) No.34186/2022. A copy of the order G.O (Rt)

No.256/2024/WRD dated 20-03-2024 has been placed for my consideration.

Having regard to the fact that final orders have been issued by the

Government, this contempt of court case is closed.

Sd/-

GOPINATH P. JUDGE

AMG

APPENDIX OF CON.CASE(C) 2426/2023

PETITIONER ANNEXURES

Annexure A1 CERTIFIED COPY OF THE SAID JUDGMENT DATED 21ST JUNE 2023 IN WRIT PETITION (CIVIL) NO. 34186 OF 2022 ON THE FILES OF THIS HON'BLE COURT

Annexure A2 COPY OF THE LETTER ISSUED BY THE 4TH RESPONDENT